PHILIPS INDIA LIMITED Vs. MIOT HOSPITAL

JUDGEMENT

(1.) THE petitioner, M/s. Philips India Ltd., has filed the present company petition under section 433(e) and (f) of the Companies Act, 1956, seeking for winding up of the respondent, M/s. MIOT Hospitals. Heard Mr. John, for M/s. Ramasubramaniam Associates, learned counsel appearing for the petitioner and Mr. B. S. Jothiraman, learned counsel appearing for the respondent. THE only point that arises for consideration is whether a prima facie case has been made out to admit and proceed further in this winding up petition " According to the petitioner, the respondent placed orders for wiring and fire fighting system valued at Rs. 3, 63, 394 and Rs. 3, 64, 880 respectively and for fire detection system with intelligent signature series and public address system valued at Rs. 15, 41, 455 (fire fighting system) and Rs. 44, 21, 250 (public address system) respectively. THE work entrusted by the respondent-company was diligently executed by the petitioner to the respondent's full satisfaction. THE petitioner has submitted bills till December 14, 1998, for Rs. 14, 20, 363 for which the respondent had paid an ad hoc amount of Rs. 4 lakhs on February 22, 1999, leaving a balance of Rs. 10, 20, 363. THE petitioner had submitted further bills for Rs. 7, 74, 682 on August 31, 1999. THEre was a meeting between the senior executives of the petitioner-company and the managing director as well as the senior executives of the respondent-company, wherein it was agreed that the pending issues will be resolved and the outstanding amounts will be settled. THE petitioner on October 27, 1999, addressed the respondent, highlighted the terms of payment and called upon the respondent to adhere to the agreement and pointed out there shall be no deviation. On March 13, 2000, the petitioner further drew the attention of the respondent to the fact that after all adjustments, a sum of Rs. 16, 61, 073 is due and payable by the respondent to the petitioner and a demand was made in that respect. THE petitioner followed it with other reminders. THE respondent admitted and acknowledged its liability in a sum of Rs. 16, 61, 073 and had failed to liquidate the same. THE respondent is unable to pay its debts and it has rendered itself to be wound up under section 433(e) of the Companies Act.THE petitioner caused a legal notice on April 19, 2000, calling upon the respondent to pay the entire outstanding, failing compliance, the respondent was put to notice that a winding up petition will be instituted. THE respondent admitted its liability, but yet failed to discharge the same and, hence, deemed to be unable to pay its debts. THE respondent is heavily indebted to many creditors and it is not functioning smoothly. It is just and equitable that the respondent-company should be wound up. Despite notice, the respondent had not made the payments and, therefore, it is clear that the respondent is unable to pay its debts. THE respondent has become commercially insolvent and being unable to pay its debts, it is liable to be wound up. THE respondent had filed a counter contending that the winding up petition has been filed with ulterior motives and it is an abuse of process of this court. THE winding up petition is neither maintainable in law nor on facts. THE respondent refuted the liability and further pleaded that at no point of time it had admitted or acknowledged the liability, much less to the tune of Rs. 16, 61, 073 as alleged. THE petitioner caused a notice on April 19, 2000, to which a reply had been sent to the effect that it is the petitioner, who is liable to pay the sum of Rs. 17.29 lakhs to the respondent on various heads. Further, the respondent had referred the dispute between them to the project engineer under clause 67.1 of the conditions of the contract. THE petitioner had failed to take part in the inquiry before the said engineer. Ultimately, the engineer rendered his decision on August 18, 2000, holding that the petitioner violated the terms and conditions of the contract and allowed the claims of the respondent-company as detailed in his order. THE said decision or award had been communicated to either parties.THE decision of the engineer has become final as it has not been challenged by way of proceedings. THE petitioner had not raised any arbitration proceedings. THEre is a bona fide dispute and the respondent is not liable to pay any amount and the entire claim of the petitioner is denied and disputed. THE respondent, further, contends that the entire claim of the petitioner is false and the petitioner had failed to adhere to the conditions of the contract, delayed the execution of the work as well as had not performed even a portion of the work to the satisfaction of the respondent. It is further pointed out that the respondent had made payments agreed to by paying 10 per cent. as advance and 70 per cent. on supply of materials at site as per letter dated November 1, 1999. THE statutory notice has been replied suitably contending that no amount is due and it is the petitioner, who is liable to pay a substantial sum to the respondent. THE respondent had pointed out various deficiencies in the discharge of the contractual obligations by the petitioner and the claim of the petitioner is refuted. THE respondent had also raised a number of disputes with respect to the execution of the contract and had demanded Rs. 17.29 lakhs as a counter-claim against the petitioner. THE respondent further submits that the decision of the engineer in terms of the agreement rendered on August 18, 2000, is fatal to the petitioner's claim and the petitioner cannot maintain the winding up petition at all. A perusal of the correspondence exchanged between the parties, which has been included in the typed set of papers would show that the respondent had raised dispute with respect to the various works or quantity of works as well as the quality of works even at the earliest opportunity and a detailed reply has been sent disputing the petitioner's claim. THE respondent also had made a demand of Rs. 17.29 lakhs towards compensation for delay in execution, retention money, cost of surplus materials and performance bank guarantee. To the statutory notice, a detailed reply had been sent denying the entire liability and pointing out that it is the petitioner, who is liable to pay Rs. 17.29 lakhs. THE correspondence exchanged also would show the deficiencies pointed out by the respondent. It is not within the purview of the present winding up petition to go into the merits of the claim and counter-claim of the respective parties. It is just and sufficient to refer to the dispute, which was referred to the project engineer, Mr. R. Krishnamoorthy.THE dispute was referred to the said project engineer under clause 67.1 of the conditions of contract. THE said dispute has been raised by the respondent-company against the petitioner-company. THE dispute arose as early as May 31, 2000. THE project engineer, who is the appropriate authority in terms of the contract entered between the parties had pointed out innumerable violations of various clauses to the conditions of the contract by the petitioner, which runs to several pages. Though Mr. John, learned counsel for the petitioner pointed out that the deficiencies have been attended to or rectified, but it has to be pointed out that no material has been placed before the court in this respect that subsequent to the project engineer's a decision, the defects have been attended to or the deficiencies have been rectified as pointed out by the engineer. THE project engineer had ultimately, after inspection and after considering the exchange of correspondence and after personally satisfying himself, and in the circumstances set out in his decision, issued the following directions :