Debashis Chakrabartty vs Bimal Chakrabartty
2023 Latest Caselaw 6565 Cal

                IN THE HIGH COURT AT CALCUTTA
                 CIVIL REVISIONAL JURISDICTION
                         APPELLATE SIDE

PRESENT:
THE HON'BLE JUSTICE AJOY KUMAR MUKHERJEE

                            C.O. 3707 of 2019
                     Debashis Chakrabartty
                                Vs.
     Bimal Chakrabartty, since deceased, Represented by Subir
                       Chakrabartty & Ors

For the Petitioner                   :       Ms. Shreya Trivedi

For the Opposite parties             :       Mr. Aniruddha Chatterjee
                                             Mr. Debabrata Roy

Heard on                             :       21.09.2023

Judgment on                          :       27.09.2023


Ajoy Kumar Mukherjee, J.

1. This application under article 227 of the Constitution of the India has

been assailed against order dated 31st July 2019 passed by Civil Judge

(Senior Division), Bankura in Title Suit No. 78 of 2018. By the impugned

order, court below rejected defendants prayer for rejection of plaint under

the provision of Order VII Rule 11 (a) & (d) of the Code of Civil Procedure

(hereinafter called as "code")

2. The plaintiff/opposite parties herein filed aforesaid Title Suit against

the defendant/petitioner herein praying for declaration that under the terms

of the Registered deed of Arpanama dated 19.05.1928 executed by Late

Baikuntha Nath Chakraborty, they are the shebaits of deity in respect of the

suit property and also for a declaration that the exparte decree removing

them from shebaitship, obtained by the defendant/petitioner in Title Suit

no. 190 of 2013 passed by Civil Judge (Senior Division ) 1st court, Bankura,

is void and not binding upon them and also for permanent injunction

restraining the defendant from interfering their possession in the suit

property.

3. In the said suit plaintiff has made various allegations including

allegation of practising fraud in service of summon upon other persons and

also for not impleading other shebaits and therefore plaintiff has sought for

passing decree for declaration that the expart decree passed in aforesaid

Title Suit no 190 of 2013 is void. The petitioner herein as defendant filed an

application for rejection of plaint under order VII Rule 11 (a)&(d) of the code

contending interalia that the plaintiffs have not given the particulars of

fraud in the plaint as required under Order VI Rule 4 of the Code and as

such the plaint suffers from non-discloser of the fact constituting cause of

action and the plaintiffs have not stated as to how the defendant in his

personal capacity is interested in the subject matter of the suit and as to

why the defendant in his personal capacity liable to answer the plaintiffs'

demand. Moreover Plaintiffs filed the present suit to their personal capacity

and not under representative capacity as shebaits of the deity.

4. Plaintiff/opposite party filed written objection and denied allegations

made in the petition and also prayed for rejection of the said application

filed by the defendant under Order VII Rule 11.

5. Learned court below had taken up said application for hearing in

presence of both the parties and by the impugned order has been pleased to

observe that plaint clearly discloses cause of action and from the contents of

the plaint there is nothing to show that the suit is barred by any law and as

such neither Rule 11 (a) nor Rule 11 (d) of Order VII is applicable in the

present context and as such court below rejected defendant's aforesaid

application.

6. Mr. Trivedi learned counsel appearing on behalf of the petitioner

submits that the deity is the owner of the property and as such all the

shebaits are necessary parties and without impleading them, present suit

for declaration of shebaitship is barred by law, which the court below failed

to appreciate. The Trial Court acted illegally and with material irregularity in

the exercise of it's jurisdiction in relying upon only on the statement made

in paragraph 8 of the plaint which says "cause of action arose on

27.07.2018" and rejected defendants plea of non-discloser of cause of

action. The court below failed to appreciate that the present suit is also

barred by law under order VII Rule 5 of the code as there is nothing in the

plaint as to how the defendant is personally interested in the Debuttor

property and as to why the defendant in his personal capacity is liable to

answer plaintiffs demand. Mr. Tribedy further argued even if a decree is

passed as prayed for, then that will not be binding upon the defendant or

the Debuttor estate as the deity has not been impledced as party/defendant

and as such the court failed to exercise it's jurisdiction vested in it in law in

not rejecting the plaint. Nothing having been stated to the plaint as to why

the law of limitation for filing application under Order IX, Rule 13 of the

code is to be dispensed with particularly when particulars of fraud have not

been given to the plaint.

7. Mr Chatterjee learned counsel appearing on behalf of the opposite

parties submits that on bare perusal of the contents of the plaint it is

palpably clear how the exparte decree was obtained by practicing fraud

upon the court has been described in paragraph 5 onwards in the plaint. He

further contended that for the purpose of deciding the present application

the court has to read the entire plaint as a whole and the question whether

plaint discloses a cause of action is a question of fact which has to be

gathered on the basis of the averments made in the plaint in it's entirety,

taking those averments to be correct. Accordingly Mr. Chatterjee submits

present application bears no merit at all and the court below is fully justified

in rejecting defendants application, which does not call for any interference

by this court.

8. I have gone through the averment made in the plaint and also

considered submissions made by both the parties. While dealing with an

application under Order VII, Rule 11(d), the court is only to see the

allegations made in the plaint if taken to be correct as a whole on it's face

value, whether the suit is barred by any law or not. On perusal of averments

made in the plaint in the instant case, there is hardly any scope to say that

the suit is barred by any law. It is to be kept in mind, since the power

conferred on the court to reject plaint is a drastic step, the conditions

enumerated in Order VII, Rule 11 are required to be strictly adhered to.

9. Similarly court is duty bound to scrutinise the averments in the plaint

only to determine whether the plaint discloses a cause of action or not while

dealing with Rule 11 (a). It is substance and not form which has to be seen.

When plaintiff has categorically averred in paragraph 7 onwards in the

plaint that defendants with the help of fraudulent decree denying plaintiffs

right of shebaitship on and from 27.07.2018, court at this stage is not

required to enquire further about truthfulness of allegations on fact or

allegations levelled by defendants in aforesaid application or in the written

statement.

10. Now whether averments made in the plaint disclosing the particulars

of fraud is sufficient in substance or not in compliance with order VI, Rule 4

and whether plaintiff in his personal capacity can file the suit to assert his

right in the suit property or not and whether averments in the plaint

discloses any cause of action in plaintiff's personal capacity or not and

thereby barred by any law or not are all mixed question of law and fact to be

considered during the trial by casting the issue suitably but by no stretch of

imagination it can be concluded that averments made in the plaint if taken

to be true attracts either Rule 7(a) or Rule 7(d) of order VII of the code.

11. Accordingly I find that the ultimate finding of the court below cannot

be called as perverse nor it can be said that the court below has overstepped

its jurisdiction by not allowing defendants prayer for rejection of plaint, for

which interference of this court under Article 227 of the Constitution of

India is warranted. In such view of the matter the order impugned does not

call for interference

12. C.O 3707 of 2019 is dismissed. However this order will not preclude

the petitioner herein/ defendant to challenge the maintainability of the suit

at the appropriate stage of the proceeding.

13. Urgent Photostat certified copy of this judgment, if applied for, be

supplied to the parties upon compliance with all requisite formalities.

(AJOY KUMAR MUKHERJEE, J.)