Allahabad High Court
Ram Briksh Singh And Ors. vs Amjad on 22 December, 2004
Equivalent citations: 2005(2)AWC1552, 2005 A I H C 2352, (2005) 98 REVDEC 749 (2005) 2 ALL WC 1552, (2005) 2 ALL WC 1552
Author: Sanjay Misra
Bench: Sanjay Misra
JUDGMENT Sanjay Misra, J.
1. By means of this instant appeal, the appellants have challenged the judgment and order dated 4.3.1989 passed by the Ist Additional District Judge, Ghazipur in Misc. Case No. 9 of 1988 Arising out of Civil Appeal No. 339 of 1987, Ram Briksh Singh v. Amjad. An interim order dated 2.5.1989 was passed by this Court when this appeal was admitted.
2. By the impugned order, the application under Section 5 of the Limitation Act filed along with restoration application has been rejected by the court below. A perusal of the. impugned order indicates that the appeal of the appellant was dismissed for default with costs on 1.7.1988. The application for restoration along with Section 5 application supported with affidavit was made by the appellant on 4.8.1988. Consequently there was delay of four days in making the application. A copy of the application under Section 5 of Limitation Act supporting affidavit dated 4.8.1988 has been filed as Annexures-1 and 2 in this appeal along with stay application. A perusal of the aforesaid affidavit indicates that the appellant was taken suddenly ill on 1.7.1988 due to which he could not be present when the appeal was called out.
3. In the application under Section 5 of the Limitation Act, the appellant had stated that the appellant No. 3 is in service outside. The appellant No. 2 is an illiterate person and does not do pairvi of the appeal. The appellant No. 1 is teacher in Jangipur Inter College. It has further been stated that after 1.7.1988, when the appellant recovered from his ailment he went to the Court but found that the Court employees were on strike and the work of the Court had been paralyzed. The appellant states that when he came to know that the strike of the Court employees has been called off, he applied for leave from his college and came to the Court on 4.8.1988 and filed the application for restoration as well as under Section 5 Limitation Act.
4. The appellant has filed copy of the objection made by the plaintiff respondent contained as Annexures-3 and 4 to the affidavit supporting stay application. A perusal of the objection made by the plaintiff respondent indicates that the illness of the appellant has been denied on the ground that there was no medical certificate filed by the appellant. It has further been said in the objection that the appellant works in Virno Block and comes back home every day. It has also been said in the objection that the appeal of the appellant was dismissed earlier and this was the second time that the appeal was dismissed in default on 1.7.1988, as such the application of the appellant under Section 5 Limitation Act and the restoration deserves to be rejected.
5. A perusal of the Impugned order shows that the court below has rejected the condonation of delay application on the ground that the civil court employees started their strike on 11.7.1988 and the appellant knew very well that his appeal was fixed for hearing on 1.7.1988. The court below observes that after the appellant recovers from sickness, he could turn up in the Court three to four days after the date fixed. The Court observes that the appellant turned up in the Court during continuance of strike of civil court employees. Further the Court observes that there is no medical certificate to prove that the appellant was sick on 1.7.1988, therefore, the Court has concluded that the appellant very well, knew about the dismissal of his appeal before the strike was started hence the reason given by the appellant that he recovered when the strike started is not acceptable. The Court has further stated in its order that there is no proof that the appellant was busy in connection with admission of students in the school. There is no copy of application for taking leave from the school. There is no affidavit of employee of the school to show that the appellant was in fact busy in connection with admission and that he had applied for leave but leave was refused. The Court has concluded that above fact indicates that the appellant had intentionally avoided proceedings of the Court and he knew very well before the strike started that his appeal has been dismissed in default. The Court observed that the application should have been presented within thirty days and since the same has been presented beyond time and the delay has not been satisfactorily explained, the Court proceeded to reject the application for condonation of delay and the application for setting aside the order of dismissal as time barred.
6. Heard Sri Siddharth Verma, learned counsel for the appellant and Sri Ramesh Singh appearing on behalf of respondent.
7. In para 9 of the affidavit it has been stated that the strike of the employees of civil court at Ghazipur continued upto 3rd August, 1988. The said averment has not been denied by the respondent. While considering the application under Section 5 of the Limitation Act, the term "sufficient cause" has to be considered by the Court. In the matter of Ram Lal and Ors. v. Rewa Cold Field Limited and Ors., AIR 1962 SC 361, it has been held that the failure of the appellant to account for his non-dlligence during the whole of the period of limitation prescribed for the appeal does not disqualify him from praying for the condonation of delay under Section 5. The relevant para Nos. 7, 8 and 12 of the judgment in the matter of Ram Lal (supra) is quoted hereunder :
"(7) In construing Section 5 it is relevant to bear in mind two important considerations. The first consideration is that the expiration of the period of limitation 'prescribed for making an appeal gives rise, to a right in favour of the decree holder to treat the decree as binding between the parties. In other words, when the period of limitation prescribed has expired the decree holder has obtained a benefit under the law of limitation to treat the decree as beyond challenge, and this legal right which has accrued to the decree holder by lapse of time should not be lightheartedly disturbed. The other consideration which cannot be ignored is that if sufficient cause for excusing delay is shown discretion is given to the Court to condone delay and admit the appeal. This discretion has been deliberately conferred on the Court in order that judicial power and discretion in that behalf should be exercised to advance substantial justice. As has been observed by the Madras High Court in Krishna v. Chathappan, ILR 13 Mad 269.
"Section 5 gives the Court a discretion which in respect of jurisdiction is to be exercised in the way which judicial power and discretion ought to be exercised upon principles which are well understood, the words 'sufficient cause' receiving a liberal construction so as to advance substantial justice when no negligence nor inaction nor want of bona fide is imputable to the appellant.
(8) Now, what do the words within such period denote? It is possible that the expression 'within such period' may some times mean during such period. But the question is ; Does the context in which the expression occurs in Section 5 justify the said interpretation. If the Limitation Act or any other appropriate statute prescribes different periods of limitation either for appeals or applications to which Section 5 applies that normally means that liberty is given to the party intending to make the appeal or to file an application to act within the period prescribed in that behalf. It would not be reasonable to require a party to take the necessary action on the very first day after the cause of action accrues. In view of the period of limitation prescribed the party would be entitled to take its time and to file the appeal on any day during the said period ; and so prima facie it appears unreasonable that when delay has been made by the party in filing the appeal, it should be called upon to explain its conduct during the period whole of the period of limitation prescribed. In our opinion it would be immaterial and even irrelevant to invoke general considerations of diligence of parties in construing the words of Section 5. The context seems to suggest that within such period" means within the period which ends with the last day of limitation prescribed. In other words, in all cases falling under Section 5 what the party-has to show is why he did not file an appeal on the last day of limitation prescribed. That may inevitably mean that the party will have to show sufficient cause not only for not filing the appeal on the last day but to explain the delay made thereafter day by day, In other words. In showing sufficient cause for condoning the delay the party may be called upon to explain for the whole of the delay covered by the period between the last day prescribed for filing the appeal and the day on which the appeal is filed. To hold that the expression 'within such period' means during such period, would in our opinion be repugnant in the context. We would accordingly hold that the learned Judicial Commissioner was in error in taking the view that the failure of the appellant to account for its non-diligence during the whole of the period of limitation prescribed for the appeal necessarily disqualified it from praying for the condonation of delay, even though the delay in question was only for one day, and that too was caused by the party's illness.
"(12) It is however, necessary to emphasize that even after sufficient cause has been shown a party is not entitled to the condonation of delay in question as a matter of right. The proof of a sufficient cause is a condition precedent for the exercise of the discretionary jurisdiction vested in the Court by Section 5. If sufficient cause is not proved nothing further has to be done ; the application for condoning delay has to be dismissed on that ground alone. If sufficient cause is shown then the Court has to enquire whether in its discretion it should condone the delay. This aspect of the matter naturally introduces the consideration of all relevant facts and it is at this stage that diligence of the party or its bona fides may fall for consideration ; but the scope of the enquiry while exercising the discretionary power after sufficient cause is shown would naturally be limited only to such facts as the Court may regard as relevant. It cannot justify an enquiry as to why the party was sitting idle during all the time available to it. In this connection we may point out that considerations of bona fides or due diligence are always material and relevant when the Court is dealing with application made under Section 14 of the Limitation Act. In dealing with such application, the Court is called upon to consider the effect of the combined provisions of Sections 5 and 14. Therefore, in our opinion, considerations which have been expressly made material and relevant by the provisions of Section 14 cannot to the same extent and in the same manner be invoked in dealing with applications which fall to be decided only under Section 5 without reference to Section 14. In the present case, there is no difficulty in holding 'that the discretion should be exercised in favour of the appellant because apart from the general criticism made against the appellant's lack of diligence during the period of limitation, no other fact had been adduced against it. Indeed, we have already pointed out, the learned Judicial Commissioner rejected the appellant's application for condonation of delay only on the ground that it was appellant's duty to file the appeal as soon as possible within the period prescribed, and in that in our opinion is not a valid ground."
8. In the matter of G.P. Srivastava v. R. K. Raizada and Ors., 2000 (2) AWC 1294 (SC) : 2001 (91) RD 325, the Hon'ble Supreme Court has clearly held that sufficient cause for non-appearance cannot be stretched to rely upon other circumstances anterior in time, even if the applicant was found to be negligent. The other side could, have been compensated by costs. The relevant paras 6 and 7 of the judgment rendered in the matter of G.P. Srivastava (supra) are quoted hereunder :
"6. Under Order IX, Rule 13, C.P.C. an ex-parte decree passed against a defendant can be set aside upon satisfaction of the Court that either the summons were not duly served upon the defendant or he was prevented by any "sufficient cause" from appearing when the suit was called on for hearing. Unless sufficient cause is shown for non-appearance of the defendant in the case on the date of hearing, the Court has no power to set aside ex-parte decree. The words was prevented by any sufficient cause from appearing must be liberally construed to enable the Court to do complete justice between the parties particularly when no negligence or inaction is imputable to erring party. Sufficient cause for the purpose of Order IX, Rule 13 has to be construed as elastic expression for which no hard and fast guidelines can be prescribed. The Courts have wide discretion in deciding the sufficient cause keeping in view the peculiar facts and circumstances of each case. The 'sufficient cause' for non-appearance refers to the date on which the absence was made a ground for proceeding ex-parte and cannot be stretched to rely upon other circumstances anterior in time. If 'sufficient cause' is made out for non-appearance of the defendant on the date fixed for hearing when ex-parte proceedings initiated against him, he cannot be penalized for his previous negligence which had been overlooked and thereby condoned earlier. In a case where defendant approaches the Court immediately and within the statutory time specified, the discretion is normally exercised in his favour provided the absence was not mala fide or intentional. For the absence of a party in the case, then other side can be compensated by adequate costs and the lis decided on merits.
"7. In the instant case, it is not disputed that the nephew of the counsel of the appellant had died in a road accident on the date of hearing and that the appellant himself was not at the station on account of his employment and illness. The mere fact of obtaining a certificate from a private doctor could not be made a basis for rejecting his claim of being sick. Both the trial court as also the High Court have adopted a very narrow and technical approach in dealing with the matter pertaining to the eviction of the appellant despite the fact that he had put a reasonable defence and had approached the Court for setting aside the ex-parte decree, admittedly, within the statutory period. Even if the appellant was found to be negligent, the other side could have been compensated by costs and the ex-parte decree set aside on such other terms and conditions as were deemed proper by the trial court. On account of the unrealistic and technical approach adopted by the Courts, the litigation between the parties has unnecessarily been prolonged for about 17 years. The ends of justice can be met only if the appellant defendant is allowed opportunity to prove his case within a reasonable time."
9. In the matter of Municipal Corporation of Ahmedabad v. Manish Enterprises Ltd., AIR 1993 Guj 145, Gujarat High Court relying upon the decision of the Supreme Court has held that sufficient cause should receive liberal construction so as to advance substantial justice. The expression sufficient cause, under Section 5 of the Limitation Act cannot be construed as cause 'beyond control' of a party. The para 7 of the judgment rendered in the matter of Municipal Corporation (supra} is quoted hereunder :
"In my opinion, the Court has to bear in mind the principle of 'substantial justice' and if the expression 'substantial justice' has to receive liberal construction, in the facts and circumstances of the case, sufficient cause can be said to have been made out by the applicant. For that purpose, in my opinion, it is altogether immaterial whether the advocate could have telephoned the officer concerned ; whether the said officer could have immediately rushed to the advocate in the High Court or whether the appeal could have been filed little earlier. The question is whether there is inaction, negligence or want of bona fides as observed by the Supreme Court. According to me, it cannot be said that any of the above elements is present in the instant case. "Sufficient cause" has been made out by the applicant corporation in approaching this Court in filing the appeal and accordingly delay is required to be condoned."
10. In the present case, the appellant had filed the appeal against the decree of permanent injunction passed by the trial court in favour of plaintiff respondent. The appeal was dismissed in default for non-appearance of the appellant on 1.7.1988. The period of thirty days prescribed by Section 5 of Limitation Act for making an application of restoration under Order XLI, Rule 19, C.P.C. expired on 1.8.1988. It is the case of the appellant that the employees of the Civil Court were on strike from 11,7.1988 and the strike ended on 3.8.1988. The view taken by the court below that the appellant should have made an application within three to four days from 1.7.1988 and since he did not make such application before 11.7.1988, hence he was not entitled to the benefit of Section 5 of the Limitation Act is patently erroneous. The period of thirty days prescribed under the Limitation Act is not to be explained in an application under Section 5. The sufficient cause to be shown under Section 5 of the Limitation Act is for the period after the prescribed period expires.
11. In the present case, the prescribed period expired on 1.8.1988, the strike of the civil court employees ended on 3.8.1988, the application under Order XLI. Rule 19, C.P.C. along with the application under Section 5 of the Limitation Act supported with affidavit was made on 4.8.1988.
12. From the aforesaid circumstances it appears that the delay which the appellant had to explain was of four days only. The court below has misled itself in considering the period from 1.7.1988 to 1.8.1988 as the period during which appellant had to explain his delay. His absence on 1.7.1988 was due to the illness. No medical certificate was filed by the appellant for his illness on 1.7.1988. This fact could not be taken into consideration while considering the application under Section 5 of the Limitation Act by which the appellant was required to explain delay which occurred after expiry of period of limitation of 30 days and that period did not start on 1.7.1988 but it started on 1.8.1988. The court below has misled itself while considering the sufficient cause shown by the appellant for delay after expiry of the period of limitation of 30 days.
13. The appellant has filed affidavit in this Court wherein he has stated that to the best of his recollection, the strike of civil court employees ended on 3.8.1988, therefore, from 1.8.1988 to 3.8.1988 the appellant was prevented by sufficient cause from making restoration application under Order XLI, Rule 19, C.P.C. Admittedly the application for restoration was filed on 4.8.1988. The application under Section 5 of Limitation Act as also affidavit filed before this Court indicate that the appellant was prevented from filing the restoration application for a period of four days due to strike by the civil court employees. The court below while passing the impugned order has taken into consideration the conduct of the appellant during the period of 30 days within which he could have filed the application under Order XLI, Rule 19, C.P.C. without application under Section 5 of the Limitation Act. The said view of the court below is erroneous and illegal.
14. In view of the above, this appeal deserves to be allowed. The impugned order dated 4.3.1989 passed by the court below in Misc. Case No. 9 of 88 arising out of Civil Appeal No. 339 of 1987 is set aside.
15. The appeal is accordingly allowed.
16. There will be no order as to costs.