M. Veerappa Vs Evelyn Sequeira & Ors.

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PETITIONER: M. VEERAPPA

Vs.

RESPONDENT: EVELYN SEQUEIRA & ORS.

DATE OF JUDGMENT13/01/1988

BENCH: NATRAJAN, S. (J) BENCH: NATRAJAN, S. (J) SEN, A.P. (J)

CITATION: 1988 AIR 506 1988 SCR (2) 606 1988 SCC (1) 556 JT 1988 (1) 120 1988 SCALE (1)107

ACT: Whether a suit for damages instituted against counsel abates on the death of the plaintiff-Determination of the question.

HEADNOTE: % A tenant, Mr. Sequeira, wanted to prefer an appeal to the Supreme Court against an order of the High Court, confirming an order of eviction passed against him in respect of his business premises, and engaged the appellant, an Advocate of the Supreme Court, to file the appeal. The Advocate/Appellant filed a petition for Special Leave in the Supreme Court. The petition came up for hearing on 22.11.1971 and was dismissed as withdrawn. The tenant thereupon filed a suit in the Court of the District Munsiff against the appellant for damages and compensation on the allegations that the appellant had been negligent in rendering professional service and had misconducted himself by filing the appeal after considerable delay, giving misleading information about the filing of the appeal, and withdrawing the appeal instead of canvassing for its admission, and that as a result of the withdrawal of the appeal, he was evicted from his business premises in consequence whereof he had incurred loss of income and business, besides suffering mental agony, worry and loss of reputation. The plaintiff claimed compensation under various heads. The appellant filed a written statement, refuting the charges levelled against him in the plaint and disputing the plaintiff’s right to seek damages. During the pendency of the suit, the plaintiff died and his legal representatives, the respondents in this appeal, filed a petition under order XXII Rule 3(1) of the Code of Civil Procedure for their substitution in the suit for prosecuting the suit further. The appellant opposed the petition on the grounds inter alia that the suit abated on the death of the plaintiff as per ahe maxim Actio Personalis cum moritur persona. The Trial Court upheld the objection and dismissed the suit as having abated, but the High Court held otherwise and declared the legal representatives to be entitled to be impleaded and continue the suit. This appeal

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was filed by special leave against the order of the High Court. Dismissing the appeal, the Court, 607 ^ HElD: The High Court which, in deciding the Revision before it, followed Krishan Behari Sen v. Corporation of Calcutta, I.L.R. 31 Calcutta 993, had not followed the correct ratio. Section 306 of the Indian Succession Act, 1925, which corresponded to section 89 of the Probate and Administration Act, 1881, set out the rights of the Executors and Administrators to continue actions of or against a deceased person. Section 306 was almost a re- production of section 89. In so far as the rights of a legal representative to proceed with a suit filed by a deceased plaintiff were concerned, order XXII, Rules I and 3(1) governed the matter. [611C, F] The maxim ’action personalis cum moritur persona’ had been applied not only to those cases where a plaintiff died during the pendency of a suit filed by him for damages for personal injuries sustained by him but also to cases where a plaintiff died during the pendency of an appeal to the Appellate Court, be it the first Appellate Court or the second Appellate Court against the dismissal of the suit by the Trial Court andlor the first Appellate Court, as the case might be. This was on the footing that by reason of the dismissal of the suit by the Trial Court or the first Appellate Court, as the case might be, the plaintiff stood relegated to his original position before the Trial Court [614G-H; 615A ] Though section 306 spoke only of executors and administrators. and order XXII, Rule 3, Civil Procedure Code, set out the rights of the legal representatives to continue the proceedings instituted earlier by a deceased plaintiff if the right to sue survived, the Courts had taken the view that the legal representatives stood on par with the executors and administrators regarding their right to seek impleadment to continue the suit. There was unanimity of view among many High Courts regarding the interpretation to be given to the words "other personal injuries not causing the death of the party", occurring in section 306 of the Indian Succession Act. Preponderant view taken by several High Courts found acceptance with this Court in Melepurath Sankumari Ezhu Thassan v. Thekittl Geopalankutty Nair, A.l.R. 1986 S.C. 411. It was on account of these factors, the Court expressed its disapproval of the view taken by the High Court in this case. [615E-F, H; 616A-B] What now fell for consideration in this case was whether the suit filed by the plaintiff was founded on torts or contract. In view of the fact that this aspect of the matter had not been considered by the Trial Court, the Court did not think it proper to express any opinion one way or the other as to whether the suit cause of action was founded on torts 608 or contract. Having regard to the nature of the claim, the Court was not able to comprehend how without any enquiry and recording of evidence the Trial Court and the High Court had proceeded on the basis that the suit claim was based only on tortious liability though the two courts had reached different conclusions about abatment of the suit. Since no discussion had been made and no finding, rendered on this question and since the Court could not render any finding on the basis of the materials on record whether the suit was based on the personal injuries sustained by the plaintiff or

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upon the loss suffered by the estate, the Court thought the proper course would be to allow the judgment under appeal to stand even though the Court did not approve the reasoning of the High Court. The matter was left upon for the trial Court to decide whether the suit was founded entirely on torts or on contract or partly on torts and partly on contract and deal with the matter according to law. If the entire suit claim was founded on torts, the suit would undoubtedly abate. If the action was founded partly on torts and partly on contract, then, such part of the claim as related to torts would stand abated and the other part would survive. If the suit claim was founded entirely on contract, then, the suit had to proceed to trial in its entirety and be adjudicated upon. [616C; 617G-H; 618B-d] A legal practitioner could not claim exemption from liability to be sued in respect of any loss or injury suffered by the client due to any negligence in the conduct of his professional duties merely by reason of his being a legal practitioner. Whether section 2(b) of the Legal Practitioners (Fees) Act, 1926, would afford protection to a legal practitioner from being sued for negligence by a client if he only pleaded or agreed to plead, was a matter for judicial determination in an appropriate case. For the present, the Court did not express any opinion on the matter except pointing out that there was a specific provision in the Legal Practitioners (Fees) Act, 1926, saying that the legal practitioners would also be liable to be sued by their clients if they had been negligent in the performance of their professional duties. In conclusion, since the Court found that the question whether the suit had abated or not could be answered only after the nature of the suit was determined on the basis of the materials placed and the evidence adduced by the parties, the appeal had to be dismissed. The suit would stand restored to the file of the trial Court for disposal in accordance with law in the light of the guidelines given by the Court in this Judgment. [621G-H;622A-C] Krishna Behari Sen v. Corporation of Calcutta, ILR. 31 Calcutta, 993; Rustomji Dorabji v. W.H. Nurse, ILR 44 Madras 357; Motilal 609 Satyanarayan & Anr. v. Harnarain Premsukh & Anr, A.I.R. 1923 Bom. 408; Palaniappa Chettiar v. Rajah of Ramnad, I.L.R. 49 Madras 208; Irulappa v. Madhava, A.I.R. 1951 Madras 733; Arnuchalam v. Subramanian, A.I.R. 1958 Madras 142; Gopal v. Ram Chandra, ILR XXVI Bombay 597; Maniramlala v. Mtz. Chalti Bai & Anr., I.L.R. 1938 Nagpur 280; Baboo v. Subanshi, I.L.R. 1942 Nagpur 650; Baboolal v. Ramlal, A.I.R. 1952 Nagpur 408; Punjab Singh v. Ramautar Singh, A.I.R. 1920 Patna 841; Joginder Kaur v. Jagdish Singh, A.I.R. 1964 Patna 548; Ratanlal v. Baboo lal, A.I.R. 1960 Madhya Pradesh 200; G. Jaya Prakash v. State, A.I.R. 1977 Andhra Pradesh 20; D.K. Cassim & Sons v. Sara Bibi, I.L.R. XIII Rangoon 385; Melepurath Sankunni Ezhuthassan v. Thekittil Geopalakutty Nair, A.I.R. 1986 S.C. 411; Hedley Byrne & Co. Ltd. v. Heller & Partners, [1963] 2 All. E.R. 575; Rondel v. W, [1966] 3 All. E.R. 657; Rondel v. Worsley, [ 1967] 3 All. E.R. 993; Heywood v. Wellers, [ 1976] 1 All. E.R. 300; Midland Bank Trust Co. Ltd. & Anr v. Hett, Stubles & Kemp, [1978] 3 All. E.R. 571 and Re Bell’s Indenture Bell & Anr. v. Hickley & ors., [1980] 3 All. E.R. 425, referred to.

JUDGMENT:

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CIVIL APPELLATE JURISDICTION: Civil Appeal No. 131 of 1988. From the Judgment and order dated 13.3.1986 of the High Court of Karnataka in C.R.P. No. 1821 of 1984. A.S. Nambiar, R.C. Kaushik and A.K. Sharma for the Appelant. S.S. Khanduja and Y.P. Dhingra for the Respondents. The Judgment of the Court was delivered by NATARAJAN, J. Leave granted. The limited question falling for our deterrnination in this appeal by special leave is whether a suit for damages already instituted against a counsel has abated or not consequent on the death of the plaintiff. G We may now scan the facts. Pursuant to the High Court of Karnataka confirming an order of eviction passed against him in respect of his business premises, a tenant by name Mr. Sequeira wanted to prefer an appeal to the Supreme Court. For that purpose he met the appellant, who is an advocate practising in the Supreme Court, H 610 on 14.6.197 1 at Mangalore during the latter’s visit to that place and engaged him to file the appeal. The special leave petition came up for hearing on 22.11.1971 and was "dismissed as withdrawn". Mr. Sequeira then filed a suit O.S. No. 255 of 1972 in the Court of the District Munsif, Mangalore against the appellant for damages and compensation. He alleged in the plaint that the appellant had been negligent in rendering professional services and had misconducted himself by filing the appeal after considerable delay and giving misleading information about the filing of the appeal and furthermore in withdrawing the appeal instead of canvassing for its admission. He further alleged that as a consequence of the appeal being dismissed, he came to be evicted from his business premises and thereby he had incurred loss of income as he had been unable to secure an alternate place for running his business besides suffering mental agony, worry and loss of reputation. The plaintiff, therefore, claimed that the appellant was liable to compensate him in a sum of Rs.20,000 towards the loss sustained by him but he was however content to restrict the amount to Rs.4,500. In addition he claimed a sum of Rs. 1,500 under three heads of Rs.500 each viz., (I) refund of Rs.500 paid towards court fee and miscellaneous expenses, (2) reimbursement of Rs.500 expended for engaging another advocate to obtain a certified copy of the order of the Supreme Court in the special leave petition and (3) compensation towards wrongful retention of the case file by the appellant and reimbursement of expenses incurred for telephone and postal charges. Thus in all the suit was laid against the appellant for a sum of Rs.6,000 by way of damages and compensation besides costs etc. The appellant entered appearance in the suit and filed a written statement refuting the charges of negligence and mis-conduct levelled against him by the plaintiff and also disputing the plaintiff’s right to seek damages or reimbursement of amounts from him under any of the heads set out in the plaint. During the pendency of the suit the plaintiff died and his legal representatives, who are the respondents herein, filed a petition under order XXII Rule 3(1) of the Code of Civil Procedure seeking their substitution in the suit for prosecuting the suit further. The appellant opposed the application and contended that as the suit was one for damages for personal injuries alleged to have been sustained by the plaintiff, the suit abated on his death as per the

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maxim Actio Personalis cum moritur persona. The District Munsif upheld the objection and dismissed the suit as having abated but the High Court held otherwise and declared the legal representatives to be entitled to 611 get impleaded and continue the suit. The learned single judge who allowed the Revision has taken the view that Krishna Behari Sen v. Corporation of Calcutta, ILR 31 Calcutta, 993, sets out the correct ratio and hence he was following it in preference to the ratio laid in Rustomji Dorabji v. W.H. Nurse, ILR 44 Madras, 357 and Motilal Satyanarayan and Anr. v. Harnarain Premsukh & Anr., AIR 1923 Bombay 408. The said order of the learned single judge is urlder challenge in this appeal. Even at the threshold of the judgment we may say that the ratio followed by the High Court is not a correct one. Section 306 of the Indian Succession Act, 1925 which corresponds to Section 89 of the Probate and Administration Act, 1881, sets out the rights of Executors and Administrators to continue actions of or against a deceased person. Section 306 which is almost a re-production of Section 89 in the earlier Act reads as follows: "306. Demands and rights of action of or against deceased survive to and against executor or administrator. All demands whatsoever and all rights to prosecute or defend any action or special proceeding existing in favour of or against a person at the time of his decease, survive to and against his executors or administrators except causes of action for defamation, assault as defined in the Indian Penal Code, or other personal injuries not causing the death of the party; and except also cases where, after the death of the party, the relief sought could not be enjoyed or if granted it would be nugatory . " In so far as the rights of a legal representative to proceed with a suit filed by a deceased plaintiff is concerned, order XXII Rules I and 3(1) govern the matter. They read as under: "1. The death of a plaintiff or defendant shall not cause the suit to abate if the right to sue survives. 3.(1) Where one of two or more plaintiffs dies and the right to sue does not survive to the surviving plaintiff or plaintiffs alone, or sole plaintiff or sole surviving plaintiff dies and the right to sue survives, the Court on an application made in that behalf, shall cause the legal representative of the deceased plaintiff to be made a party and shall proceed with the suit." 612 These provisions of law have come up for consideration in a number of cases before several High Courts. The controversy in all the cases either under Section 89 of the Probate and Administration Act 1881 or under Section 306 of the Indian Succession Act 1925 centred round the meaning to be given to the words "other personal injuries not causing the death of the party". Barring the Calcutta High Court and that too in one reported case only and the Rangoon High Court in one decision, other High Courts have uniformly taken the view that the words "personal injuries" do not mean injuries to the body alone but all injuries to a person other than those which cause death and that the relevant words must be read ejusdem generis with the words "defamation and assault" and

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not with the word "assault" alone. It would suffice for our purpose if we set out the reasons given in the Full Bench decision of the Madras High Court in Rustomji Dorabji v. W.H. Nurse, (supra) and merely give the citations of the other decisions where the same view has been taken. In Rustomji Dorabji v. W.H. Nurse, Coutts Trotter, J. speaking for himself and Ayling, J. set out the law as follows. "We are therefore driven to the conclusion that the Act must be supposed to have envisaged a logically coherent class of causes of action, and that result can only be achieved by construing "personal injuries" as meaning not "injuries to the body" merely, but injuries to the person in Blackstone’s sense, other than those which either cause death or tangible affect the estate of the deceased injured person or cause an accretion to the estate of the deceased wrong doer. In effect, we think that the words which we have to construe are ejusdem generis not merely with the last preceding word "assault", but with the two preceding words "defamation" and "assault". (Emphasis supplied.) Kumaraswamy Sastri, J., the third judge in the Full Bench, in his concurring judgment gave his reasons as under: "If the words were simply "all personal injuries not causing the death of the party" and omitted defamation or assault, it may be argued that personal meant only physical and that causes of action for defamation and other similar injuries survived. The legislature took two types of personal injuries, one physical and the other not, and used them by way of illustration of what it meant to exclude. In this view, the words "other personal injuries not causing the death of 613 the party" must be read with "defamation" and "assault". There has been a conflict of authority on the question referred. In Punjab Singh v. Ramautar Singh, (!) it was held by the Patna High Court that the words "other personal injuries not causing the death of the party’ in Section 89 of the Act are ejusdem generis not only with assault but also with defamation and include malicious prosecution. The same view has been held by the Madras High Court in Gandhiji Mareppa v. Firm of Marwadi Vannajee, (2) and Marwadi Mothiram v. Samnaji, (3) A contrary view was taken in Krishna Behari Sen v. The Corporation of Calcutta, (4) where the learned Judges differed from Justice Henderson, the trial Judge, and held that to use the words other personal injuries not resulting in death in connexion with an action for defamation or malicious prosecution would be straining the language used by the legislature and placing on it an unnatural and forced construction. In Punjab Singh v. Ramautar Singh, (I) Das, J., who was a member of the Calcutta Bar for several years observes that in his experience the case has never been followed subsequently in the Calcutta High Court. I would follow Punjab Singh v. Ramautar Singh, (I) and Marwadi Mothiram v. Samnaji, (2) and hold that a suit for damages for malicious prosecution abates."

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Not only has this view been consistently followed by the Madras High Court in subsequent decisions but the same view has been taken by several other High Courts as may be seen from the following citations: Madras High Court, Palaniappa Chettiar v. Rajah of Ramnad, ILR 49 Madras 208; Irulappa v. Madhava, AIR 1951 Madras 733; Arnuchalam v. Subramanian, AIR 1958 Madras 142; Bombay High Court, Gopal v. Ram Chandra, ILR XXVI Bombay 597; Motilal v. Harnarayan, (supra) Nagpur High Court, Maniramlala v. Mt. Chalti Bai & Anr., ILR 1938 Nagpur 280; Baboo v. Subanshi, ILR 1942 Nagpur 650; Baboolal v. Ramlal, AIR 1952 Nagpur 408; Patna High Court, Punjab Singh v. Ramautar Singh, AIR 1920 Patna 841; Jogindra Kaur v. Jagdish Singh, AIR 1964 Patna 548; Madhya Pradesh High Court, Ratanlal v. Baboolal, AIR 1960 Madhya Pradesh 200; 614 Andhra Pradesh High Court, G. Jayaprakash v. State, AIR 1977 Andhra Pradesh 20. As against the preponderant view taken by several High Courts, a Full Bench of the Calcutta High Court alone took a contrary view in Krishna Behari Sen v. Corporation of Calcutta, (supra). Maclean, C.J. speaking for the Bench held that the words. "personal injuries not causing the death of the party" if accorded their natural and ordinary meaning appear to refer to physical injuries to the person which do not cause death. As has been pointed out by Das, J. in Punjab Singh v. Ramautar Singh, (supra) the ratio in Krishna Behari Sen’s, case had not been followed subsequently by the Calcutta High Court itself in any other case. The view taken by the Calcutta High Court found solitary acceptance only in a decision of the Rangoon High Court in D.K. Cassim & Sons. v. Sara Bibi, ILR XIII Rangoon 385. It is therefore clear that the contrary view taken by the Calcutta High Court is against the weight of judicial pronouncements by other High Courts. In a slightly different context the matter came to be considered by this Court in Melepurath Sankunni Ezhuthassan v. Thekittil Geopalankutty Nair, AIR 1986 SC 411. A plaintiff’s suit for damages for defamation was decreed by the Appellate Court but dismissed by the High Court in Second Appeal. There was an appeal to this Court by the plaintiff by special leave and during its pendency the plaintiff died. This Court declined to allow the legal representatives of the plaintiff to come on record and prosecute the appeal on the ground that by reason of the dismissal of the suit by the High Court, the plaintiff stood relegated to his original position and, therefore, the proceedings abated on his death. The decision pointed out that the position would have been different if the plaintiff had a subsisting decree in his favour because then the cause of action would get merged in the decree and the decree would form part of the estate of the deceased which his legal representatives are entitled to uphold. The maxim ’actio personalis cum moritur persona’ has been applied not only to those cases where a plaintiff dies during the pendency of a suit filed by him for damages for personal injuries sustained by him but also to cases where a plaintiff dies during the pendency of an appeal to the Appellate Court, be it the First Appellate Court or the Second Appellate Court against the dismissal of the suit by the Trial Court and/or the First Appellate Court as the case may be. This is on the footing that by reason of the dismissal of the suit by the 615

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Trial Court or the First Appellate Court as the case may be, the plaintiff stands relegated to his original position before the Trial Court. Vide the decisions in Punjab Singh v. Ramautar Singh, (supra), Irulappa v. Madhva, (supra), Maniramlala v. Mt. Chalti Bai & Anr. (supra), Baboolal v. Ram Lal, (supra) and Melepurath Sankunni Ezhuthassan v. Thekittil Gopalankutty Nair, (supra). In Palaniappa Chettiar v. Rajah of Ramnad (supra), and Motilal v. Harnarayan, (supra) it was held that a suit or an action which has abated cannot be continued thereafter even for the limited purpose of recovering the costs suffered by the injured party. The maxim of actio personalis cum moritur persona has been held inapplicable only in those cases where the injury caused to the deceased person has tangibly affected his estate or has caused an accretion to the estate of the wrong doer vide Rustomji Dorabji v. W.H. Nurse, (supra) and Ratanlal v. Baboolal, (supra) as well as in those cases where a suit for damages for defamaton, assault or other personal injuries sustained by the plaintiff had resulted in a decree in favour of the plaintiff because in such a case the cause of action becomes merged in the decree and the decretal debt forms part of the plaintiff’s estate and the appeal from the decree by the defendant become a question of benefit or detriment to the estate of the plaintiff which his legal representatives are entitled to uphold and defend (vide Gopal v. Ramchandra, (supra) and Melepurath Sankunni v. Thekittil, (supra). Though Section 306 speaks only of executors and administrators and order XXII Rule 3 Civil Procedure Code sets out the rights of legal representatives to continue the proceedings instituted earlier by a deceased plaintiff if the right to sue survives, the courts have taken the view that the legal representatives stand on par with executors and administrators regarding their right to seek impleadment in order to continue the suit. We may in this connection only quote the following passage occurring in Melepurath Sankunni’s case (supra). "Section 306 further speaks only of executors and administrators but on principle the same position must necessarily prevail in the case of other legal representatives, for such legal representatives cannot in law be in better or worse position than executors and administrators and what applies to executors and administrators will apply to other legal representatives also." Thus it may be seen that there is unanimity of view among many High Courts in the country regarding the interpretation to be given to 616 the words "other personal injuries not causing the death of the party" occurring in Section 306 of the Indian Succession Act and that the contrary view taken by the Calcutta & Rangoon High Courts in the solitary cases referred to above has not commended itself for acceptance to any of the other High Courts. The preponderant view taken by several High Courts has found acceptance with this Court in its decision in Melepurath Sankunni Ezhuthassan’s case. It is on account of these factors we have expressed our disapproval at the outset itself of the view taken by the High Court in this case. What now falls for consideration is whether the suit filed by the plaintiff was founded on torts or on contract. Mr. Kaushik, learned counsel for the appellant, in all fairness, did not contend that the words "other personal injuries" must be read narrowly-i.e., ejusdem generis only

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with assault and other physical injuries not resulting in the death of the party. His argument however was that the plaintiff’s suit is wholly founded on torts because it related to the damages sought for by the plaintiff for alleged loss of reputation, mental agony, worry etc. and hence the suit is based only on the personal injuries of the plaintiff and it inevitably abated on his death. On the other hand, Mr. Khanduja, counsel for the respondents, contended that the suit is not really founded on torts but is founded on contract and there had been a breach of the conditions of engagement by the appeal being withdrawn contrary to instructions, not to speak of the delay in the filing of the appeal. By reason of the breach of the conditions of engagenment, the plaintiff had been evicted and put to loss and, therefore, the suit for damages really pertained to the loss suffered by the estate of the plaintiff and the said loss could well be claimed by the legal representatives after the death of the plaintiff. It was further urged by him that the suit amount consisted of claims under different heads and that while Rs.4,500 had been claimed by way of compensation for the monetary loss sustained by the plaintiff’s estate, the claims relating to Rs.1,500 under three different heads were also amounts due to the estate as expenditure suffered by it and hence it was not open to the appellant to contend that the suit was only for personal injuries sustained by the plaintiff and therefore it abated on his death. In view of the fact that this aspect of the matter has not been considered by the Trial Court or the High Court, we do not think it proper to express any opinion one way or the other as to whether the suit cause of action is founded on torts or on contract. Since a copy of the plaint has not been furnished by either party we can only refer to the summary of the plaint contained in the order of the District 617 Munsif. The relevant portion reads as follows. A "at a later stage, he filed the petition and withdrew it; the Special Leave Petition was dismissed as withdrawn; defendant did not inform the plaintiff well in time, plaintiff got suspicion over the attitude of the defendant, he engaged another counsel in the Supreme Court and obtained certified copies of the petitioner’s application and order of the Supreme Court on the application filed by the defendant; even after several requests, defendant has not returned the file; defendant incurred Rs.500 to obtain certified copies; on account of the misconduct of the defendant, plaintiff has suffered untold mental worry, agony, and loss of reputation; plaintiff was evicted from the shop premises situated at Hampankatta; he has not been able to secure a similar place for continuing his business; the defendant is liable to pay the plaintiff an amount of Rs.500 being the loss incurred by him to engage the service of another advocate to obtain the certified copies of the petition and application filed by the defendant in the Supreme Court; that apart the defendant is liable to compensate the plaintiff to the extent of another sum of Rs.500 as the defendant has not renurned the records that were entrusted to the defendant by the plaintiff and for the charges incurred by the plaintiff in sending telegrams, or correspondences or for trunk phone calls; for want

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of suitable place for continuing the business of the plaintiff, the plaintiff has suffered damage or loss of over Rs.20,000 but the plaintiff restricts the claim to Rs.4,500 in this behalf. The plaintiff is entitled to be compensated by the defendant to the extent of Rs.6,000 as stated above, viz. Rs.500, Rs.500, Rs.500, Rs.4,500 for loss of damage sustained by the plaintiff and the defendant is liable to compensate the plaintiff in this respect as he has not done his duty which he owed towards the plaintiff" (underlining by us) Having regard to the nature of the claim we are not able to comprehend how without any enquiry and recording of evidence the Trial Court and the High Court have proceeded on the basis that the suit claim is based only on tortious liability though the two Courts have reached different conclusions about the abatement of the suit. The learned counsel for the respondent placed reliance upon the summary of the averments in the plaint set out above and argued that the 618 plaintiff had suffered loss of over Rs.20,000 due to the closure of the business and hence the restricted claim of Rs.4,500 is really towards loss suffered by the estate and not a claim made on the basis of the loss of reputation, mental agony, worry etc. suffered by the plaintiff. He further stated that the claim of Rs.1,500 under three heads of Rs.500 each also related to the loss suffered by the estate of the deceased and hence the suit has to proceed for the entire suit claim. Since no discussion has been made and no finding has been rendered on this question and since we can not render any finding on the basis of the materials on record whether the suit is based on the personal injuries sustained by the plaintiff or upon the loss suffered by the estate, we think the proper course would be to allow the judgment under appeal to stand even though we do not approve the reasoning of the High Court and dismiss the appeal. We leave the matter open for the Trial Court to decide whether the suit is founded entirely on torts or on contract or partly on torts and partly on contract and deal with the matter according to law. If the entire suit claim is founded on torts the suit would undoubtedly abate. If the action is founded partly on torts and partly on contract then such part of the claim as relates to torts would stand abated and the other part would survive. If the suit claim is founded entirely on contract then the suit has to proceed to trial in its entirety and be adjudicated upon. Before concluding the judgment, it would not be out of place for us to refer to some English decisions and to the relevant provisions in the Legal Practitioners Act, 1879 and the Legal Practitioners (Fees) Act, 1926 regarding the liability of counsel to pay damages to their clients for breach of duty or negligence. In England a distinction was made between barristers and other professional men and for a long time it was in usage that a barrister could not be sued by a client for negligence or breach of duty because a barrister’s services were deemed to be gratuitous and therefore he could not sue or even make a contract for his fees with a client or with a solicitor who represented the client and correspondingly a barrister could not be sued by a client for breach of duty or negligence. The position is summarised by Prof. Winfield in all the editions of his book on Torts from 1937 onwards as under: "The reason for this exemption is that in theory his services are gratitous, and although that, by

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itself, is not a sufficient ground for preventing a legal duty from arising in other - circumstances, the rule with regard to a barrister is inveterate, whatever be its justification." 619 The assumption, however, suffered a setback when the House of Lords enunciated a general principle in Hedley Byrne & Co. Ltd. v. Heller & Partners, [1963] 2 All E.R. 575. The principle has been enunciated in the speech of Lord Morris of Borth-Y-Gest as under: "If someone possessed of a special skill undertakes, quite irrespective of contract, to apply that skill for the assistance of another person who relies on such skill, a duty of care will arise. By reason of this decision, the Court of Appeals in Rondel v. W., [ 1966] 3 All E.R. 657 and the House of Lords in Rondel v. Worsley, [ 1967]3 All E.R. 993 had to rest the immunity of a barrister from being sued for professional negligence in the conduct of a cause on grounds of public policy. The facts in Rondel’s case were that he was charged for having caused grievous bodily harm to one Manning. He was not given legal aid but after the case had proceeded for sometime, he was afforded the facility of a "Dock Brief" and he chose a barrister by name, Mr. Worsley to act for him. The case eventually ended in conviction and the conviction was confirmed by the Appellate Court and Rondel underwent the sentence. Nearly six years later he issued a writ against Mr. Worsley claiming damages for alleged professional negligence in the conduct of his duty. The writ was dismissed on the ground that an action against a barrister cannot be maintained on grounds of public policy for alleged negligence on his part in the conduct of the case especially when the action would amount to seeking a review of the correctness of the conviction awarded to Rondel in the earlier proceedings. In Heywood v. Wellers, [1976] 1 All E.R. 300 the plaintiff was held entitled to recover damages from the defendant firm of solicitors for the mental distress which she had suffered as a result of the molestation suffered by the plaintiff consequent on the solicitor’s negligent failure to enforce the injunction obtained against one Reginald Marrion. In that case, the plaintiff instructed a firm of solicitors to apply for an injunction to restrain one Reginald Marrion from molesting her. The solicitors obtained an interim injunction on 27th February but when the defendant again molested the plaintiff on 28th April in breach of the injunction, they failed to enforce the injunction by bringing the defendant before the Court. As a result of the failure to enforce the injunction, the plaintiff was again molested by Marrion on 25th May and on 8th November. She suffered mental distress in consequence of the molestation committed on those dates. In an action 620 brought by her against the firm of solicitors, it was held that she was entitled to recover damages as well as the costs incurred by her from the firm of solicitors In Midland Bank Trust Co. Ltd. & Anr. v. Hett, Stubbs & Kemp, [1978] 3 All E.R. 571 a firm of solicitors was sued for damages for their failure to register a formal agreement as a consequence of which the plaintiff could, not enforce his option under the agreement to purchase the freehold reversion of a farm at a stated price within a period of ten years as the estate had been conveyed to another. It was held that the solicitors were liable to the plaintiff in

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tort as they had failed to exercise due care and skill on which they knew the client would place reliance and because of the duty they owed to the client not to injure him by failing to do that which they had undertaken to do. Re Bell’s Indenture Ben & Anr. v. Hickley & ors., [1980] 3 All . R. 425 is yet another case where a solicitor was held liable to replace the misappropriated money of his client as a constructive trustee. What happened in that case was that money was paid into the firm’s client account in the name of express trustees. The express trustees misappropriated the money with the solicitors knowledge. It was held that the solicitor was liable to replace the money as a constructive trustee. In India, the matter is governed by the Legal Practitioners (Fees) Act, 1926. In the Legal Practitioners Act, 1879 a legal practitioner has been defined as "an advocate, vakil or attorney of any High Court, a pleader, mukhtar or revenue agent." The preamble to the Legal Practitioners (Fees) Act, 1926 reads as follows: "An Act to define in certain cases the rights of legal practitioners to sue for their fees and their liability to be sued in respect of negligence in the discharge of their professional duties. " Section 2 to 5 are important and hence they are extracted below: Section 2: For the purposes of this Act, unless there is anything repugnant in the subject or context, (a) "legal practitioner" means a legal practitioner as defined in section 3 of the Legal Practitioners Act, 1879; And 621 (b) a legal practitioner shall not be deemed to "act" if he A only pleads, or to "agree to act" if he agrees only to plead. 3. Any legal practitioner who acts or agrees to act for any person may by private agreement settle with such person the terms of his engagement and the fees to be paid for his professional services. 4. Any such legal practitioner shall be entitled to institute and maintain legal proceedings for the recovery of any fee due to him under the agreement, or, if no such fee has been settled, a fee computed in accordance with the law for the time being in force in regard to the computation of the costs to be awarded to a party in respect of the fee of his legal practitioner. 5. No legal practitioner who has acted or agreed to act shall, by reason only of being a legal practitioner, be exempt from liability to be sued in respect of any loss or injury due to any negligence in the conduct of his professional duties." reading of these sections would go to show that any legal practitioner who acts or agrees to act for any person may settle with the said person the terms of his engagement and the fee to be paid for his professional services; that the legal practitioner will be entitled under law institute and maintain legal proceedings against his client for the recovery of any fee due to him under the agreement or as per the costs taxed by the Court where there has been no pre- settlement of the fee; and that no legal practitioner who has acted or agreed to act shall merely by reason of his status as a legal practitioner be exempt from liability to

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be sued in respect of any loss or injury due to any negligence in the conduct of his professional duties. Therefore, a legal practitioner cannot claim exemption from liability to be sued in respect of any loss or injury suffered by the client due to any negligence in the conduct of his professional duties merely by reason of his being a legal practitioner. As to whether Section 2(B) will afford protection to a legal practitioner from being sued for negligence by a client if he only pleads or agrees to plead is a matter for judicial determination in an appropriate case if an occasion arises for it. For the present we are not expressing any opinion on the matter except to point out that there is a specific provision in the Legal 622 Practitioner’s (Fees) Act setting out that legal Practitioners would also be liable for being sued by their clients if they have been negligent in the performance of their professional duties. The nature of the controversy in this appeal, as we have stated at the outset itself, does not pertain to these questions. In conclusion, since we find that the question whether the suit has abated or not can be answered only after the nature of the suit is determined on the basis of the materials placed and the evidence adduced by the parties, the appeal has to be dismissed. The suit will stand restored to the file of Trial Court for disposal in accordance with law in the light of the guidelines given by us. Accordingly the appeal is dismissed. In the circumstances of the case, the parties are directed to bear their respective costs. S.L. Appeal dismissed. 623

M. VEERAPPA Vs EVELYN SEQUEIRA & ORS.

M. VEERAPPA Vs EVELYN SEQUEIRA & ORS.