ARIES ADVERTISING BUREAU Vs. C.T. DEVRAJ

JUDGEMENT

(1.) THIS appeal by special leave arises from the judgment of the Division Bench of the Madras High Court in AS No. 226/71 dated 14.2.1995. The facts lie in a short compass. The appellant -plaintiff had advertised for the circus run by the second defendant Balakrishnan. It laid a suit for recovery of a sum of Rs. 27,000 and odd towards the advertisement charges impleading the respondent as first defendant, along with Balakrishnan as second defendant. Balakrishnan remained ex parte and an ex parte decree against him became final. We are concerned only with the liability of the first defendant -respondent, C.T. Devaraj. The trial Court decreed the suit against him on finding that there was privity of contract between the appellant and the respondent. The High Court, on appeal, found that there is no privity of contract. Though the appellant, relying on section 70 of the Indian Contract Act, 1872 (for short "the Act") attempted to fasten the liability on the respondent, it was found that the respondent did not derive any benefit under the contract between him and Balakrishnan. On the other hand, he was a financier to run the circus which had incurred a huge loss. Consequently, it was held that the benefit of section 70 of the Act was inapplicable. The appeal was accordingly allowed and the suit against the respondent was dismissed. Thus this appeal.

(2.) SHRI Sampath, learned counsel for the appellant has strenuously contended that in view of the agreement (Ex. A -3) executed by the respondent and Balakrishnan wherein clause (4) states about the respondent undertaking to pay the advertisement charges, he is bound to pay the same to the appellant. Proposal sent for advertisement by the appellant was admittedly approved by the respondent. Thereby there emerged a concluded oral contract between appellant and the respondent. It is also contended that since the respondent agreed to receive the benefit of 30% of the profit from the income derived by running of the circus, he had derived benefit pursuant to the advertisement made by the appellant and, therefore, the respondent is bound to reimburse the appellant by operation of section 70 of the Act.

(3.) ADMITTEDLY , the appellant had not done anything directly to the respondent. On the other hand, it had done the advertisement to benefit the second defendant Balakrishnan only, who had run the circus. The High Court found as a fact that the respondent did not derive any benefit out of the contract entered into between the respondent and Balakrishnan. The respondent was only a financier to run the circus and pursuant to the contract the respondent had suffered a huge loss. In the absence of any benefit derived by the respondent pursuant to the advertisement made by the appellant, section 70 is not attracted to the facts of this case. Therefore, the High Court was right in negativing the relief to the appellant, either because of lack of the privity of the contract or due to non -applicability of section 70 of the Act. The appeal is accordingly dismissed, hut without costs.