1. Balwant Singh has filed this petition under Section 115 of the Code of Civil Procedure, against the order of the learned Subordinate Judge, 1st Class, Sonepat, dated 7th February, 1973, refusing to reject the plaint as a whole in a suit filed by the State Bank of India, respondent No. 1 (hereinafter referred to as the Bank) for the recovery of Rs. 1,17,268.59 Paise, against the petitioner and eight other defendants. The relevant facts of the case, may briefly be stated, thus:--

On 7th January, 1966, the Bank granted instalment credit facility to Messrs. Cooks Manufacturing, Sonepat, defendant No. 1 (hereinafter referred to as the firm), to the extent of Rs. 14,950 which was repayable by the firm in 12 instalments spread over a period of three years. Defendant No. 5 stood surety for the repayment of the amount advanced to the firm. On 18th July, 1966, the firm was granted overdraft facility to the extent of Rupees 10,000 by the Bank and in this account a sum of Rs. 7,291.31 Paise was due from the firm on 13th November, 1966, for the repayment of which, defendant No. 4 stood surety on the 11th November, 1967. The amount due on this account swelled to Rs. 9,178.01 Paise, as on the date of the suit. On 11th November, 1967, the firm was also granted a cash credit loan accommodation by the Bank to the extent of Rs. 80,000 repayment of which, along with any interest which might become due, was guaranteed by defendant No. 4. On the date of the suit, a sum of Rs. 99.640.58 Paise had become due in this account. Defendants Nos. 2 and 3 are the partners of the firm. On 17th June, 1966, defendant No. 2, created a mortgage by deposit of title deeds of property detailed in paragraph 13 of the plaint in favour of the Bank, which later on learnt that the said property had been fictitiously mortgaged by defendant No. 2 in favour of defendants Nos. 6 and 7, both of which are Co-operative Societies. On the basis of the allegations referred to above, the plaintiff prayed for a decree for an amount of Rs. 1,17,268.59 Paise with costs and with future interest at the rate of 9 per cent per annum from the date of suit till the date of its realisation.

2. The defendants contested the suit. After the written statement was filed, defendant No. 4 made an application on 22nd August, 1972, praying that the plaint be rejected in pursuance of the provisions of Rule 11 of Order VII of the Code of Civil Procedure. The application was resisted by the Bank. After hearing the learned counsel for the parties, the trial Court found that the plaint discloses no cause of action as against defendant No. 4 in respect of the amount of Rs. 8,450 claimed on account of instalment credit facility; that the plaint discloses no cause of action against defendant No. 5 qua the overdraft facility and cash credit loan accommodation and that there being no allegation in the plaint that any notice under Section 79 of the Punjab Co-operative Societies Act had been served on defendants Nos. 6 and 7, the plaint discloses no cause of action against them. On the basis of the aforesaid findings, the trial Court held that the plaint was to be rejected not as a whole but only against defendants Nos. 6 and 7 whose names the trial Court directed to be struck off from the plaint vide impugned order. As earlier observed, it is against that order of the learned Subordinate Judge that the present revision petition has been filed.

3. This petition came up for hearing before brother Koshal J. considering the importance of the question of law involved, brother Koshal J. thought it proper to refer the matter for decision to a larger Bench. That is how we are seized of the matter.

4. The short question that requires determination in this case is, whether a plaint which does not disclose a cause of action in respect of the part of the claim against some of the defendants, is liable to be rejected in its entirety.

5. In order to decide the controversy, it would be appropriate to reproduce certain relevant provisions of the Code of Civil Procedure, which read as under:--

"Order 7, Rule 11.

The plaint shall be rejected in the following cases:--

(a) where it does not disclose a cause of action;

(b) where the relief claimed is undervalued, and the plaintiff, on being required by the Court to correct the valuation within a time to be fixed by the Court, fails to do so.

(c) where the relief claimed is properly valued, but the plaint is written upon paper insufficiently stamped, and the plaintiff, on being required by the Court to supply the requisite stamp-paper within a time to be fixed by the Court, fails to do so;

6. On the basis of Clause (a) of Rule 11, Order VII of the Code of Civil Procedure, what was sought to be argued by Mr. B.S. Gupta, learned counsel for the petitioner, was that the plaint did not disclose any cause of action against the petitioner and some of the other defendants and as such was liable to be rejected in toto. According to the learned counsel on priciple as well as the law as it stands a plaint cannot be rejected in part, with the result that a plaint which only discloses a cause of action in respect of the part of the claim against some of the defendants, has to be rejected as a whole. On the other hand, Mr. Chhibber, learned counsel for the respondents, contended that Clause (a) did not envisage the rejection of the plaint as a whole if the same disclosed a cause of action in respect of the part of the claim against some of the defendants, and such a claim was bound to be tried by the Court. After giving my thoughtful consideration to the entire matter. I find myself unable to agree with the contention of Mr. Gupta, learned counsel for the petitioner.

7. From the perusal of the various rules of Order 1 and Order 2 referred to above, it is abundantly clear that no technical objection in respect of misjoinder of causes of action and parties would nonsuit the plaintiff wholly. It is further evident that in enacting these salutary rules of law, the intention of the Legislature has been to prevent the technicalities overcoming the ends of justice and from operating as a means of circuity of litigation. To further achieve this end, Section 99 of the Code of Civil Procedure was added, which is evidently based upon the principle that the rules of procedure are made to subserve the ends of justice and not to defeat them.

8. Now in this context, adverting to the provisions of Order 7, Rule 11 of the Code of Civil Procedure, I find that the rule mentions four grounds on which the Court is bound to reject the plaint. Clause (a) with which we are concerned, deals with the situation where the plaint does not disclose a cause of action. To my mind, the plain reading of Clause (a) shows that it would apply only in a case where a plaint does not disclose any cause of action. The word 'a' in this clause would mean 'any', and when word 'any' is read in place of V, then it would make it clear that the intention of the Legislature was to empower the Court to reject a plaint only where it did not disclose any cause of action. If the intention of the Legislature had been to give power to the Court to reject the plaint, where it did not disclose a cause of action in respect of the part of the claim against some of the defendants, then this clause would have been differently worded. In a case, where there is joinder of parties and causes of action and a decree is bound to be passed in respect of one or more of the causes of action and against some of the defendants, the provisions of Rule 11 (a) of Order 7 cannot legally be invoked. Any other interpretation would not only offend the common sense and the dictates of justice but would also offend the provisions about the misjoinder of parties and causes of action referred to above, There is a clear distinction between a case where the plaint itself does not disclose any cause of action and a case in which, after the parties have produced oral and documentary evidence, the Court on consideration of the- entire matter, comes to the conclusion that there was no cause of action for the suit. In the former case, the provisions of Order 7, Rule 11 are attracted, but in the latter case, after adjudication, the suit has to be dismissed. However, if after trial it is found that part of the claim has 'been substantiated, then a decree in respect of that claim has to be passed and in that eventuality, the whole suit would not be dismissed. After all, a cause of action is a bundle of material facts alleged by the plaintiff to make out his right to sue and claim relief against the defendants. But if on scrutiny it is found that certain facts do not give him right to sue some of the defendants in respect of the whole relief or any part of the relief claimed, then the plaint would not deserve to be rejected nor after adjudication the entire suit would be dismissed, but as envisaged by Order 1, Rule 4 of the Code of Civil Procedure, a decree would have to be passed without any amendment against such defendants only as may be found to be liable and according to their respective liability. It may further be observed that under Order 1, Rule 5 of the Code of Civil Procedure, it is not necessary that every defendant should be interested as to all the relief claimed in any suit against him. In this view of the matter, I am definitely of the opinion that a plaint which does not disclose a cause of action in respect of the part of the claim against some of the defendants, cannot be rejected as a whole. This view of mine finds full support from the decisions of various High Courts to which I am presently making a detailed reference. In L. Collins v Charles Booth & Co. Ltd., AIR 1921 Sind 106, it was observed thus:--

The rule in England as far as I am aware has been as in India, viz., to exercise, the powers under Order VII, Rule 11 with great circumspection and only if the Court is satisfied that even if the plaintiff proves all the allegations of fact he sets forth in the plaint, he would still not be entitled to any relief whatever."

In Shankarrao Balaji v. Shambihari, AIR 1951 Nag 419, the learned Judges observed as under:--

"Our conclusion is that the plaint discloses no cause of action against defendant 6 the Provincial Government This would involve a rejection of the plaint under Order 7, Rule 11 (a) if defendant 6 had stood alone, but it is clearly not possible to reject a plaint which discloses a cause of action against certain defendants and none against the rest. The only feasible course in such a case is to discharge the defendant against whom no cause of action is disclosed, and have his name struck off from the plaint; and that is what we would have done. But as the plaintiffs do not wish to amend their plaint there is nothing more we can do."

In Ajit K. Saha v. Nagendra N. Saha, AIR 1960 Cal 484, it has been observed thus:--

"In a case where there is a joinder of causes of action and a decree is bound to be passed in respect to one or more of the causes of action, a plea by way of demurrer cannot be taken. A plea by way of demurrer can only be taken when by reason of the plea the plaintiff is wholly non-suited."

In Mst. Chandani v. Rajasthan State, AIR 1962 Raj 36, the learned Judge observed thus:--

"On a careful consideration of these rival views, I am disposed to accept the latter as the sounder of the two. Order 7, Rule 11, Civil Procedure Code, undoubtedly lays down, inter alia that the plaint shall be rejected where the suit appears from the statement in the plaint to be barred by any law. It seems to me, however, that this rule, would be attracted into its full application where the suit as a whole would be so barred, and different considerations may reasonably arise where such a suit happens to be barred against some of the defendants but may still be good, against the others.

With utmost respect, I have not been able to persuade myself to accept the view that even where such a suit may be good against some of the defendants in spite of its being bad against certain others, the whole suit must necessarily be thrown out. This seems to me to be opposed to all considerations of common sense and to the dictates of justice, nor do I think that such a result should be held to be a necessary consequence of the rule as it is generally embodied in Clause (d) of Rule .11, and to my mind it is normally intended to be applicable to a case where there is a single plaintiff or a single defendant and a suit by or against him is wholly barred by any law.

Thus, where a plaint does not disclose a right of action against one or some of the defendants but it does against the rest, or where a suit would be barred by law against one or some of the defendants but not against the rest, the just and proper course, in my opinion, should be not to reject the plaint as a whole but to strike out the names of the defendants against whom there is no cause of action or the suit is barred by law and allow it to proceed against the rest. This would of course be subject to the paramount consideration that such a suit, as a matter of substantive law, would be maintainable against the remaining defendants."

9. Let me now proceed to examine various judicial pronouncements produced in support of the proposition that in case a plaint does not disclose a cause of action in respect of the part of the claim against some of the defendants, then the whole plaint has to be rejected. Mr. Gupta learned counsel, placed reliance on Venkata Rangiah v. Secy, of State, ATR 1931 Mad 175; Venkata Rangiah Appa Rao v. Secy, of State, AIR 1935 Mad 389; Maq-sud Ahmad v. Mathra Datt & Co., AIR 1936 Lah 1021; Noor Mohammad v. Abdul Fateh, AIR 1941 Pat 461; Harihar Mahapatra v. Hari Otha, AIR 1950 Orissa 257; and Bansi Lal v. Som Parkash, AIR 1952 Punj 38. After going through all these decisions, I find that none of them is relevant to the point in controversy and is of no assistance in deciding the point agitated by the learned counsel for the petitioner. In Venkata Rangiah Appa Rao Bahadur's case, the learned Judge of the Madras High Court, found that there was non-compliance of the provisions of Section 80 of the Code of Civil Procedure and that non-compliance with the requisites of Section 80 entailed rejection of plaint under Clause (d) of Rule 11. The learned Judge further observed that even if Clause (d) of Rule 11 did not apply, then also the plaint was liable to be rejected on the ground that it did not comply with the provisions of section 80. This view of the learned Judge was affirmed by the Letters Patent Bench in the same case reported in AIR 1935 Mad 389. In Bansi Lal's case (supra), the facts were that the plaintiff filed a suit challenging the five alienations. An objection was raised that the claim was under-valued. The objection was upheld and the plaintiff was asked to make up the deficiency in court-fee; instead of making up the deficiency in court-fee, the plaintiff amended the plaint and limited his challenge only to three alienations. On these facts, the learned Judge held that the plaint had to be rejected in toto. I fail to understand how these decisions have any relevancy to the point in issue. So far as Maqsud Ahmad'a case (supra) is concerned, the same again is wholly irrelevant and no reference need be made to its facts. In Noor Mohammad's case (supra), again, the question of rejection of plaint was decided on the basis of the provisions of Section 80 of the Code of Civil Procedure, and that decision is of no help. To the same effect is the decision in Harihar Mahapatra's case (supra).

10. The only decision which needa consideration is of the Andhra Pradesh High Court in Kalepu Pala Sutorahmanyam v. Tiquti Venkata Peddiraju, AIR 1971 Andh Pra 313. In that case the learned Subordinate Judge held that the suit was barred by time in respect of items 1, 2 (a), 2 (b), 2 (c) and 3 (a) of plaint B Schedule and items 1 and 2 (a) of plaint C Schedule and rejected the plaint only in respect of these items. In respect of the other claims, the plaintiff was directed to file an application under Section 47 of the Code of Civil Procedure. A revision was filed against the said order by the plaintiff. The learned Judge dismissed the revision petition and passed an order to the effect that when a part of the claim had been held to be time-barred, then the whole plaint was liable to be rejected. With utmost respect, I am unable to agree with this view of the learned Judge, If there are various claims in the plaint, out of which some are time-barred, then the plaint is not liable to be rejected and the suit has to proceed in respect of the claims which are within limitation.

11. As a result of the above discussion, I hold that the plea raised by the petitioner is untenable and the contrary view is neither sound nor just and is not warranted by the language of the statute. Consequently, my answer to the question posed is that the provisions of Order 7, Rule 11 (a) of the Code of Civil Procedure, would be attracted only in a case where by reason of the plea that a plaint does not disclose a cause of action, the plaintiff is to be wholly non-suited, but this rule would have no applicability to cases where a plaint discloses & cause of action in respect of the part of the claim against some of the defendants, as in that event the names of the defendants against whom there is no cause of action or the suit is barred by law, have to be struck off and the suit has to proceed against the remaining defendants. The case would now go back to the learned Single Judge for disposal on merits.

A.D. Koshal, J.

12. I fully agree and would like to emphasise that the very idea of a plaint being rejected 'in part' is repugnant to the provisions of Rule 11 of Order VII of the Code of Civil Procedure, The plaint in a suit is the document evidencing the suit and not the suit itself and can, therefore, either be rejected or retained which, in other words, merely means that it can either he thrown out or proceeded with. It cannot be torn up in two parts, one of which is discarded and the other entertained This is clearly deducible from the language of the rule. Expressions like 'in its entirety' or 'in part' are thus wholly inept in relation to the rejection of the plaint.

S.S. Sandhawalia, J.

13. I agree with my learned brother Jain, J.