Punjab-Haryana High Court
State Of Punjab vs Gurbachan Singh Saggo on 18 February, 2016
Author: Sabina
Bench: Sabina
KAPIL
2016.02.24 16:08
I attest to the accuracy and
authenticity of this document
RSA-1511-2013(O&M) [1]
***
In the High Court of Punjab and Haryana at Chandigarh.
RSA-1511-2013(O&M)
Date of Decision:18.02.2016
State of Punjab
...Appellant
Versus
Gurbachan Singh Saggo
...Respondent
CORAM: HON'BLE MRS. JUSTICE SABINA
Present: Mr. Neeraj Yadav, AAG, Punjab.
Mr. Hemender Goswami, Advocate,
for the respondent.
*****
SABINA, J.
Appellant had filed suit for recovery of `2,66,830/- against the respondent due to shortage of material and negligence of the respondent.
Case of the appellant, in brief, was that respondent was serving as a Sub Divisional Officer and had retired from service. During the service period of the respondent, an amount of `86,455/- on account of shortage of material and due to negligence of respondent were liable to be recovered. The details of the material and amounts, as mentioned in Para 2 of the judgment of the trial Court, are reproduced hereinbelow:-
KAPIL2016.02.24 16:08 I attest to the accuracy and authenticity of this document
RSA-1511-2013(O&M) [2]
***
Sr. No. Item Month Amount Particulars.
No.
1 62/174 6/70 531.94 Shortage against Sh.
Gurbachan Singh
Sagoo, S.O./SDO
through stock paper
6/70
2 68/224 2/79 16192.50 Matgerial found short
at the time of handing
over the charge of
Kauli Section reported
vide Indent dated
10.2.79
3 69/225 2/79 7975.00 On account of T & P
articles found short at
the time of handing
over the charge of
Kauli Section reported
vide Indent dated
10.2.79.
4 87/365 9/93 61756.00 Payment of
award/court case
arbitration case made
to Navyug Co-OP. L &
C Socy. Ltd. Patiala
due to wrong recovery
of Rs.15000/- by
Gurbachan Singh
Sagoo as per
M.B.No.1091/770
Page 69-71.
Total 86455.44
It was further the case of the appellant that the cause of action to file the suit has arisen in January 1970 when the shortage was pointed out and September 1993 when the award was passed by the Arbitrator and again on 25.07.2000 when the letter was issued giving sanction of KAPIL 2016.02.24 16:08 I attest to the accuracy and authenticity of this document RSA-1511-2013(O&M) [3] *** recovery of amount and again on 18.01.2006 when the documents of litigation were prepared.
Respondent in his written statement denied the contentions in the plaint and averred that he was never made a party before the Arbitrator.
On the pleadings of the parties, following issues were framed by the trial Court:-
"1. Whether the defendant owe a sum of Rs.86455/- as Principle amount as detailed in para No.1 of the plaint? OPP
2. If issue No.1 is proved, whether the plaintiff is entitled to recover the principle amount with interest. If so, at what rate.? OPP
3. Whether the suit has not been filed through duly authorized person on behalf of plaintiff. If so, its effect? OPD
4. Whether the instant suit is pre mature. If so, its effect? OPD
5. Whether the suit is within time? OPP
5. Relief."
Parties led their evidence in support of their respective pleas.
Trial Court vide judgment/decree dated 12.03.2010 decreed the suit of the appellant for recovery of Rs.86,455/- alongwith interest. The First Appellate Court allowed the appeal filed by the respondent vide judgment/decree dated 01.03.2012 and consequently dismissed the suit filed by the KAPIL 2016.02.24 16:08 I attest to the accuracy and authenticity of this document RSA-1511-2013(O&M) [4] *** appellant. Hence, the present appeal by the appellant- plaintiff.
I have heard learned counsel for the parties and have gone through the record available on the file carefully.
In the present case, admittedly, respondent had retired from service in June 1993, whereas the suit was filed in the year 2007. Recoveries sought to be effected from the respondent relate to the year 1970, 1979 and September 1993. However, the suit was filed in the year 2007 much beyond the period of limitation. First Appellate Court rightly held that the suit filed by the appellant was liable to be dismissed being time barred. It has further been noticed by the First Appellate Court that no inquiry was conducted against the respondent qua the amount in question nor any opportunity of hearing was afforded to him.
In view of the facts and circumstances of the present case, the suit filed by the appellant was liable to be dismissed. No substantial counsel of law arises in this case warranting interference by this Court.
Dismissed.
February 18, 2016 (SABINA) kapil JUDGE