Supreme Court of India
Kumud Lata Das vs Indu Prasad on 19 September, 1996
Equivalent citations: AIR 1997 SUPREME COURT 34, 1996 AIR SCW 4184, (1997) 1 HINDULR 565, 1996 (11) SCC 195, (1997) MARRILJ 326, (1996) 1 CIVILCOURTC 494, (1996) 1 KANT LJ 318, (1996) 2 LANDLR 555, (1996) 2 LJR 18, (1996) 2 ICC 297, (1996) 4 CURCC 33, (1996) 2 LJR 540, (1997) 1 RECCIVR 583
Author: K.Ramaswamy
Bench: K.Ramaswamy
PETITIONER: KUMUD LATA DAS Vs. RESPONDENT: INDU PRASAD DATE OF JUDGMENT: 19/09/1996 BENCH: K.RAMASWAMY, FAIZAN UDDIN, G.B.PATTANAIK ACT: HEADNOTE: JUDGMENT:
O R D E R Leave granted.
This appeal by special leave arises from the order made on April 16, 1996 by the Delhi High Court in I.A. No.8629/95 in Suit No. 3781/90. The suit was for possession of the property from the appellant. The plaintiff is the mother-in- law of the appellant. The appellant and her husband are not able to live amicably in matrimonial tie. The proceedings for divorce are pending. The appellant is in possession of the property and, therefore, the respondent-mother-in-law filed a suit for possession on the basis of her alleged title. The appellant was set ex parte and the application under Order 9, Rule 13 CPC is now pending before the High Court. The application for restoration of the decree has been disposed of with directions to deposit and to continue to deposit mense profits at the rate of Rs.2,000/- per month from the date of ex-parte decree. Hence, this appeal by special leave.
In view of the fact that the parties are closely related and the matter has been disposed of ex-parte. we are of the view that it is not a fit case to impose costs of depositing mense profits from the date of ex-parte decree and to continue to deposit it as a condition to contest the application to set aside ex-parte decree. Moreover, such onerous condition is not valid, though discretionary.
Under these circumstances, we think that the learned Single Judge was not right in imposing the condition of depositing the mense profits as a condition precedent for execution of the ex-parte decree. The impugned order of the High Court is accordingly set aside. There shall be stay of execution of the ex-parte decree. The matter is remitted to the High Court for fresh consideration of the application for setting aside the decree on merits and in accordance with law.
The appeal is allowed. No costs.