Karnataka High Court
Sri Ashok Murthy vs Smt Muniyamma on 28 April, 2020
Equivalent citations: AIRONLINE 2020 KAR 948
Author: S.G.Pandit
Bench: S.G.Pandit
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 28TH DAY OF APRIL 2020
BEFORE
THE HON'BLE MR.JUSTICE S.G.PANDIT
WRIT PETITION No.5255/2020(GM-CPC)
BETWEEN
1 . SRI ASHOK MURTHY
S/O.LATE M.MUNIYAPPA
AGED 52 YEARS,
R/AT NO.73/3
KODIGENAHALLI ROAD,
HOODI VILLAGE
KRISHNARAJAPURAM HOBLI,
BENGALURU-560048
2 . SMT.MUNIRATHNAMMA
D/O LATE M.MUNIYAPPA
AGED 65 YEARS,
R/AT KAGGADASAPURA
KRISHNARAJAPURAM HOBLI
BENGALURU-560048
3 . SMT.RAJAKUMARI
D/O LATE M.MUNIYAPPA
AGED 60 YEARS,
R/AT MALUR VILLAGE,
KASABA HOBLI,
MALUR TALUK
KOLAR DISTRICT-563130
2
4 . SMT.JAYAMMA
D/O LATE M.MUNIYAPPA
AGED 57 YEARS,
R/AT DINNUR VILLAGE,
KRISHNARAJAPURA HOBLI,
BENGALURU-560066
...PETITIONERS
(BY SRI.R.SUBRAMANYA, ADV FOR SRI.PRADEEP M, ADV)
AND
SMT MUNIYAMMA
W/O LATE RASAPPA
SINCE DECEASED BY HER LRS
1.SRI.VENKATESH
S/O LATE NARASIMHAPPA
GRAND S/O LATE RASAPPA
AGED 43 YEARS,
R/AT NO.9, GANGAMMA COLONY
KOLAR VILLAGE, KOLAR TALUK,
KOLAR DISTRICT-563 101
2 . SMT.ANITHA
D/O LATE NARASIMHAPPA
GRAND DAUGHTER OF LATE RASAPPA
AGED 38 YEARS,
R/AT NO.9, GANGAMMA COLONY
KOLAR VILLAGE, KOLAR TALUK,
KOLAR DISTRICT-563 101
3 . SRI.MURTHY
S/O LATE NARASIMHAPPA
GRAND S/O LATE RASAPPA
AGED 33 YEARS,
R/AT NO.9, GANGAMMA COLONY
3
KOLAR VILLAGE, KOLAR TALUK,
KOLAR DISTRICT-563 101
4 . SRI.KIRAN
S/O LATE NARASIMHAPPA
GRANS SON OF LATE RASAPPA
AGED 28 YEARS,
R/AT NO.9, GANGAMMA COLONY
KOLAR VILLAGE KOLAR TALUK,
KOLAR DISTRICT-563 101
5 . SRI.HOODI MUNIYAPPA
S/O LATE RASAPPA
AGED 78 YEARS,
KUNDALAHALLI VILLAGE
K.R.PUROAM HOBLI,
BENGALURU-560037
6 . SRI.NAGARAJ
S/O LATE MUTHYALAMMA
GRAND S/O LATE RASAPPA
AGED 48 YEARS,
SHEGEHALLI VILLAGE
BIDARAHALI HOBLI,
BENGALURU EAST TALUK,
BENGALURU-560067
7 . SRI.RAMESH
S/O LATE MUTHYALAMMA
GRAND S/O LATE RASAPPA
AGED 43 YEARS
SHEGEHALLI VILLAGE
BIDARAHALLI HOBLI,
BENGALURU EAST TALUK,
BENGALURU-560 067.
8 . SRI.MUNINANJAPPA
S/O LATE MUNISHAMAPPA
AGED 86 YEARS
4
R/AT 72/1, MUNINANJAPPA GARDEN,
KODIGEHALLI ROAD, HOODI VILLAGE,
K.R.PURAM HOBLI,
BENGALURU-560 048
9 . SRI.CHANDRAPPA
S/O LATE GUNDAPPA
AGED 56 YEARS,
BANASAVADI VILLAGE,
K.R.PURAM HOBLI,
BENGALURU-560 067.
10 . SRI.RAMAKRISHNAPPA
S/O LATE GUNDAPPA
AGED 56 YEARS,
HOODI VILLAGE, K.R.PURAM HOBLI,
BENGALURU-560048.
11 . KAIYAMMA
W/O DODDA NARASIMHA,
AGED ABOUT 80 YEARS,
HOODI VILLAGE,
K.R.PURAM HOBLI,
BENGALURU-560048.
12 . MUNIYAPPA
S/O CHIKKANARASIMHA,
AGED ABOUT 47 YEARS,
HOODI VILLAGE,
K.R.PURAM HOBLI,
BENGALURU-560048.
13 . KRISHNAPPA
S/O LATE CHIKKANARASIMHA,
AGED ABOUT 43 YEARS,
R/AT SHANTHINAGAR,
HOODI VILLAGE,
K.R.PURAM HOBLI,
BENGALURU-560048.
5
14 . NARAYANASWAMY
S/O LATE CHIKKANARASIMHA,
AGED ABOUT 40 YEARS,
R/AT SHANTHINAGAR,
HOODI VILLAGE,
K.R.PURAM HOBLI,
BENGALURU-560048.
15 . LAKSHMANA
S/O LATE CHIKKANARASIMHA,
AGED ABOUT 35 YEARS,
R/AT SHANTHINAGAR,
HOODI VILLAGE,
K.R.PURAM HOBLI,
BENGALURU-560048.
16 . BABY
D/O LATE CHIKKANARASIMHA,
AGED ABOUT 35 YEARS,
R/AT CHIKKADEVASANDRA
VILLAGE, K.R.PURAM HOBLI,
BENGALURU-560048.
17 . NARASAMMA
D/O LATE CHIKKANARASIMHA,
AGED ABOUT 35 YEARS,
R/AT HOODI VILLAGE,
K.R.PURAM HOBLI,
BENGALURU-560048.
18 . NANJAMMA
D/O LATE GURAMMA,
AGED ABOUT 55 YEARS,
R/AT MUNINAJAPPA GARDEN,
KODIGEHALLI ROAD,
HOODI VILLAGE,
K.R.PURAM HOBLI,
BENGALURU-48.
6
19 . MUNIRASAPPA
D/O LATE GURAMMA,
AGED ABOUT 48 YEARS,
R/AT MUNINAJAPPA GARDEN,
KODIGEHALLI ROAD,
HOODI VILLAGE,
K.R.PURAM HOBLI,
BENGALURU-48.
20 . MUNISWAMY
S/O LATE GURAMMA,
AGED ABOUT 49 YEARS,
R/AT MUNINAJAPPA GARDEN,
KODIGEHALLI ROAD,
HOODI VILLAGE,
K.R.PURAM HOBLI,
BENGALURU-48.
21 . NAGARATHNA
D/O LATE GURAMMA,
AGED ABOUT 47 YEARS,
R/AT MUNINAJAPPA GARDEN,
KODIGEHALLI ROAD,
HOODI VILLAGE,
K.R.PURAM HOBLI,
BENGALURU-48.
22 . MUTHAPPA
S/O LATE GURAMMA,
AGED ABOUT 45 YEARS,
R/AT MUNINAJAPPA GARDEN,
KODIGEHALLI ROAD,
HOODI VILLAGE,
K.R.PURAM HOBLI,
BENGALURU-48.
7
23 . SHEKARAPPA
S/O LATE GURAMMA,
AGED ABOUT 40 YEARS,
R/AT MUNINAJAPPA GARDEN,
KODIGEHALLI ROAD,
HOODI VILLAGE,
K.R.PURAM HOBLI,
BENGALURU-48.
24 . SUBHASH CHANDRA
S/O LATE GURAMMA,
AGED ABOUT 40 YEARS,
R/AT MUNINAJAPPA GARDEN,
KODIGEHALLI ROAD,
HOODI VILLAGE,
K.R.PURAM HOBLI,
BENGALURU-48.
25 . SMT.PADMA
D/O LATE GURAMMA,
AGED ABOUT 35 YEARS,
R/AT MUNINAJAPPA GARDEN,
KODIGEHALLI ROAD,
HOODI VILLAGE,
K.R.PURAM HOBLI,
BENGALURU-48.
26 . SHIVA
S/O LATE GURAMMA,
AGED ABOUT 32 YEARS,
R/AT MUNINAJAPPA GARDEN,
KODIGEHALLI ROAD,
HOODI VILLAGE,
K.R.PURAM HOBLI,
BENGALURU-48.
27 . SMT. HOOBAKKA
D/O LATEL PAPAMMA
AGED ABOUT 63 YEARS
8
R/AT DEVASANDRA VILLAGE
K.R. PURAM HOBALI,
BENGALURU 36
28 . SMT. MUNIVENKATAMMA
D/O LATEL PAPAMMA
AGED ABOUT 70 YEARS
SAHUKANAHALLI VILLAGE
KASABA HOBALI, DEVANAHALLI TALUK
BENGALURU RURAL 562110.
29 . SRI MURTHY D M
S/O LATE MUIYAPPA D
AGED ABOUT 45 YEARS
R/AT DEVASANDRA VILLAGE
K.R. PURAM HOBALI
BENGALURU 36
30 . SRI SRINIVASA D M
S/O LATE MUNIYAPPA D
AGED ABOUT 42 YEARS
R/AT DEVASANDRA VILLAGE,
K.R. PURAM HOBALI,
BENGALURU 36
31 . SRI NAGARAJA D M
S/O LATE MUNIYAPPA D
AGED ABOUT 40 YEARS
R/AT DEVASANDRA VILLAGE
K.R. PURAM HOBLI,
BENGALURU 36
32 . SRI MANJUNATHA D M
S/O LATE MUNIYAPPA D
AGED ABOUT 38 YEARS
R/AT DEVASANDRA VILLAGE
K.R. PURAM HOBLI,
BENGALURU 36
9
33 . SRI AMBRISHA D M
S/O LATE MUNIYAPPA D
AGED ABOUT 37 YEARS
R/AT DEVASANDRA VILLAGE
K.R. PURAM HOBLI,
BENGALURU 36
34 . SRI. JANARDHANA D M
S/O LATE MUNIYAPPA D
AGED ABOUT 36 YEARS
R/AT DEVASANDRA VILLAGE
K.R. PURAM HOBLI,
BENGALURU 36
35 . SRI NAVEEN D M
S/O LT MUNIYAPPA D
AGED ABOUT 32 YEARS
R/AT DEVASANDRA VILLAGE
K.R. PURAM HOBLI,
BENGALURU 36
36 . SRI GAYATHRI D M
D/O LATE MUNIYAPPA D
AGED ABOUT 30 YEARS
R/AT DEVASANDRA VILLAGE
K.R. PURAM HOBLI,
BENGALURU 36
37 . SMT. MUNIYAMMA
D/O LATE MUNISHAMAPPA
AGED ABOUT 80 YEARS
DINNOR VILLAGE
K.R. PURAM HOBLI
BENGALURU 560066
38 . SMT. K. SAIRANI
W/O P KRISHNASWAMY
AGED ABOUT 60 YEARS
10
NO.580, 2ND CROSS, 4TH BLOCK,
KORAMANGALA BENGALURU 560034
39 . SMT. V. AMUDHA
W/O V.C. VIJYKUMAR
AGED ABOUT 50 YEARS
NO.336, 5TH MAIN, 1ST BLOCK,
KORAMANGALA
BENGALURU 560034
40 . SMT. LAKSHMAMMA
D/O VEERAPPA REDDY
AGED ABOUT 50 YEARS
HOODI VILLAGE K.R. PURAM HOBALI
BENGALURU 48
... RESPONDENTS
(BY SRI.C.VIJAYA KUMAR, ADV. FOR R1 TO R4)
THIS WRIT PETITION IS FILED UNDER ARTICLE 227 OF
THE CONSTITUTION OF INDIA PRAYING TO SET ASIDE THE
COMMON ORDER DATED 22.01.2020 IN O.S.No.8276/2012
PASSED BY THE LEARNED III ADDITIONAL CITY CIVIL AND
SESSION JUDGE (CCH-25) AT BENGALURU ON THE THREE
APPLICATIONS FILED BY THE PETITIONERS HEREIN UNDER
ORDER XVIII RULE 17 AND U/S 151 OF THE CODE OF CIVIL
PROCEDURE VIDE ANNEXURE-A AS ILLEGAL AND ETC.
THIS WRIT PETITION HAVING BEEN HEARD AND
RESERVED ON 18/03/2020 COMING ON FOR
PRONOUNCEMENT THIS DAY THROUGH VIDEO
CONFERENCE, THE COURT MADE THE FOLLOWING:
11
ORDER
Petitioners are before this Court, under Article 227 of the Constitution of India challenging the common order dated 22.01.2020 rejecting two applications filed under Section 151 of CPC to accept the written statement of defendants No.4 to 7 and under Order XVIII Rule 17 of CPC to recall P.W.1 in O.S.No.8276/2012 on the file of the III Additional City Civil and Sessions Judge, Bengaluru.
2. The petitioners are defendants No.4 to 7, respondents No.1 to 4 are plaintiffs and respondent Nos.5 to 40 are co- defendants in the above stated suit. The suit is one for partition and separate possession of the suit schedule properties. The suit is at the stage of final arguments. At that stage, the petitioners/defendants No.4 to 7 filed two applications, one under Order XVIII Rule 17 of CPC to recall P.W.1 for cross-examination and another application under Section 151 of CPC to condone the delay and to take on record the written statement.
12
3. The defendants in the affidavit accompanying application filed under Section 151 of CPC seeking condonation of delay and permission to file written statement stated that the defendants No.5 to 7 being sisters of defendant No.4 were residing in matrimonial home and could not instruct their counsel well in time to file written statement. Further, it is stated that the plaintiffs had previously filed O.S.No.6451/2008 and they required some time to get certified copies of the same. In the same lines, the affidavit in support of application under Order XVIII Rule 17 of CPC was filed. The above applications were opposed by the plaintiffs by filing objections. It was contended that only to drag on the proceedings, the present applications are filed. No reason whatsoever is stated to condone the delay in filing the written statement. The trial Court under the impugned order rejected both the applications stating that there is no cogent reason to condone the delay of more than four years. Aggrieved by the said order, the petitioners are before this Court in this writ petition. 13
4. Heard the learned counsel Sri.R.Subramanya along with Sri.Pradeep, Advocate for petitioners and Sri.Vijaykumar, Advocate for respondents No.1 to 4/plaintiffs. Perused the writ petition papers.
5. Learned counsel for the petitioners would submit that the impugned order is wholly erroneous and the trial Court committed an error in rejecting the applications filed seeking leave to file written statement and to recall P.W.1 for cross- examination. In a suit for partition, the defendants would also be plaintiffs and in that circumstances denial of an opportunity to file written statement is wholly erroneous. The petitioners/ defendants stated reasons for condoning the delay to the effect that they were staying in their matrimonial home and they had to collect papers of the previous suit, which the trial Court failed to consider it in proper perspective. The learned counsel for the petitioners relies on the decision reported in ILR 2016 KAR 4700 in the case of Justice Micheal F.Saldana (Retd.) V/S Sri.M.P.Naronha (Melwyn Prakash Noronha) and others to contend that the provisions of Order VIII Rule 1 of 14 CPC are directory in nature and not mandatory. Thus prays for allowing the writ petition.
6. Per contra, learned counsel for the respondents No.1 to 4/plaintiffs justifies the order of the trial Court. The learned counsel would submit that there is inordinate delay of four years in seeking leave to file written statement. The suit is already at the stage of final arguments and at this stage, it is not open for the petitioners/defendants to seek permission to file written statement and to recall P.W.1 for cross-examination without there being any genuine reason. Learned counsel would further submit that even though suit summons was served much earlier on defendants No.4 to 7, they appeared before the Court only on 05.01.2016 by filing an application under Order IX Rule 7 of CPC which was allowed on payment of cost. Even though the defendants appeared on 05.01.2016, till 02.01.2020 they did not bother to participate in the proceedings nor to file written statement. No reasons have been assigned to condone the delay except stating that they had to collect papers of previous suit. Hence, the trial Court 15 rightly rejected the applications which would not require any interference.
7. Having heard the learned counsel for the parties and on perusal of the writ petition papers, the only point which falls for consideration is as to whether the petitioners/defendants No.4 to 7 made out any ground to permit them to file written statement and to recall P.W.1 for cross-examination.
8. Answer to the above point would be in the negative and no interference is called for with the impugned order passed by the trial Court, for the reasons stated below.
9. Order VIII Rule 1 of CPC permits defendants to file written statement within thirty days from the date of service of summons. Proviso to the above said Rule provides for extension of time by another ninety days for filing written statement at request, for the reasons to be recorded. But, the said provision is directory and not mandatory. The above provision compels the defendants to file written statement within the time stipulated therein. The intention of the Rule is 16 to expedite the proceedings. At the same time, the provision would not curtail the power of the Court to extend the time for filing written statement beyond the period stated in the above provision for valid reasons. The Hon'ble Supreme Court in the case of KAILASH Vs. NANHKU AND OTHERS reported in (2005) 4 SCC 480 at paragraphs 42, 44 and 45 has held as follows:
" 42. Ordinarily, the time schedule prescribed by Order 8 Rule 1 has to be honoured. The defendant should be vigilant. No sooner the writ of summons is served on him he should take steps for drafting his defence and filing the written statement on the appointed date of hearing without waiting for the arrival of the date appointed in the summons for his appearance in the Court. The extension of time sought for by the defendant from the court whether within 30 days or 90 days, as the case may be, should not be granted just as a matter of routine and merely for the asking, more so, when the period of 90 days has expired. The extension can be only by way of an exception and for reasons assigned by the defendant and also recorded in writing by the 17 court to its satisfaction. It must be spelled out that a departure from the time schedule prescribed by Order 8 Rule 1 of the Code was being allowed to be made because the circumstances were exceptional, occasioned by reasons beyond the control of the defendant and such extension was required in the interest of justice, and grave injustice would be occasioned if the time was not extended"
43. .................................
44. The extension of time shall be only by way of exception and for reasons to be recorded in writing howsoever brief they may be, by the court. In no case, shall the defendant be permitted to seek extension of time when the court is satisfied that it is a case of laxity or gross negligence on the part of the defendant or his counsel. The court may impose costs for dual purpose: (i) to deter the defendant from seeking any extension of time just for the asking, and (ii) to compensate the plaintiff for the delay and inconvenience caused to him. 18
45. However, no straitjacket formula can be laid down except that the observance of time schedule contemplated by Order 8 Rule 1 shall be the rule and departure therefrom an exception, made for satisfactory reasons only. We hold that Order 8 Rule 1, though couched in mandatory form, is directory being a provision in the domain of processual law.".
10. Reading of the above would indicate that the provision of Order VIII Rule 1 of CPC is directory and not mandatory. But the extension of time to file written statement can be only as an exception and for reasons assigned by the defendant and recorded by the court to its satisfaction. The defendants cannot be permitted to file written statement at their own sweet will. The Hon'ble Supreme Court in a recent decision in the case of DESH RAJ v/s BALKISHAN (DEAD) THROUGH PROPOSED LEGAL REPRESENTATIVE MS.ROHINI reported in (2020) 2 SCC 708 while considering timeline for filing written statement in a non-commercial dispute, at paragraphs 10, 11, 13, 15 and 19 has held as follows: 19
"10. At the outset, it must be noted that the Commercial Courts Act, 2015 through Section 16 has amended the CPC in its application to commercial disputes to provide as follows:
"16.Amendments to the Code of Civil Procedure, 1908 in its application to commercial disputes:- (1) The provisions of the Code of Civil Procedure, 1908 (5 of 1908) shall, in their application to any suit in respect of a commercial dispute of a specified value, stand amended in the manner as specified in the Schedule.
(2) The Commercial Division and
Commercial Court shall follow the
provisions of the Code of Civil Procedure, 1908 (5 of 1908), as amended by this Act, in the trial of a suit in respect of a commercial dispute of a specified value.
(3) Where any provision of any rule of
the jurisdictional High Court or any
amendment to the Code of Civil Procedure, 1908, by the State Government is in conflict with the provisions of the Code of 20 Civil Procedure, 1908 (5 of 1908), as amended by this Act, the provisions of the Code of Civil Procedure as amended by this Act shall prevail.".
11. Hence, it is clear that post coming into force of the aforesaid Act, there are two regimes of civil procedure. Whereas commercial disputes (as defined under Section 2(c) of the Commercial Courts Act, 2015) are governed by CPC as amended by Section 16 of the said Act; all other non-commercial disputes fall within the ambit of the unamended (or original) provisions of CPC.
12. ...........................
13. As regards the timeline for filing of written statement in a non-commercial dispute, the observations of this Court in a catena of decisions, most recently in Atcom Technologies Ltd. v.
Y.A.Chunawala & Co. holds the field. The unamended Order 8 Rule 1 CPC continues to be directory and does not do away with the inherent discretion of courts to condone certain delays.
14. .................................
21
15. However, it would be gainsaid that although the unamended Order 8 Rule 1 CPC is directory, it cannot be interpreted to bestow a free hand to on any litigant or lawyer to file written statement at their own sweet will and/or to prolong the lis. The legislative objective behind prescription of timelines under CPC must be given due weightage so that the disputes are resolved in a time bound manner. Inherent discretion of courts, like the ability to condone delays under Order 8 Rule 1 is a fairly defined concept and its contours have been shaped through judicial decisions over the ages.
Illustratively, extreme hardship or delays occurring due to factors beyond control of parties despite proactive diligence, may be just and equitable instances for condonation of delay.
16. ....................................
17. ....................................
18. .................................... 22
19. The routine condonation and cavalier attitudes towards the process of law affects the administration of justice. It affects docket management of courts and causes avoidable delays, cost escalations and chaos. The effect of this is borne not only by the litigants, but also commerce in the country and the public-in-general who spend decades mired in technical processes." The above decision lays down that even though Order VIII Rule 1 of CPC is directory in nature, it would not permit a litigant to file written statement at his sweet will and time line prescribed under the relevant provision must be given due weightage. Delay in filing the written statement could be condoned only on reasons of extreme hardship or reasons beyond their control inspite of due diligence.
11. In the light of the above principles laid down by the Hon'ble Apex Court, the case on hand will have to be examined. Nodoubt, the suit is one for partition. The petitioners/ defendants No.4 to 7 were served with suit summons in the year 2012 itself. They appeared before the Court only on 23 05.01.2016 by filing application under Order IX Rule 7 of CPC which was allowed on cost. On appearance and thereafter, till 02.01.2020 the petitioners/defendants No.4 to 7 failed to file written statement nor to participate in the proceedings. Only on 02.01.2020, the petitioners/defendants made applications seeking leave to file written statement and to recall P.W.1 for cross-examination. There is delay of more than four years in seeking leave to file written statement. Admittedly, the application seeking leave to file written statement and application to recall P.W.1 are filed when the suit is at the stage of final arguments. No valid or cogent reasons have been assigned to condone the delay. The approach of the petitioners/defendants is very casual and they have stated that the defendants No.4 to 7 were residing in their matrimonial house and they could not instruct their counsel in time to file written statement. One another reason stated is that the plaintiffs had filed earlier partition suit in O.S.No.6451/2008 and they had to collect suit papers which took some time. The reasons stated are not at all valid or cogent reasons. One need not require four years to collect certified copies of the 24 previously instituted suit. If the petitioners are residing at their matrimonial home, that would not prevent them from instructing their counsel to file written statement. The reasons stated are not bonafide and it appears that the intention of the petitioners is only to drag on the proceedings. Moreover, even though suit summons was served much earlier, they took years together to put in their appearance in the suit. The decisions cited by the learned counsel for the petitioners would in no way assist the petitioners. It is true that the provision of Order VIII Rule 1 of CPC is directory in nature. The decision relied upon by the petitioners at paragraphs 25 observes that any order to condone the delay in filing the written statement should be after a critical analysis of facts and circumstances of individual cases. The reasons assigned by the petitioners/defendants No.4 to 7 are neither satisfactory nor beyond their control.
12. In the present case, on critical analysis of facts and looking from any angle, the petitioners have not made out any ground to interfere with the impugned order as well as to condone the delay in seeking permission to file written 25 statement nor to recall P.W.1 for cross-examination. Accordingly, the writ petition stands rejected.
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JUDGE mpk/-* CT:bms