T D KARUPPANNA PILLAI Vs. FWHAUGHTAN

JUDGEMENT

(1.) The appellant in this Second Appeal was a member of the Municipal Council, Coonoor. The Council had farmed out the right to collect fees on cart stands in Coonoor to one Fakeer Muhamad, and it appears that the appellant refused to pay Fakeer Muhammad certain fees which were demanded by him. Fakeer Muhammad took the matter to the respondent who was then the Chairman of the Coonoor Municipality and after exhausting every attempt to induce the appellant to pay the fees to Fakeer Muhammad, the respondent finally prosecuted him before the Bench Magistrate of Coonoor under Sch, IV, Rule 30, Sub-rule 2 read with Section 344 of the Madras District Municipalities Act. The Bench Court acquitted the appellant on the ground that the fees were due not to the Council but to the contractor and therefore Section 344 of the Act did not apply. The appellant thereupon filed a suit against the Chairman (respondent) for damages for malicious prosecution in the Court of the Subordinate Judge, Nilgiris. The Subordinate Judge held that the prosecution was malicious and overruled the objection raised by the Chairman that under Section 350 of the Act he had not been given the requisite notice before the institution of the suit. Damages were awarded to the extent of Rs. 200. Upon appeal the learned District Judge of Coimbatore reversed both these findings and he held that the prosecution was not malicious and was not instituted without reasonable or probable cause and also that under Section 350 the suit would not lie as no notice was given to the Chairman. The appellant has again brought up these two issues in this Second Appeal.

(2.) Section 350 which lays down the conditions under which notice is requisite, runs as follows, omitting all the unnecessary words: No suit for damages shall be instituted against any Municipal Officer in respect of any act done in pursuance or execution or intended execution of this Act or any rule, by-law, regulation or order made under it.

(3.) In support of the appeal we have been referred to an English Decision reported in G. Scammell and Nephew Ltd. V/s. Hurley (1929) 1 K.B. 419. That is a decision in which there came for consideration a clause in the Public Authorities Protection Act which is drafted in exactly the same way as the material clause in Section 350 of the District Municipalities Act and in discussing that clause quotation was made from a judgment of Blackburn,. J. delivered in Selmes V/s. Judge (1871) L.R. 6 Q.B.C. 724 in which the learned Judge says, I agree that if a person knows that he has not under a statute authority to do a certain thing, and yet intentionally does that thing, he cannot shelter himself by pretending that the thing was done with intent to carry out that Statute.