BHAGMAL Vs KUNWAR LAL .
Bench: V.S. SIRPURKAR,MUKUNDAKAM SHARMA, , ,
Case number: C.A. No.-005875-005875 / 2005
Diary number: 18032 / 2004
Advocates: Vs
D. M. NARGOLKAR
“Reportable “
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 5875 OF 2005
Bhagmal & Ors. …. Appellants
Versus
Kunwar Lal & Ors. …. Respondents
J U D G M E N T
V.S. SIRPURKAR, J.
1. The order passed by the High Court allowing a
Civil Revision and thereby restoring the order of the
Trial Court is challenged herein. A Civil Suit bearing
No. 321-A of 1984 came to be filed by the respondents
against the father of the petitioner No. 1 namely
Kallu. Kallu died during the pendency of the suit and
his legal heirs were brought on record. The suit was
for declaration of title, possession and permanent
injunction against the appellants/defendants in respect
of the house in dispute. The Court proceeded ex-parte
and the decree came to be passed. It is only when the
execution proceeding started that the
appellants/defendants allegedly came to know about the
decree and moved an application under Order IX Rule 13
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read with Section 151 of the Civil Procedure Code
(hereinafter called ‘CPC’ for short) for setting aside
the ex-parte decree.
2. According to the appellants/defendants, this
application was moved within 30 days from the date of
their knowledge of ex-parte decree. The
appellants/defendants had pointed out that there was a
compromise effected on 10.12.1983, which was an out-of-
Court settlement, wherein it was agreed between the
parties that the respondent No. 1/plaintiff would
withdraw the suit on account of the understanding
having been arrived at between the parties. The
appellants/defendants further pleaded that since it was
the understanding between the parties that the
respondent No. 1/plaintiff would withdraw the suit or
get it dismissed, they did not attend the further
proceedings, which the respondent No. 1/plaintiff
continued surreptitiously and hence they did not even
know about the ex-parte order and the decree passed
against them. It was the stand of the
appellants/defendants that since the application had
been moved within 30 days from the knowledge, a
separate application for condonation of delay was not
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required. The application under Order IX Rule 13 was
dismissed by the Trial Court, which held the said
application to be barred by time. A Misc. Civil Appeal
came to be filed in the Court of District Judge, Bhopal
against that order. There was some delay in filing the
said appeal and, therefore, the application under
Section 5 of the Limitation Act for condonation of
delay was also filed. The appellate Court held that
the application filed by the appellants/defendants
under Order IX Rule 13 deserved to be allowed and held
that the Trial Court had erred in law in not allowing
the application. The appeal came to be allowed and the
appellate Court directed the Trial Court to decide the
case on merits after hearing the parties.
3. A Civil Revision came to be filed under Section
115 CPC before the High Court. The High Court took the
view that the application filed by the
appellants/defendants under Order IX Rule 13 was barred
by time and the appellate Court had not recorded any
finding on the question as to whether the filing of the
application under Section 5 of the Limitation Act was
necessary or not and, therefore, the appellate Court
had exceeded its jurisdiction in allowing the
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application without condoning the delay. On that
count, the impugned order of the appellate Court was
set aside and that of the Trial Court was restored.
Ms. June Chaudhary, learned Senior Counsel appearing on
behalf of the appellants invited out attention to the
order of the appellate Court, by which the Order IX
Rule 13 application of the appellants/defendants was
allowed. The learned Senior Counsel pointed out that
the appellate Court had, on merits, discussed all the
issues and had come to the finding that there indeed
was a compromise effected in between the parties, in
which there was an understanding arrived at that the
respondent No. 1/plaintiff would withdraw his suit in
pursuance of the understanding between the parties.
The learned Senior Counsel also pointed out that,
therefore, the appellants/defendants never attended the
Court after 10.12.1983. This was tried to be countered
with Shri M.P. Acharya, the learned Counsel appearing
on behalf of the respondents that the order sheet of
the suit showed as if the appellants/defendants were
present even after 10.12.1983. Our attention was
invited to the order sheets of the dates after
10.12.1983, wherein it was recorded ‘parties as
before’. On that basis Shri Acharya contended that
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the appellants/defendants remained present in the Court
and they had the knowledge of the proceedings. However,
our attention was also invited to the finding by the
appellate Court that those entries could not be relied
upon because admittedly there were no signatures of the
parties on any of those order sheets. Therefore, one
thing was certain that the appellate Court was right in
holding that due to the compromise effected, the
appellants/defendants did not attend the suit and,
therefore, were not knowing about the proceedings at
all.
4. The appellate Court also has pointed out that the
evidence was led before the Trial Court in support of
the application under Order IX Rule 13 and in that, the
appellants/defendants had examined the witnesses like
Rambharose (AW-1), Shanta Bai (AW-2), Jabia (AW-3),
Babulal (AW-4), Bhagmal (AW-5), Genda Lal (AW-6),
Dashrat Singh (AW-7), Bhurra @ Aziz (AW-8) and Nand
Kishore (AW-9). The appellate Court also recorded the
finding that the compromise deed was also got proved by
the appellants/defendants in those proceedings through
the witnesses who asserted that the compromise deed
bore their signatures. The witnesses went on to say
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that the compromise deed was also signed by the present
respondents. The appellate Court, therefore, rightly
came to the conclusion that the appellants/defendants
were justified in not attending the Court and that they
did not even know about the decree having been passed
and, therefore, the delay in presenting the application
was also justified. The appellate Court also referred
to the evidence of respondent Kunwar Lal and came to
the conclusion therefrom that indeed a compromise deed
was executed between the parties. The appellate Court
also went on to express that the inference by the Trial
Court that the compromise deed was doubtful, was also
not correct. The appellate Court has also dealt with
the cross objections raised before it by the present
respondents to the effect that the compromise deed
(Exhibit A-1) was prepared fraudulently. The appellate
Court has rejected that contention in the cross
objections and in our opinion, rightly.
5. This well considered order of the appellate Court
came to be interfered with by the High Court solely on
the ground that there was no application for
condonation of delay made by the appellants/defendants
before the Trial Court in support of their application
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under Order IX Rule 13 CPC. The High Court observed
that the appellate Court had not recorded any finding
on the question as to whether the filing of the
application under Section 5 of the Limitation Act was
necessary or not and went on to decide the application
on merits and, therefore, it had exceeded its
jurisdiction. The High Court also commented on the
fact that the ex-parte decree was decided on 19.4.1985,
while the application for setting aside the ex-parte
decree was filed on 8.7.1988 and that no application
for condonation of delay under Section 5 of the
Limitation Act was filed.
6. Relying on Article 123 of the Limitation Act, the
High Court took the view that the application ought to
have been filed within 30 days from the date of passing
of the decree and since it was not so filed, at least a
condonation of delay application should have been made
under Section 5 of the Limitation Act and, therefore,
in the absence of prayer for condonation of delay, the
appellate Court could not have allowed the application
under Order IX Rule 13.
7. In our opinion, the High Court was not justified
in taking a hypertechnical view. We have seen all the
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orders. It is quite clear from the Trial Court’s order
that the Trial Court entertained the application on
merits. The Trial Court undoubtedly has referred to
the reply of the respondents to the effect that the
application for setting aside the ex-parte decree was
beyond the limitation. However, the view taken by the
Trial Court was based more on the merits. In fact, it
went on to record the finding that there was no
compromise and the theory of compromise and delay on
account of that was not acceptable. The Trial Court
has more or the less based its findings regarding delay
on the basis of the order sheets. That was not right
as the order sheets nowhere bore the signatures of the
parties. They were mechanically written mentioning
“parties as before”. Therefore, the Trial Court did
not throw the application under Order IX Rule 13 merely
on the basis of the fact that no application for
condonation of delay was made. It went on to consider
the delay aspect as well as the merits and even allowed
the parties to lead evidence. It is to be seen here
that the question of delay was completely interlinked
with the merits of the matter. The
appellants/defendants had clearly pleaded that they did
not earlier come to the Court on account of the fact
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that they did not know about the order passed by the
Court proceeding ex-parte and also the ex-parte decree
which was passed. It was further clearly pleaded that
they came to know about the decree when they were
served with the execution notice. This was nothing,
but a justification made by the appellants/defendants
for making the Order IX Rule 13 application at the time
when it was actually made. This was also a valid
explanation of the delay. The question of filing Order
IX Rule 13 application was, in our opinion, rightly
considered by the appellate Court on merits and the
appellate Court was absolutely right in coming to the
conclusion that appellants/defendants were fully
justified in filing the application under Order IX Rule
13 CPC at the time when they actually filed it and the
delay in filing the application was also fully
explained on account of the fact that they never knew
about the decree and the orders starting the ex-parte
proceedings against them. If this was so, the Court
had actually considered the reasons for the delay also.
Under such circumstances, the High Court should not
have taken the hyper-technical view that no separate
application was filed under Section 5. The application
under Order IX Rule 13 CPC itself had all the
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ingredients of the application for condonation of delay
in making that application. Procedure is after all
handmaid of justice. Here was a party which bona fide
believed the assurance given in the compromise
panchnama that the respondent No. 1/plaintiff would get
his suit withdrawn or dismissed. The said compromise
panchnama was made before the elders of the village.
Writing was also effected, displaying that compromise.
The witnesses were also examined. Under such
circumstances, the non-attendance of the
appellants/defendants, which was proved in the further
proceedings, was quite justifiable. The
appellants/defendants, when ultimately came to know
about the decree, had moved the application within 30
days. In our opinion, that was sufficient.
8. Shri Acharya, learned Counsel appearing on behalf
of the respondents tried to argue on the basis of
Article 123 of the Limitation Act. However, in our
opinion, Article 123 cannot be, in the facts of this
case persuade us to take the view that the limitation
actually started from the date of knowledge, as the
appellants/defendants had no notice of the decree or
the proceedings which the respondents had promised to
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terminate. Shri Acharya then tried to persuade us by
suggesting that unless the application was filed for
condonation of delay, the court had no jurisdiction to
entertain the application for setting aside the decree.
He has based this contention on the basis of a reported
decision of this Court in Sneh Gupta Vs. Devi Sarup &
Ors. [2009 (6) SCC 194] and more particularly, the
observations made in para 70 therein. In our opinion,
the facts of this case were entirely different, as it
was held in that case that the appellant had knowledge
of passing of the compromise decree and yet she had not
filed the application for condonation of delay. That
is not the situation here. Even in this case, there is
a clear cut observation in para 57, as follows:-
“However, in a case where the summons have not been served, the second part shall apply.”
The Court was considering Article 123 of the
Limitation Act. In our opinion, in this case, the
limitation must be deemed to have started from the date
when the appellants/defendants came to know about the
decree on 22.6.1988. An application under Order IX
Rule 13 was filed within 30 days from that date and,
therefore, it is clear that it was within time. At
any rate, even if it held that the limitation started
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from the date of decree, there was a satisfactory
explanation of the delay if any.
9. We, therefore, allow this appeal, set aside the
judgment of the High Court and restore that of the
appellate Court. The suit will now proceed before the
Trial Court in pursuance of these orders. Under the
circumstances, the proceedings of the suit shall be
expedited. There shall be no costs.
………………………………..J. (V.S. Sirpurkar)
………………………………..J.
(Dr.MukundakamSharma)
New Delhi; July 27, 2010
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