Pinaki Chandra Ghose, J.— Leave granted. This appeal is directed against an order passed by the High Court dated 10-2-2011 (2011) 2 Cal LJ 226, (2011) 4 CHN 744 whereby the application filed by the respondent herein under Order 7 Rule 11 of the Code of Civil Procedure (for short “the Code”) was allowed and the plaint was rejected. The High Court set aside the order passed by the trial court refusing such prayer.
2. The facts of the case, briefly, are as follows: a suit was filed for declaration and injunction by the appellant along with Smt Ashima Sen, mother of the present appellant. The appellant herein and Plaintiff 1 (the mother) filed a suit being Title Suit No. 2430 of 2007 before the City Civil Court at Calcutta, and the following reliefs were prayed for in the said suit:
“(a) For a decree for declaration that the defendant, his men and agents have no right to obstruct the user of the suit flat by the plaintiffs by any means prejudicial to the interest of the plaintiffs.
(b) For a decree of permanent injunction restraining the defendants, their men, agents and associates from causing any obstruction towards free ingress and egress of the plaintiffs, for use and occupation of the suit flat at 5, Netai Babu Lane, Kolkata 700012, in any manner prejudicial to the interest of the plaintiffs.
(c) Temporary injunction with ad interim order in terms of Prayer (b) above;
(d) Commission;
(e) Costs of the suit;
(f) Any other relief or reliefs as the learned court may deem fit and proper.”
3. The said suit was filed on the facts stated in the plaint that Plaintiff 1 (Smt Sen) and the defendant Subhas Chandra Sil were married on 2-6-1986. From the said wedlock, Plaintiff 2 Soumik Sil was born on 20-4-1989. Admittedly, the mother and son resided in the two rooms in the first floor of Premises No. 5, Netai Babu Lane, Kolkata 700012, being the matrimonial home of Plaintiff 1.
4. Admittedly, the defendant was a joint owner of the said premises along with his two brothers. Subsequently, the eldest brother gifted his 1/3rd share in the said premises to his two brothers, and thereby the defendant and one of his brothers became the owners of the said premises in equal shares. On 17-12-1993 the said property was partitioned between them and the portions were demarcated between the two brothers.
5. The defendant filed a suit for dissolution of marriage in the City Civil Court at Calcutta which was transferred before the Family Court and on 15-7-1998, a decree for dissolution of marriage was passed by the Family Court against Plaintiff 1. Being aggrieved, she preferred an appeal before the High Court which, in turn, was pleased to pass the following order (2008) 72 AIC 473, (2009) 2 CHN 505 : (AIC pp. 478-79, paras 17-18)
“17. In the facts of the present case, we are of the view that a sum of Rs 4,00,000 should be paid by the husband to the wife provided the wife hands over the vacant possession of the rooms over which she has already filed a suit in the City Civil Court, to the husband within a month from today. Simultaneously, with the surrender of possession, the husband will pay a sum of Rs 2,00,000 by account payee cheque of any nationalised bank in the name of the wife to be handed over to the learned advocate for the appellant and will pay the balance amount of Rs 2,00,000 by March 2009. If the first instalment of Rs 2,00,000 is paid, from that moment, the husband will pay the monthly alimony at the rate of Rs 2500 instead of the existing alimony of Rs 5000. The moment the balance amount of Rs 2,00,000 will be paid, the husband will not be required to pay any further monthly sum as alimony. If the wife fails to deliver vacant possession of the rooms mentioned above within a month from today, this part of the order granting permanent alimony will stand recalled and the wife would be free to initiate fresh proceedings for fixation of permanent alimony on the basis of the then income of the husband after taking into consideration the conduct of the wife as provided in Section 25 of the Act.
18. The decree for divorce is, thus, affirmed with the aforesaid additional direction as regards permanent alimony.”
6. In these circumstances, in accordance with the said order the wife duly gave effect to the order of the High Court and filed an application before the City Civil Court, Calcutta, for deletion of her name as Plaintiff 1 from the said suit. In the wake of the above, an application for rejection of plaint under Order 7 Rule 11(a) of the Code of Civil Procedure was filed by the defendant (husband/father) and it was stated that the remaining plaintiff had no cause of action to institute the suit against the defendant and that the plaint does not disclose any cause of action.
7. After hearing the parties, the City Civil Court at Calcutta was pleased to reject the said application on 13-12-2010. Being aggrieved and dissatisfied with the said order, a revision petition was filed against the said order by Subhas Chandra Sil, being the defendant in the said suit before the High Court. The High Court after perusing the facts as stated hereinabove, and after considering the averments made in the plaint held that after deleting the name of Plaintiff 1 from the plaint, it is clear from the averments that the plaint discloses no cause of action, and accordingly held that Plaintiff 2 has no independent cause of action to proceed with the suit and the handing over of possession of the suit premises is nothing but to carry out an order passed by the High Court and thereby Plaintiff 2 being the son, cannot have any cause of action in the matter. In view of the above, the High Court reversed the order of the trial court, allowed the application and rejected the plaint. Being aggrieved, this appeal has been filed on the ground that the said property is a trust property and that the appellant has a right to reside there as one of the trustees, and that he, as a legal heir and son of the respondent, is entitled to reside in the suit property in terms of the trust deed.
8. It is also to be noted that to assert such right, the appellant herein has already filed a suit before the City Civil Court at Calcutta, being TS No. 2451 of 2008, being a suit for declaration, accounts and permanent injunction and thereby it appears to us that the appellant has already taken steps in the matter to assert his rights and title in respect of the said property in the said suit.
9. The sole question which arises for our consideration is: whether the High Court was right in rejecting the plaint holding that the plaint does not disclose any cause of action?
10. The learned counsel appearing on behalf of the appellant submitted that the appellant is the son of the respondent and is a trustee of the said trust property and he used to reside at the said premises with his mother. It is further submitted that he has a right to occupy the said premises in terms of the registered deed of settlement. He further stated that in accordance with the deed of settlement, after the death of the original settlor Mrinalini Dassi, the trust property would devolve for the use and benefit of her male heir in the male line in equal shares absolutely and for ever. Therefore, it is contended that he has a right to stay in the said premises, and accordingly submitted that the plaint discloses no cause of action.
11. Per contra, it is submitted that the possession was handed over by the mother and son pursuant to the directions given by the High Court and the premises were vacated in compliance with the said order. After handing over the possession in terms of the order dated 22-8-2008 (2008) 72 AIC 473, (2009) 2 CHN 505, there was no cause of action subsisting in Title Suit No. 2430 of 2007. In these circumstances, it is submitted that the order passed by the City Civil Court, Calcutta, rejecting the said application of the respondent under Order 7 Rule 11 CPC is wrong. The ground that the said trial court did not consider that the cause of action in the suit was in connection with the possession of the rooms in question and the said rooms were handed over pursuant to the order passed by the High Court. Therefore, the said cause of action as pleaded in the plaint by the plaintiffs and/or by the son was not subsisting after the order of the High Court. In these circumstances, the High Court correctly reversed the said order by allowing the said application in favour of the respondent after perusing the averments made in the plaint.
12. It is further submitted that the appellant is in gross suppression of material facts from this Court that the appellant did institute a suit on the basis of the rights claimed under the said trust deed which is pending for adjudication before the City Civil Court at Calcutta, being Title Suit No. 2451 of 2008. In the plaint the appellant-plaintiff did not aver that his rights flow from the trust deed as he tried to point out here.
13. It is necessary for us at this stage to set out the relevant provisions of Order 7 Rule 11 of the Code:
“11. Rejection of plaint.—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;
(d) where the suit appears from the statement in the plaint to be barred by any law;
(e) where it is not filed in duplicate;
(f) where the plaintiff fails to comply sub-rule (2) of Rule 9:
Provided that the time fixed by the court for the correction of the valuation or supplying of the requisite stamp papers shall not be extended unless the court, for reasons to be recorded, is satisfied that the plaintiff was prevented by any cause of an exceptional nature from correcting the valuation or supplying the requisite stamp papers, as the case may be, within the time fixed by the court and that refusal to extend such time would cause grave injustice to the plaintiff.”
14. After perusing the order (2011) 2 Cal LJ 226, (2011) 4 CHN 744 passed by the High Court and the reasoning given therein, it appears to us that the High Court has correctly perused the plaint in its entirety and after deletion of the name of Plaintiff 1 from the said title suit, held that the plaint discloses no cause of action after taking into account the fact that the very purpose of the suit has become infructuous in view of the order passed by the High Court to hand over the possession of the rooms in question. Therefore, the foundation of the suit was not subsisting after the handing over of possession to the defendant by Plaintiff 1 in terms of the order. Hence, in these circumstances, the High Court held that the plaint discloses no cause of action.
15. Now, it is necessary for us to find out whether the plaint discloses any cause of action after deletion of the name of Plaintiff 1 in Title Suit No. 2430 of 2007. We have gone through the averments made in the said plaint. After perusing the averments and on the basis of its entirety and considering that the statements made in the plaint are correct, it appears to us that the plaint discloses no cause of action and thereby it attracts the provisions of Order 7 Rule 11(a) of the Code, and accordingly we hold that the High Court has correctly ascertained the position and allowed the said application reversing the order of the City Civil Court at Calcutta.
16. In these circumstances, we do not find any infirmity in the order (2011) 2 Cal LJ 226, (2011) 4 CHN 744 passed by the High Court. We find no merit in the appeal and the same is, accordingly, dismissed.