RENUKA DAS Vs MAYA GANGULY
Case number: C.A. No.-005074-005074 / 2009
Diary number: 14823 / 2008
Advocates: AVIJIT BHATTACHARJEE Vs
DHARMENDRA KUMAR SINHA
NON REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.5074 OF 2009 [Arising out of SLP© No.21608 of 2008]
Renuka Das … .Appellant
VERSUS
Maya Ganguly & Anr. ...Respondents
J U D G M E N T
TARUN CHATTERJEE, J.
1. Leave granted.
2. This appeal is directed against the judgment and order
dated 28th of March, 2008 passed by a learned Judge of
the High Court at Calcutta in C.O.No.2736 of 2000
whereby the High Court had restored the ex parte decree
for eviction passed against the appellant in respect of the
suit premises which was filed, inter alia, on the ground of
default in payment of rent, setting aside the order of the
appellant court and restoring the suit for decision on
merits. Since the appellant had not appeared when the
suit was taken up for hearing, the same was heard ex
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parte on 11th of September, 1996 and the suit was
decreed ex parte directing eviction of the appellant in
respect of the suit premises. Subsequent to this, an
application under Order 9 Rule 13 of the CPC was filed at
the instance of the appellant and the said application
under Order 9 Rule 13 of the Code was rejected by the
trial court. Feeling aggrieved by this order of rejection of
the application under Order 9 Rule 13 of the Code, an
appeal was carried to the appellate court which had set
aside the order of the trial court rejecting the application
under Order 9 Rule 13 of the Code and restoring the suit
for fresh decision on merits in accordance with law.
Against this order of the appellate court, a revision was
filed before the High Court and a learned Judge of the
High Court exercising revisional power had set aside the
order of the appellate court and restored the ex parte
decree for eviction passed against the appellant. Feeling
aggrieved by the order of the High Court, restoring the ex
parte decree for eviction, this special leave petition was
filed which, on grant of leave, was heard in presence of
the learned counsel for the parties.
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3. We have heard the learned counsel for the parties and
examined the impugned order as well as the orders of the
appellate court and the trial court. From a plain reading
of the impugned order, it would be evident that the High
Court in its revisional jurisdiction had interfered with the
findings of fact arrived at by the appellate court restoring
the suit for eviction. It is well settled that the High Court,
in revision, is not entitled to interfere with the findings of
the appellate court, until and unless it is found that such
findings are perverse and arbitrary. We have carefully
examined the impugned order of the High Court as well
as the order of the appellate court. From a reading of the
order of the appellate court and the order of the High
Court, we cannot come to this conclusion that it was
open for the High Court to interfere with the order of the
appellate court when no perversity or arbitrariness could
be found in the findings of the appellate court. In view of
the discussions made hereinabove, we are, therefore, of
the view that the High Court was not justified in
interfering with the findings of the appellate court
restoring the suit in the exercise of its revisional power.
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4. Accordingly, the impugned order is set aside. The trial
court is directed to dispose of the suit as early as
possible preferably within six months from the date of
supply of a copy of this order to it without granting any
unnecessary adjournments to either of the parties.
5. For the reasons aforesaid, the impugned order is set
aside. The application under Order 9 Rule 13 of the CPC
filed by the appellant stands allowed.
6. Accordingly, the appeal is allowed to the extent indicated
above. There will be no order as to costs.
………………………..J [Tarun Chatterjee]
New Delhi; ……………………….J. August 04, 2009. [R.M.Lodha]
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