M/S
Sahara
India and Ors Vs.
M.C. Aggarwal Huf [2007] Insc 180 (21 February 2007)
Dr. ARIJIT PASAYAT & DALVEER BHANDARI
Dr. ARIJIT PASAYAT, J.
Leave granted.
Challenge in this appeal is to the order passed by a learned Single Judge of
the Delhi High Court dismissing the First Appeal No. 681/2003 and upholding the
order passed by learned Additional District Judge in Suit No.54 of 2001.
Detailed reference to the factual aspects would be unnecessary except noting
the vital aspects.
Suit No.54/2001 was filed in the Court of District Judge, Delhi. The same
was for possession, recovery of damages and mesne profit and rent @ Rs.70,664/-
p.m. i.e. On 26.2.2002 the learned Additional District Judge framed issues and
the case was adjourned to 13.5.2002 for the evidence of the plaintiff. On
13.5.2002 the Presiding Officer was on leave and the case was adjourned to
29.5.2002 for the plaintiff's evidence. On 29.5.2002 none appeared for the
defendant and the matter was adjourned to be taken up on 31.5.2002 for final arguments
and the matter was directed to be placed for orders after lunch. Finally, the
suit was decreed. The appeal filed by the defendants was dismissed.
Learned counsel for the appellants submitted that the course adopted by the
trial Court has no sanctity in law. The matter was listed on 13.5.2002 for
plaintiff's evidence and was subsequently adjourned to 29.5.2002. Even if the
defendants were not present the order could have been at the most to set the
defendants ex parte and another date should have been fixed. Interestingly, the
matter was taken up that very day and a long judgment running into several
pages was delivered.
It was submitted that the reason for non-appearance was indicated to be
wrong noting of the date by learned counsel appearing for the defendants. The
High Court did not discuss any of the pleas and the submissions and by a
cryptic order dismissed the appeal.
Learned counsel for the respondent on the other hand submitted that the
appellants have not come with clean hands, and they have given a wrong and
distorted picture.
We find that the High Court has disposed of the First Appeal practically by
a non-reasoned order. It did not even consider the plea of the defendants as to
why there was non- appearance. Be that as it may, the course adopted by the
trial Court appears to be unusual. Therefore, we deem it proper to remit the
matter to the trial Court for fresh adjudication.
Since the matter is pending the trial Court shall dispose of the matter
within three months from the date of receipt of our order.
It is also proper that the appellants should pay cost to the respondent.
Even if the reason for non-appearance is accepted to be correct, the plaintiff
was certainly prejudiced.
Merely because the learned counsel appearing for the defendants did not take
proper care and caution that cannot be a ground to loose sight of the prejudice
caused to the plaintiff-respondent. The same has to be meted out by costs which
we fix at Rs.20,000/-. The amount shall be paid within 10 days from today. A
receipt shall be filed before the trial Court immediately thereafter so that
our directions for disposal within three months can be duly complied with.
Parties are permitted to place copy of our order before the trial Court so
that necessary directions can be issued.
The appeal is disposed of.
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