S. N. Dutt v. Union of India, (SC) BS111999
SUPREME COURT OF INDIA

Before:- P.B. Gajendragadkar and K. N. Wanchoo, JJ.

Civil Appeal No. 191 of 1958. D/d. 27.3.1961.

S.N. Dutt - Appellant

Versus

Union of India - Respondent

For the Appellant :- Mr. B. Sen, Senior Advocate, Mr. Sadhu Singh, Advocates.

For the Respondent :- Mr. Vidyadhar Mahajan and Mr. T. M. Sen, Advocates.

Civil Procedure Code, 1908, Section 80 - Notice - Notice to Government - There should be identity of the person who issues the notice with the person who brings the suit - Notice under Section 80 was given by the Company and Suit was filed by the sole proprietor of a business carried on under the name and style of the Company - Held, that the person giving the notice was not the same as the person suing and that, therefore, Section 80 was not complied with.

[Paras 10 and 11]

Cases Referred :-

Bhagchand Dagdusa v. Secretary of State, 54 Ind App 338.

Vellayan Chettiar v. Government of Province of Madras, 74 Ind App 223.

Dhian Singh Sobha Singh v. Union of India, 1958 SCR 781 at p. 795.

Jones v. Nichools, ( (1844 : 153 E. R. 149, at p. 150).

Chandual Vadilal v. Government of Bombay, ILR 1943 Bombay 128.

State of Madras v. C. P. Agencies, C. A. No. 286 of 1955 decided on 25-8-1959.

Kamta Prasad v. Union of India, 1957 All LJ 299.

Secretary to State v. Sagarmal Marwari, AIR 1941 Patna 517.

JUDGMENT

Wanchoo, J. - This is an appeal by special leave against the judgment of the Calcutta High Court. The brief facts necessary for present purposes are these : The appellant, S. N. Dutt, is the sole proprietor of the business under that name and style at Krishnagore in the district of Nadia in 1944. On May, 17, 1944, S. N. Dutt and Co. obtained an order from the military authorities for the supply of 10,000 baskets of mangoes to be delivered at Sealdah Railway Station, every day from May 24, 1944, for ten days at the rate of 1,000 baskets per day. The military authorities made arrangements with the Bengal and Assam Railway for the supply of 30 covered wagons at Jiaganj Railway Station at the rate of three wagons per day commencing from May 22, 1944, for this purpose, and this was communicated to the appellant on May 19, 1944. On May 18. 1944, the Divisional Superintendent, Sealdah informed the Station Master at Jiaganj that contractor S. N. Dutt would book and load 30 wagons of mangoes at Jiaganj at the rate of three wagons per day from May 22, 1944, and directed him to accept the booking and allot wagons for the said purpose. The appellant thereupon placed indents with the Station Master Jiaganj for the supply of the said wagons and began to bring to the Jiaganj Railway Station baskets of mangoes from May 21, 1944. It appears however that wagons were not supplied regularly, with the result that whatever consignments reached Sealdah were spoilt and were rejected by the military authorities. On May 30, 1944, the military authorities informed the contractor that the contract had been cancelled on account of the unsatisfactory nature of the supplies. The result of this was that 5004 further baskets of mangoes could not be despatched, though they had been stacked at the Railway Station at Jiaganj. In consequence the mangoes were spoilt and had to be thrown away. The appellant claimed that he had sustained a heavy loss due to the misconduct, gross negligence and carelessness on the part of the Bengal and Assam Railway administration. Consequently he submitted a claim for damages for over Rs. 84.000/- to the Chief Commercial Manager and the General Manager of the Railway. Subsequently on November 4, 1944, he gave two notices under Section 80 of the Civil Procedure Code to the Secretary to the Governor-General of India in Council representing the Bengal and Assam Railway and followed it up by instituting the suit on July 21, 1945, claiming over Rs. 84,000/- as damages.

2. This suit was resisted by the Governor-General in Council, now represented by the Union of India. Among other defences with which we are not concerned in the present appeal. it was contended on behalf of the Union of India (respondent) that the appellant was not entitled to maintain the suit as the two notices under Section 80 of the Civil Procedure Code were not valid and sufficient, but were defective.

3. When the matter came to trial before the Subordinate Judge, he held in favour of the appellant on the question whether there was negligence or misconduct on the part of the Railway administration; but he dismissed the suit on the ground that the two notices under Section 80 were defective inasmuch as they had been issued by S. N. Dutt and Co. and not on behalf of the appellant. There was then an appeal by S. N. Dutt before the High Court. The High Court agreed with the Subordinate Judge that the notices under Section 80 were defective and the suit was rightly dismissed. Further on the merits, the High Court did not agree with the Subordinate Judge that any misconduct or negligence had been proved which would entitle the appellant to any damages except in the matter of one small consignment. The appeal therefore failed. Thereupon the appellant applied for a certificate to appeal to this Court which was refused. He then came to this Court by petition for special leave which was granted; and that is how the matter has come up before us.

4. The main point therefore that arisen in this appeal is whether the notices in question were in conformity with Section 80 of the Civil Procedure Code; if they were not, the suit would fail on the ground of non-compliance with that provision. Section 80 inter alia lays down that "no suit shall be instituted against the Central Government, until the expiration of two months next after notice in writing has been delivered to, or left at the office of the Secretary to that Government, stating the cause of action, the name, description and place of residence of the plaintiff and the relief which he claims; and the plaint shall contain a statement that such notice has been so delivered". The defect in the present case is in regard to the name, it being not disputed that there is no other defect in the notice : and the question that arises is whether the defect in name makes the notices ineffective and therefore the suit becomes not maintainable in view of the bar of Section 80.

5. As far back as 1927, the Privy Council in Bhagchand Dagdusa v. Secretary of State, 54 Ind App 338 had to consider the true application of Section 80 and held that Section 80 was explicit and mandatory and admitted of no implications or exceptions and had to be strictly complied with and was applicable to all forms of action and all kinds of relief. In particular, with reference to the name, the Privy Council had to consider the matter in Vellayan Chettiar v. Government of the Province of Madras, 74 Ind App 223. In that case that suit was brought by two plaintiffs but the notice was given by only one of them. The Privy Council held that this could not be done and observed that "Section 80, according to its plain meaning, requires that there should be identity of the person who issues the notice with the person who brings the suit".

6. Finally, in Government of the Province of Bombay. V. Pestonji Ardeshir. 76 Ind App 85 the Privy Council had again to consider the scope of Section 80. In that case the notice had been given by two trustees. Before however the suit could be brought, one of the trustees died and was replaced by two other trustees. The suit was brought by the three trustees, only one of whom had given the notice while the two had not. The Privy Council again reiterated that the provisions of Section 80 were imperative and must be strictly complied with. It went on to say that "there is no provision in the Code enabling the trustees to sue in the name of the trust, as members of a firm may sue in the name of the firm. In the case of a trust, the plaintiffs are bound to be the trustees and not the trust and where no notice has been served under Section 80, specifying the names and addresses of all the trustees, the provisions of the section have not been complied with and the suit is incompetent."

7. Learned counsel for the appellant, however, relies on Dhian Singh Sobha Singh v. Union of India, 1958 SCR 781 at p. 795, where the following observations occur :-

8. The next case to which reference was made is State of Madras v. C. P. Agencies, C. A. No. 286 of 1955 decided on 25-8-1959. The question in that case was whether the cause of action had been stated as required by Section 80, and this Court held that the cause of action had been stated in the notice. This Court also observed that it was not necessary in that case to consider the two decisions of the Privy Council (to which reference has already been made by us) requiring the identity of the person who issues a notice with the person who brings the suit.

9. It is urged that these observations show that the strictness which the Privy Council emphasised in these cases has not been accepted by this Court. It must however be remembered that the defect with which this Court was dealing in these cases was in the matter of cause of action and relief, and this Court pointed out that it was necessary to use a little common sense in such circumstances. Where the matter (for example) concerns the relief or the cause of action, it may be necessary to use common sense to find out whether Section 80 has been complied with. But where it is a question of the name of the plaintiff, there is in our opinion little scope for the use of common sense, for either the name of the person suing is there in the notice or it is not. No amount of common sense will put the name of the plaintiff there, if it is not there.

10. Let us therefore examine the notices and the plaint in this case to see whether the suit is by the same person who gave the notices, for it cannot be gainsaid that the identity of the person who issues the notice with the person who brings the suit must be there, before it can be said that Section 80 has been complied with. Now the relevant part of the two notices was in these terms :-

In the plaint, the description of the plaintiff was in these terms :-

11. It will be immediately obvious that the notices were in the name of Messrs. S. N. Dutt and Co., while the suit was filed by S. N. Dutt claiming to be the sole proprietor of Messrs. S. N. Dutt and Co. It is urged on behalf of the appellant that the reason why the suit was filed in the name of S. N. Dutt as sole proprietor of Messrs. S. N. Dutt and Co. was that no suit could have been filed in the name of Messrs. S. N. Dutt and Co., as that was not a firm; that was merely the name and style in which an individual, namely S. N. Dutt, was carrying on the business. The question therefore that immediately arises is whether S. N. Dutt who filed the suit was the person who gave the notices and the answer is obvious that it is not so. It may be that S. N. Dutt is the sole proprietor of Messrs. S. N. Dutt and Co. and is carrying on business in that name and style; but that does not mean that these notices were by S. N. Dutt. Any one reading these notices would not necessarily come to the conclusion that Messrs. S. N. Dutt and Co. was merely the name and style in which an individual was carrying on business. The prima facie impression from reading the notices would be that Messrs. S. N. Dutt and Co. was some kind of partnership firm and notices were being given in the name of that partnership firm. It cannot therefore be said on a comparison of the notices in this case with the plaint that there is identity of the person who issued the notices with the person who brought the suit. Besides if Messrs. S. N. Dutt and Co., not being a partnership firm, could not file a suit in that name and style on behalf of its members, we cannot see how Messrs. S. N. Dutt and Co. could give a valid and legal notice in that name and style on behalf of an individual, S. N. Dutt. As was pointed out by the Privy Council in Pestonji Aredshir Wadia's case, the case of members of a firm stood on a different footing, for the members of a firm might sue in the name of the firm; but in the present case Messrs. S. N. Dutt and Co, is not a firm; it is merely the name and style in which an individual (namely, S. N. Dutt) is carrying on business and though the individual may in certain circumstances be sued in that name and style, he would have no right to sue in that name. Therefore, where an individual carries on business in some name and style the notice has to be given by the individual in his own name for the suit can only be filed in the name of the individual. The present suit is analogous to the case of trustees where the suit cannot be filed in the name of the trust; it can only be filed in the name of the trustees and the notice therefore has also to be given in the name of all the trustees who have to file a suit. Therefore comparing the notices given in this suit with the plaint, and remembering that Messrs. S. N. Dutt and Co. is not a partnership firm but merely a name and style in which an individual trades, the conclusion is inescapable that the person giving the notices is not the same as the person suing.

12. It was urged on behalf of the appellant that the Railway Administration knew the position that Messrs. S. N. Dutt and Co. was merely the name and style in which an individual (namely, S. N. Dutt) was trading. But even this in our opinion is not correct as a fact, for, as pointed out by the High Court, there are documents on the record which show that S. N. Dutt gave himself out as a partner of Messrs. S. N. Dutt and Co., thus suggesting that S. N. Dutt and Co. was a firm. That was the reason why a plea was raised on behalf of the Union of India that the suit was barred under section 69 of the Partnership Act as the firm was not a registered firm.

13. In this connection learned counsel for the appellant referred us to certain cases in which in similar circumstances the notice was considered to be valid under Section 80. These cases are" Kamta Prasad v. Union of India, 1957 All LJ 299 and Secretary to State v. Sagarmal Marwari, AIR 1941 Patna 517. In view of what we have said above, we cannot agree with the view taken in these cases and must hold that they were wrongly decided.

14. In this view of the matter, there is no force in this appeal and it is hereby dismissed with costs.

Appeal dismissed.