(Prayer: Appeal (disposed of on 20-3-1958) from the judgment and order of Subrahmanyam, J. dated 4-12-1957 and passed in the exercise of the Ordinary Original Civil Jurisdiction of the High Court, Madras in O. P. No. 159 of 1956 and Appln. Nos. 2133 etc., of 1957.)

Ramachandra Iyer, J.

This appeal filed at the instance of Syed Mohamed Ali a share holder arises from the judgment of Sub-rahmanyam. J. in O. P. No. 159 of 1956 giving certain directions under Ss. 297 and 398 of the Indian Companies Act. That petition was filed by Sundaramurthy the first respondent supported by 42 shareholders of the Neptune Studios Ltd. complaining of several pre-judcial acts and breaches of trust on the part of respondents 2 to 8 the directors, alleging oppression of the minority by them and praying for the regulating the conduct of the companys affairs in future. Neptune Studios Ltd. which will hereafter be referred to as the company is a public limited company with a subscribed share capital of Rs. 3,15,000 consisting of 6150 shares, 4000 founder shares of Rs. 25 each and 2150 ordinary shares of Rs. 100 each. The company owns a studio and an equipment for the production of cinematograph pictures. The company hires out the premises and the equipment and affords facilities to producers of pictures for monetary consideration. The fortunes of the company do not depend on the success or failure of the pictures produced by it as it does not itself produce any picture. Such being the nature of the business of the company there is no scope for loss if its affairs were properly managed. The directors of the company, viz., respondents 2 to 8 were interested either as directors or as partners or proprietors in several picture producing concerns like the Jupiter Pictures, Jupiter Pictures (Private) Ltd., Saravanabhava Pictures, Manohara Pictures, Unity Pictures and Jyothi Pictures. These producing concerns will hereafter be referred to as the Jupiter Group. The second respondent who had interest in more than one concern in the group became a director of the company in 195

1. In course of time respondents 2 to 8 and their relations in all about ten shareholders acquired and held 3652 founder shares and 1098 ordinary shares of the total value of Rs. 20,1100. According to the petitioners, the directors having obtained this large volume of shares misused their position as a result of which the company sustained loss year after year. Although it appears that even before the advent of the second respondent and his friends on the directorate the company showed loss, the mounting losses in succeeding years after 1951 was a matter of concern to the shareholders. By a resolution of the general body at a meeting held on 25th December, 1956, a committee of five shareholders including Sundaramurthy and Syed Mahomed Ali was appointed, to investigate and report about the affairs of the company. The committee submitted its report on 29th January, 1956 wherein quite a good number of irregularities and breaches of trust on the part of the directors were mentioned. No action appears to have been taken on the report of the committee. Thereupon Sundaramurthi with the consent of 42 shareholders filed an application under Ss. 397 and 398 of the Indian Companies Act for the regulation of the future conduct of the companys affairs. In that petition various charges were made against the directors. One of the main charges was that the directors of the company purporting to give rebate to producers gave a rebate of a sum of Rs. 1,35,000 to the Jupiter Group whereas for an equal number of pictures produced for outsiders the amount to rebate given was only Rs. 12,800. There was thus illegal profit of Rs. 1,20,000 made by the directors to the detriment of the interests of the company. The second charge was that the directors have been creating mortgages and charges over the properties of the company in favour of their close relations, respondents 9 to 13 with the object of having a strangle hold over the company. The mortgages were alleged to be fraudulent transactions unsupported by consideration. It was further alleged that the accounts of the company were not maintained properly nor were they passed at any general body meeting of the shareholders. No accounts were written for about five months in 195

5. Besides these charges a number of instances of the direct ors using their position to the detriment of the company were pointed out. It was alleged that the directors were paying nominal rents for the machinery or the premises of the company used by them in connection with the business of the Jupiter Group; that they were debiting the company with exorbitant charges whenever the machinery or other equipment belonging to the Jupiter Group were utilised for the purposes of the company; that the wages of the employees working under the Jupiter Group were being paid out of the funds of the company; unserviceable articles belonging to the Jupiter Group were sold to the company at high prices, such articles being of no use resulted in loss; that the companys moviola; and sound recording equipment were kept in disrepair and were not used while the moviola belonging to the Jupiter Group was being lent to the company at an unconscionable rate of hire. Other charges of a minor nature such as consumption of electric current etc., were also made. The directors were also charged with having closed the main entrance of the company at the Adyar Bridge Road and of having made an opening to the companys premises through the property of the Jupiter Group so that anyone coming into the company must of necessity pass through their premises. Another charge was that they gained personal advantage by virtue of their position as directors in the company by obtaining contracts from the Ceylon Theatres Ltd, Colombo, the benefit of which was taken by the Jupiter Group which resulted in a loss of profit of about Rs. 1,20,000 to the company. Soon after the filing of the petition certain interlocutory applications were also filed. Appln. No. 1353 of 1956 was filed by Sundaramurthi for the appointment of a receiver. Application No. 1421 of 1956 was filed by him for the purpose of putting up a separate entrance to the property of the company and to reopen the entrance facing the Adyar Bridge road. The respondents filed counter affidavits to the applications and on 23-10-1956 the parties agreed to an interim order in terms of the memorandum of consent filed into the Court. Balakrishna Aiyar J. accepted the consent memo and passed an order directing the existing directors to resign their office and also directing the affairs of the company to be managed by a committee of management consisting of three persons from the petitioners group and two from the group of directors, namely, Sundaramurthi and Syed Mohamed Ali, Natesa Mudaliar, Balasubramaniara and S. K. Habibullah, pending disposal of the main petition, O.P. No. 159 of 1956. Syed Mahomed Ali was to be the member-in-charge of the management having control over the administration, production business etc. It is unnecessary to refer to the other clauses of the order of the learned Judge. After this order of Balakrshna Ayyar J. Syed Mohamed Ali got into the management along with the other members of the committee. In the meantime O.P. No. 159 of 1956 was posted at the preliminary stages before hearing before the Master and as there appeared to have been an unanimous desire for a compromise in regard to the outstanding disputes, counter statement on behalf of the respondents was not filed and the petition was adjourned from time to time for reporting settlement. Syed Mohamed Ali having got into the management began, in the opinion of the other members of the committee, to abuse his position and indulge in various activities highly detrimental to the interests of the company. Whether that was true or not the fact remains that he became unpopular with the remaining four members of the committee. Meanwhile proposals for the adjustment of the disputes were taking concrete shape. It was stated in the counter affidavit of the first respondent in Appln. Nos. 2133 and 2134 of 1957 that the compromise proposals emanaten from Syed Mohamed Ali himself and that there had been numerous sittings of the parties at which there were elaborate discussions. No objections were taken to the correctness of this statement by means of any reply affidavit by Syed Mohamed Ali and having regard to the other affidavits filed in the case we can take it that Syed Mohamed Ali himself sponsored the compromise upto the stage when it became clear that he would not be included in the committee of management proposed to be set up under the compromise. This exclusion disappointed Syed Mohamed Ali and he filed Appln. Nos. 2133 and 2134 of 1957 complaining that the committee of management appointed by the High Court as an interim arrangement did not function properly and that another officer should be appointed to act with him in the conduct of the affairs of the company and also praying for an order restraining the other members of the committee from interfering with his management. In the affidavit in support of the application he repudiated the compromise which by then appears to have taken some shape. The sponsors of the compromise were, however, more thorough. They put the terms of the compromise in the form of a memorandum and circulated it to all the shareholders. Forty of the shareholders signed the memo of compromise with the result that by including the directors group 50 shareholders holding shares to the value of Rs. 2,85,600 supported the compromise, 19 shareholders holding shares of the value of Rs. 18900 were neutral and the opposition was confined to Syed Mohamed Ali his brother and one Joseph Pallipat owning shares of the value of Rs. 10500 only. Appln. No. 2179 of 1957 was then filed by Sundaramurthi for approving the compromise. Applns. Nos. 2196 2197 and 2198 of 1957, were filed by one Joseph Pallipat to come on record as a party in O. P. No. 159 of 1956, to reject the Compromise and to file the report of the committee dated 29-1-1956. Briefly the terms of the compromise were: (1) that the directors should give up their claim to a sum of Rs. 1,38,000 entered as a credit in their favour in the companys accounts by way of rebate; (2) the company was to have no claim whatsoever against respondents 2 to 8 in respect of the various allegations and the claims made against them in the original petition; (3) the loan transactions in favour of respondents 9 to 13 should be accepted as genuine., (4) that the management of the affairs of the company should be vested in a committee of management consisting of five members, three to be nominated by the 43 shareholders on the date of the petition and two to be nominated by the directors and one among the former to be the member-in-charge. This committee of management was to function for a period of three years at the end of which the management of the affairs 61 the company shall vest in a board of directors to be elected by the shareholders of the company; (5) in consideration of the directors giving up their claim for rebate all agreements between the company and the Jupiter group with regard to production of films etc., should stand cancelled.

The petition and all the applications including those filed by Syed Mohamed Ali were heard by Subramanyam J. The learned Judge did not, however, accept the whole of the compromise. He adopted the clauses relating to the deletion of the credit of Rs. 1,38,000 in favour of the Jupiter group in the books of the company and exoneration of the directors from all liability in respect of the various allegations and claims made against them in the original petition. He refused to decide the genuineness of the transactions under which respondents 9 to 13 were claiming to be the creditors of the company and left their claims to be agitated in a proper suit. He disallowed the provision for management of the affairs of the company by a committee but directed the shareholders to elect their directors under the articles of association of the company at a meeting to be held on 6-1-1958 but disqualified the persons who were directors or partners or proprietors of the various concerns in the Jupiter group from standing for election as directors for a period of one year. Provision was also made for the retirement of the directors in rotation and also for the appointment of a receiver pending the taking over of the management by the newly elected directors and for the conduct of the election of the directors. The applications filed by Joseph Pallipat and Syed Mahomed Ali were dismissed except to the extent of making Joseph Pallipat a party to Appln. No. 2179 of 1957.

Syed Mahomed Ali feeling aggrieved by the acceptance of the compromise has filed this appeal against the judgment of the learned Judge. Mr. V. C. Gopalaratnam appearing for the appellant has criticised strongly the procedure adopted by the learned Judge and also the propriety of the disposal of O. P. No. 159 of 1956 on the basis of the compromise memo. His main complaint was that the serious charges which were the subject matter of the petition have not been investigated but the directors were even without any enquiry completely exonerated from any liability to the company. There it great force in the criticism of the learned Advocate for the appellant in regard to the disposal of the petition. No notice was given of the application to record compromise to Syed Mahomed Ali and his supporters. It is true that Syed Mohamed Ali in his applications repudiated the compromise and those applications were also heard along with the main O. P. No. 159 of 1956. But it must not be forgotten that Syed Mahomed Ali was constructively a party to the main petition and Sundaramurthi having supported the compromise, he was the only person who could carry on the petition and notice of the application to record the compromise should have been given to him. A singular feature of this case is that Sundaramurthi who was one of the committee that investigated and reported on 29th January, 1956, the affairs of the company and who solemnly subscribed to the petition containing serious charges against the directors made on the basis of the committees report should have agreed to the compromise without any investigation of the charges. Nothing is mentioned in his affidavit in support of the compromise petition as to why he came to an opposite conclusion and agreed to the directors being completely exonerated. Such conduct on his part justifies to a great extent the suspicion and criticism that he was actuated by motive other than the welfare of the company in supporting the compromise. There is another feature of the proceeding which is not the less unfortunate. Although the petition was pending for nearly 18 months no counter statement or affidavit was filed by the directors denying the serious charges that were made against them. There was no material placed before the Court which would show even prima facie that the charges were not justified. The learned Advocate General has stated from the Bar that the respondents had practically prepared a counter statement but that did not proceed with the same as there were talks for compromise in which even Syed Mahomed Ali participated. While we accept that statement it must be pointed out that in a matter of this kind where the complaint is one of oppression by a powerful majority it was essential that the directors should have filed their counter statement and even tendered some prima facie evidence by affidavit, auditors, report or otherwise to show that there was no substantial basis for the charges and that the matter could be disposed of by compromise. The omission of the respondents even to deny the charges has given rise to a not wholly unjustified criticism that the compromise might have been a manoeuvre to prevent the Court from investigating the state of affairs. Proceedings under Ss. 397 and 398 of the Indian Companies Act are not like suits between private parties which could be compromised in any manner they choose. The interests of the company are paramount. Under S. 406, there is jurisdiction in Court to assess damages against delinquent directors. In such circumstances the Court should have given an opportunity to the dissentient shareholders to become parties to the petition or should have disposed of the matter after due notice to them. Joseph Pallipat sought to come on record in the Original Petition but by some mistake the learned Judge did not make him a party to that petition but merely made him a party to the Appln. No. 2179 of 1957. As pointed out already, there are certain unsatisfactory features in the management of the company which required explanation. It is rather strange that the company should incur loss year after year. Accounts were admittedly not properly kept. Rebates and debits required a detailed scrutiny. The charges against the directors were sufficiently serious to require an explanation from them at least to provide for safeguards against future malfeasance. The learned Judge considered that even if the charges were true the giving up of the credit in their favour by the Japiter Group to the extent of Rs. 1,38,000 was a substantial gain which would warrant the abandonment of any further investigation. We regret that we cannot share that view. The learned Advocate General argued that Ss. 397 and 398 should be worked with a view to make the company function and not to wind it up and that if the minority which complairs of the oppress on is satisfied, there is no need to further investigate the matter. We cannot agree. Both under Ss. 397 and 398 the interests of the company are of paramount importance and the proceedings should not be conceived as a mere dispute between individuals. Any compromise suggested should be acceptable to the Court whose powers are set out in S. 40

2. Even accepting the argument, the compromise which has not been agreed to by Syed Mahomed Ali, one of those represented in the petition, cannot be used to stifle the enquiry of the petition in the absence of a finding that the compromise was entered into bona fide in the interests of the company as a whole. The learned Advocate General referred to the decision In re Antingen Laboratories Ltd. 1, and a passage from Buckleys Company Law, p. 1091, in support of the proposition that a petitioner seeking relief under S. 210 of the English Companies Act which corresponds to S. 397 of the Indian Companies Act should state in the prayer in clear terms the general nature of the relief sought whether it be for the appointment of a director or of some other kind. His contention was that in the petition the only relief prayed for was regulation of the conduct of the affiairs of the company in future and not in regard to any action against the directors for the alleged malfeasance and misfeasance. That may be so; but the petition contains an elaborate statement of the charges against the directors and an investigation into those charges would be necessary even for the purpose of regulating the affairs of the company. We do not think that the absence of any formal prayer in the petition under S. 397 would entitle the Court to refrain from investigating into the various charges levelled against the directors. In Gowers Modern Company Law, 2nd Edn., at page 513, the scope of S. 210 of the English Act which corresponds to. S. 397 of the Indian Companies Act is discussed and referring to Cohen Report on which the section in the English Act was based the learned author says.

that it was the intention that the Court should have power to impose upon the parties whatever settlement the Court considers just and equitable. While recognising that the Court could not be expected in every case to find and impose a solution it was thought that its discretion must be unfettered for it is impossible to lay down a general guide in the solution of what are essentially individual cases.

Referring to the decision In re Antingen Laboratories Ltd. 1951 All Eng. Rep. 110., the learned author says.

that it has been held that the petitioner cannot just ask the Court to exercise its discretion but must indicate the nature of the relief wanted. This decision though perhaps inevitable seems regrettable and inconsistent with the intention that the Court should have power to find and impose a solution.

The decision of the English Court was as pointed out by the learned author the result of the procedure of the English High Courts which was ill adapted for the exercise of the inquisitorial and constructive role thug imposed upon the Court. We are not hampered by such rigid technicalities of procedure and if the minority in a company complains of an oppression and disclosed certain grounds of complaint in the petition which are made the basis for the relief, we would hold that the Court should ordinarily investigate the charges. Such investigations may in certain cases be necessary even to regulate the future conduct of the company for providing against recurrence of such abuses of power by the majority. We are therefore, of opinion that notwithstanding the omission in the petition to pray for relief against the delinquent directors an inquiry into the charges against them was properly within the scope of the petition. Ss. 402 and 406 of the Indian Companies Act give ample jurisdiction to the Court to dispose of the matter in the larger interests of the company. The question then is whether it would be in the interest of the company and even of the disappointed minority to set aside the compromise and start an inquiry on the petition. Mr. V. C. Gopalaratnam has conceded that it was not his clients intention that the company should be wound up. As the learned Advocate General rightly pointed out any order that may be made under S. 402 should be to facilitate the working rather than the destruction of the company. Discussing the nature of the jurisdiction under the corresponding Section of the English Act Mr. Gower in his book on Modern Company Law says at page 513.

Nevertheless the section is of undoubted value. Despite the paucity of reported cases it has been extensively and effectively invoked as a threat to induce those in control to behave reasonably towards all interests and as a weapon in the investors armoury it will probably always prove more efficacious when brandished in terrorem than when actually used to strike.

In regard to the regulation of the future conduct of the companys affairs the learned Judges order would be quite sufficient. The only persons who could be dis-satified with it are the persons belong to Jupiter group who are disqualified from standing for election for one year but they have gracefully accepted the direction. The learned Judge has, if we may say so with respect, made a correct approach to the question by considering the compromise put before him on the merits and adopting only such portions of it which were in the interests of the company. We are then left with the only question which was pressed before us with great insistence by M. V.C. Gopalaratnam as to the disirability or expediency of remanding the case for disposal after giving an opportunity to the appellant to prove the charges against the directors. Though the charges required investigation it does not appear that any shareholder was anxious to have them investigated. The directors denied the charges in the counter-affidavits filed by them to the various interlocutory applications. We have already said that a counter-affidavit to the main petition was practically ready to be filed but was not filed in view of the unanimous desire for settlement. Syed Muhammad Ali too was participating in the talks for settlement. He had since his appointment in the managing committee, complete access to the accounts and other papers of the company. He was familiar with the charges as he was one of the committee of shareholders that investigated and made a report to the general body on 29th January 1956. He could have during the pendency of the petition initiated proceedings under S. 406 if really believed in the charges. Instead he was willing to compromise and broke off only when it was plain that he was not to get a share in the management. We agree entirely with the learned Judge that the opposition from Syed Muhammad Ali and his small group were actuated by personal motives. It is unfortunate that the parties in the case viewed the matter as a mere game for getting into power rather than serving the interests of the company. This is evident from the fact that immediately after the order of Balakrishna Ayyar J. negotiations were started for settlement and positions of power. The conduct of Syed Muhammad Ali in the managing committee appointed under Balakrishna Ayyar Js. order does not appear to have satisfied the others. The result is that but for the opposition by a small group under Syed Muhammad Ali who undoubtedly is actuated by reasons other than the welfare of the company, no other shareholder wants the proceedings to be continued. There is no doubt that re-hearing of the petitioner at this stage would only lead to acrimony and bitterness and perhaps invest in the hands of Syed Muhammad Ali an increased bargaining power. That would lead to an undesirable state of affairs in the working of the company and far from the majority oppressing to minority, the minority would become the masters of the situation. We consider, therefore, in the circumstances, particularly after the order of the learned Judge regulating the future affairs of the company it is inexpedient to start an inquiry into the charges. We cannot, however, sustain the direction contained in para 4 of the decretal order (schedule) under which the directors are exonerated from all liability in respect of the various allegations against them, We delete that clause from the decretal order. In doing so we also modify the Cl. 3 under which respondents 2 to 8 give up their claim to Rs. 1,38,000 by declaring that if at any time proceedings are taken against respondents 2 to 8 in respect of the charges mentioned in O. P. No. 159 of 1956, their giving up of this claim of Rs. 1,38,000 will not disentitle them from pleading a discharge of their liability to the extent of that sum. This right would be without prejudice to the right of the company to show that the credit entry of Rs. 1,38,000 was itself not binding on it. Subject to these modifications we dismiss the appeal. There will be no order as to costs. C.M.P. No. 523 of 1958 dismissed. No costs.