STATE OF MADHYA PRADESH Vs. MOULA BUX

JUDGEMENT

(1.) This is an appeal by the State of Madhya Pradesh, which stands substituted for the State of Vindhya Pradesh under the States Reorganisation Act, 1956, and is directed against an order of the Judicial Commissioner, Rewa, by which he modified, on review his judgment and decree in a civil suit filed by the respondents against the State of Vindhya pradesh. The appeal has been filed on a certificate granted by the Judicial Commissioner, Rewa.

(2.) The only question urged in this appeal is that the suit brought against the State of Vindhya Pradesh was defective because the proper defendant was the Union of India. Since the question is one of law, it relieves us of the duty of narrating all the facts. Briefly stated, the suit was for damages valued at Rs. 1,00,000/- and for a permanent injunction against the State of Vindhya Pradesh. The suit was filed in the following circumstances:The respondents are bidi merchants, and for that purpose, had obtained on October 18, 1951 from the Divisional Forest Officer, Rewa, a lease for plucking and appropriating tendu leaves from the Makundpur Range for three years, commencing from October 18, 1951 on payment of Rs. 1,63,000/- per year (Ex. p. 85). For some reasons into which it is not necessary to go, this contract was cancelled, and the right was put up for auction, but no bidders came. The Government, therefore, demanded the yearly instalments, claiming them under the contract as the difference between the original contract amount less the amount fetched by way of fresh auction, which was nil. The suit was filed for a perpetual injunction against this claim and for damages on the averment that the State of Vindhya Pradesh was guilty of breach of the contract.

(3.) The trial Judge decreed both the parts of the claim, placing the damages at Rs. 36,570/-. Appeals were filed by both sides before the Judicial Commissioner; the appeal of the State Government was allowed and that of the plaintiffs dismissed, resulting in the dismissal of the entire suit. The Judicial Commissioner held that the State of Vindhya Pradesh was not a juristic entity and the suit ought to have been filed against the Union of India. On an Application for review the Judicial Commissioner held that there was an error apparent on the face of his earlier judgment, and that the State of Vindhya Pradesh could be legally sued. He accordingly granted review, and modified his judgment and decree by upholding the claim for perpetual injunction; but he dismissed the claim for damages on merits. It is against this order that the present appeal has been filed with certificate.