Hara Parbati Cold Storage Pvt. Ltd. v. UCO Bank, (SC)
BS14512
SUPREME COURT OF INDIA
Before:- M. Jagannadha Rao and M.B. Shah, JJ.
C.A. No. 3400 of 2000. D/d.
5.5.2000.
Hara Parbati Cold Storage Pvt. Ltd. - Appellants
Versus
UCO Bank - Respondents
Recovery of Debts Due to Banks and Financial Institution Act, 1993, Section 31 - If initially a suit is filed on the original side of the High Court - Such suit is liable to be transferred - There is no difference between suits originally instituted on the original side of the High Court and these suits subsequently transferred to the High Court from Civil Court under Section 24 Civil Procedure Code - Both types of suits get automatically transferred to Tribunal and High Court has no jurisdiction to deal with the matter.
[Para 4]
Cases Referred :-
Allahabad Bank v. Canara Bank and another, 111(2000) CLT 129 (SC).
ORDER
M.B. Shah, J. - Special leave granted.
2. The suit by the respondent Bank is of the year 1984. It was filed in the Court of the 1st Assistant District Judge and was transferred to the Original Side of the High Court in 1987 under Section 24 of the Civil Procedure Code.
3. In recent judgment in Allahabad Bank v. Canara Bank and another, 111(2000) CLT 129 (SC) this Court has observed that all suits from Civil Courts shall stand transferred to the Debts Recovery Tribunal constituted under the recovery of Debts Due to Banks and Financial Institutions Act, 1993. This transfer under Section 31 of the Act is automatic, and the Registrar of the High Court, where the suit is pending, in only to preform the ministerial act of transferring the papers to the Tribunal. But, unfortunately, the learned single Judge of the Calcutta High Court, Amitav Lal, J. held that this suit was transferred to the High Court earlier on the Judicial Side, under Section 24 of the Civil Procedure Code and the Registrar could not have therefore directed the file to be sent to the Tribunal. This view was reversed by the Division Bench which held that the transfer was automatic.
4. The fact that suit was originally filed in the Assistant District Court and was transferred under Section 24 of the Civil Procedure Code to the Original Side of Calcutta High Court to be tried in its extraordinary jurisdiction, in our opinion makes no difference. If initially a suit is filed on the Original Side of the High Court, such a suit is liable to be transferred if it exceeds the pecuniary limits mentioned in the above said Act. This is a consequence of Section 31 of the Act. There is no difference between suit originally instituted on the Original Side of the High Court and those suits subsequently transferred to the High Court from a Civil Court under Section 24 of the Civil Procedure Code. Both types of suits get automatically transferred to the Tribunal and the High Court has no jurisdiction to deal with the matter.
5. We are surprised that the learned Single Judge Amitav Lal, J. has chosen to give a grossly unreasonable and perverse interpretation to the provisions of the Act and Letters Patent of the Calcutta High Court in holding that order passed by the Registrar in transferring the matter to the Tribunal is a nullity because the earlier order passed under Section 24 of Civil Procedure Code was on the Judicial Side. The view expressed by the learned Single Judge is contrary to the purposes of the Act as explained by this Court in Allahabad Bank case (supra). The learned Division Bench of the High Court was wholly justified is setting aside the order of the learned Single Judge.
6. The appeal is dismissed with costs quantified at Rs. 5,000/-. The amount of Rs. 5,000/- will be deposited in the Supreme Court Legal Services Committee.
Appeal dismissed.