Govind Shivram Kadam And Ors vs Sou. Maya Sashikant Pawar And Ors on 6 December, 2023

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Bombay High Court

Govind Shivram Kadam And Ors vs Sou. Maya Sashikant Pawar And Ors on 6 December, 2023

Bench: Amit Borkar

2023:BHC-AS:36292
                                                                             36-wp1183-2022.doc


                    AGK
                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  CIVIL APPELLATE JURISDICTION

                                     WRIT PETITION NO.1183 OF 2022


                    Govind Shivram Kadam & Ors.                  ... Petitioners
                               V/s.
                    Maya Sashikant Pawar & Ors.                  ... Respondents


                    Mr. Siddhesh Pilankar i/by Ms. Sunita Pagey for the
                    petitioners.
                    Ms. Pranali Railkar with Mr. Ajay A. Joshi for
                    respondent No.5.



                                                   CORAM : AMIT BORKAR, J.

DATED : DECEMBER 6, 2023 P.C.:

1. The petitioner challenges order passed by the Trial Court refusing to restore Special Civil Suit No.172 of 2012 on the ground that the suit was dismissed in exercise of power under Order 9 Rule 5 of the Code of Civil Procedure, 1908. The Trial Court relying on sub-clause (2) of Rule 5 of Order 9 of the Code of Civil Procedure, 1908 held that proper remedy of the plaintiff in such situation is to file fresh suit.

2. Learned advocate for the petitioner invited my attention to the Full Bench decision of this Court in Hariba Tatyaba More (D) Thr. LRs & Ors. v. Dada Ekhatnath More & Ors.

reported in 2020 (2) ALL MR 823 (FB). Full Bench of this Court in 1 ::: Uploaded on - 06/12/2023 ::: Downloaded on - 08/12/2023 08:26:39 ::: 36-wp1183-2022.doc the said judgment has held that the Court has power to restore such suit in exercise of power under Section 151 of the Code of Civil Procedure, 1908. Therefore, the order passed by the Trial Court deserves to be quashed and set aside.

3. The impugned order dated 7 February 2020 passed by the 6 th Additional Judge, Small Causes Court, Pune in Special Civil Suit No.172 of 2012 is quashed and set aside.

4. Special Civil Suit No.172 of 2012 is restored to the file of the Trial Court.

5. The amount of Rs.25,000/- deposited as per order dated 8 February 2022 be paid to the respondents.

6. The writ petition stands disposed of in above terms. No costs.

(AMIT BORKAR, J.) 2 ::: Uploaded on - 06/12/2023 ::: Downloaded on - 08/12/2023 08:26:39 :::

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