Kamalamma vs T. Murugan and others

S.S. Subramani, J.—Petitioner is the plaintiff in an unnumbered suit on the file of Subordinate Judge, Kuzhithurai.

Suit is one for recovery of money from defendants who were running a Private Finance by name ''Parvathi Fund''.

According to petitioner, she paid amounts in the respondent finance, which respondents did not return which necessitated filing of the suit.

Lower court refused to entertain the suit on the ground that suit is barred under Tamil Nadu Protection of Interests of Depositors (in Financial

Establishments) Act, 1997.

Reason given by lower court is that the transaction is covered by the said Act and Civil Courts have been barred to try such cases.

I do not think the order of lower court is correct. The Act was intended to protect deposits made by public in financial establishments. Chapter

II enables the Government to attach properties on default of return of deposits. For the said purpose, complaints, have to be received by

Government from number of depositors that the Financial establishment has defaulted to return the deposits or the Government must have reason

to believe that the financial institution is acting in calculated manner with an intention to default depositors. If any of these conditions are satisfied,

Government is entitled to attach the properties and it may notify competent authority to take control of the assets. Thereafter, competent authority

shall apply within 15 days to Special Court constituted under the Act.

Chapter IV deals with constitution of special court. Government with the concurrence of Chief Justice of High Court constituted a special court

in the cadre of District and Sessions Judge. It also says that any pending case in any other court to which the provisions of this Act apply shall

stand transferred to the Special Court.

Before a special court, no suit could be instituted. Reading of Sections 3 and 4 makes clear that after attachment of property and entrusted the

matter to the competent authority, competent authority shall apply to Special Court for necessary action. An individual cannot file suit before

Special Court and nowhere I find that institution of suit is prohibited under the Act.

So far as the present claim is concerned, there is nothing on record that there had been complaints received from number of depositors or that

the Government has reason to believe about the proposed fraud or any action by the Government. So long as Government has not initiated any

action, nor the matter has been entrusted to competent authority, Special Court also cannot deal with the case now instituted by petitioner.

After institution of suit if Government attach the property as contemplated u/s 3 and entrust the same to the competent authority, at that time

the case may have to be transferred to Special Court after complying section 6 of the Act. As on date, there is no prohibition for institution the suit.

In the result, impugned order of lower court is set aside. I direct lower court to entertain the suit, register the same and deal with the same in

accordance with law.