Sir Lionel Leach, J.
The suit out of which this appeal arises was tried in the Court of the Subordinate Judge of Dhanbad. The real question for decision is whether that
Court had jurisdiction to grant the relief sought or whether it was a matter which could only be dealt with by the Calcutta High Court in its
insolvency jurisdiction. The answer requires the consideration of a scheme of composition, a deed of transfer executed in connection therewith, and
proceedings in insolvency extending over a period of more than 20 years.
2. The appellant is a limited liability company which is now in liquidation. Its business was banking and it will be convenient to refer to it hereinafter
as ""the bank"". In 1909 the bank advanced large sums of money to a partnership of five persons, trading under the style of M. L. Laik and
Bannerjee. The loans were made against hundis, which were secured by mortgages of immovable property. Default was made in the repayment of
the loans and the bank was compelled to bring mortgage suits. Three suits were filed and a final mortgage decree was obtained in each of them.
On 15th June 1911, by an order of the Calcutta High Court three of the partners were adjudicated insolvents under the provisions of the
Presidency Towns Insolvency Act, 1909, and on 14th July 1911, an order of adjudication was made by the same Court against the other two
partners. In the month of May, 1913, the insolvents made proposals for a composition in settlement of their debts. On 4th June 1913, the Official
Assignee submitted the proposals to a meeting of the creditors. With certain amendments, the proposals were approved by a majority in number
and exceeding three-fourths in value of the creditors. By this time the amount due to the bank was Rs. 3,25,558-12-1. On 15th September 1913,
the Calcutta High Court in its insolvency jurisdiction approved the scheme.
3. Some of the unsecured creditors who were relations of the insolvents abandoned their claims to rank for payment out of the insolvents'' estate.
The scheme of composition provided for payment in full to the secured creditors and of eight annas in the rupee, in two instalments of four annas,
to the unsecured creditors who had not abandoned their claims.
4. The carrying out of the scheme was guaranteed by certain persons, who were to transfer to the Official Assignee their shares in royalties which
had accrued or thereafter should accrue due in respect of specified coal mines. Special provisions were made in clause XII of the scheme for the
payment of the debt due to the bank. Class XII reads as follows:
XII. The Benares Bank Ltd. are agreeable to accept payment of their secured debts as fallows:
(1) Ram Ranjan Roy and Ashutosh Roy will transfer their respective half-shares in the Benahir, Bhalgora and Khas Jheria properties and the
income and profits thereof to the Official Assignee. Out of such income the Official Assignee will pay to the Benares Bank Ltd. the sum of Rs.
5000 per annum towards satisfaction of this debt, should such income not suffice to pay Rs. 5,000 then Babu Kali Dass Laik will make up the
deficiency.
(2) The debts due to the insolvents so far as the same shall be realized by the Official Assignee as also the sale proceeds of Simapur and Benedih
properties (which are to be sold by the Official Assignee) will also be paid to the Benares Bank Ltd., towards satisfaction of their mortgages.
(3) If the payment made to the Benares Bank, Ltd., under clauses 1 and 2 of this paragraph do not cover the interest at 6 per cent. per annum,
then the amount of the deficiency will be made good as to one half thereof by Nirmal Shib Bannerjee and as to the other half by Gopes Chandra
Adhicary and Nil Ratan Adhicary.
(4) So long as the payments mentioned in clause 1, 2 and 3 are regularly made the Benares Bank will accept interest at 6 per cent. per annum and
will not enforce their mortgage liability.
(5) Upon satisfaction of Mrs. Barnard and Womesh Chunder Bannerjee''s mortgages in manner aforesaid and payment of the second sum of 4
annas in the rupee to the creditors named in Part 1 of Schedule I the income from Bhulanbararee property and the properties mentioned in
Schedule II and the properties of Nirmal Shib Bannerjee mentioned in paragraph X will be applied towards satisfaction of this mortgage including
further interest at 6 per cent. and thereupon the properties mentioned in clauses 1 and 2 will be released from this mortgage and the personal
liability of the persons named in clauses 4, 1 and 3A for payments as stated in clause will cease.
5. In spite of his undertaking contained in clause XII (1) of the deed of composition, Ram Ranjan Roy declined to execute the proposed deed of
transfer, and it was discovered that an omission had been made from the deed embodying the scheme. The important factor was the refusal of
Ram Ranjan Roy to fulfil his undertaking; the omission was easy of rectification. The insolvents and the guarantors did not want the scheme of
composition to fail, but it was necessary to satisfy the bank. Consequently, it was agreed between the bank, certain of the guarantors, the
insolvents and the Official Assignee that the words ""with interest at the rate of 12 per cent. per annum with yearly rests ""should be inserted after the
words ""secured debts"" appearing in clause XII of the deed of composition, that Ashutosh Roy alone should transfer his half share in the Benahir,
Bhalgora, and Khas Jheria properties and that out of the income from these properties the Official Assignee should pay to the bank Rs. 2,500 per
annum, subject to a limit of Rs. 17,500. This meant that instead of simple interest at 12 per cent. per annum the bank was to receive compound
interest at the same rate with yearly rests, but the Official Assignee would receive from Ashutosh Roy Rs. 25,00 per annum, subject to a total sum
of Rs. 17,500, instead of Rs. 5,000 and no limit from Ram Ranjan Roy and Ashutosh Roy jointly.
6. These amendments to the scheme were embodied in the deed of transfer, which has been referred to throughout the case as ""the deed of trust
and will be so referred to hereafter in this judgment. The deed of trust was executed on 18th February 1915, by the guarantors, the secured
creditors, the bank and the Official Assignee, as the trustee of the properties of the insolvents. The amendments to the scheme of composition
which were embodied in the deed of trust were not approved by the unsecured creditors, who were not even consulted in the matter. On the
execution of the deed of trust, the Official Assignee applied to the High Court of Calcutta for an order annulling the adjudication, but the Court''s
attention was not drawn to the amendments to the scheme of composition, which the deed of trust purported to make. In ignorance of the true
position the Court, by an order dated 15th March 1916, annulled the adjudication. Their Lordships are satisfied that the Official Assignee had no
intention of misleading the Court, but he was in grievous error in not disclosing the full facts. If he had done so, much of the subsequent litigation
might have been avoided.
7. Between 1916 and 1927 numerous proceedings were instituted in the Calcutta High Court with reference to the scheme, but it is not necessary
to refer to these proceedings in detail. It is sufficient to say that on 16th March 1927, Page J. held that the scheme should be enforced, but he was
not prepared to consider the deed of trust until it had been construed by the Court on an originating summons; and that the Court in its appellate
jurisdiction held that an originating summons was inappropriate procedure for the purpose.
8. On 17th June 1930, the bank applied to the Calcutta High Court to approve the deed of trust and to declare the scheme of composition to be
amended accordingly. This application was heard by Panckridge J, who dismissed it on the ground that before a scheme could be approved by the
Court the procedure indicated by the insolvency law had to be followed and the creditors'' consent obtained, and these conditions had not been
fulfilled. The learned Judge observed that it might be that by way of suit or otherwise the appellant could enforce the obligation which the deed of
trust imposed on the guarantors, but he did not think that in ""the present case"" the insolvency proceedings could be utilised for the purpose. The
order of Panckridge J., was upheld on appeal, but in delivering the judgment of the Appellate Court Sir George Rankin CJ, said:
It seems to me that there may be a good deal to say in favour of the view that it is quite open to the Insolvency Court to enforce this scheme and
to pay full regard to the subsequent contract of the parties, but that matter was dealt with once before and Panckridge J., rightly refused to deal
with it over again. In like manner we must refuse to entertain it.
These remarks negative the suggestion thrown ought by Panckridge J. that the agreement with regard to the payments of compound interest might
possibly be enforced in a suit in a civil Court, and indicate that in the opinion of the Appellate Court the Insolvency Court alone had jurisdiction in
the matter. The judgment of the Appellate Court was delivered on 5th January 1932.
9. On 15th April 1932, the bank applied to the Calcutta High Court in its insolvency jurisdiction for an order directing the Official Assignee to pay
to the bank all sums in his hands towards the amount due to the bank, with simple interest at 12 per cent. per annum, without prejudice to the
banks'' right to recover ""in appropriate proceedings"" interest on the basis of 12 per cent. per annum with annual rests. The application was
opposed by some of the guarantors, who contended that only after satisfaction of the conditions laid down in the scheme would the rate be raised
to 12 per cent. Panckridge J., accepted this interpretation. An appeal followed and on 4th May 1934, the Appellate Court held that the bank had
agreed to receive 6 per cent. upon the footing that when the whole estate had been finally wound up it would then recover the additional 6 per
cent. from the time the scheme came into being. The other creditors had been paid and, therefore, the bank should receive simple interest at 12 per
cent. per annum, to be calculated from 15th September 1913, the date on which the Court approved the scheme. The Registrar of the Court was
directed to take an account of what was due to the bank. An account was taken, but the basis was not settled until the matter came before the
Board in an appeal by the bank. In a judgment dated 30th January 1939, the Board held inter alia: (1) That the provisions of paragraph XII of the
scheme and the relative portion of Sch. III clearly recorded the acceptance by the bank for the purposes of the scheme of composition of a new
mode of payment of their secured debt on the terms set out in paragraph XII; (2) that the amount of the secured debt which was to be the subject
of the new mode of payment was clearly fixed by the schedule at Rs. 3,25,558-12-1 approximately, irrespective of the fact that that figure
included arrears of interest; and (3) that interest payable under sub-paragraphs-3, 4, 5 of paragraph XII fell to be calculated on Rs. 3,25,558-12-
1.
10. The suit out of which the present appeal arises was filed by the bank on 23rd September 1932. By then all the secured creditors of the
insolvents, other than the bank, had been paid and the unsecured creditors had received their composition of eight annas in the rupee. The object
of the suit was to secure the fulfilment of the provision in the deed of trust that the bank should receive compound interest, instead of simple
interest, at the rate of 12 per cent. per annum. The Official Assignee of the Calcutta High Court and the insolvents and their guarantors or their
representatives were joined as defendants. The bank asked for the construction of the deed of trust, a declaration that it was entitled to interest at
the rate of 12 per cent. per annum with yearly rests, an account to be taken and payment to it of the amount found due and the administration by
the Court of the properties covered by the deed of trust. The Official Assignee filed a written statement which amounted to an expression of
willingness to act according to the directions of the Court. The written statement filed by the other defendants raised numerous defences. It was
alleged that the suit was barred by the law of limitation and by res judicata, that there had been fraud and collusion in the execution of the deed of
trust, and that the suit was bad by reason of the provisions of S. 23, Contract Act and S. 30, Presidency Towns Insolvency Act. The learned
Subordinate Judge decided all these issues in favour of the bank and held that it was entitled to enforce the stipulation for compound interest as the
deed of trust was outside the Insolvency Act, but the Official Assignee was not entitled to sell the properties assigned to him. Payment could only
be made out of income. Finally he held that the bank wag entitled to compound interest in respect of the first 6 per cent. from September 1913, to
the date of suit and in respect of the second 6 per cent. from 1st October 1928, but compound interest was only to be charged from the time of
default in payment of simple interest, and the bank''s dues were to be calculated on the basis of the Registrar''s account, dated 15th December
1934.
11. The bank appealed to the High Court of Patna and defendants 4 and 29 (now respondents 4 and 40 respectively) filed cross-objections. The
bank''s contentions were that it should get compound interest on Rs. 3,25,558, not on Rs. 2,28,000, the figure arrived at in the Registrar''s
account, that it was entitled to compound interest at 12 per cent. per annum from the date of the scheme or at any rate from the date of the deed of
trust, and that it was entitled to realize its dues by the sale of the properties transferred to the Official Assignee, not merely out of the income
thereof. The contesting respondents maintained that the suit should be dismissed in its entirety.
12. The appeal was heard by Fazl Ali and Meredith JJ. who accepted the cross objections and dismissed the suit with costs throughout. The
learned Judges considered that the action of the Official Assignee in agreeing to pay compound interest was ultra vires and that the agreement
could not be enforced, because (1) it was a variation of the scheme which neither the creditors in general nor the Court had considered and (2) it
constituted an undue preference. The respondents did not contest the bank''s contention that compound interest was payable on the sum of Rs.
3,25,558, not on Rs. 2,28,000, or the proposition that it was payable from 18th February 1915 (the date of the deed of trust). The learned Judges
agreed with the Subordinate Judge that the bank could not realize its dues by sale of the properties assigned to the Official Assignee, but only out
of the income.
13. The bank now accepts 18th February 1915 as the date from which interest is to run and that it is not entitled to have the properties sold, but
must be content with payment out of the income thereof.
14. Notwithstanding the fact that in his written statement the Official Assignee agreed to act according to the Court''s direction and that he filed no
memorandum of cross objection in the appeal to the Patna High Court he contended there that he should be allowed to take advantage of the
cross-objections of defendants 4 and 29. The Official Assignee has filed a case in the appeal to His Majesty in Council opposing the appeal. A
case in opposition has also been filed on behalf of respondents 4, 32 and 33. Respondent 4 is one of the insolvents and respondents 32 and 33 are
the sons of a deceased guarantor. Sir Herbert Cunliffe on behalf of the bank has challenged the right of the opposing parties to be heard. He has
pointed out that the agreement to pay compound interest, instead of simple interest, was entered into at the instigation of the insolvents and the
guarantors, that the Official Assignee signed the deed of trust as representing the insolvents and that it was also signed by the other secured
creditors and the guarantors. The contesting respondents were now saying that the agreement to pay compound interest amounted to a fraudulent
preference to the bank. To allow them to oppose the appeal on this ground would amount to allowing them to plead their own fraud.
15. It is a plausible argument, but it cannot be accepted. In the first place, it is manifest that there was no intention to defraud. The agreement to
pay compound interest may amount to a fraudulent preference within the meaning of the insolvency laws, but their Lordships are convinced that
there was no intention to defeat the unsecured creditors and that the agreement to pay compound, instead of simple, interest was entered into in all
innocence on the supposition that it was the best method of saving the scheme when Ram Ranjan Roy repudiated his undertaking. The bank was a
party to the agreement and if there is illegality attaching to it the bank must share the responsibility. Moreover the Official Assignee was allowed to
appear in the appeal to the Patna High Court and he has been directed by the Calcutta High Court in its insolvency jurisdiction to contest the
appeal to His Majesty in Council. In these circumstances their Lordships consider that he and the opposing respondents are entitled to be heard.
16. Coming to the main argument in the appeal, the bank contends that the judgment of the High Court was wrong because the agreement to pay
compound interest, instead of simple interest, is outside the scheme of composition and therefore can be enforced in a civil Court as opposed to a
Court with only jurisdiction in insolvency. Of course, if the agreement were outside the purview of the laws relating to insolvency it might be
enforced in a civil Court, just as any contract supported by consideration might be. There was consideration for the agreement in that the bank did
stay its hand and abstained from wrecking the scheme of composition when Ram Ranjan Roy failed to fulfil his undertaking and in that it agreed to
defer payment to itself until all other creditors had been paid. But it is patent that the agreement was not an agreement outside the scheme. The
deed of composition provided for the payment to the bank of twelve per cent. simple interest on its debt. The deed of trust which followed in order
to implement the scheme of composition changed simple interest into compound interest. One has only to look at the following recital in the deed of
trust to see how lacking in substance is the contention that the agreement was a thing apart from the scheme of composition:
And whereas it has been agreed by and between the said Benares Bank Limited, the said Banerjee and the said Asutosh Roy, the said Kali Das
Laik, the said Insolvents and the said Official Assignee that Cl. 12 of the said proposal for composition shall be modified by the addition of the
words ''with interest at the rate of twelve per cent. per annum with yearly rests'' after the words ''secured debts'' appearing therein.
The words ""shall be modified"" put argument on the point out of the question.
17. As the agreement to pay compound interest instead of simple interest constituted an amendment to the scheme it could not be enforced without
the consent of all classes of creditors and the approval of the Insolvency Court. In spite of the innocent intention of the parties to the deed of trust
the agreement did in law constitute an infringement of the principles on which compositions are approved and enforced. In addition to the
provisions of the Presidency Towns Insolvency Act there are considerations of public policy. See Cullingworth v. Loyd, (1839) 2 Beav. 385 : (50
RR 210) , Jackman v. Mitchell, (1807) 13 Ves. 581 : (9 RR 229). And in Ex parte Barrow; In re Andrews, (1881) 18 Ch. D. 464 : (50 LJ Ch.
821), Lord Selborne LC, said :
If there can be no addition or alteration for the benefit of all the creditors without such a resolution a resolution under S. 126, Bankruptcy Act,
1869 how can there be an addition or alteration for the benefit of one creditor, and that behind the backs of the others and without any
communication to them ? It appears to me impossible that a composition like this for the benefit of all the creditors and such an agreement for the
benefit of a particular creditor can stand together.
18. Their Lordships hold that the Court of the Subordinate Judge had no jurisdiction to try the suit. The deed of trust which embodied the
agreement to pay compound interest instead of simple interest is undoubtedly part and parcel of the scheme of composition, as their Lordships
have already indicated, and this being the case the only Court which can deal with the matter is the Calcutta High Court in its insolvency
jurisdiction. Whether at this late stage it is still open to the bank to take steps there to secure the enforcement of the agreement their Lordships
express no opinion. What is patent is that its action in attempting to enforce the agreement by a suit in a civil Court was misconceived.
19. Their Lordships will humbly advise His Majesty that the appeal should be dismissed. In view of the fact that the contesting respondents were
parties to the deed of trust their Lordships make no order as to costs.
