RAMJI PANDEY Vs SWARAN KALI
Bench: MUKUNDAKAM SHARMA,ANIL R. DAVE, , ,
Case number: C.A. No.-009335-009335 / 2010
Diary number: 33263 / 2008
Advocates: ABHISTH KUMAR Vs
YASH PAL DHINGRA
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2010 [ Arising out of SLP (C) No. 30266 of 2008 ]
RAMJI PANDEY & ORS. ……. Appellants
Versus
SWARAN KALI ......Respondent
JUDGMENT
Dr. Mukundakam Sharma, J.
1. Leave granted.
2. The question that falls for determination in this appeal is
whether to uphold the impugned judgment and order
passed by the High Court of Allahabad or to restore the
order dated 24.02.1992 passed by the Additional District
Judge, Allahabad. By the impugned judgment and order
dated 28.02.2006 the Allahabad High Court has set aside
and quashed the order dated 24.02.1992 passed by the
Additional District Judge, Allahabad in Misc. Case no. 494
of 1991.
3. The respondent herein filed suit no. 508 of 1983 before the
Additional Civil Judge, Allahabad against the appellants for
the relief of declaration that she was also one of the owners
and co-sharers in the property constituting a house
numbering 172, Lookerganj, Allahabad and her name
should also be shown as one of the purchasers of the said
house in dispute in the sale deed alleged to have been
executed in their favour by its earlier owner. The aforesaid
suit was earlier contested by the appellants herein but
subsequently they failed to appear and consequently an ex
parte decree was passed in the said suit in favour of the
respondent on 10.05.1988 by the Additional Civil Judge.
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4. Thereafter, the appellants herein filed a recall application
under Order IX Rule 13 Code of Civil Procedure [for short
“C.P.C.”] for setting aside the ex parte decree. The said
application however after consideration was rejected by the
Additional Civil Judge, Allahabad vide order dated
04.05.1989. Aggrieved by the said order, the present
appellants filed Miscellaneous Appeal no. 154 of 1989
before the Additional District Judge, Allahabad which was
allowed with the direction that the regular suit no. 508 of
1983 be proceeded in accordance with law. The said
judgment was passed by the District Court on 04.01.1991.
5. At the time when the original suit was filed, the value of the
suit was more than Rs. 20,000/- and, therefore, the
pecuniary jurisdiction to file the said appeal lay in the High
Court and not in the District Court. Therefore, aggrieved by
the order dated 04.01.1991 passed by the District Court
allowing the appeal, the respondent filed a writ petition
which was registered as Writ Petition No. 9638 of 1991.
However, during the interregnum period and while the said
petition was pending, the pecuniary jurisdiction of the
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District Court was increased from Rs. 20,000/- to Rs. 5 lacs
and, therefore, appropriately at the time of passing of the
order, the jurisdiction was with the District Court. The High
Court, therefore, passed an order that it would be open to
the defendant to move an application for condonation of
delay before the District Judge.
6. In terms of the aforesaid order of the High Court, the
appellants moved an application before the Additional
District Judge, Allahabad under Section 5 read with Section
14 of the Limitation Act [for short “the Act”] and an appeal
was registered as appeal no. 494 of 1991. The respondent
herein filed an objection to the application filed by the
appellants under Section 5 read with Section 14 of the
Limitation Act contending inter alia that the appellants
herein did not act in good faith nor had they acted with due
care and attention so as to enable them to get the benefit of
Section 14 of the Limitation Act and, therefore, the time
spent by them in pursuing the matter in the wrong forum
should not and cannot be condoned.
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7. The plea taken by the appellants in the application under
Section 5 read with Section 14 of the Act was that they had
been wrongly advised by the senior counsel that pecuniary
jurisdiction of the High Court was that of the District Court
and, therefore, the defendants abided by the advice given to
them by the senior counsel and pursued the matter in that
forum until the same was decided.
8. On the other hand, the respondent had argued that the
appellants had knowledge of the suit which had been filed
but failed to appear in the said suit and also failed to
contest the suit and, therefore, the same was decreed. The
application filed for setting aside the decree was also
rejected by the Additional Civil Judge, Allahabad on
04.05.1989. Against the said order, appellants filed
Miscellaneous Case no. 154 of 1989 in the wrong forum
which, in fact, was also pointed out by the respondent
herein in the objection filed on 01.07.1989. It was pointed
out clearly in the said objection at para 5 that the said
District Court has no pecuniary jurisdiction to entertain the
appeal arising out of the original suit no. 508 of 1983 being
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valued at Rs. 46,000/- and that the appeal was required to
be filed before the High Court.
9. Despite the aforesaid objections taken by the respondent,
the Additional District Judge allowed the said application by
the order dated 24.02.1992. In the order dated 28.02.2006
the High Court held that the order passed by the Additional
District Judge was incorrect and unjustified as this was not
a case for grant of indulgence under Section 14 of the Act as
it could not have been said that the appellants herein acted
in good faith or with due diligence in order to get the benefit
of Section 14 of the Act. Since the aforesaid order is
challenged in the present appeal and since notice was
issued pursuant to which the respondent has also entered
appearance, we heard the learned counsel appearing for the
parties at length.
10.The counsel appearing for the parties made their respective
submissions and in support of their contentions they also
relied upon and referred to some of the documents on
records.
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11.The suit was filed by the respondent herein in the Court of
Additional Civil Judge, Allahabad for a declaration that she
was a co-sharer in the suit property to the extent of one half
share in the same wherein she also sought for a direction
that her name be entered in the agreement dated
01.07.1983 and sale deed dated 16.01.1984. Although, the
appellants herein filed a written statement, they failed to
appear in the suit thereafter and, therefore, an ex parte
decree was passed in favour of the respondent vide
judgment and order dated 10.05.1988. The recall
application filed by the appellants under Order IX Rule 13
C.P.C. for setting aside the ex-parte decree was rejected by
the Additional Civil Judge on the ground that there was
negligence and lack of due diligence on the part of the
appellants in pursuing the matter and, therefore, they are
not entitled to the relief of setting aside the ex parte decree.
In terms of the valuation of the suit, an appeal from the
said order should have been preferred before the High Court
wherein the pecuniary jurisdiction to file the said appeal lay
at the relevant time. Ignoring the said specific provision, an
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appeal was preferred before the District Court. The
aforesaid appeal filed was allowed and it was directed that
the regular suit no. 508 of 1983 be proceeded with in
accordance with law which was tried and decided. Since the
aforesaid order was without jurisdiction as the District
Court did not have pecuniary jurisdiction a writ petition
was filed in the High Court by the respondent which was
entertained. Since during the pendency of the said writ
petition in the High Court the pecuniary jurisdiction of the
District Court was increased from Rs. 20,000/- to Rs. 5
lacs, therefore, the High Court held that now an appeal
would lie before the District Court and, therefore, the same
could be filed with an application for condonation of delay
before the District Judge.
12.The appellants moved the said application under Section 5
read with Section 14 of the Limitation Act. At the time of
hearing of the said appeal, it was pointed out in the
objection filed by the respondent against the application
under Section 5 read with Section 14 of the Act at a very
early stage that such an appeal is not maintainable before
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the District Court as it lacked pecuniary jurisdiction to
entertain the said appeal and, therefore, it would have been
appropriate for the appellants to withdraw the appeal and
file appropriate proceedings before the High Court. The
same having not been done and having obtained an order in
their favour which ex facie was illegal and without
jurisdiction the appellants are not entitled to take the
benefit of Section 5 read with Section 14 of the Limitation
Act.
13.The High Court considered the entire facts and
circumstances of the case and then held that the aforesaid
objection of the respondent is well-founded, particularly in
view of the fact that at the very initial stage itself the
respondent had taken a clear objection that the District
Court did not have jurisdiction to try and decide the appeal.
Not only did the appellants ignore the said objection, but
the Court while allowing the application filed by the
appellants, also ignored the said fact which was specifically
pleaded in the objection filed by the respondent.
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14.The aforesaid conclusions which have been arrived at by the
High Court are relevant facts. Considering the entire
records, we find that the appellants are not only negligent
but have been acting and pursuing the entire matter
without due diligence as would be apparent from the fact
that they initially failed to pursue the suit in right earnest,
having failed to appear and contest the suit, due to which
an ex-parte decree had to be passed by the court. Even
thereafter, they failed to file the appeal in the proper forum,
which was brought to their notice right at the initial stage
by the respondent’s filing of an objection. Despite the said
fact, they did not take any step to withdraw the same and
continued with the proceedings which was void ab initio and
without jurisdiction and also obtained an order in their
favour. Even before the High Court, where the impugned
order was passed the appellants did not appear on the date
of arguments or even on the previous dates. Absence of due
diligence in pursuing the matter is writ large on the face of
the records. Suit of 1983 was decreed ex-parte in the year
1988 and thereafter the proceeding for setting aside the ex-
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parte decree is being dragged on one way or the other by
filing application / appeal and is dragging the matter till
date.
15.In the list of dates the appellants themselves have stated
that they had come to know about the passing of the
impugned order dated 28.02.2006 by the High Court only
on 30.08.2007 and they filed a regular application only on
12.09.2007 and by order dated 05.10.2007 the said regular
application was rejected on the ground of laches because
the counsel of the respondent was not served. Even
thereafter, the appellants again filed a regular application
for service upon the respondent by registered post which
was also rejected by order dated 02.09.2008 by the High
Court.
16.In view of the facts delineated herein, we are of the
considered opinion that the conduct of the appellants
throughout lack due diligence and they have been pursuing
the entire matter negligently.
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17.Therefore, we find no reason to interfere with the detailed
and speaking order passed by the High Court. The appeal
has no merit and is dismissed with no order as to costs.
...........………………………J. [Dr. Mukundakam Sharma]
…...............………………..J. [ Anil R. Dave ]
New Delhi, October 25, 2010.
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