Allahabad High Court
Narendra Kumar Jain vs Gopal Krishna Malhotra on 25 March, 1998
Equivalent citations: 1998(2)AWC1319, 1998 ALL. L. J. 1894, 1999 A I H C 2669, (1998) 3 CIVLJ 828, (1998) 2 ALL WC 1319, (1998) 34 ALL LR 25, (1998) 1 ALL RENTCAS 424
Author: O.P. Garg
Bench: O.P. Garg
JUDGMENT O.P. Garg, J.
1. This revision application is directed against the order dated 6.3.1998 passed by Sri R. N. Varma, VIIIth Additional District Judge, Meerut in his capacity as Judge, Small Causes Court rejecting the application moved under Order IX, Rule 13 of the Code of Civil Procedure (Misc. Case No. 32 of 1996) to set aside the ex parte decree passed tn S.C.C. Suit No. 8 of 1996.
2. Heard Sri P. N. Khare, learned counsel for the defendant-revisionist and Sri Rajesh Tandon, learned counsel for the plaintiff-opposite party.
3. S.C.C. Suit No. 8 of 1996 was decreed ex parte on 30.11.1996. The defendant-revisionist moved an application under Order IX, Rule 13. C.P.C. on 24.12.1996 with the prayer that the ex parte decree dated 30.11.1996 be set aside and the suit be restored to its original number. This application has been rejected by the Court below on the ground that the compliance of the provisions of Section 17(1) of the Provincial Small Causes Court Act has not been made. The application under Order IX. Rule 13. C.P.C. has not been considered and decided on merits.
4. Learned counsel for the defendant-revisionist urged that the view taken by the Court below is erroneous, inasmuch as. substantial compliance of the provisions of Section 17 of the Act has been made as the defendant-revisionist had deposited a sum of Rs. 54,000 with the filing of the application under Order IX. Rule 13, C.P.C. Sri Rajesh Tandon. learned counsel for the plaintiff-opposite party urged that the entire decretal amount as was required to be deposited under the mandatory provision of Section 17 of the Act had not been deposited by the defendant-revisionist and consequently, the Court below was justified in dismissing the application under Order IX, Rule 13, C.P.C.
5. The moot point for consideration in this revision-application is about the scope of the provisions of the proviso to Section 17(1) of the Provincial Small Causes Court Act (hereinafter referred to as 'the Act') read with Order IX, Rule 13, C.P.C. An application for setting aside the ex parte decree is to be filed within a period of 30 days. Sub-section (1) of Section 17 of the Act provides that the procedure prescribed in the Code of Civil Procedure shall, save, in so far as is otherwise provided by that Code or by the Act, be the procedure followed in a Court of Small Causes in all suits cognizable by it and in all proceedings arising out of such suits. The proviso appended to sub-section (1) of Section 17 reads as follows :
"Provided that an applicant for an order to set aside a decree passed ex parte or for a review of judgment shall, at the time of presenting his application either deposit in the Court the amount due from him under the decree or in pursuance of the Judgment or give such security for the performance of the decree or compliance with the Judgment as the Court may, on a previous application made by him in this behalf, have directed."
A bare perusal of the aforesaid provision leaves no doubt in any manner of its mandatory nature and its non-compliance amounts to an illegality. In Mijan v. IInd Additional District Judge. Lucknow and others, 1986 (2) ARC 316 and in Mohd. Naeem v. IIIrd Additional District Judge. Lucknow and others. 1997 (2) ARC 407, it has been held that the provisions of the proviso, aforesaid, are mandatory in nature and the application under Order IX. Rule 13. C.P.C. Is liable to be dismissed if requirements of the proviso are not complied with. It is incumbent upon the tenant-defendant to have either deposited the decretal amount in the Court on the date of the presenting the application or to have furnished security as the limitation for depositing the amount or furnishing the security is 30 days. If the amount is not deposited within the limitation, it will not be treated as compliance of Section 17(1) of the Act. In Vipati v. Kalidir and another, AIR 1951 All 420, the Division Bench of this Court, after considering the various cases, held that where any of the necessary conditions required by Section 17 are done, after expiry of the period of limitation, the application for setting aside of an ex parte decree cannot be considered to be a proper application. This view has been followed in Ayodhya Prasad v. Krishna Kumar. 1992 (2) ARC 357. It is. therefore, clear that a tenant-defendant cannot get liberty to deposit the amount at his own convenience or choice till the matter is taken up for decision on the application which in course of time may consume several years.
6. In Salikram v. Sitadin, 1979 AWC 96 and Mohd. Yasin v. Jai Prakash. 1998 ACJ 702, it has been clearly held that if the tenant-defendant fails to deposit the requisite amount or the security, as may be permitted by the Court, within the period prescribed, the Court would be Justified in dismissing the application under Order IX, Rule 13. C.P.C. for want of compliance of provisions of the proviso to sub-section (1) of Section 17 of the Act.
7. It is also well-settled proposition of law that the decretal amount is to be deposited simultaneously with the filing of the application under Order IX.
Rule 13. C.P.C. and the decretal amount is to be calculated on the date of filing of the application. In Nakse Ram v. IInd Addl. District Judge. Aligarh and others, 1992 (1) ARC 257. It was held that the applicant is required to deposit the security of the decretal amount, which is payable to the date of filing of the application. In this connection, reference may also be made to the decision of this Court in Ram Chandra v. IXth Addl. District Judge. 1991 AWC 670.
8. The proviso to sub-section (1) of Section 17 has been held to be not of punitive in nature. The purpose of provision of Section 17 is to protect the interest of the landlord. This aspect of the matter was considered in Suresh Chand v. 7th Addl. District Judge. Muzaffarnagar, 1991 (2) ARC 545. In which it was held that Section 17 of the Act being only procedural in nature has to be interpreted in such a way as to advance justice and to facilitate to meet its ends. The provision is to be liberally construed and the Court has to see that substantial compliance has been done. It would be too unreasonable and unconscionable to throw out the tenant-applicant's application under Order IX, Rule 13. C.P.C. on a purely procedural and technical ground. This aspect of the matter also came to be considered by a Division Bench of this Court in the case of M/s. Sree Baidyanath Ayurved Bhavan Ltd., Naini v. Government of U. P. and others, 1996 (28) ALR 368. Though the petition was dismissed on different grounds, it was held that the maxim 'de minimis non curat lex' is attracted in interpreting the provisions of proviso to Section 17(1) of the Act. A reference was made to the decision in Dullan Prasad v. Smt. Rajeshwari Bibi. AIR 1977 Allahabad 151. as well as decision of the Supreme Court in Umesh Chand Ganghi u. Vth Addl District and Sessions Judge and another, JT 1993 (6) SC 553. The Hon'ble Supreme Court laid down certain guidelines when the said legal maxim is to be applied. It was observed that :
"It is settled law that the Courts of justice generally do not take trifling and immaterial-matters into account except under peculiar circumstances. The strictness or harshness or inflexibility would lead to injustice or miscarriage of justice. Therefore, in working out equities, the Court would apply in general the maxim 'de minimis non curat lex'. The division bench, therefore, rightly pointed out that the doctrine deserve extension giving the benefit to the tenant, but it is a question of fact to be decided in each case. Bona fide mistake may occur in myriad circumstances, but it depends upon each case. Neither rigid nor exhaustive nor inflexible rule could be laid cutting its amplitude into mathematical formula, in which event also it would lead to miscarriage of injustice. Accordingly we find that the Division Bench has rightly left the question to the discretion of the Courts under the Act to consider in each case in the given facts and circumstances whether non-compliance was bona fide and of the trifle and then to grant relief accordingly,"
In Mahanand Maheshwari and another v. U. P. State Electricity Board and others, 1992(2) ARC 41, it was held that if there is any deficiency, it may be made good at a late stage if there was substantial compliance of the provision of Section 17 of the Act. In view of the fact that the requirement of making deposit under Section 17 of the Act is procedural part, the concept of 'substantial compliance' has. of necessity, to be imported while Interpreting the provision of the proviso to Section 17(1) of the Act. Court can take liberal view if the amount falls short than the amount required to be deposited under the said provision provided there is bona Jide mistake or there are other relevant circumstances which Justify the action of the applicant-defendant.
9. In the backdrop of the above legal position, now let us consider the question whether the present defendant-revisionist has complied with the provision of Section 17(1) of the Act or not. A copy of the decree has been brought on record. The suit of the plaintiff-opposite party was decreed for the relief of possession after ejectment of the defendant-revisionist and for recovery of Rs. 2,700 per month, as arrears of rent for the period 4.7.95 to 1.4.96 and for pendente life and future mesne profits w.e.f. 2.4.96 till the date of possession at the same rate of Rs. 2.700 per month. There is no dispute about the fact that mesne profits. pendente life and future, are also part of the decree and they are also required to be deposited in compliance of the provisions of Section 17(1) of the Act. As said above, the suit was decreed on 30.11.1996. An application under Order IX, Rule 13. C.P.C. was moved on 24.12.1996. The decretal amount, which was required to be deposited by the defendant-revisionist is to be calculated for the period upto 24.12.1996. Inclusive of the pendente life mesne profits, meaning thereby that the defendant-revisionist had to deposit arrears of rent and mesne profits at the rate of Rs. 2.700 per month for the period 4.7.95 to 23.12.96. This period comes to 17 months and 21 days. The total amount of arrears of rent and mesne profits calculated at the rate of Rs. 2,700 per month for the aforesaid period of 17 months and 21 days comes to Rs. 47,790. With the filing of the application under Order IX. Rule 13. C.P.C.. the defend ant-revisionist had actually deposited a sum of Rs. 51,500 which is far in excess of Rs. 47.790 which he was required to deposit. The balance excess amount may be treated towards cost of the suit. Not only this, the defendant-revisionist had also submitted a tender for depositing a sum of Rs. 3.000. For one reason or the other and for no fault of the defend ant-revisionist, tender could not be passed on 24.12.1996 by the Court and it could be delivered to the defendant-revisionist only on 7.1.97 and on the next date. i.e., 8.1.1997. the amount of Rs. 3.000 was also deposited. This deposit of Rs. 3000 should also relate back to the date of filing of the application on 24.12.1996 as it was on account of official rigmarole that the amount could not be deposited. In this manner, a total amount of Rs. 54,500 had been deposited by the defendant-revisionist in Court on 24.12.1996. which is the date on which an application under Order IX, Rule 13, C.F.C. was moved. It is, thus, a case in which requirement of proviso to sub-section (I) of Section 17 of the Act had been fully complied with.
10. In the result, I find that the Court below has committed a grave illegality, which has rasulted in serious miscarriage of justice, inasmuch as, he has dismissed the application under Order IX. Rule 13. C.P.C. for want of compliance of the provision of proviso to Section 17(1) of the Act. while in fact, and in reality, compliance was complete on the part of the defendant-revisionist.
11. In conclusion, therefore, the impugned order dated 6.3.1998 passed by VIIIth Addl. District Judge, Meerut rejecting the application under Order IX, Rule 13, C.P.C. (Misc. Case No. 32 of 1996) is quashed and it is directed that the learned Court below shall decide the application under Order IX. Rule 13, C.P.C. afresh, on merits. The parties are directed to appear before the Court below on 20.4.1998. The revision-application is accordingly disposed of.