Gujarat High Court
Khodiyar Rolling Mill vs Paschim Gujarat Vij Company Ltd on 25 July, 2014
Author: Abhilasha Kumari
Bench: Abhilasha Kumari
C/SCA/15454/2013 JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 15454 of 2013
FOR APPROVAL AND SIGNATURE:
HONOURABLE SMT. JUSTICE ABHILASHA KUMARI
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1 Whether Reporters of Local Papers may be allowed to see No
the judgment ?
2 To be referred to the Reporter or not ? No
3 Whether their Lordships wish to see the fair copy of the No
judgment ?
4 Whether this case involves a substantial question of law as No
to the interpretation of the Constitution of India, 1950 or any
order made thereunder ?
5 Whether it is to be circulated to the civil judge ? No
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KHODIYAR ROLLING MILL....Petitioner(s)
Versus
PASCHIM GUJARAT VIJ COMPANY LTD....Respondent(s)
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Appearance:
MR HARSHIT S TOLIA, ADVOCATE for the Petitioner(s) No. 1
MR PARTH S TOLIA, ADVOCATE for the Petitioner(s) No. 1
MS LILU K BHAYA, ADVOCATE for the Respondent(s) No. 1
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CORAM: HONOURABLE SMT. JUSTICE ABHILASHA
KUMARI
Date : 25/07/2014
ORAL JUDGMENT
1. Rule. Ms.Lilu K. Bhaya, learned advocate, wavies Page 1 of 14 C/SCA/15454/2013 JUDGMENT service of notice of Rule for the respondent. On the facts and in the circumstances of the case, and with the consent of learned counsel for the respective parties, the petition is being heard and decided finally.
2. The challenge in this petition under Article 227 of the Constitution of India, is to the order dated 26.06.2012, passed by the learned 4th Additional Senior Civil Judge and Additional Chief Judicial Magistrate, Bhavnagar ("the Trial Court", for short), on the application at Exh.1, in Miscellaneous Civil Application No.4 of 2009, preferred by the petitioner for condonation of delay under Section 5 of the Limitation Act, 1963, in filing an application under Order 9 Rule 13 of the Code of Civil Procedure, 1908 ("the Code" for short).
3. The brief facts of the case, gathered from the memorandum of the petition and material on record are that the petitioner, a Proprietary concern, was running a Rolling Mill at Plot No.4, Survey No.50/2, Village:Khakharia of Taluka:Shihor, District: Page 2 of 14
C/SCA/15454/2013 JUDGMENT Bhavnagar. According to the petitioner, the land was sold by a Registered Sale Deed dated 09.05.2006, and the machinery was also disposed of. Hence, the business of the petitioner was no longer being carried out on the said premises. There were several disputes between the petitioner and the respondentElectricity Company regarding the payment of outstanding electricity bills, pending in various Courts of law. The respondentElectricity Company instituted Special Civil Suit No.56 of 2006, before the Trial Court, for recovery of the outstanding amount, on 01.07.2006. According to the petitioner, it never received any notice/summons from the Trial Court. Three addresses of the petitioner were mentioned in the plaint, however, the summons were allegedly served upon the office premises of the petitioner at 202, Pruthvi Complex, Kala Nala, Bhavnagar, upon the petitioner concern. It is the case of the petitioner that it is nowhere stated in the Report of the Bailiff who the socalled "responsible person" is, upon whom the summons were allegedly served, on 27.07.2006. That the signature on the summons is of one 'Bhattbhai', as an employee of the petitioner concern. However, there was Page 3 of 14 C/SCA/15454/2013 JUDGMENT no such person by that name in the employment of the petitioner. Under the circumstances, the petitioner was unaware of the suit proceedings. Ultimately, the suit came to be decreed exparte by the Trial Court vide the judgment and decree dated 17.04.2007. Of this as well, the petitioner was unaware. According to the petitioner, in proceedings between the parties before the Electrical Inspector, Gandhinagar, a xerox copy of the decree was served upon the advocate of the petitioner. It was only at that point of time that the petitioner came to know about the same. The petitioner, immediately, filed an application under Order 9 Rule 13 of the Code to set aside the exparte judgment and decree. However, as there was a delay in filing the said application, the petitioner preferred Miscellaneous Civil Application No.4 of 2009 for condonation of delay. This application has been rejected by the impugned order, giving rise to the filing of the present petition.
4. Mr.Harshit S. Tolia, learned advocate for the petitioner, has submitted that the impugned order passed by the Trial Court rejecting the application for condonation of delay preferred by the petitioner Page 4 of 14 C/SCA/15454/2013 JUDGMENT is illegal and perverse. The Trial Court has fallen into error in rejecting the application as it is the case of the petitioner that the summons were never served upon the petitionerCompany at the residential address but were allegedly served at the office address. The person who has put his signature on the summons is unknown to the petitioner concern. It was the duty of the respondentplaintiff to establish due and proper service of the summons to the petitioner. However, this has not been done, resulting in the suit being decreed exparte against the petitioner. 4.1 It is further submitted that the application under Order 9 Rule 13 of the Code has been filed within one month from the date of knowledge gained by the petitioner about the exparte decree. Hence, there is hardly any delay in filing the application. 4.2 That the explanation offered by the petitioner for condonation of delay is bonafide and genuine. The petitioner ought to be permitted to contest the proceedings on merits as is normally the case. 4.3 On the above grounds, learned advocate for the petitioner has urged that the impugned order be Page 5 of 14 C/SCA/15454/2013 JUDGMENT quashed and set aside.
5. Ms. Lilu K. Bhaya, learned advocate for the respondentElectricity Company, has strongly opposed the contentions raised on behalf of the petitioner, by submitting that the explanation offered by the petitioner, that it was unaware of the service of summons, is false and incorrect as the Bailiff has clearly stated in his Report that the summons have been served upon a responsible person of the petitioner concern on 27.07.2006, at 202, Pruthvi Complex, Kala Nala, Bhavnagar. The Bailiff has also stated on oath that his Report is true and correct. Hence, there is no reason to disbelieve the Report. It is clear that the petitioner has not appeared before the Court in spite of service of summons, for which the petitioner alone is responsible.
5.1 It is further submitted that the petitioner is making an incorrect statement that the office at 202, Pruthvi Complex, is sold. In fact, a notice dated 20.01.2009, issued by the respondent, has been duly received by the petitioner at the very address. Page 6 of 14
C/SCA/15454/2013 JUDGMENT Further, a letter dated 30.09.2006 of the petitioner, addressed to the respondent (Mark 29/1), demanding the details of the bills and the amount paid from the period from February, 2001 to April, 2002, as also the letter dated 09.10.2006 of the petitioner to the respondent, demanding details of the account, wherein it is specifically mentioned that false suits are being instituted by the respondent, have also been sent from the same address. The petitioner has been corresponding from the very address on which the summons have been served, therefore, the assertion that the summons were not served at that address, is untenable and unbelievable.
5.2 It is further submitted that the Trial Court has taken into consideration all the relevant aspects of the matter while dismissing the application for condonation of delay. As the impugned order does suffer from any illegality, irregularity or jurisdictional error, this Court may not interfere.
6. This Court has heard learned counsel for the respective parties, perused the averments made in the Page 7 of 14 C/SCA/15454/2013 JUDGMENT petition, contents of the impugned order and other documents on record.
7. The main, and only, ground of the petitioner for condonation of delay is that the summons in the suit were not served upon the petitioner. It is stated in the said application, a copy of which is to be found at AnnexureA to the petition, that the petitioner had closed its industrial unit and sold the property in the year 2002. It is further averred that the petitioner had also surrendered the electrical connection of those premises to the respondent. The petitioner has emphasised, in the said application, that the Report of the Bailiff, regarding the service of summons on 27.07.2006, does not state at which office service has been effected, as the petitioner has also another office. It is further averred that on, or about, 02/03.12.2002, a xerox copy of the decree was served on the advocate of the petitioner by the Electrical Inspector of the respondent at Gandhinagar, during another litigation going on between the parties. The advocate then sent the documents to the petitioner, who immediately applied for Certified Copy on 05.12.2008 and 06.12.2008 and, Page 8 of 14 C/SCA/15454/2013 JUDGMENT thereafter, filed an application for setting aside the decree. In the process, there is a delay of twenty months and thirteen days which, according to the petitioner, has been sufficiently explained and deserves to be condoned.
8. The Trial Court has, after perusing the entire record, arrived at a conclusion that looking to the summons/notice at Exh.9 and Exh.10, it appears that the summons/notice has been served upon a responsible person at the petitioner's office and, that too, at the address stated in the causetitle of Special Civil Suit No.56 of 2006.
9. For the above reason, the Trial Court has found the explanation of the petitioner, that the summons were not duly served upon it, to be totally unconvincing. A copy of the summons is on record as is the Report of the Bailiff, at AnnexureD collectively. A perusal thereof would go to show that it is specifically mentioned by the Bailiff that the summons were served upon a responsible Officer of the petitioner, on 27.07.2006. Earlier as well, the Page 9 of 14 C/SCA/15454/2013 JUDGMENT Bailiff had gone to serve the summons on 05.07.2006 at the same address, that is, 202, Pruthvi Complex, Kala Nala, Bhavnagar. As the respondent had gone to Gandhinagar, the summons could not be served on that day. The Bailiff had gone again on 27.07.2006, and effected the service of the summons upon a responsible person in the petitioner's office. On 29.07.2006, the Bailiff has made a declaration, on oath, that his Report regarding the service of summons is true and authentic. There is no reason, whatsoever, to disbelieve the Report of the Bailiff. It is not the case of the petitioner that there is any connivance on the part of the Bailiff in this regard. The Bailiff had tried to serve the summons at an earlier date as well, though unsuccessfully. Another attempt was made on 27.07.2006, on which the date the summons were duly served. The stand taken by the petitioner that the summons were never served, is not only unconvincing but appears to be an afterthought. The signature of the person receiving the summons is of one "Bhattbhai", and is clearly visible. It is now being stated by the petitioner that no such person by this name is in its employment. This appears to be nothing Page 10 of 14 C/SCA/15454/2013 JUDGMENT but a tactic to avoid the legal repercussions of not appearing before the Trial Court, in spite of service of summons.
10. The Trial Court has noted in the impugned order that the petitioner has made a submission that it had sold its unit on 09.05.2006 and disposed of the machinery. However, no Sale Deed has been produced and it has not been disclosed to whom the unit was sold.
11. The petitioner has been corresponding with the respondent electricity company from the office address at which the summons were served. In one of the letters, it is also mentioned by the petitioner that false suits are being instituted by the respondent Electricity Company against it. This shows that the petitioner had knowledge of the institution of the suit and did not appear even after service of summons. It is asserted on behalf of the petitioner that the application under Order 9 Rule 13 was filed immediately after the date of knowledge. There are no specific averments regarding the date on which the petitioner gained knowledge, who the advocate was upon whom a xerox copy of the judgment and decree was Page 11 of 14 C/SCA/15454/2013 JUDGMENT served, when it was served or when the advocate informed the petitioner. The averments made in the application are vague and general and clearly appear to be an afterthought.
12. It is a settled position of law that even a large delay may be condoned if sufficient cause is shown but if the party fails to show sufficient cause, even a relatively smaller delay may not deserve to be condoned. In the present case, the Trial Court has found that the delay has not been sufficiently explained. After examining the material on record, this Court cannot find fault with the order of the Trial Court.
13. In Lanka Venkateswarlu (Dead) By Lrs. Vs. State of Andhra Pradesh and others, reported in (2011) 4 SCC 363, the Supreme Court has held as below:
"The courts in this country, including the Supreme Court, adopt a liberal approach in considering the application for condonation of delay on the ground of sufficient cause under Section 5 of the Limitation Act. However, the concepts such as liberal approach, justice Page 12 of 14 C/SCA/15454/2013 JUDGMENT oriented approach, substantial justice cannot be employed to jettison the substantial law of limitation. Especially, in cases where the court concludes that there is no justification for the delay. Whilst considering applications for condonation of delay under Section 5 of the Limitation Act, the courts do not enjoy unlimited and unbridled discretionary powers. All discretionary powers, especially judicial powers, have to be exercised within reasonable bounds, known to the law. The discretion has to be exercised in a systematic manner informed by reason. Whims or fancies; prejudices or predilections cannot and should not form the basis of exercising discretionary powers. Once a valuable right has accrued in favour of one party as a result of the failure of the other party to explain the delay by showing sufficient cause and its own conduct, it will be unreasonable to take away that right on the mere asking of the applicant, particularly when the delay is directly a result of negligence, default or inaction of that party. Justice must be done to both parties equally.
(Paras 19, 28, 29 and 23)."
14. The principles of law enunciated hereinabove apply squarely to the present case. The record reveals that the petitioner has been negligent and careless in Page 13 of 14 C/SCA/15454/2013 JUDGMENT prosecuting the lis.
15. Under the circumstances, this Court does not find that the Trial Court has committed any error of law or jurisdiction while passing the impugned order.
16. For the aforestated reasons, the petition is rejected. Rule is discharged. There shall be no orders as to costs.
(SMT. ABHILASHA KUMARI, J.) piyush Page 14 of 14