Rajasthan High Court - Jaipur
Jangi Ram Parwani vs Murti Mandir Sitaram Ji on 23 August, 2018
1
र जस न उच न ल , ज पर प ठ , ज पर
ननर
1.S.B. Civil Misc. Appeal No. 2165/2003
Jhangiram Parwani s/o Lt. Shri Roopchand Parwani r/o SB-51, Bapu Nagar, Ganesh
Marg, Jaipur.
Appellant
VERSUS
1.Murti Mandir, Shrisitaram ji Maharaj.Mohalla Bhikam Sayed, Alwar through Pujari
Nathuram s/o Sh. Radakrishan r/o Mohalla Bhikam Sayed, Alwar
Respondent
2. Deendayal s/o Sh. Hukmaram by caste Mali r/o Punchri Ka Lotha, Sh. Girraj ji ki Talhati, Tehsil Deeg. District Bharatpur.
Proforma-Respondent
3. Balram Goyal s/o Sh. Nemichand Goyal r/o 1ka-27-28, Shivaji Park, Alwar, Power of Attorney of Deendayal s/o Hukmaram r/o Punchri Ka Lotha, Sh. Giraj ji ki Talhati, Tehsil Deeg, District Bharatpur Proforma-Respondent
4. Om Prakash Verma s/o Sh. Ghasiram r/o 6-ka,273, Shivaji Park, Alwar Power of Attorney of Deendayal s/o Hukmaram r/o Punchri Ka Lotha, Sh. Girraj ji ki Talhati, Tehsil Deeg, District Bharatpur Proforma- Respondent
2.S.B. Civil Misc. Appeal No. 2150/2003 Rajesh Parwani S/o Shri Jhangiram Parwani r/o SB-51, Bapu Nagar, Ganesh Marg, Jaipur.
...Appellant Versus Murti Mandir, Shrisitaram ji Maharaj.Mohalla Bhikam Sayed, Alwar through Pujari Nathuram s/o Sh. Radakrishan r/o Mohalla Bhikam Sayed, Alwar
---Respondent
3.S.B. Civil Misc. Appeal No. 2152/2003 Sunil Parwani S/oJhangiram Parwani r/o SB-51, Bapu Nagar, Ganesh Marg, Jaipur.
Appellant VERSUS
1.Murti Mandir, Shrisitaram ji Maharaj.Mohalla Bhikam Sayed, Alwar through Pujari Nathuram s/o Sh. Radakrishan r/o Mohalla Bhikam Sayed, Alwar Respondent
2. Deendayal s/o Sh. Hukmaram by caste Mali r/o Punchri Ka Lotha, Sh. Girraj ji ki Talhati, Tehsil Deeg. District Bharatpur.
Proforma-Respondent
3. Balram Goyal s/o Sh. Nemichand Goyal r/o 1ka-27-28, Shivaji Park, Alwar, Power of Attorney of Deendayal s/o Hukmaram r/o Punchri Ka Lotha, Sh. Giraj ji ki Talhati, Tehsil Deeg, District Bharatpur 2 Proforma-Respondent
4. Om Prakash Verma s/o Sh. Ghasiram r/o 6-ka,273, Shivaji Park, Alwar Power of Attorney of Deendayal s/o Hukmaram r/o Punchri Ka Lotha, Sh. Girraj ji ki Talhati, Tehsil Deeg, District Bharatpur Proforma- Respondent
4. S.B. Civil Misc. Appeal No. 2154/2003 Manoj Parwani s/o Jhangiram Parwani r/o SB-51, Bapu Nagar, Ganesh Marg, Jaipur.
Appellant VERSUS
1.Murti Mandir, Shrisitaram ji Maharaj.Mohalla Bhikam Sayed, Alwar through Pujari Nathuram s/o Sh. Radakrishan r/o Mohalla Bhikam Sayed, Alwar Respondent
2. Deendayal s/o Sh. Hukmaram by caste Mali r/o Punchri Ka Lotha, Sh. Girraj ji ki Talhati, Tehsil Deeg. District Bharatpur.
Proforma-Respondent
3. Balram Goyal s/o Sh. Nemichand Goyal r/o 1ka-27-28, Shivaji Park, Alwar, Power of Attorney of Deendayal s/o Hukmaram r/o Punchri Ka Lotha, Sh. Giraj ji ki Talhati, Tehsil Deeg, District Bharatpur Proforma-Respondent
4. Om Prakash Verma s/o Sh. Ghasiram r/o 6-ka,273, Shivaji Park, Alwar Power of Attorney of Deendayal s/o Hukmaram r/o Punchri Ka Lotha, Sh. Girraj ji ki Talhati, Tehsil Deeg, District Bharatpur Proforma- Respondent
5. S.B. Civil Misc. Appeal No. 2156/2003 Beena Parwani W/o Shri Shyam Parwani r/o SB-51, Bapu Nagar, Ganesh Marg, Jaipur.
Appellant VERSUS
1.Murti Mandir, Shrisitaram ji Maharaj.Mohalla Bhikam Sayed, Alwar through Pujari Nathuram s/o Sh. Radakrishan r/o Mohalla Bhikam Sayed, Alwar Respondent
2. Deendayal s/o Sh. Hukmaram by caste Mali r/o Punchri Ka Lotha, Sh. Girraj ji ki Talhati, Tehsil Deeg. District Bharatpur.
Proforma-Respondent
3. Balram Goyal s/o Sh. Nemichand Goyal r/o 1ka-27-28, Shivaji Park, Alwar, Power of Attorney of Deendayal s/o Hukmaram r/o Punchri Ka Lotha, Sh. Giraj ji ki Talhati, Tehsil Deeg, District Bharatpur Proforma-Respondent
4. Om Prakash Verma s/o Sh. Ghasiram r/o 6-ka,273, Shivaji Park, Alwar Power of Attorney of Deendayal s/o Hukmaram r/o Punchri Ka Lotha, Sh. Girraj ji ki Talhati, Tehsil Deeg, District Bharatpur Proforma- Respondent
6. S.B. Civil Misc. Appeal No. 2157/2003 Mrs. Mona Parwani W/o Shri Sunil Parwani r/o SB-51, Bapu Nagar, Ganesh Marg, Jaipur.
Appellant VERSUS
1.Murti Mandir, Shrisitaram ji Maharaj.Mohalla Bhikam Sayed, Alwar through Pujari Nathuram s/o Sh. Radakrishan r/o Mohalla Bhikam Sayed, Alwar 3 Respondent
2. Deendayal s/o Sh. Hukmaram by caste Mali r/o Punchri Ka Lotha, Sh. Girraj ji ki Talhati, Tehsil Deeg. District Bharatpur.
Proforma-Respondent
3. Balram Goyal s/o Sh. Nemichand Goyal r/o 1ka-27-28, Shivaji Park, Alwar, Power of Attorney of Deendayal s/o Hukmaram r/o Punchri Ka Lotha, Sh. Giraj ji ki Talhati, Tehsil Deeg, District Bharatpur Proforma-Respondent
4. Om Prakash Verma s/o Sh. Ghasiram r/o 6-ka,273, Shivaji Park, Alwar Power of Attorney of Deendayal s/o Hukmaram r/o Punchri Ka Lotha, Sh. Girraj ji ki Talhati, Tehsil Deeg, District Bharatpur Proforma- Respondent
7. S.B. Civil Misc. Appeal No. 2164/2003 Shyam Parwani s/o Jhangiram Parwani r/o SB-51, Bapu Nagar, Ganesh Marg, Jaipur.
Appellant VERSUS
1.Murti Mandir, Shrisitaram ji Maharaj.Mohalla Bhikam Sayed, Alwar through Pujari Nathuram s/o Sh. Radakrishan r/o Mohalla Bhikam Sayed, Alwar Respondent
2. Deendayal s/o Sh. Hukmaram by caste Mali r/o Punchri Ka Lotha, Sh. Girraj ji ki Talhati, Tehsil Deeg. District Bharatpur.
Proforma-Respondent
3. Balram Goyal s/o Sh. Nemichand Goyal r/o 1ka-27-28, Shivaji Park, Alwar, Power of Attorney of Deendayal s/o Hukmaram r/o Punchri Ka Lotha, Sh. Giraj ji ki Talhati, Tehsil Deeg, District Bharatpur Proforma-Respondent
4. Om Prakash Verma s/o Sh. Ghasiram r/o 6-ka,273, Shivaji Park, Alwar Power of Attorney of Deendayal s/o Hukmaram r/o Punchri Ka Lotha, Sh. Girraj ji ki Talhati, Tehsil Deeg, District Bharatpur Proforma- Respondent
8. S.B. Civil Misc. Appeal No. 2166/2003 Mrs. Kamal Parwani W/o Shri Rajesh Parwani r/o SB-51, Bapu Nagar, Ganesh Marg, Jaipur.
...Appellant Versus Murti Mandir, Shrisitaram ji Maharaj.Mohalla Bhikam Sayed, Alwar through Pujari Nathuram s/o Sh. Radakrishan r/o Mohalla Bhikam Sayed, Alwar
---Respondent
9. S.B. Civil Misc. Appeal No. 2167/2003 Mrs. Vimla Devi Parwani W/o Shri Jhangiram Parwani r/o SB-51, Bapu Nagar, Ganesh Marg, Jaipur.
Appellant VERSUS
1.Murti Mandir, Shrisitaram ji Maharaj.Mohalla Bhikam Sayed, Alwar through Pujari Nathuram s/o Sh. Radakrishan r/o Mohalla Bhikam Sayed, Alwar Respondent 4
2. Deendayal s/o Sh. Hukmaram by caste Mali r/o Punchri Ka Lotha, Sh. Girraj ji ki Talhati, Tehsil Deeg. District Bharatpur.
Proforma-Respondent
3. Balram Goyal s/o Sh. Nemichand Goyal r/o 1ka-27-28, Shivaji Park, Alwar, Power of Attorney of Deendayal s/o Hukmaram r/o Punchri Ka Lotha, Sh. Giraj ji ki Talhati, Tehsil Deeg, District Bharatpur Proforma-Respondent
4. Om Prakash Verma s/o Sh. Ghasiram r/o 6-ka,273, Shivaji Park, Alwar Power of Attorney of Deendayal s/o Hukmaram r/o Punchri Ka Lotha, Sh. Girraj ji ki Talhati, Tehsil Deeg, District Bharatpur Proforma- Respondent ननर द न क अगस 23, 2018 म नन न ध पन बनव र! ल ल शम श एस एस ह'र ,अध वक अप ल )गर- पन व !गर श ज+ प ग' ल,वररष अध वक म श अभ0 ग' ल, अध वक पत )-व ! अप ल )गर- पन व !गर द र उक स0 9 अप ल3 आल5च आ +श 07.08.2003 क+ ववरद पस क8 गई ह:, ज' कक कमश:- (1).व वह र व सख 23/97 (व .वव.प .स. 107/2002) म?न मद र श स र म ज मह र ज म'हलल 0 कम स: , अलवर बन म !न ल, बलर म ग' ल, ओमपक श शम , श म कमल प रव न (2).व वह र व सख 24/97 (व .वव.प .स.
108/2002) म?न मद र श स रम ज मह र ज म'हलल 0 कम स: , अलवर बन म !न ल, बलर म ग' ल, ओमपक श शम , मन'ज प रव न (3).व वह र व सख 25/97 (व .वव.प .स. 109/2002) म?न मद र शस रम ज मह र ज म'हलल 0 कम स: , अलवर बन म !न ल, बलर म ग' ल, ओमपक श शम , श म म'न प रव न (4).व वह र व सख 26/97 (व .वव.प .स. 110/2002) मन? मद र श स र म ज मह र ज म'हलल 0 कम स: , अलवर बन म !न ल, बलर म ग' ल, ओमपक श शम , श म बन प रव न (5).व वह र व सख 27/97 (व .वव.प .स. 111/2002) म?न मद र श स रम ज मह र ज म'हलल 0 कम स: , अलवर बन म !न ल, बलर म ग' ल, ओमपक श शम , सन ल प रव न (6).व वह र व सख 28/97 (व .वव.प .स. 112/2002) म?न मद र शस रम ज मह र ज म'हलल 0 कम स: , अलवर बन म !न ल, बलर म ग' ल, ओमपक श शम , श म ववमल + व (7).व वह र व सख 29/97 (व .वव.प .स. 113/2002) म?न मद र शस रम ज मह र ज म'हलल 0 कम स: , अलवर बन म !न ल, बलर म ग' ल, ओमपक श 5 शम , श म प रव न (8).व वह र व सख 30/97 (व .वव.प .स. 114/2002) म?न मद र श स रम ज मह र ज म'हलल 0 कम स: , अलवर बन म !न ल, बलर म ग' ल, ओमपक श शम , र ज+श प रव न (9).व वह र व सख 31/97 (व .वव.प .स. 115/2002) म?न मद र शस रम ज मह र ज म'हलल 0 कम स: , अलवर बन म !न ल, बलर म ग' ल, ओमपक श शम , झ ग र म म3 ववद न अपर जजल न श, सख -2 अलवर दर प रर कक ज कर अप ल )गर- पन व !गर द र पस आव+ न पतF अन ग आ + श 9 नन म 13 भसववल पकक सदह व र 5 भम अध नन म क' असव क र कक ग ह: । पकरर क+ थ सक+प म3 इस पक र ह: कक पत ) सख 1 व ! न+ 9 अलग अलग व अ नस न ल क+ समक व स + मनसख ? ब नम व स ई ननष+ ज ववद न जजल एव स:शन न श, अलवर क+ समक द न क 29.10.1994 क' पस कक +, ज' अन रर ह'कर ववद न अपर जजल एव स:शन न श, सख 2 क' अलवर क' ववध अनस र ननस रर करन+ ह+ प प हए। पत ) सख 1 व ! म?न मजन र श स रम ज मह र ज न+ व पतF म3 ह अभ0व न कक + कक म?न मजन र श स रम ज मह र ज व क+ म5हलल 0 कम स: अलवर म3 जस ह: । मजन र क8 हक?क कबज+ क श ख + र! क8 आर ज खसर नमबर 372-211 (4373-3) 2 कल कक 2 रकब 5 ब घ 16 बबसव हस ल अलवर म3 जस ह: । ववव द आर ज तक ल!न अलवर र ज क+ द र मद र क+ भलए 0'ग ख व स+व प?ज क+ भलए ! गई , ब स+ उक आर ज लग र म?न मजन र शस र म ज मह र ज क+ भमलकक व ख + र! क8 रह! ह: ओर ब र कषर म U क क+ व ! उक आर ज क8 + ख0 ल, मजन र क8 स+व पज ? आद न+कनन न स+ कर ल आ रह ह: । पन व ! सख 2 व 3 न+ एक न ज ज धगर'ह बन रख ह: । ज' नन क8 नसमपवV व ज F क' ब+ज र!क+ पर हडप करन+ क क करक+ फ न ज ज उठ + रह+ हY। पन व !गर न+ एक फज) वस नम + व सह पत नत ?र म म ल! ननव स अलवर 0?गसक हस ल अलवर ह ल व स प?छर! क ल'ठ हस ल ड ग, जजल 0र पर द न क 17.05.64 क' फज) व नम श हर!र व कम ल करक+ पन व ! सख 1 क+ हक म3 : र करव जबकक कध + व सह ववव द आर ज क न ' म भलक और न ह! क श क र और न ह! उस+ ख + र! हक?क ह भसल +। + व सह न म क क'ई व कक क0 0 ववव द आर ज पर क बबज नह! रह और न ह! क श क8। 6 कध वस न म द न क 17.05.64 फज), नम श व खखल फ क न?न ह: । आग+ ह 0 अभ0व न कक कक पन व ! सख 2 व 3 न+ फज) !न ल न म क व कक बनकर मखत रन म आम अपन+ पक म3 हर!र व कम ल करव । इसक+ अल व पन व ! सख 2 व 3 न+ कध फज) वस नम द न क 17.05.64 क+ आ र पर द न क 13.09.93 क' एक आव+ न पत सह क 0? पबन अध क र! क+ ह ववव द आर ज ब ब इन क ल ज करव न+ ह+ प+श कक । पन व ! सख 2 व 3 न+ गल
र!क+ पर स+टलम3 ट क+ कम रर F व अध क रर F स+ अपन ब+ज म+ल व रस?क ववर स क इन क ल सख 109 द न क 16.09.1993 क' ववध ववरद म5क बबन व ! क' सध? कक ,+ बबन व ! क' न'दटस ज र! कक + मजर?
करव भल और उक इन क ल क+ आ र पर पन व ! सख 2 व 3 न+ एक
फज) मखत रन म आम द न क 27.09.1993 क' !न ल न मक व कक स+
हर!र व कम ल + हल! स+ करव कर पज बद ब+ज र!क+ पर ववध ववरद
करव भल । ज' फज) व नम श ह: और इस आ र पर व म3 ह
अन 'ष ह ह: कक -
"व व ! ववरद पन व !गर कडक8 कक ज कर ब न म द नक
30.10.93 ननरस कक ज व+ व कध वस न म द न क 17.5.64 ज'
+ व सह स+ पन व ! स.1 क+ हक म3 हर!र व कम ल कर ह: ज'
वस न म बमक बल+ व ! व मद र मजक?र क+ स मन+ ब न ल व ब+असर
ह: , क' शन
? व'इड कर र द ज व+ व पत क+ प:र स. 1 म3 वखर
आर ज क 1/9 0 ग क' फज) ब न म क+ आ र पर पन व !गर !गर
शखस क+ हक म3 रहन, ब , दहब , आद क+ जरर + मन ककल मकफ?ल न
कर+ , न ज ज ल 0 नह! उठ ,+ व ! क' नकस न नह! पह ,+ मक न
क8 म र न कर+ । म5क ब !ल न कर+ जबरन ब+ खल कर अपन कबज
न कर+ व प: व र क श सब कल क करन+ म3 ककस 0 ककसम क8
रक वट मज हम प: न कर+, क गज म ल म3 अपन+ न म क अमल
बर म न कर+ व म5क+ क8 जस न क' व बन + रख+। ख मक म
व ! क' पन व !गर स+ द लव ज व+।"
उक व पत क+ सममन पन व !गर क' ज र! कक + ग +। पन व !
सख 2 व 3 न+ स क जव ब व पस कक एव पन व ! सख 4 न+
अलग स+ जव ब व पस कक ।
अ नस न ल न+ अभ0व नF क+ आ र पर ननमन ववव दक
ववरध कक +-
7
"1.क ववव द आर ज व ! क+ ख + र! अध क र व कबज+ क श क8
ह: ?
2.क + व सह पत नत ?र म म ल! द र !न ल पत हकम र म म ल!
क+ ह स+ ववव द वस न म द न क 17.5.64 व ! क8 लन म3 श?न
व प0 व शन ? ह: ?
3.क उक वस न म3 क+ आ र पर र जसव अभ0ल+ख म3 बढ ग
इनb ज एव !न ल क+ मख रन म आम द न क 27.9.93 क+ आ र पर
पन व ! सख 4 क+ पक म3 ननषप द कर कर 9.11.93 क' हआ ह: , व !
क8 लन म3 शन ? प0 व श न
? व अपन बध क र! ह:?
4.क व ! द र अ कक ग न शलक कम ह:?
5.क ह व कUवष 0?भम स+ समबध ह'न+ स+ इस न ल क+
शवर ध क र क नह! ह:?
6.क पन व ! स. 4 स पन फल अस?ध स 0 व क+ ह:, द ऐस ह: '
इसक व पर क प0 व पड+ग ?
7.अन 'ष?"
तपश व ! क8 और स+ प .ङ 1 नत ?र म सव , प .ङ 2
र मब ब?, प .ङ 3 जग !श पस म र , प .ङ 4 म 'ल ल, प .ङ 5
र मककश'र,प .ङ 6 हररम'हन, प .ङ 7 प?ररर म स:न , प .ङ 8 ग रस ल ल शम , प .ङ 9 र मन , प .ङ 10 र जकम र ज:न क+ क न ल+खबद करव + ग + व पल+ख सक म3 प श-1 लग प श-32 प भश करव + ग +।
पन व !गर क' ब र-ब र अवसर द + ज न+ क+ ब वज? 0 क'ई स क
पस नह! ह'न+ पर उनक8 स क ब क8 ग और तपश ववद न
अ नस न ल द र पत )-व ! क व ननमन पक र स+ कडक8 कक
ग -
"1. पन व ! सख -4 क+ पक म3 द न क 30.10.93 क' ननषप द ववक
पत ज' द न क 9.11.93 क' सब रजजसh र क ल म3 पज कU करव ग ह: , क' अव: , शन? , प0 वशन ? व अपन बध क र! घ'वष कक ज कर ननरस कक ज ह: ।
2. वस द न क 17.5-64 क' अव: व श?न , प0 व श?न घ'वष कक ज ह: ।
3.पन व !गर क' स ई ननष+ ज (हकमइम न ई व म ) स+ प बन कक ज ह: कक व+ ववव द 0?भम ज' व पत क+ रर स. 1 म3 वखर ह:, क' ककस पक र !गर शखस क' रहन, ब ,दहब व अन ककस पक र स+ अन रर नह! कर3 ग,+ मक न क8 म र नह! कर3 ग,3 म5क ब !ल नह! कर3 ग,+ व ! क' ब+ खल नह! कर3 ग3 व व ! क+ उप 'ग उ0'ग म3 ककस पक र क8 ब सव अ व ककस स+ नह! पह ग 3 + व म5क+ क8 जस न क' व बन + रख3 ग+ क गज म ल म3 अपन+ न म क अमल बर म नह! कर3 ग+।
4.व क ख पकक र न अपन -अपन वहन कर3 ग+।
5.उपर'क नस र प कडक8 बन ज व+।"
उक ननर व कडक8 द न क 28.05.2002 हर मक म3 म3 प रर क8 ग ह:, जजनह3 अप स करन+ क+ भल + अप ल )गर न+ अलग-अलग आव+ न द न क 06.11.02 क' आ + श 9 नन म 13 स प स क+ ह व उसक+ स 8 र 5 पररस म अध नन म क प न पत इस आश क+ पस कक + कक पकरर म3 द न क 28.05.02 क' एकपक कडक8 प ) क+ ववरद प रर क8 ग । उनहFन+ अपन+ अध वक श व र+ नb न र र क' प?र! फ8स + ! परन उनहFन+ द न क 09.05.02 क' No Instruction Plead कर द ।
तपश पकरर द न क 22.05.02 क' स क पन व ! म3 रख ग और सक क+ भल + अन म अवसर द ग परन उनक+ अध वक न+ इस ब क8 स? न उनह3 नह! ! एव एकपक बहस क+ आ र पर व ! क व द न क 28.05.02 क' कडक8 कर द , जजसक ज न द न क 08.10.02 क' जब पन व ! मक म3 क8 ज नक र! करन+ अलवर आ + ब उनह3 ज हआ कक मक म एकपक क व ह! क+ स द न क 28.05.02 क' ननखर कर द ग ह: । र 5 पररस म अध नन म क+ आव+ न म3 ह थ ज कक + कक ननर क8 ज नक र! उनक+ अध वक द र नह! ! ग , इसभल + प न पत 30 द वस म3 पस नह! कर प +। सवप म एकपक कडक8
ह'न+ क8 ज नक र! द न क 08.10.02 क' ह! हई, जजसक+ 30 द वस क+ 0 र एकपक कडक8 ननरस करन+ क प न पत पस कक ग और आव+ न प+श करन+ म3 ह + ववलमब क' म फ करन+ क8 प न क8 ग , जजस पर 'नF पकF क' सनकर उक प न पतF क' असव क र कर द , जजसक+ ववरद अप ल )गर न+ + न5 अप ल3 इस न ल म3 पस क8 ह: ।
?कक स0 न5 अप लF क+ थ व र!ख और ववव द समपवV एक
ह! ह: व ! 0 सब म3 सम न ह:, नस र स0 क8 सनव ई एक स
क8 ज कर एक ह! आ + श स+ ननखर कक ज रह ह: ।
अप ल )गर क+ ववद न अध वक न+ क न कक इस पकरर म3
प )गर न+ अ नस न ल क+ समक श ववर+ नb न र र शम क'
अध वक नन क कर रख , जजनहFन+ प )गर क' बबन स? न द +
No Instruction Plead कक ह: और No Instruction Plead करन+ क+ ब
वव रर न ल द र अप ल )गर क' क'ई न'दटस नह! द ग और
एकपक ननर व कडक8 प रर कर !। उनक क न ह: कक ब र कiजनसल
ऑफ इजkड क+ प'ववजन क8 र 49 (1) स क+ एडव'क+ट एकट 1961 क+
नन म 12 म3 ह पव न द ग ह: कक द अध वक न ल म3
No Instruction Plead कर + हY, ' उस+ अपन+ पकक र क' न'दटस +न
आवश क ह: और द न'दटस नह! द ह: ' न ल क' न'दटस +न
आवश क ह: । इस पकरर म3 न ' एडव'क+ट न+ न'दटस द और न ह!
न ल न+ न'दटस द ह: । ऐस जस न म3 एकपक ननर व कडक8 क8
9
ज नक र! ह' + ह! अप ल )गर न+ आ + श 9 नन म 13 स प स क प न
पत प+श कक ह:, ज' अ नस न ल न+ गल रप स+ असव क र कक
ह: । ववद न अध वक न+ अपन+ क क+ सम न म3 ननमन न न क दष क
अवलब भल :-
1. Malkiat Singh and Ors. vs. Joginder Singh and Ors. (1998) 2 scc 206
2. Tahil Ram Issardas Sadarangani and Ors. vs. Ramchand Issardas Sadarangani and Ors. 1993 Supp (3) SCC 256
3. Rafiq and Ors. vs. Munshilal and Ors. (1981) 2 SCC 788
4. Prabhu Lal vs. Lal Singh 2000 (3) WLC 732
5. Sushila Narahari and Ors. vs. Nandakumar and Ors. (1996) 5 SCC 529
6. Narayan Lal Bagra and Anr. vs. Hanuman Sharma and Ors.
2007 (52) CivilCC(RAJASTHAN)
इसक+ ववपर! व ! पत ) क+ ववद न वररष अध वक श ज+ प ग' ल
न+ क न कक ह: कक हस ग पकरर म3 म मल मजन र म?न क8 कUवष
0?भम क8 समपवV क+ सब म3 ह: । कध + व सह , जजसक8 वस क+
आ र पर अप ल )-पन व ! सख 4 न+ ववव द समपवV क करन
ब ह:, उस + व सह क ववव द समपवV म3 हक व अध क र नह! रह
ह: । कध समपवV + व सह क+ न म क8 नह! ह: और उसक क'ई
वज? 0 नह! रह ह: । एक फज) + व सह दर !न ल क' एक प वर
ऑफ एट'न) भलख ग ह: जबकक + व सह क क'ई वज? ह! नह!
और न ह! क'ई अध क र ह! और इस आ र पर र जसव अध क रर F स+
भमलकर र जसव ररक ड म3 अपन न म ज करव भल , जजसक+ सब म3
आपर ध क क व ह! क8 ग । ओम पक श क' द न क 05.02.2015 क' न ल अन ररक मख न न क मजजसh+ ट, सख 2 अलवर म3 नन भम फ5ज र! पकरर सख 23/247/2000 प म स? न ररप'ट सख 1088/1993 पभलस न क' व ल!, अलवर द र ननमन पक र स+ जkड कक ग -
"0 र ड सदह क8 र 420 0 . .स. क+ अन ग डन
10
अपर क+ भलए 'ष कर र द ज कर न स ल क+ स रर
क र व स एव एक हज र रप + जम न स+ जkड कक ग , अ म
अ ग जम न न म ह क स रर क र व स और 0ग न+ क
आ +श द ।
र -467 0 . .स. क+ अ ग डन अपर क+ भलए 'ष कर र
द ज कर न स ल क+ स रर क र व स एव एक हज र रप +
जम न स+ जkड कक ग , अ म अ ग जम न न मह
क स रर क र व स और 0ग न+ क आ + श द ।
र -468 0 . .स. क+ अ ग डन अपर क+ भलए 'ष कर र
द ज कर न स ल क+ स रर क र व स एव एक हज र रप +
जम न स+ जkड कक ग , अ म अ ग जम न न मह
क स रर क र व स और 0ग न+ क आ + श द ।
र -471 0 . .स. क+ अ ग डन अपर क+ भलए 'ष कर र
द ज कर न स ल क+ स रर क र व स एव एक हज र रप +
जम न स+ जkड कक ग , अ म अ ग जम न न मह
क स रर क र व स और 0ग न+ क आ + श द ।
र -474 0 . .स. क+ अ ग डन अपर क+ भलए 'ष कर र
द ज कर न स ल क+ स रर क र व स एव एक हज र रप +
जम न स+ जkड कक ग , अ म अ ग जम न न मह
क स रर क र व स और 0ग न+ क आ + श द ।
र -120 ब 0 . .स. क+ अ ग डन अपर क+ भलए 'ष
कर र द ज कर न स ल क+ स रर क र व स एव एक हज र
रप + जम न स+ जkड कक ग ,अ म अ ग जम न न
म ह क स रर क र व स और 0ग न+ क आ + श द ।"
सहअभ0 क बलर म क8 मत ह' क8 ह: । उनक क न ह: कक म?ल
ननर , जजस+ एकपक ब ज रह ह:, उसक+ अवल'कन स+ सपष ह: कक
वह एकपक ननर नह! ह: । अप ल )गर क+ ववरद वव रर न ल
दर क0 0 एकपक क व ह! नह! क8 ग और न ह! एकपक
ननर प रर कक ग ह: बजलक 'नF पकF क+ ववद न अध वक क8
उवपस न म3 ननर प रर कक ग ह: । अप ल )गर अपन+ अध वक
द र ररपज+नट+ ड +। उनक क न ह: कक द न क 09.05.02 क' अप ल )-
पन व ! सख 1 क+ अध वक न+ एक रफ ' No Instruction Plead
कक ह: और स
? र! रफ स क ह+ अवसर द + ज न+ क8 प न क8 ह:, ज'
आपस म3 ववर' 0 स ह: । ह! नह! इसक+ ब जब न ल द र एक
हज र रप + हज पर पन व ! क8 स क ह+ एक अवसर इस नन n श क+ स
द ग कक वह अपन समस सक द न क 22.05.02 क' सव पस
कर ल+खबद करव + व+ और आग म र!ख प+श द न क 22.05.02 नन
क8 ग । उस द न पन व ! क+ अध वक उपजस ह + और उनहFन+
No Instruction Plead कक और ब म3 वव रर न ल द र बहस 0
सन ग ह: । तपश बहस सन ज कर उनक8 उपजस न म3 पकरर क'
11
ननखर कक ग ह: । अ : वव रर न ल द र क0 0 एकपक
क व ह! नह! क8 ग और न ह! एकपक ननर प रर कक ग , ऐस
जस न म3 इस पकरर म3 आ + श 9 नन म 13 स प स क+ प व न आकवष
नह! ह' + हY और आव+ न प'षर नह! ह: । उनक ह 0 क न आ +श
3 नन म 4 (2) भसववल पकक सदह क+ प व नF क+ ह न ल क8
अनमन क+ बबन क'ई 0 अध वक एक ब र अभ00 षक पत प+श करन+ क+
ब उसक' व वपस नह! ल+ सक ह: और प:रव स+ इक र नह! कर सक
ह: । न ल न+ अप ल )गर क+ अध वक द र No Instruction Plead
करन+ क+ ब उनक+ अभ00 षक पतF क' ननरस नह! कक और न ह! उनक+
No Instruction क' सव क र कक ह: बजलक उनक8 उपजस न म3 पकरर क'
ननखर कक ह: । उनक ह 0 क न ह: कक वव रर न ल क8
आ + भशक ओ स+ सपष ह: कक अप ल )गर-पन व ! सख 1 क' स क ह+
स म5क+ द + ग + ह: । ब र- ब र छह ब र हज लग कर म5क+ द + ग + ह:
अन म अवसर 09.05.02 क' इस नन n श क+ स अवसर द ग
कक वह अपन स क द न क 22.05.02 क' ल+खबद करव + व+ एव उनक+
दर सक पस नह! करन+ पर व क ननस रर बहस अजन म सन
ज कर कर द ज व+ग , जजस+ एकपक ननर व कडक8 नह! म न ज
सक ह: क Fकक अप ल )गर क' प प अवसर द + ज क+ ह: । उनक
क न ह: कक No Instruction Plead क8 जस न म3 न'दटस ब ह! +न
दहए जबकक न ल ऐस+ No Instruction क' सव क र कर ल+ ह:,
अ अध वक क+ ननव+ न क' सव क र कर ल+ ह: । हस ग पकरर म3
न ल न+ अप ल )गर व उसक+ अध वक क+ आ रर क' मध नजर
रख + हए No Instruction क+ अभ0व न क' सव क र नह! कक ह:, ऐस
जस न म3 क'ई न'दटस क8 आवश क नह! रह ज ह:, ज:स आ + श 3
नन म 4 (2) भसववल पकक+ सदह म3 प व न ह: । उनहFन+ आल5च आ +श
क' सह! ब + हए स0 अप ल3 असव क र करन+ क ननव+ न कक । ववद न
अध वक न+ अपन+ क क+ सम न म3 ननमन न न क दष क अवलब
भल -
1. Ramesh Chand vs. Janaknandan Saxena & Ors. 2007 (5)RCR(Civil)478
2.Madan Lal (since deceased) and Ors. vs. Prabhu Dayal and Ors. AIR2009Raj57 12 सन ग पत वल! क अवल'कन कक ग ।
म?ल व क8 आ + भशक ओ क8 पम खर पन भलवप व ! क+ ववद न
अध वक न+ उपलब करव ई ह:, जजनक+ अवल'कन स+ पकट ह' ह: कक म?ल
व द न क 10.11.1994 क' ववद न जजल एव स:शन न श, अलवर क+
समक ज रजजसटर कक ग , ज' जजल एव स:शन न श, अलवर
क+ आ + श द न क 04.06.1997 क+ द र ववध अनस र ननस रर ह+
न ल अपर जजल एव स:शन न श, सख 2 क' अन रर कक
ग , जह द न क 31.07.1997 क' सवप म न ल क+ समक प+श हआ।
व म3 द न क 12.08.1998 क' ववव दक ववरध कक + ग + द नक
17.08.2001 क' व ! द र स क सम प क8 गई और उसक+ ब पकरर म3
सवप म द न क 10.09.2001 क' स क पन व ! ह+ नन क8 गई।
द न क 10.09.2001 क' पन व ! क8 ओर स+ स क ह+ अवसर ह ग
एव आग म र!ख प+श 08.10.2001 क' नन क8 गई एव उस द न 0
पन व ! क8 स क ह+ क'ई उपजस नह! हआ और उनक+ अध वक न+
म5क ह । वक8ल व ! द र आपवV कक + ज न+ पर रप + 50/- क'सट पर
एक म5क द ग और आग म र!ख प+श 03.11.2001 नन क8
गई। द न क 03.11.2001 क' स क ह+ क'ई उपजस नह! हआ, वक8लF न+
क स धग कर रख , ऐस जस न म3 न ल न+ आ + भशक म3 ह
ज कक कक- "प?व म3 कई म5क+ स क पन व ! द + ज क+ ह: । पकरर
क फ8 पर न ह: । अ : स क पन व ! आखखर! म5क द ज ह: ।" एव
आग म र!ख प+श 29.11.2001 नन क8 गई। द न क 29.11.2001 क'
अध वक न+ क स धग कर रख , अ : आग म र!ख प+श
04.01.2002 क' नन क8 गई। द न क 04.01.2002 क' 0 पन व ! क8
ओर स+ क'ई स क ह+ क'ई उपजस नह! हआ एव स क ह+ अवसर
ह ग , वक8ल व ! न+ आपवV क8, जजस पर रप + 100/- क'सट पर इस नन n श क+ स अवसर द ग कक पन व ! क+ गव ह उपजस आ +।
गव ह न नह! आन+ पर पन व ! क8 स क सव : ब समझ ज व+ग और आग म र!ख प+श 30.01.2002 नन क8 गई। द न क 30.01.2002 क' पन व ! क8 ओर स+ अवसर ह ग परन अध वक व ! द र आपवV क8 गई। थ F व पररजस न F म+ रप + 200/- क'सट पर इस नन n श क+ स अवसर द ग कक आग म प+श पर पन व ! क+ समस गव ह उपजस आव3, अन गव ह नह! आन+ पर स क ब कर ! ज व+ग एव आग म र!ख प+श 14.02.2002 नन क8 गई। द न क 14.02.2002 क' 13 पन व ! स क उपजस नह! आ + एव पन व ! क+ अध वक न+ न ल क+ समक ज दहर कक कक आज ' गव ह उपजस ह: परन ब म र ह'न+ क+ क रर ब न कर न+ म3 असम ह:, वक8ल व ! क8 आपवV पर न दह म3 रप + 300/- क'सट पर अजन म अवसर स क ह+ द ग । द नक 13.03.2002 क' प ठ स न अध क र! र जक स+ ब हर ह'न+ क+ क रर आग म र!ख प+श 12.04.2002 नन क8 गई। द न क 12.04.2002 क' 0 पन व ! क+ गव ह उपजस नह! हए और अध वक व ! द र आपवV क8 गई, जजस पर न ल न+ रप + 400/- क'सट पर इस नन n श क+ स अवसर द कक वक8ल पन व ! क8 इम आ क+ स प+श नन क8 ज ह: कक गव ह न नह! आन+ पर स क ब क8 ज कर बहस सन ज व+ग और आग म र!ख प+श 08.05.2002 नन क8 गई। द न क 08.05.2002 क' पन व ! क+ र'गगस ह'न+ क प न पत पस कक ग एव पत वल! द न क 09.05.2002 क' नन क8 गई। द न क 09.05.2002 क' पन व !गर क+ अध वक उपजस + परन पन व !गर सव एव उनक+ क'ई 0 स क उपजस नह! +। द न क 09.05.2002 क' न ल दर ननमन आ + श प रर कक ग - "अभ00 षक व !,व ! सदह उपजस । अभ00 षक पन व !गर श व र+ नb न र र शम उपजस । अभ00 षक पन व ! द र पस प न पत द न क 8.5.2002 क उVर अभ00 षक व ! द र पस कक ग जजसक8 पन भलवप अभ00 षक पन व !गर क' उपलब करव ई गई। आज 0 पन व !गर सव अ व उनक क'ई 0 स क उपजस नह! ह: । म मल आज जब ब प न पत, बहस प न पत एव स क पन व !गर ह+ नन ह: । परन पन व !गर अ व उनक+ स क गर उपजस नह! ह: । प न पत पर 'नF पकF क' सन ग अभ00 षक व ! क क न ह: कक न ल द र पन व !गर क' स क ल+खबद कर न+ ह+ अन+कF अवसर बबन हजn क+ एव हजn पर न दह म3 द + ग + ह: । परन पन व !गर म मल+ क' +नक+न पक र+ र ववलजमब करन+ म3 ह! रध बद ह: । और न न क पकक क रप 'ग करन ह + ह: एव सन 94 स+ लजमब उक व F क' ननस रर ह'न+ + न+ नह! ह +। न ल द र अन+कF अवसर पन व !गर क' उपलब कर न+ क+ उपर न 0 उनक+ द र ल+शम त 0 स क ल+खबद नह! कर ई गई। पन व !गर क8 स क ल+खबद कर न+ म3 प रम0 स+ ह! 0 वन रह! ह: और उनक एक म त लक व F क' ननस रर नह! ह'न+ + न+ क ह: जजसक+ भलए न ल अन ह!न अवसर नह! + सक पन व !गर क+ अ क+ आ रर क' दवषग रख + हए ह! उनक8 स क क' बन करन ह! न 'ध ह'ग अ : पन व !गर क8 स क आज ह! बन कर ! ज ए। "अभ00 षक पन व !गर क क न ह: कक द न क 8.5.02 क' एक प न पत सन ल परव न पन व ! व मख र आम क+ र'ग गस ह' ज न+ स+ न ल 14 म3 उपजस नह! ह' सक , प+श कक , क+वल पन व ! क8 ह स? न ह! वक8ल पन व ! क+ प स ह: । उसक+ पश पन व ! सन ल परव न क+ सव सथ ह'न+ आग+ क8 क'ई स? न नह! ह: । ऐस जस न म3 व+ No Instruction Plead कर + ह: । उनक8 प न ह: कक व+ क+वल पन व ! क+ ब न कर न+ क' अवसर ह + ह: । 'नF पकF क' ववस र पव ? क सन ग उनक+ द र क8 गई बहस पर मनन कक ग । समबजन पत वल! क अवल'कन कक ग । पस व सन 94 म3 न ल म3 सजस कक ग ह: और व ! न+ द न क 17.8.2001 क' अपन स क सम प कर ! और द न क 10.9.2001 पन व ! क8 स क ह+ नन क8 गई। द न क 10.9.2001 क' पन व !गर क+ र'ग गस ह'न+ क+ क रर सक क' अवसर ह ग और पत वल! द न क 8.10.2001 क' नन क8 गई पन: द न क 8.10.2001 क' पन व ! पक द र अवसर ह ग ज' 50/- र क+ हजn पर द ग और द न क 3.11.2001 स क ह+ नन क8 गई। द न क 3.11.2001 क' 0 क'ई स क पन व !गर द र पस नह! क8 गई। और उनह3 अजन म अवसर स क ह+ द ग जजसक+ भलए द न क 29.11.2001 नन क8 गई। द न क 29.11.2001 क' 0 क'ई 0 स क पस नह! क8 गई। पन: द न क 4.1.2002 स क ह+ नन क8 गई। द न क 4.1.2002 क' 0 क'ई सक पस नह! क8 गई जजस पर अजन म अवसर 100/- रप + क+ हजn पर द ग और द न क 30.1.2002 नन क8 गई। द न क 30.1.2002 क' 0 क'ई स क पस नह! क8 गई और 200/- रप + क+ हजn पर पन: अवसर द ज कर द न क 14.2.2002 नन क8 गई। ह! जस न द न क 14.2.2002 क' रह! और क'ई स क पन व !गर द र पस नह! क8 गई। जजस पर 300/- रप + क+ हजn पर न दह म3 अजन म अवसर द ग और द न क 13.3.2002 नन क8 गई क'ई स क पस नह! हई और पन: द न क 12.4.2002 स क ह+ नन क8 गई। द न क 12.4.2002 क' 0 वह! जस न रह! और क'ई स क पस नह! हई जजस पर पन: एक अवसर 400/- रप + क+ हजn पर इस नन n श क+ स द ग कक आग म प+श पर द सक पस नह! क8 गई ' सक बन समझ ज व+ग और सक ह+ द नक 8.5.2002 नन क8 गई। द न क 8.5.2002 क' 0 प?व क8 0 न पन व !गर दर सक पस करन ' र? रह एक प न पत पन व ! क+ र'ग गस ह'न+ क पस कक ग और पन: एक अवसर स क ह+ द + ज न+ क8 प न क8 गई ह: । वक8ल पन व !गर क+ इस ववसग प?र ननव+ न क' दवषग रख + हए उनहFन+ व म3 एक और No Instruction Plead कक ह: और वह! स ? र! ओर सक ह+ अवसर द + ज न+ क8 प न क8 गई दवप पन व ! क अ क आ रर उस+ पन: स क ह+ अवसर द + ज न+ क8 प त नह! + ह: । परन न दह म3 1000/- रप + क+ हजn पर एक और अवसर इस नन n श क+ स कक व+ अपन समस सक द न क 22.5.2002 क' सव पस कर ल+खबद कर 3 ग+। उनक+ द र स क पस नह! क8 ज न+ क8 जस न म3 व क ननस रर बहस अजन म सन ज कर व क ननस रर कर द ज एग । पत वल! स क 15 ह+ द न क 22.5.2002 क' पस ह'।" तपश द न क 22.05.2002 क' पन व ! क+ अध वक न+ द न क 11.00 ए.एम. पर जब न ल क सम प : 7.00 स+ 12.30 प .एम. क क , आकर ज दहर कक कक व+ No Instruction Plead कर + ह: , जजस पर न ल न+ बहस सनकर ननर ह+ द न क 24.05.2002 नन क8 और द न क 24.05.2002 क' ननर नह! भलख ज न+ क+ क रर द न क 28.05.2002 क8 र!ख प+श ! गई। उक आ + भशक ओ स+ सपष ह: कक आ + श 3 नन म 4 (2) भसववल पकक सदह क+ प व न क+ ह अप ल )गर क+ अध वक द र No Instruction Plead करन+ क+ ब न ल दर उनक+ वक ल न म+ क' ननरस करन+ क8 अनमन नह! ! ह: बजलक उनक8 उपजस न म3 बहस सन ज कर पकरर क' ननर) कक ग ह:, ज' ननर व कडक8 स+ सपष ह:, क Fकक ननर व कडक8 म3 उनक8 उपजस न ज ह: । इसस+ प?व क0 0 एकपक क व ह! क आ + श प रर नह! कक ग ह:, ऐस जस न म3 अववल ' आल5च ननर क' एकपक ननर व कडक8 नह! म न ज सक ह:, क Fकक सनव ई क पर ? अवसर द + ज न+ क+ ब पकरर क' ननर) व कडक8 कक ग ह: । जह क अप ल )गर द र पस न न क दष Malkiat Singh
and Ors. vs. Joginder Singh and Ors. (उपर'क उद ) क पश ह:, इसम3 म नन उच म न ल न+ अभ0नन रर कक ह: कक-
"6. There is no denying the fact that the appellants had engage d a counsel to defend them in the civil suit. The counsel for the appellants pleaded "no instructions" but the court did not issue any notice to the appellants, who were admittedly not present on the date when their counsel reported no instructions in the court. It is nobody's case that the counsel informed them after he had reported no instructions to the court. The appellant s only come to know about the order dated 18.11.1991 and the ex-parte decree dated 8.2.1992 when they approached their counsel on 6.6.1992. It was within four days thereafter that the appellants filed an application under Order 9, Rule 13, C.P.C. for setting aside the order dated 18.11.1991 and the decree dated 8.12.1992.
167. The appellants in their application clearly pleaded that they w ere neither careless nor negligent and as soon as they learnt a bout the ex-parte decree dated 8.2.1992 and the order dated 1 8.11.1991, they filed the application to set aside the order and ex-parte decree. A perusal of the record also reveals that the appellants were neither careless nor negligent in defending the suit. They had engaged a counsel and were following the proceedings. In this fact situation, the trial court, which had ad mittedly not issued any notice to the appellants after their couns el had reported no instructions, should have, in the interest of justice, allowed that application and proceeded in the case from the stage when the counsel reported no instructions. The appellants cannot, in the facts and circumstances of the case, be said to be at fault and they should not suffer. In taking this view, we are fortified by a judgment of this Court in Tahil Ram Issardas Sadarangani and Ors. v. Ramchand Issardas Sadarangani and Anr. AIR1993SC1182 , wherein the bench opined :-
"It is not disputed in the present case that on March 15, 1974 when Mr. Adhia, advocate withdrew from the case, the petitioners were not present in court. There is nothing on the record to show as to whether the petitioners had the notice of the hearing of the case on that day. We are of the view, when Mr. Adhia withdrew from the case, the interests of justice required, that a fresh notice for actual date hearing should have been sent to the parties. In any case in the facts and circumstances of this case we feel that the party in person was not at fault and as such should not be made to suffer."
इस पक र Tahil Ram Issardas Sadarangani and Ors. vs. Ramchand Issardas Sadarangani and Ors.( उपर'क उद ) म3 ह अभ0नन रर कक ग ह: कक-
"3. We are, therefore, of the view that the Learned Judge was justified in expressing his anguish at the impunity with which 17 the legal ethics are side-lined by some members of the profession.
4. It is not disputed in the present case that on March 15, 1974 when Mr. Adhia, advocate withdrew from the case, the petitioners were not present in court. There is nothing on the record to show as to whether the petitioners had the notice of the hearing of the case on that day. We are of the view, when Mr. Adia withdrew from the case, the interests of justice required, that a fresh notice for actual date hearing should have been sent to the parties. In any case in the facts and circumstances of this case we feel that the party in person was not at fault and as such should not be made to suffer."
इस पक र Rafiq and Ors. vs. Munshilal and Ors ( उपर'क उद ) पकरर म3 ह अभ0नन रर कक ग ह: कक-
"3. The disturbing feature of the case is that under our present adversary legal system where the parties generally appear through their advocates, the obligation of the parties is to select his advocate, brief him, pay the fees demanded by him and then trust the learned advocate to do the rest of the things. The party may be a villager or may belong to a rural area and may have no knowledge of the court's procedure. After engaging a lawyer, the party may remain supremely confident that the lawyer will look after his interest. At the time of the hea ring of the appeal, the personal appearance of the party is not only not required but hardly useful. Therefore, the party having done everything in his power to effectively participate in the proceedings can rest assured that he has neither to go to the High Court to inquire as to what is happening in the High Court with regard to his appeal nor is he to act as a watchdog of the advocate that the latter appears in the matter when it is listed. It is no part of his job.
Mr. A.K. Sanghi stated that a practice has grown up in the High Court of Allahabad amongst the lawyers that they remain absent when they do not like a particular Bench. Maybe he is better informed on this matter. Ignorance in this behalf is our bliss. Even if we do not put our seal of imprimatur on the alleged practice by dismissing this matter which may discourage such a tendency, would it not bring justice delivery system into disrepute. What is the fault of the party who having done everything in his power and expected of him would suffer because of the default of his advocate. If we reject this appeal, as Mr. A.K. Sanghi invited us to do, the only one who would suffer would not be the lawyer who did not appear but the party whose interest he represented. The problem that agitates us is whether it is proper that the party should suffer for the inaction, deliberate omission, or misdemeanour of his agent. The answer obviously is in the negative. Maybe that the learned 18 advocate absented himself deliberately or intentionally. We have no material for ascertaining that aspect of the matter. We say nothing more on that aspect of the matter. However, we cannot be a party to an innocent party suffering injustice merely because his chosen advocate defaulted. Therefore, we allow this appeal, set aside the order of the High Court both dismissing the appeal and refusing to recall that order. We direct that the appeal be restored to its original number in the High Court and be disposed of according to law.
If there is a stay of dispossession it will continue till the disposal of the matter by the High Court. There remains the question as to who shall pay the costs of the respondent here. As we feel that the party is not responsible because he has done whatever was possible and was in his power to do, the costs amounting to Rs. 200/- should be recovered from the advocate who absented himself. The right to execute that order is reserved with the party represented by Mr. A.K. Sanghi."
इस पक र Prabhu Lal vs. Lal Singh (उपर'क उद ) पकरर म3 ह अभ0नन रर कक ग ह: कक-
"5.Having considered the rival submissions and having perused the judgments cited on behalf of the petitioner, the ratio laid down in all those judgments is required to be respected and followed. However, the petitioner is not entitled to claim anything beyond the ratio of those judgments and then the ratio is to be applied taking into account all the attending circumstances of the litigation in each individual case. There may be circumstances where after engaging the lawyer, the litigant may not be required to take any effective step and may well rest contended awaiting information from the lawyer, as against which there may be cases and cases where the litigant may be required to be vigilant and attendant with day do day progress of the litigation. In the second category of cases, it cannot be expected of a lawyer, on the other hand, to every time to be on his toes to rush after the litigant, and only after failing to contact, to plead no instruction. Be that as it may.
(6).In the totality of the circumstances of the present case, I feel inclined to set aside the ex parte decree adopting a little liberal attitude in the matter of following the judgments of the Supreme Court cited on behalf of the learned counsel for the petitioner. But at the same time, in the circumstances of the case, such ex parte decree is required to be set aside on terms as clearly contemplated by Order 9 Rule 13, which terms can include the terms as to costs, payment into court, or otherwise as is thought fit. In the present case, in my view, therefore, the ex parte decree is required to be set aside on the condition of the defendant depositing a sum of Rs. 15,000/- in the learned trial court within two months from today, the amount shall not be paid to the plaintiff till disposal of the suit and shall be appropriately invested by the learned trial court in some Scheduled Bank so as to yield return.
On the amount being so deposited, the learned trial court shall receive the written statement of the petitioner and thereafter, try the 19 suit most expeditiously and conclude the trial as far as possible within a period of one year from the date of depositing the amount. In case the petitioner fails to deposit the amount as above, the ex parte decree shall stand and the revision shall be deemed to be dismissed. If the amount is deposited within two months, the parties shall appear before the learned trial court on 17th July, 2000." इस पक र Sushila Narahari and Ors. vs. Nandakumar and Ors.
(उपर'क उद ) पकरर म3 ह अभ0नन रर कक ग ह: कक-
"A reading of the facts leaves us with no doubt that the advocate has deselected his duty to inform the client by registered post if there was any nun-cooperation on behalf of the appellants. Consequently, when the suit had come up for trial, he has withdrawn his vakalatnama without notice to the appellants. The trial Court set the appellants ex parte and decreed the suit for specific performance. The application for condonation of delay of 40 days was filed. The Court refused to condone the delay. In view of the above, we find that she is well justified in filing the application with the delay. The delay is accordingly condoned. The ex-parte decree is set aside. The trial Court is directed to give opportunity to the appellants to cross-examine the witness examined by the respondent of the suit and also adduce evidence on her behalf. The trial Court is further directed to dispose of the matter as expeditiously as possible, preferably within one year from the date of receipt of the copy of the order"
Narayan Lal Bagra and Anr. vs. Hanuman Sharma and Ors (उपर'क पकरर) म3 ह अभ0नन रर कक ग ह: कक-
"8. The point in issue is as to whether the conduct of the learned advocate by making a statement of no instructions before the court is permissible in law and whether under such circumstances court can rely upon such statement in the interest of justice. This point directly in issue before the Gujarat High Court in case title Patel Maganlal Dhanjibhai Godltasara and Another v. Patel Laxmidas Narabhai Kansagara reported in AIR 1988 Guj 48 was whether in a case when the lawyer pleads no instructions before the court and whether the court could permit him to withdraw from the case and could the court straightway expected to proceed further in absence of the litigant. Dealing with this, the court observed in para 7 to 9 as under:
7. The learned trial court Judge relied upon the statement of the advocate that the defendants were not turning up to give instructions for conducting the suit.
This may be so. Even after accepting the statement of the learned Advocate, the learned Judge could not and should not have proceeded to dispose of the suit in absence of the petitioners defendants. With utmost respect, this appears to be an escape route or an easy way to dispose of the suit and add the number in disposal figure.
Here, it is necessary to refer to the rules framed by the Bar Council of India under the provisions of S.49(l)(c) of the Advocates Act, 1961. Rule 12 of the aforesaid rules, which is relevant for the purpose, reads as follows:
12. An advocate shall not ordinarily withdraw from engagements once accepted, without sufficient cause and unless reasonable and sufficient notice is given to the client. Upon his withdrawal from a case, he shall refund such part of the fee as has not been earned." When the learned 20 trial court judge accepted 'no instruction' purshis and permitted the advocate to retire from the case, he ought to have examined as to whether there was sufficient cause as to whether reasonable and sufficient notice was given to the petitioners defendants or not. As per the provisions of these rules, before permitting an advocate to retire from the case, the court must examine that (1) there is sufficient cause, and (2) reasonable and sufficient notice is given by the advocate to his client. It appears that the trial court was not at all aware about the provisions of these rules. In the instant case it appears to have so happened that the 'no instructions' purshis filed by the advocate is instantaneously accepted without verifying as to whether there was sufficient cause for the learned advocate to retire and whether there was reasonable and sufficient notice to the litigant. Before accepting 'no instruction' purshis, the Court must have examined the aforesaid aspects. Not doing so would certainly amount to failure to exercise the jurisdiction vested in it.
8. In cases where the Courts feels that 'no instruction' purshis was filed by the advocate for sufficient cause and with reasonable and sufficient notice to the litigant, it should be necessary for the court, again to satisfy about the latter part of the rule which says that the advocate shall refund such part of the fee as has not been earned. In the large interest of justice and with a view to see that the common man is not put to avoidable hardship, it would be better and proper that the Court takes care of this aspect also and sees to it that the part of the fee which has not been earned by the advocate is refunded to the litigant. Without complying with this latter part of the rule, ordinarily the advocate should not be permitted to retire from the case.
9. Even when it is shown to the court that there is sufficient compliance with the provisions of the rule, as stated hereinabove it would be desirable and proper that the Court insists for the presence of the party in the court before permitting the advocate to retire from the case. In case, the court feels that it is impossible for the advocate or it is very much difficult for him to secure the presence of the party, the advocate may be permitted to retire. However, before doing so the Court must feel satisfied that the provisions of the aforesaid rules are complied with. Thereafter the court ought not to proceed further in absence of the parties.
The court itself must make efforts to secure the presence of the parties. At any rate without issuing fresh summons directing the party to remain present in the Court either personally or through advocate and without informing him about the necessity to make appropriate arrangements for proceeding further with the case, the Court should not take further steps in the case. If this is not done the object and the spirit with which the aforesaid rule has been enacted by the Bar Council of India, will be frustrated.
Moreover the basic principles of natural justice will also be violated.
9. This point is not res Integra as the Supreme Court in the case title Tahil Ram Issardas Sadarangani and Ors. v. Ramchand Issardas Sadarangani and Another reported in 1993 Supp. (3) SCC 256, in a similar proposition of law where the Advocate has withdrawn his appearance while the petitioner was absent and the Apex Court while dealing with such a proposition pronounced in para 4 as under:
It is not disputed in the present case that on March 15,1974 when Mr. Adhia, Advocate withdrew from the case, the petitioners were not present in court. There is noting on the record to show as to whether the petitioners had the notice of the hearing of the case on that day. We are of the view, when Mr. Adhia withdrew from the case, the interest of justice required, that a fresh notice for actual date of hearing 21 should have been sent to the parties*. In any case in the facts and circumstances of this case we feel that the party in person was not at fault and as-such should not be made to suffer.
10. In case title Sushila Narahari and Others v. Nand Kumar and Another reported in 1996 (2) Apex Court Journal 171 (S.C.) : 1996 (5) SCC 529 wherein the Apex Court while dealing with the case of setting aside ex parte decree wherein an application for condonation of delay was filed. The advocate withdrew from the proceedings without notice to his client as a result of which ex parte proceedings were taken against them. The appeal was filed on the ground that it is dereliction of the duty of the advocate and litigant is not at fault, the apex court dealing with it, observed as under:
A reading of the facts leaves us with no doubt that the advocate has deselected his duty to inform the client by registered post if there was any non-cooperation on behalf of the appellants. Consequently, when the suit had come up for trial, he has withdrawn his Vakalatnama without notice to the respondents. The trial Court set the appellants ex parte and decreed the suit for specific performance. The application for condonation of delay of 40 days was filed. The Court refused to condone the delay. In view of the above, we find that she is well justified in filing the application with the delay. The delay is accordingly condoned. The ex-parte decree is set aside. The trial Court is directed to give opportunity to the appellants to cross-examine the witness examined by the respondents of the suit and also adduce evidence on her behalf. The trial Court is further directed to dispose of the matter as expeditiously as possible, preferably within one year from the date of receipt of the copy of the order.
11. In case title Malkiat Singh and Anr. v. Joginder Singh and Ors. reported 1998 (2) Civil Court Cases 83 (S.C.) : 1998 (1) Apex Court Journal 211 (S.C) : 1998 (2) SCC 206, the facts are that the learned advocate pleaded no instruction and ex parte proceedings were taken against the litigant. His application under Order 9 Rule 13 CPC was dismissed and the appeal was preferred before the Supreme Court urging that the Advocate without notice to his client could not have pleaded no instructions. Dealing with it, the Supreme Court observed as under:
The appellants in their application clearly pleaded that they were neither careless nor negligent and as soon as they learnt about the ex-parte decree dated 08.02.1992 and the order dated 18.11.1991, they filed the application to set aside the order and ex-parte decree. A perusal of the record also reveals that the appellants were neither careless nor negligent in defending the suit, they had engaged a counsel and were following the proceedings. In this fact situation, the trial court, which had admittedly not issued any notice to the appellants after their counsel had reported no instructions, should have, in the interest of justice, allowed that application and proceeded in the case from the stage when the counsel reported no instructions. The appellants cannot, in the facts and circumstances of the case, be said to be at fault and they should not suffer. In taking this view, we are fortified by a judgment of this Court in Tahil Ram Issardas Sadarangani & Ors. v. Ramchand Issardas Sadarangani & Anr. (1993) (Supp.) 3 SCC 256.
12.Learned counsel for the respondents, in rebuttal, has relied upon the judgment delivered on 14.11.2003 in Revision Petition No. 114/2003 by this court. Perusal of the judgment shows that it is not relevant on the point in issue and is of no avail.
13. Learned counsel for the appellants has also made a submission that 30 days period of limitation is prescribed for any suit, appeal or application by the 22 Schedule appended to Section 2(j) of the Limitation Act, 1963. Learned counsel for the appellants filed an application to lead evidence for condonation of delay in filing the application under Order 9 Rule 13 of CPC. The application has been withdrawn perhaps for the reason that the advocate might have thought it proper that without leading evidence he can succeed in law and merits of the case. The Court has to deal with such a situation where the advocate pleaded particularly no instructions on 22.08.1994. It was also stated in the application filed under section 5 of the Limitation Act that the advocate gave instructions to them that they need not to come on the next date in the court as he will act and appear on their behalf. Notwithstanding that if the advocate has not appeared and not informed his client despite that withdrew from the pleadings as a result of which an ex parte proceedings were taken, litigant cannot be penalised for the default of an Advocate and the period of filing the application have to be counted from the date of knowledge. For reckoning period of limitation the Supreme Court in case title Madan Lal v. State of U.P. and Ors. reported in AIR 1975 SC 2085 observed as under:
In such a case, if the aggrieved party came to know of the order after the expiry of the time prescribed for presenting an appeal from the order, would the remedy be lost for no fault of his? It would be absurd to think so. It is fundamental principle of justice that a party whose rights are affected by an order must have notice of it."
जजसम3 क'ई ववव नह! ह: परन हस ग पकरर म3 ज:स कक ऊपर
ववव+ध कक ज क ह: कक अप ल )गर न+ एक रफ ' 09.05.2002
क' No Instruction Plead कक ह: और उसक+ रन ब ह! स क ह+
अवसर द + ज न+ क8 प न क8 ह:, ज:स कक उपर'क द नक
09.05.2002 क8 आ + भशक स+ सपष ह:, अ No Instruction Plead करन+
क+ ब उनहFन+ अपन+ पकक र क8 ओर स+ प:रव कर + हए स क पन व !
ह+ अवसर + न+ क8 प न क8 ह:, जजसस+ सपष ह: कक व+ पन व ! क8 ओर
स+ प:रव कर रह+ ,+ उसक+ ब द न क 22.05.2002 क' जब पकरर बहस
अजन म क+ भलए नन , उस र'ज 0 एक रफ ' No Instruction
Plead करन कह ह: ओर ब म3 न ल द र बहस सन गई ह: और
बहस सनकर पकरर क' ननर) कक ग ह: । ऐस जस न म3
अप ल )गर क' अ नस न ल दर सनव ई क प?र म5क द
ग ह: एव उनक+ अध वक न ल म3 उपजस + एव प:रव कर रह+ ,+
उस पररजस न म3 अप ल )गर क' अलग स+ न'दटस द + ज न+ क8
आवश क नह! और ऐस जस न म3 उपर'क न न क दष इस
पकरर क+ थ F स+ भ0नन ह'न+ क+ क र अप ल )गर क' क'ई म नह!
कर + ह: ।
इसक+ ववपर! Madan Lal (since deceased) and Ors. vs. Prabhu
Dayal and Ors. (उपर'क उद ) पकरर म3 ह अभ0नन रर कक ग ह:
कक-
23
"15. So far as the contention of the learned Counsel for the defendant-respondent that the plaintiff has been compensated with costs is concerned, it may be stated here that in the facts of this case two adjournments were granted on costs of Rs.
200/- each on 16-11-2004 and 2-12-2004 which were not paid and still the defendant did not appear for, leading evidence on 17-1-2005 having sought adjournments earlier. The litigants can not be allowed to take things so casually and then come forward and state that the decree may be set aside on costs by compensating the plaintiff. A decree may be set aside on showing sufficient cause for non-appearance. The present one in the opinion of this Court as has been held above is a case of gross negligence and merely on payment of cost the ex parte decree cannot be set aside where all the findings were arrived at against the defendant by the learned trial Court as well as this Court on the question whether the defendant was prevented from appearing in Court by sufficient cause." इस पक र Ramesh Chand vs. Janaknandan Saxena &
Ors (उपर'क उद ) म3 ह अभ0नन रर कक ग ह: कक-
"Merely because a litigant has hired the services of the lawyer, the litigant is not absolved his responsibility of following the progress of his case. It is for the litigant to protect his interests and rights. Thus, he has a duty to contact the lawyer in order to find out the systematic progress of the proceedings. It is extremely easy for the litigant to place the blame squarely on the shoulders of his lawyer. But such a plea cannot be permitte d as it would create havoc in the legal system. Moreover, from 1997 till 2000, for three long years, the appellant had shown in terest in the case. Thus, he cannot plead his ignorance about the pendency of the case. He was duty bound to see that the case was argued finally before the trial court. A bare perusal of the facts narrated above clearly reveals that the trial court had been more than generous in granting the adjournment to 24 the appellant and his counsel. Since the court cannot keep waiting indefinitely for the litigant to commence the arguments finally, the learned Judge was certainly justified in rejecting the application under Order 9 Rule 13 of the Code."
हस ग पकरर म3 अप ल )गर एक ह! पररव र क+ स स ह: और
उनहFन+ आ + श 9 नन म 13 भसववल पकक सदह क+ आव+ न म3 र 5
पररस म अध नन म क+ आव+ न म3 अध वक द र सध? नह! करन+ क+
अल व अनपजस न क क'ई क रर नह! ब ह: परन उनह'न+ अपन+
अध वक स+ कब - कब समपक कक , उनक+ ज' व न ल म3 लजमब
+, उनक8 पगन क+ ब र+ म3 कब ज नक र! प प क8 प प करन ह , इस
बब अपन+ आव+ न म3 क'ई अभ0व न नह! कक ह: । अ नस न ल
न+ ननर व कडक8 द न क 28.05.2002 क' प रर कक + ग + ह: और उस+
अप स करन+ क+ भलए आव+ न द न क 06.11.2002 क' प+श कक + ग + ह:,
ज' प म ह स+ अध क सम क+ ब पस कक + ग + ह: जबकक पररस म
अध नन म 1963 क+ अनचछ+ 123 क+ अनस र एकपक ननर व कडक8
क' अप स करन+ क8 भम 30 द वस क8 ह: और वह स द वस क8
भम द व क+ सममन न'दटस पन व ! पर म ल नह! हए '
एकपक ननर व कडक8 क8 ज नक र! स+ प रम0 हFग+ और द म ल ह'
गई ह: ' वह ननर व कडक8 क8 र!ख स+ 30 द वस क8 अवध प रम0
ह'ग ।
हस ग पकरर म3 ज' एकपक ननर व कड+क8 प रर कक ग
ह: व+ 'नF पकF क8 उपजस न म3 प रर कक ग ह: ओर उसक8 ज नक र!
अप ल )गर क+ ववद न अध वक क' ननर व कडक8 क+ द न ह! , उसक+
ब प म ह स+ अध क सम क+ ब आव+ न पस कक + ग + ह: एव
ववलमब म फ8 क क'ई कक क क रर 0 नह! ब ग ह:, ऐस जस न
म3 इन अप लF म3 क'ई स र नह! ह: और असव क र क8 ज ह:
अ नस न ल द र प रर ननर क' इस सश' न क+ स पष कक
ज ह: कक आ + श 9 नन म 13 भसववल पकक सदह क+ आव+ न ह!
प'षर नह! ह:, क Fकक ननर व कडक8 एकपक ह'न पकट नह! ह' ह: ।
(बनव र! ल ल शम )
न ध पन
ब एलज:न/
Powered by TCPDF (www.tcpdf.org)