J K INDUSTRIES PVT LTD Vs. GANGES MANUFACTURING CO LTD

JUDGEMENT

(1.) The plaintiff in this suit is a public limited company. The affairs of the defendant are managed by the plaintiff as its managing agents on terms and conditions contained in the managing agency agreement dated October 31, 1961. It is alleged that the plaintiff is entitled to get remuneration from the defendants in accordance with the scale of commission mentioned in the agreement on the net profits of the defendant to be computed in the manner laid down under Sections 348 and 350 of the Companies Act, 1956, subject to a minimum remuneration of Rs. 50,000. The plaintiff states that according to computations in the manner laid down in the said provisions of the Companies Act, the profit of the defendant for the year ending on March 31, 1966 was Rs. 7,48,362. The defendant, according to the plaintiff, in terms of the managing agency agreement is liable to pay to the plaintiff a remuneration for the said year amounting to Rs. 65,551. The defendant paid to the plaintiff the sum of Rs. 50,000 only being the minimum remuneration and did not pay the balance of Rs. 15,551. In this suit the plaintiff claims a decree for the said sum of Rs. 15,551 and other reliefs.

(2.) The defence is that the statutory auditors of the defendant in their report to the shareholders for the year in question observed that in computing the said net profit of Rs. 7,48,462 a further sum of Rs. 9,12,146 being the previous year's loss should be deducted. The defendant referred this matter for opinion to the Company Law Board and the Board by its letter dated the 27th April, 1967, stated that the observation of the said auditors were justified. In these premises, it is alleged in the written statement that the plaintiff was entitled to the minimum remuneration of Rs. 50,000 only, which had been paid and cannot claim the further sum of Rs. 15,551. On the basis of the pleadings, the following issues were raised.

(3.) It appears that the language of Section 349(4)(1) has been subsequently altered by the Amendment Act of 1960 and the Judicial Committee has said that when an amending Act alters the language of the principal statute, the alteration must be taken to have been made deliberately : D.R. Fraser and Company Limited v. Minister of National Revenue, (1) [1949] A.C. 24, 33.