BAHADURMULL CHOWDHURY Vs. NAGARMULL MADANGOPAL

JUDGEMENT

(1.) In this suit the plaintiffs alleged that on 30 April 1940, the Registrar of the Tribunal of Arbitration of the Bengal Chamber of Commerce informed them that the defendants had applied for arbitration, in accordance with the provisions of an alleged contract, regarding a claim for damages for failure to deliver a thousand maunds of jute under Messrs. Bri. dhichand Mulchand's contract No. 48 dated 9 November 1939. Thereupon, they inspected the contract or bought note which had been passed by the broker and dated 9 November 1939 and found that it had been materially altered without their consent, and this had been done fraudulently, and the contract was rendered void by such material alteration. The contract was for the purchase by the defendants from the plaintiffs of jute for delivery to the Presidency Jute Mills, "shipment or rail despatch November 1939." The defendants had inserted the word "December" after the figures "1939." The contract or bought note contained an arbitration clause. The plaintiffs argued that the alteration vitiated the document altogether, and there being no contract there could be no submission to arbitration.

(2.) The defendants alleged that the alteration was made not only with the consent but at the request of the plaintiffs and for their benefit, and that a letter of confirmation was sent to them on 10 November 1939. Subsequently, the plaintiffs informed the broker that they did not require any extension of the period of shipment and therefore any alterations in the broker's notes were unnecessary, and about the same date the plaintiffs informed the defendants that they would deliver the goods in November 1939 and did not desire to avail themselves of the benefit of the alteration in the bought note. Thereafter the alteration was treated by the parties as of no effect whatsoever, and the contract was treated as for delivery in November 1939. The sold note which was in the hands of the plaintiffs was never altered. The defendants further alleged that on 18 November 1939 the plaintiffs wrongfully cancelled and repudiated the contract, falsely alleging that they had tendered the goods to the Presidency Jute Mills in November and that acceptance had been refused. The defendants contended that in any event the plaintiffs were estopped by their conduct from claiming that the contract was avoided.

(3.) Mr. Khaitan, on behalf of the defendants, raised two preliminary points. First, that the suit is not maintainable because the Court's powers to make declaratory decrees are limited to those contained in Section 42, Specific Relief Act, and apply only to cases in which the plaintiff, being entitled to any legal character or to any right to any property, may bring a suit against any person denying his title to such character or right. Such undoubtedly is the position in law under that section- Deokali Koer V/s. Kedar Nath ( 12) 39 Cal 704. But in the present suit the plaintiff also asks the Court to adjudge that the contract is void and order it to be delivered up and cancelled, as provided by Section 39. He alleges that if left outstanding the contract may cause him serious injury because the defendants threaten to proceed with the arbitration before the Tribunal of Arbitration of the Bengal Chamber of Commerce.