Punjab-Haryana High Court
Baldev Singh vs Sarabjit Kaur And Others on 25 October, 2010
Author: Alok Singh
Bench: Alok Singh
C.R. No. 3310 of 2010 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
C.R. No. 3310 of 2010
Date of Decision: 25.10.2010
Baldev Singh
.... Petitioner
Versus
Sarabjit Kaur and others
... Respondents
CORAM: HON'BLE MR. JUSTICE ALOK SINGH
Present : Mr. Aman Bansal, Advocate
for the petitioner
Mr. Jasbir Rattan, Advocate
for the respondents
1. Whether Reporters of local papers may be allowed to see the judgment? Yes
2. To be referred to the Reporters or not? Yes
3. Whether the judgment should be reported in the Digest? Yes
ALOK SINGH, J. (ORAL)
Present petition is filed challenging the order dated 29.4.2010 passed by Civil Judge (Jr. Divn.) Dhuri whereby the defendant was directed to file the additional written statement confining to the amended plaint.
The brief facts of the present case are that plaintiff has filed suit for declaration seeking declaration to the effect that the plaintiff and defendant No. 6 are the co-owners and in joint possession of the suit property to the extent of half share. Defendant-petitioner has filed written statement against the plaint. Thereafter, plaintiff has moved an application seeking amendment in the plaint which was allowed by learned trial Court vide order dated 26.10.2009 permitting the defendant-petitioner to file additional C.R. No. 3310 of 2010 2 written statement. Thereafter, defendant-petitioner filed written statement taking all the available pleas. Plaintiffs-respondents moved an application before the learned trial Court saying defendants No. 1 to 4 can not file additional written statement taking new/additional pleas. Application moved by the plaintiff was allowed by the impugned order.
I have heard learned counsel for the parties and perused the record.
The question involved in the present case is - As to whether defendant is entitled to file additional written statement taking all the additional and new pleas available which were not taken in the original written statement after the amendment in the plaint?
Learned counsel for the defendant-petitioner while placing reliance on the judgment of this Court in the matter of Sheo Ram vs. Madhu Ram and others, reported in 2009(2) Civil Court Cases 757 (P&H) has argued that defendant has every right to file additional written statement after amendment in the plaint taking all the pleas available to the defendant although not taken previously in the main written statement.
Learned counsel appearing for the plaintiffs (respondents herein) has vehemently argued that in view of Order 6 Rule 7 and Order 8 Rule 9 CPC no subsequent pleading can be allowed to be filed after the filing of written statement, without leave of the Court. Learned counsel for the plaintiffs (respondents herein) further argued that after the amendment in the plaint additional written statement should be confined to the amended portion of the plaint and C.R. No. 3310 of 2010 3 defendant can not be permitted to take additional pleas/defences which were not originally taken in the main written statement.
Order 6 Rule 7 and Order 8 and Rule 9 reads as under:-
7. Departure.- No pleading shall, except by way of amendment, raise any new ground of claim or contain any allegation of fact inconsistent with the previous pleadings of the party pleading the same.
9. Subsequent pleadings.- No pleading subsequent to the written statement of a defendant other than by way of defence to set-off or counter-claim shall be presented except by the leave of the Court and upon such terms as the Court thinks fit; but the Court may at any time required a written statement or additional written statement from any of the parties and fix a time of not more than thirty days for presenting the same.
From the perusal of Order 6 Rule 7 CPC, in the opinion of this Court no new pleading can be raised which are inconsistent with the previous pleadings of the party. This Court is of the view if plaintiffs carries out the amendment in the plaint then defendant is entitled to file additional written statement taking all the pleas available which are not inconsistent to the previous pleas taken by the defendant.
The view of this Court is fortified by the judgment of this Court in the matter of Sheo Ram's case (supra). Learned Single Judge of this Court in the matter of Sheo Ram's case (supra) in paragraph No. 9 has observed as under:-
C.R. No. 3310 of 2010 4
9. In Jia Lal and another v. Savitri Devi and another 1995(1) PLR 742 this Court has held that if the plaintiff is allowed to amend the plaint, the defendant has a corresponding right to file the amended written statement to the amended plaint. In M/s.Lal Chand Balwant Rai and others v. M/s Harnarain Dass Gharsi Ram and another 1983 Revenue Law Reporter 61, this Court has held that in the written statement filed in pursuance to the amended plaint, the defendant is entitled to take certain pleas which were not taken earlier and there is no such bar against him to take any other additional plea. In Jagdish Parshad v. Dhansi Ram (Decd.) and others 1977 Revenue Law Reporter 663, this Court has held that once an amended plaint is filed, a legal right accrues to the opposite party to file fresh written statement wherein new objections can be taken in the absence of any exceptional circumstances or any statutory bar or special order of the Court at the time of allowing the amendment.
Learned counsel for the respondents-plaintiffs has placed reliance on the judgment of Orissa High Court in the matter of M/s. Gannon Dunkerley & Co. Ltd. vs. Steel Authority of India Ltd., Rourkela, reported in AIR 1993 Orissa 141, Karnataka High Court in the matter of Mohammed Ali and another vs. Smt. Khutejatul Kubra and others, reported in 2002(2) Civil Court cases 274 (Karnataka).
Hon'ble Single Judge of Orissa High Court in the matter of M/s. Gannon Dunkerley & Co. Ltd.'s case (supra) was dealing with the eventuality where defendant wanted to file additional written statement without their being any amendment in the plaint. My lord justice Arijit Pasayat as the lordship then was, has interpreted the C.R. No. 3310 of 2010 5 provision of Order 8 Rule 9 CPC and has observed that if defendant wants to file additional pleading then he has to take leave under Order 8 Rule 9 CPC. However, in the present case defendant is not seeking any permission to file additional written statement rather additional written statement was filed after the amendment carried out by the plaintiff in the plaint.
Learned Single Judge of Karnataka High Court in the matter of Mohammed Ali & another case (supra) has held that new claims and inconsistent pleas can not be raised by way of additional written statement after the amendment in the plaint.
In the opinion of this Court, if plaintiffs are permitted to carry out amendment in the plaint then defendant has every right to file additional written statement and in such eventuality defendant is permitted to take all the legal pleas available to him which were not previously taken by him. However, defendant can not take those additional pleas in the additional written statement which are inconsistent to the pleas already taken in the original written statement.
In the present case, I am unable to find out that pleas being taken by the defendant in the additional written statement are in any way inconsistent to the pleas already taken in the original written statement. Hence, order impugned can not be sustained in the eyes of law.
Petition is allowed.
Impugned order is set aside.
(ALOK SINGH) 25.10.2010 JUDGE reena