KANDASWAMI PILLAI Vs. AVAYAMBAL ALIAS THANGACHI AMMAL

JUDGEMENT

(1.) The plaintiff was the defendant's agent under a Power of Attorney, the original of Exhibit G. He sues for the recovery of payments made by him for the expenses of certain litigations conducted by him on behalf of the defendant. The last of such payments was on the 6 of March 1901. The suit was instituted on the 4 April 1906. The Courts below have held the suit barred under Art. 61 of the Limitation Act. The appellant contends, in the first place, that Art. no applies. That relates to a suit for compensation for breach of a contract in writing registered. There is no promise in the Power of Attorney to pay the plaintiff for advances made by him on account of his principal. Section 222 of the Contract Act provides that the employer of an agent is bound to indemnify him against the consequence of all lawful acts done by such agent in exercise of the authority conferred upon him. Illustrations (a) and (6) to that section show that expenses incurred by the agent on behalf of the principal are consequences of the lawful acts of the agent in exercise of his authority. But the principal's duty to indemnify is no part of the contract. It is an obligation imposed by the law and is attached to the relation of principal and agent constituted by art of parties. Such an obligation, therefore, cannot be treated as part of the contract in writing registered. The decisions in Krishnan Nambiar v. Kantian (1897) I.L.R. 21 M. 8 and in Seshachala Naicker V/s. Varada Chariar (1901) I.L.R. 25 M. 55 were referred to, to show that obligations not expressed in writing but imported by the law in the case of sale, have been treated as in writing when the sale is made by a written instrument. We do not think that these cases compel us to hold that au indemnity, which is not a term of the contract nor to be deemed a part of the contract, but a mere obligation cast on the principal by the operation of law, is in writing registered within the meaning of Article 116.

(2.) It is next argued that Art. 120 alone applies, and not Art. 61. But before we go to this residuary Article, we have got to see weather there is no other Art. which can be made applicable to the case. Articles 83 and 61 have been suggested. We think we must reject the former article for practically the same reason for which we rejected 116. Art. 83 relates to a suit " upon any other contract to indemnify. If we are right in thinking that the obligation of the principal to indemnify under Section 221 of the Contract Act is not a contract to do so, Art. 83 ceases to be applicable. But even if it did apply, there would remain the question as to the starting point, which is, when the plaintiff was actually damnified. Now when is the agent damnified as regards the advances made by him on account of the principal in the course of his agency ? In the absence of a contract to the contrary we think it must be taken that the agent is damnified when he makes the payment. The expenses referred to in Illustrations (a) and (b) to Section 222 of the Contract Act are recoverable as soon as they are incurred. And if they are recoverable, there is nothing unreasonable in holding that the agent is damnified when they are recoverable and that time begins to run at once. It was contended that the agent had a light of retainer, under Section 217, out of all sums received on account of the principal in the business of the agency, of all moneys due to himself in respect of expenses properly incurred. It was also pointed out that the agent, under Section 222 of the Contract Act, had a lien. It is true that the right of retainer and the lien may be enforced long after the expenses have been incurred so long as moneys or the goods of the principal in connection with the agency are held by the agent irrespective of the period that has elapsed since the expenses themselves were incurred. But is that a reason for holding that if the agent is obliged to sue for moneys spent by him in the business of the agency, his right of action is postponed until the termination of the agency? Story says in Section 350 of his book on Agency: "It may be generally stated that an agent may insist upon deducting all his advances, expenses, disbursements, and losses arising in the course of his agency, whenever they are definite and certain, and do not merely sound in damages, from the pecuniary funds in his hands belonging to his principal, by way of recouped, discount, or set-off; or where no such funds exist, he may maintain an action at law, or a bill in equity, as the case may require, for the recovery thereof." The agent is not entitled to wait for the termination of the agency before he makes his claim. And the fact that he has a lien or a right of retainer in the case of claims for recumbent irrespective of the Statute of Limitation is no reason for holding that the Statute itself does not run. In Spears V/s. Hartly (1798) 6 R.R. 814 it was held by Lord Eldon, that if by custom and usage of trade, a party was entitled to a lien on goods for a general balance, and he got possession of the goods of his debtor, he might hold them till he satisfied the whole demand, even though a part of it was barred by the Statute of Limitation. In Curwen V/s. Milburn (1889) 42 Ch. D. 424 in which a question arose as to the lien of a solicitor on deeds and documents belonging to the client, for amounts that had become barred, Lord Justice Cotton said:--"Statute-barred debts are due though payment of them cannot be enforced by action." The Court of Appeal held that the solicitor had a lien on the documents and that it was the duty of the taxing master to tax all the items of the bill without regard to the Statute of Limitation. The existence, therefore, of a right of retainer and of a lien would in no way prevent the operation of the Statute. Is there any rule of law that postpones the agent's claim to the termination of the agency or the general settlement of accounts? The agent has no duty, apart from any special contract, to spend his own moneys in the business of his agency. His expenditure, therefore, of moneys belonging to himself in the business of the agency would be recoverable under Section 70 of the Contract Act. There is nothing to prevent his making his claim for recoupment immediately after he expended his own moneys, It seems to us clear that assuming that Art. 83 applied, the plaintiff was damnified when the expenses were incurred, and the suit instituted more than three years from that date would be out, of time.

(3.) We think, however, that the Courts below were right in applying Art. 61 to this case. That relates to a suit for money payable to the plaintiff for money paid to the defendant. It was argued that this article was confined to cases where the defendant was under a legal liability to make a payment. We see no reason for limiting the scope of the article. Cases falling under Section 70 of the Contract Act are certainly covered by the language of this article. In Sentance V/s. Hawley (1863) 13 C.B.N.S. 458 where an agent had paid out of his own money for sugaribought by the principal, it was held that the agent might sue the principal for the price as money paid to his use at his request. Applying article 61 we are of opinion that the suit is barred.