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A.T.K.P.L.M. Muthiah Chetty v. Palaniappa Chetty

Madras High Court
Sep 1, 1921
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Summary of the Court's Opinion

Factual and Procedural Background

The core facts before the Court were these: Exhibit E was a hypothecation bond executed in favour of the plaintiff by the widows of two partners (Muthu and Raman Chetty) acting as guardians of the first to fourth defendants (their minor sons). Exhibit E hypothecated for its full value all the immoveable property of the first to fourth defendants. The plaintiff was the brother of one executant (the widow of Muthiah Chetty). As part of the consideration for Exhibit E, the plaintiff was to pay debts of the firm owed to several creditors; among those creditors were relatives or persons connected to the plaintiff (one creditor was a dayadi of the plaintiff and cousin of the widow of Raman Chetty; another was plaintiff's partner and nephew).

It was undisputed that: the firm had been declining in prosperity since Raman Chetty's death in 1909; a conditional order of attachment before judgment had at an earlier stage been obtained by fifth to fifteenth defendants (other creditors) in their suit, though that attachment was never actually made; and the attachment is not relied on as invalidating the alienation. On these facts the lower Court imposed on the plaintiff the burden of proving the substantial character and good faith of Exhibit E.

Procedurally, the lower Court disallowed the plaintiff's claim under Order XXI, rule 62 (recorded as Exhibit VI(a)) on 15 April 1912; a sale was held and delivery given on 2 January 1913 (Exhibit VII). The plaintiff then brought Original Suit No. 56 of 1913 for a declaration that the sale should be subject to his mortgage right, later withdrew that suit obtaining leave in Exhibit AA to sue again, and ultimately brought the present suit for recovery by sale on his mortgage on 7 October 1915. Fifth to tenth defendants contended that the present suit was barred by article 11, schedule 1, Limitation Act because the disallowance in Exhibit VI(a) had become final under Order XXI, rule 63.

Legal Issues Presented

  1. Whether Exhibit E (the hypothecation bond) was without consideration and merely colourable, or whether it was executed, within the meaning of section 53, Transfer of Property Act, with intent to defeat or delay creditors.
  2. Whether the plaintiff's later suit (for recovery by sale on his mortgage) was barred by limitation (article 11, schedule 1, Limitation Act) because the earlier claim proceedings (disallowed under Order XXI, rule 62 and finally disposed of under Order XXI, rule 63) had become final.
  3. Whether the absence of an actual attachment (despite a conditional order) rendered the claim proceedings a nullity or otherwise deprived the Court's claim procedure of legal effect, and whether any mistake or alleged misrepresentation by defendants prevented them from relying on limitation or procedural bar.

Arguments of the Parties

Plaintiff's Arguments

  • Exhibit E was supported by consideration (the plaintiff paid firm creditors as part of the transaction) and thus was not a mere pretence; substantial consideration passed except for a small item of Rs. 1,800.
  • The claim proceedings (Exhibit VI) and the absence of an actual attachment meant those proceedings had no legal effect or were at most irregular and not within the operation of Order XXI, rule 63 or article 11; plaintiff suggested he had been induced by the defendants' misrepresentation (allegedly unintentional) to follow the claim procedure.
  • Plaintiff implicitly relied on the view that, because there was no actual attachment, his reliance on the claim procedure was reasonable and should not bar his subsequent suit.

Fifth to Tenth Defendants' Arguments

  • Exhibit E was colourable or executed with intent to defeat or delay creditors within the meaning of section 53, Transfer of Property Act, and thus invalid as against other creditors.
  • The plaintiff's present suit was barred by limitation under article 11, schedule 1, Limitation Act because Exhibit VI(a) (the disallowance of the claim) had become final under Order XXI, rule 63; the plaintiff's subsequent Exhibit AA did not amount to a binding recognition that would revive or extend limitation.
  • Even if no attachment was in fact made, that fact did not render the claim proceedings ineffective to trigger the limitation consequences contemplated by the rules and article cited.

Table of Precedents Cited

Precedent Rule or Principle Cited For Application by the Court
Musahar Sahu v. Lola Hakim Lal That preferring some creditors to others is not sufficient to impeach a transaction unless insolvency or removal of property from creditors for debtor's benefit is shown. The Court relied on this authority to hold that Exhibit E, although it preferred certain creditors, did not remove property from creditors to the benefit of the debtor and so was not impeachable on that ground.
Bhiku v. Shujat Ali Discussed in relation to whether article 11 applies to a suit to recover a debt on the security of property when earlier proceedings existed (distinguishing petition types and reliefs). The Court considered it (along with Ganesh v. Damoo) and reasoned that the earlier authorities did not support the lower Court's conclusion that article 11 was inapplicable to the plaintiff's suit.
Ganesh v. Damoo Examined on the point whether an order refusing to recognize a mortgage and continuing an attachment free from it is the kind of adverse order contemplated by Order XXI, rule 63 / article 11. The Court explained that the decision relied on grounds that are inconsistent with Nemaganda v. Paresha and concluded it could not accept the lower Court's reliance on it to exclude article 11.
Nemaganda v. Paresha Used to counter explanations that would limit the operation of article 11 regarding adverse orders under claim procedure. The Court treated Nemaganda v. Paresha as supporting the view that an order disallowing a mortgage claim is an adverse order contemplated by Order XXI, rule 63.
Toronto Railway v. Toronto Corporation Principle that parties' consent cannot give a court jurisdiction to deal with issues outside its statutory powers. Cited as authority for the general rule that consent cannot create jurisdiction beyond statutory limits; distinguished from cases where jurisdiction exists but was invoked in the wrong way.
Deno Nath Batabyal v. Ndhor Chunder Sett Same principle as Toronto Railway regarding limits of consent to confer jurisdiction. Used alongside Toronto Railway to show that parties' consent cannot authorize adjudication beyond statutory competence.
Ex parte Pratt General principle that a party who submits to a tribunal's jurisdiction cannot later deny it when it decides against him (subject to exceptions). The Court applied this principle to hold that plaintiff, having submitted to the claim procedure, could not later avoid its consequences except in limited exceptions.
Ex parte May Supporting authority for the Ex parte Pratt principle on submission and subsequent challenge to jurisdiction or procedure. Referred to as part of the line of authority establishing that consent to procedure generally prevents later denial of jurisdiction where jurisdiction exists.
Vislinu (Vishnu) Sakharam Nagarkar v. Krishnarao Malhar Also cited in the line of cases on submission to jurisdiction and later challenge to procedure. Used with Ex parte Pratt and Ex parte May to support the Court's approach to mistake and acquiescence in claim procedure.
Jay Prokash Singh v. Abhny Kumai Chund Example where claim proceedings without a preceding attachment were treated as nullity because recognition of the claim would improperly deprive a mortgage decree of its effect. Given as an instance of "entire diversion" of procedure; distinguished from the present case where no such entire diversion occurred.
Sheodhyan v. Bholanath Authority that absence of attachment will not make a Court sale illegal as between parties to it; lack of attachment is an irregularity remediable under Order XXI, rule 90 on proof of substantial injury. The Court relied on this to hold that absence of attachment did not nullify the claim procedure or sale and that claim proceedings can still lead to final orders under Order XXI, rule 63.
Sivakolundu Pillai v. Ganapathy Iyer Similar principle as Sheodhyan v. Bholanath regarding irregularity of sale where attachment is absent. Applied with Sheodhyan to support the conclusion that the absence of attachment is an irregularity and does not negate the operation of claim procedure and its finality under the relevant rules.
Angan Lal v. Gudaramal Case where an order appropriate to a claim petition was set aside because there had been no attachment and facts were peculiar (no mutual submission to claim procedure). The Court distinguished that case from the present facts, noting the peculiarity that there had been no submission by both parties to the claim procedure in Angan Lal.
Pisani v. Attorney-General for Gibraltar Descriptive exposition of exceptions where departures from ordinary practice by consent will not nullify proceedings, unless there is an attempt to confer jurisdiction beyond power or an extreme departure from procedure. Adopted as descriptive language for the exceptions to the Ex parte Pratt rule (i.e., when consent will not bind a party), and used to delimit when submission can be relied on.

Court's Reasoning and Analysis

The Court's analysis proceeded in two main veins: (A) the merits question about Exhibit E; and (B) the procedural/limitation question arising from the claim proceedings.

A. Merits: Validity and Consideration for Exhibit E

  • The Court accepted that, given the surrounding circumstances (full hypothecation of immoveable property, family relationships between plaintiff and certain creditors, plaintiff's knowledge of the firm's declining fortunes, and the timing relative to the conditional order of attachment in the creditors' suit), the lower Court was justified in placing on the plaintiff the burden of proving the substantial character and good faith of Exhibit E.
  • The Court criticized the lower Court for applying an unreasonably strict standard at parts and for perversely criticizing the plaintiff's attempts to discharge that burden.
  • After considering the evidence, the Court concluded that consideration did pass for Exhibit E except for a small item of Rs. 1,800; consequently, the contention of the fifth to tenth defendants that the document was a mere pretence and that there was no intention to create rights by it must fail.
  • On the question whether Exhibit E was made with intent to defeat or delay creditors under section 53, Transfer of Property Act, the Court found no definite evidence of other creditors besides fifth to tenth defendants and those already paid. The lower Court's suspicions (dates of stamp paper purchases and a 12% interest rate thought oppressive) were not shown to be well grounded.
  • The Court held that, although the transaction preferred some creditors (including relatives), in the absence of insolvency that preference was not sufficient to impeach the transaction. The Court relied on Musahar Sahu v. Lola Hakim Lal for the proposition that preferring some creditors to others does not necessarily amount to an instrument removing property from creditors to the debtor's benefit. On the merits, therefore, the Court found the plaintiff entitled to succeed as to Exhibit E (subject to the small Rs. 1,800 item).

B. Procedural and Limitation Analysis

  • The Court recounted the procedural history: a conditional attachment had been ordered but not executed; the plaintiff filed a claim under Order XXI, rule 62 (Exhibit VI), which was disallowed on 15 April 1912; a sale and delivery then took place; plaintiff later sued, withdrew and obtained leave to sue again (Exhibit AA), and then brought the present suit on 7 October 1915.
  • Fifth to tenth defendants contended that plaintiff's suit was barred by article 11, schedule 1, Limitation Act because the disallowance had become final under Order XXI, rule 63. The Court rejected the argument that Exhibit AA amounted to a recognition binding the Court, since the wording of the order did not entail such a recognition and the Court could not have conferred that power.
  • The Court examined authorities relied upon by the lower Court (Bhiku v. Shujat Ali; Ganesh v. Damoo) and found them inapplicable or distinguishable, especially in light of Nemaganda v. Paresha.
  • The Court considered the plaintiff's contention that because there was in fact no attachment, the claim proceedings were founded on a mistake and therefore had no legal effect, or at most resulted in an order not contemplated by the Code and not subject to Order XXI, rule 63 or article 11. The plaintiff also argued that he had been induced by the defendants' misrepresentation to proceed by claim. The Court rejected this, finding no fraud and that the plaintiff failed to verify the existence of the attachment when he could have done so; his choice of the cheaper claim procedure was his own decision.
  • The Court applied the general principle stated by Bowen, L.J., in Ex parte Pratt — that a party submitting to a tribunal's jurisdiction cannot later deny it — while acknowledging exceptions described in Pisani (i.e., attempts to confer non-existent jurisdiction or extreme departures from procedure). The Court surveyed relevant authorities (Toronto Railway, Deno Nath Batabyal, Ex parte Pratt, Ex parte May, Vislinu/Vishnu Nagarkar, Jay Prokash Singh, Angan Lal, Sheodhyan, Sivakolundu Pillai) to delimit those exceptions and to distinguish cases where lack of attachment rendered proceedings nullities from those where absence of attachment was an irregularity.
  • The Court concluded that the present case did not involve an entire diversion of procedure or an attempt to give the Court jurisdiction it did not possess; rather, it involved a party's choice of one available procedure (the claim procedure) in circumstances of mistake and acquiescence. As established by Sheodhyan v. Bholanath and Sivakolundu Pillai v. Ganapathy Iyer, the absence of an attachment does not make a Court sale illegal between the parties — it is an irregularity remediable under Order XXI, rule 90 on proof of substantial injury — and the lack of attachment was not essential to oust the Court's power to deal with claims.
  • Accordingly, the Court held that the limitation provision (article II, schedule 1, Limitation Act) and the relevant rule (Order XXI, rule 60) applied to the plaintiff's cause.

Holding and Implications

APPEAL DISMISSED.

Holding (direct statements from the opinion):

  • On the merits, the Court found that consideration passed for Exhibit E except for a small item of Rs. 1,800, and that the contention that the document was a mere pretence must fail; on those merits the plaintiff was entitled to succeed.
  • However, on the procedural/limitation point, the Court concluded that article II, schedule 1, Limitation Act and Order XXI, rule 60 apply to the plaintiff's suit. For that reason the Appeal was dismissed with costs of the tenth to thirteenth respondents.

Implications:

  • The immediate practical effect is the dismissal of the Appeal and the award of costs to the tenth to thirteenth respondents.
  • Although the Court upheld the validity of Exhibit E on the merits (subject to the small Rs. 1,800 item), the procedural consequence of the claim proceedings and limitation rules operated to bar the plaintiff's remedy in the present suit.
  • The opinion applied existing authorities to reconcile the consequences of mistakes or omissions in claim procedure and to confirm that absence of an attachment is generally an irregularity (remediable under Order XXI, rule 90) rather than a nullity that prevents the operation of the claim machinery and its finality provisions; the Court did not purport to announce any novel legal principle beyond its application of cited authorities.

Disposition

The Appeal was dismissed with costs in favour of the tenth to thirteenth respondents. The judgment was delivered by Oldfield, J.; Ramesam, J. agreed.

Note: This summary is prepared strictly from material contained in the provided opinion and does not add information beyond that text.

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The Judgment of the Court was delivered by

Oldfield, J.:— On the merits the question in this Appeal is whether Exhibit E. a hypothecation bond in favour of plaintiff-appellant by the widows of two partners, Muthu and Raman Chetty, as guardians of first to fourth defendants, their minor sons, is without consideration and merely colourable or was executed in the words of section 53, Transfer of Property Act, with intent to defeat or delay creditors.

The undisputed circumstances are that Exhibit E hypothecates for its full value all the immoveable property of first to fourth defendants; that plaintiff is the/brother of one executant, the widow of Muthiah Chetty; and that of the four other creditors of the firm, whose debts plaintiff was to pay as part of the consideration, one is a dayadi of plaintiff and a, cousin of the widow of Raman Chetty and another is plaintiff's partner and nephew. Plaintiff had been an agent of the firm and knew that it had been declining in prosperity since the death of Raman Chetty in 1909. Exhibit E moreover was executed just after fifth to fifteenth defendants, the contesting respondents, other creditors of the firm, who eventually obtained a decree against if for a little over Rs. 30,000, interest, and costs had at an earlier stage in their suit obtained a conditional order of attachment before judgment, of which plaintiff and the creditors may be supposed to have been aware, although the attachment was never actually made and, it may be added, is not relied on as invalidating this alienation. On these facts there is no doubt that the lower Court was justified in imposing the burden of proof of the substantial character and good faith of Exhibit E on plaintiff.

That, however, did not entitle the lower Court to require him, as it has done in respect of the greater part of the consideration and on other parts of the casts, to discharge that burden with unreasonable strictness or to criticise his attempts to do so perversely.

[His Lordship then dealt with the evidence and concluded as follows:]

The conclusion must therefore be that consideration passed for Exhibit Except this small item, of Rs. 1,800; and fifth to tenth defendants' case, that the document was a mere pretence and that there was no intention to create rights by means of it, must fail.

To turn to the application of section 53, Transfer of Property Act, there is no doubt no definite evidence of the existence of any creditor besides fifth to tenth defendants and those who have been paid by Exhibit E. The suspicions of the lower Court, based on the dates of the purchase of stamp papers and the, 12 per cent rate of interest, which it thought oppressive, but which is in fact high but not exceptional, have not been shown to be well founded. We have then no doubt a transaction which exhausted the executants' assets for the sole benefit of some only of their creditors, including, it is true, three close relatives of whom one brought it about at a time of pressure on the estate. But, there being no question of insolvency, that is not sufficient. For, to follow the latest authority, Musahar Sahu v. Lola Hakim Lal, although Exhibit E prefers some creditors to others, it is not an instrument which removes property from the creditors to the benefit of the debtor and, after the foregoing findings, there is no ground for impeaching it in the fact that the fifth to tenth defendants, creditors, were losers by payment being made to a preferred creditor, the plaintiff. On the merits, therefore, plaintiff is entitled to succeed.

Fifth to tenth defendants have, however, resisted his claim on another ground. Reference has already been made to the fact that, although a conditional attachment before judgment was ordered, none was actually made. This is said to have been due to delay in payment of fees. But neither plaintiff nor fifth to tenth defendants were, so far as appears, aware of the fact; and the latter proceeded, as though there had been an attachment, to obtain issue of a sale proclamation whilst the former, in Exhibit, VI, claimed under Order XXI, rule 62, Civil Procedure Code, a declaration that the sale should be subject to Exhibit E. Thereon, without reference by the Court or the parties to the absence of an attachment, plaintiff's claim was disallowed under Exhibit VI(a) on 15th April 1912. A sale was held and delivery was given, as Exhibit VII shows, on 2nd January 1913. As to plaintiff's next step, the only information before us is given by his present plaint, that he brought Original Suit No. 56 of 1913 for a declaration that the sale should be subject to his mortgage right. Whether this suit was brought within one year of Exhibit VI(a) and whether plaintiff would have been advised to ask for leave to amend and include a prayer for other reliefs in it is not clear. But in any case he withdrew it, obtaining leave in Exhibit AA to sue again, and he then brought the present suit for recovery by sale on his mortgage on 7th October 1915. Fifth to tenth defendants contend that as this suit is brought one year after Exhibit VI(a) it is barred under article 11, schedule 1, Limitation Act, the rejection of the claim having become final under Order XXI, rule 63.

The suggestion that Exhibit AA is a recognition, binding on the lower or this Court of plaintiff's right to bring his present suit can be dismissed shortly, because such recognition is not entailed by the wording of that order and would not have been within the power of the Court which passed it. So also the lower Court's ground of decision that with reference to Bhiku v. Shujat Ali and Ganesh v. Damoo, article 11 is not applicable to plaintiffs suit, brought to recover a debt on the security of the property, not to establish any right in it. For in the first of these cases the question was not of a ordinary claim petition, based like Exhibit VI on a mortgage, but of a petition to remove obstruction to delivery under, section 835 of the Code then in force, corresponding with Order XXI, rules 100, 101 and there was nothing to bar the subsequent suit so far as it related to a different relief, the recovery of the sums due, which was asked for in the alternative and which the Court considered. The second authority relied on proceeded on the grounds, first, that the order in question was not on a claim, but was passed under section 287, corresponding with Order XXI, rule 66; and, next, that an order, refusing to recognize a mortgage and continuing an attachment free from it is not one which must be displaced by the suit contemplated in article 11. But the latter conclusion is opposed to Nemaganda v. Paresha, which with all deference is not susceptible of the explanation proposed in the decision under consideration; and it is impossible to understand how an order disallowing in toto the mortgago right claimed is not as essentially an adverse order of the kind contemplated in Order XXI, rule 63, as one continuing the attachment subject to the mortgage instead of releasing it altogether.

The more serious argument for plaintiff is however that, as there was in fact no attachment, the claim proceedings were founded on a mistake of the Court and both parties and therefore had no legal effect or resulted at most in an order which may have been a ???, since it was not one contemplated, by the Code, and was in any case not subject to Order XXI, rule 63 or article 11; and it is suggested further that, as plaintiff was induced by fifth to tenth defendants' misrepresentation, even if it was unintentional, to embark an this course of procedure, the latter cannot benefit by the prejudice which results from their own conduct. This suggestion, however, is untenable. Plaintiff, no doubt, may have inferred from the sale proclamation issued at fifth to tenth defendants' instance, which he mentioned in Exhibit VI, that there had been an attachment in the ordinary course. But there is no question of fraud on their part and, when it was open to him to verify his inference by enquiry and he failed to do so, the fault was his own. In consequence of this failure he thought himself entitled to choose the cheap and speedy remedy afforded by the claim procedure in preference to the ordinary suit, subject to no special imitation, by which alone he could otherwise have proceeded; and he presumably had regard to his own advantage in his choice. Fifth to tenth defendants' subsequent omission to plead that there was no attachment, was not an invitation to plaintiff to continue in the course he was taking, but merely an acquiescence in his doing so, by the consequences of which they would squally with him have been bound if the result on the merits had been against them. The fact is simply that, plaintiff having submitted his claim to the Court in circumstances which did not strictly, authorize his doing so, and fifth to tenth defendants having waived an abjection on which they might have relied, both gave in implied consent to the investigation proceeding.

The principle applicable to such cases was stated generally by Bowen, L.J, in Ex parta Pratt as being that no one has a right so to conduct himself before a tribunal, as if he accepted its jurisdiction, and then afterwards, when he finds that it has decided against him to turn round and say “you have no jurisdiction.” This no doubt is subject to exceptions, those with which we are at present concerned being, to adopt the description of them in Pisani v. Attorney-General far Gibralter, that departures from ordinary practice by consent will not nullify the proceedings or divorce them from the ordinary incidents of procedure (in that case a right of appeal) “unless there is an attempt to give the Court a jurisdiction, which it does not possess, or something occurs, which is such a violent strain on its procedure that it puts it entirely out of its course.” It was held accordingly in Toronto Railway v. Toronto Corporation, and Deno Nath Batabyal v. Ndhor Chunder Sett, that the parties consent did not enable the Court to deal with issues outside the scope of its statutory powers; and in Ex parte Pratt already referred to, Ex parte May and Vislinu Sakharam Nagarkar v. Krishnarao Malhar, that, the opposite case, where jurisdiction over the subject matter exists, requiring only to be invoked in the right way, the party who invited or allowed the Court to exercise it in the wrong way cannot afterwards challenge the legality of the proceedings due to his own invitation or neglect. One instance of entire diversion of the Court's procedure from its course may be given, because it is significant in the present connexion. In Jay Prokash Singh v. Abhny Kumai Chund(7), claim proceedings without a preceding attachment were treated as a nullity, not on any ground such as plaintiff here relies on, but because the decree under execution was for sale on a mortgage and recognition of a claim would pro tanto have deprived the mortgage decree of its effect otherwise than in the regular suit contemplated by the law.

It is clear that plaintiff's resort to the claim procedure in the present case is within neither of these classes of exceptions. For it did not result in any entire diversion of the course of procedure but only in the selection of one of two procedures which were available instead of the other, and there has been no attempt to give the Court a jurisdiction which it did not possess, since its general power to deal with claims is not disputed. It is urged on the latter point that reference to its general power is an insufficient ground of decision because that power is not general or inherent, but derived only from statutory provisions and must be exercised only in accordance with them; that is, in the event specified in Order XXI, rule 58(1), of an attachment having been made. But a similar objection was, it is to be observed, available in Ex parte Pratt, Ex parte May and Vishnu Sakharam Nagarkar v. Krishnarao Malhar, already referred to, and the fact that statutory powers were in question was not considered. In Angan Lal v. Gudaramal, an order appropriate to a claim petition was no doubt set aside on the ground, among others, that there had been no attachment. But the facts there were peculiar, since there had been no submission by both parties to the Court following the claim procedure and the Court entered on it in disregard of the petitioners' averments. In fact, cases of mistake and acquiescence such as plaintiff's must be rare, since the absence of an attachment will seldom be overlooked in the first instance or when evidence is adduced under rule 59. But in dealing with them it must be remembered that in accordance with Sheodhyan v. Bholanath and Sivakolundu Pillai v. Ganapathy Iyer, the absence of an attachment will not make a Court sale illegal as between the parties to it and persons like plaintiff whose interest is affected by it is merely an irregularity, on account of which the sale can under Order XXI, rule 90, on proof of substantial injury be set aside on their application; and the reason is, as the former decision explains, that the object of attachment is only to bring the property under the control of the Court in order to prevent its alienation, the actual proclamation being the notice to the public that the sale is to take place. This is so in spite of the explicit reference to attachment in Order XXI, rule 64; and it is not necessary or possible to regard attachment, where it is similarly referred to in Order XXI, rule 58, as essential to the jurisdiction of the Court. For there also the existence or absence of a previous prohibition against alienation by the judgment-debtor cannot affect the Court's power to deal with the claims of those who like plaintiff, have notice from the proclamation that their rights are in peril; and accordingly, whether or no there has been an attachment, they are, if they submit the merits of their claims to the Court for investigation, equally persons against whom an order is passed, which under Order XXI, rule 63, will become final, if it is not displaced.

In these circumstances the conclusion must be that article II, schedule 1, Limitation Act and Order XXI, rale 60, apply. The Appeal must therefore be dismissed with costs of tenth to thirteenth respondents.

Ramesam, J.:— I agree and have nothing to add.

K.R