CHOUDHARY JAWAHARLAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This appeal is by certificate grated by the High Court of Madhya Pradesh under Article 133 (1) (a) of the Constitution of India against its judgment and decree by which it reversed the judgment and decree of the Addl. District Judge, Ambikapur. The High Court held that the claim of the appellant on the promissory note executed by the Maharaja of Surguja - an erstwhile Ruler whose State was merged in Madhya Pradesh, could not be enforced against the 1st Respondent the State of Madhya Pradesh because after the cession of the erstwhile State, the new State had not expressly or impliedly undertaken to meet that liability. In other words, the plea of 'an act of State' raised by the 1st respondent was accepted.

(2.) The circumstances in which the suit was filed by the appellants and the array of parties may now be stated. Appellants 1, 2, 3 and deceased Hira Lal were brothers and members of a joint Hindu family. Appellant 4 is the wife of Hira Lal, appellants 5 to 7 are his sons and appellant 8 is the grandson. All these appellants along with appellants 1 to 3 constitute a joint Hindu family which was carrying on business of construction of buildings under the name and style of Hira Lal and Bros at Ambikapur in the erstwhile State of Surguja. The allegations in the suit filed by the appellant against the respondent State was that they had constructed buildings of the District Court and the Secretariat at Ambikapur in 1936. The work was completed but in so far as payment was concerned, there was difference of opinion about the measurements etc. but ultimately it was decided to pay to the appellants Rs. 80,000/- on account of the said construction and accordingly the Maharaja of Surguja, 2nd respondent, executed a promisory note in favour of the appellants on 27-9-1947 for Rs. 80,000/- with interest @ Rs. 3/- per annum. Thereafter the Madhya Pradesh Government took over the administration of the State of Surguja on 1-1-1948 after the merger of the Chattisgarh State and consequently the Court building as well as Secretariat building were taken possession of by the Government. When the appellants claimed the money from the State of Madhya Pradesh, it neither accepted the claim nor paid them. The appellants after giving a notice under S. 80 of the Code of Civil Procedure filed a suit.

(3.) On the pleadings, the Trial Court had framed several issues but it is unnecessary to notice them in any great detail except to say that the claim of Rs. 80,000 was held to be valid, that this amount was payable on account of the construction of the buildings known as Court and Secretariat buildings, that the pronote was not without consideration, that the first defendant was the successor in interest of Surguja State and is liable to pay the claim with interest and that the amount was not due to the plaintiffs on account of the personal obligation and liability of the 2nd respondent. The Court also found against the first respondent on the issued relating to jurisdiction and negatived the defence that it is not liable because of an act of State. In so far as the defendant the Maharaja of Surguja was concerned, it held that the suit was not maintainable against him without the consent of the Central Government as required under Section 86 of the Civil Procedure Code and that the liability was not a personal obligation of the Maharaja but an obligation incurred on account of his State. In the result as we said earlier the Court awarded a decree for Rs. 87,200 with full cost against the first defendant and discharged the second defendant. In appeal the High Court while noticing that it is the admitted case of the parties that the District Court and the Secretariat buildings were public property and were in the possession of the first defendant as such and that the liability in respect thereof was incurred by the Maharaja was not merely his personal liability but was a liability incurred on behalf of the State of Surguja, however, reversed the judgment of the Trial Court by holding ''that the liability of the State of Surguja under the pronote was at best a contractual liability and this liability could only be enforced against the State of Madhya Pradesh if after the cession of the erstwhile State of Surguja, the new State had expressly or impliedly, undertaking to meet that liability'' which it had not done. When this appeal came up on an earlier occasion, a Civil Miscellaneous Petition 429 of 1969 was filed by the appellant; that inasmuch as the petitioners had been advised to approach the State Govt. again for making proper representation and to canvass their claim before the appropriate authority on the basis of the concurrent findings of the Courts below and/or any other appropriate orders, permission may be accorded to them to pursue this course. The Respondents' advocate did not oppose this petition and accordingly the matter was adjourned. But it would appear that no concrete results could be achieved.