Bombay High Court
Yuvraj Vithu Sutar vs Dinkar Lahu Sutar on 15 November, 2011
Author: R.M.Savant
Bench: R.M.Savant
1 wp-6271-10 & 4088-11.doc
mmj
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.6271 of 2010
Yuvraj Vithu Sutar .. Petitioner
Versus
Dinkar Lahu Sutar .. Respondent
WITH
WRIT PETITION NO.4088 OF 2011
Dinkar Lahu Sutar ..Petitioner
Versus
Bajirao Vithu Sutar & Ors. ig ..Respondents
Mr. Amit Borkar Advocate for the Petitioner in Writ Petition No.6271 of
2010
Mr. S.S.Patwardhan for the Petitioner in Writ Petition No.4088 of 2011
and for the Respondent in Writ Petition No.6271 of 2010
CORAM : R.M.SAVANT, J.
DATE : 15th NOVEMBER, 2011
ORAL JUDGMENT :
1 Rule in both the Petitions, with the consent of the parties made returnable forthwith and heard.
2 By the above Petitions, two orders are taken exception to. In so far as Writ Petition No.6271 of 2010 is concerned, the order challenged is dated 8-12-2009 passed by the Learned Ad-hoc District Judge-I, Kolhapur, by which order, the Application filed by the Respondent herein i.e. the Petitioner in the companion Petition for condonation of delay of 39 days in filing the Appeal against the decree dated 26-3-2009, came to be allowed subject to payment of costs of Rs.1500/-.
::: Downloaded on - 09/06/2013 17:55:19 :::2 wp-6271-10 & 4088-11.doc 3 In so far as, the Writ Petition No.4088 of 2011 is concerned, the same takes exception to the Order dated 26-10-2009 passed by the same Learned Ad-hoc District Judge-I, Kolhapur, by which Order the application Exhibit-10 for condonation of delay of about 6 days filed by the Petitioner in bringing the heirs on record came to be rejected.
4 In so far as, the first Petition is concerned, the principal ground on which, the impugned order has been challenged is that the First Appellate Court has erred in condoning the delay in filing the Appeal which has abated in view of the fact that the Plaintiff No.1 is dead and his heirs were not brought on record and the Application Exhibit 10 filed by the Respondent herein for condonation of delay in bringing the heirs on record has been rejected. It is the case of the Petitioner that the decree being one and indivisible, the Appeal would not survive in view of the abatement qua the Plaintiff No.1.
5 In the light of the said submissions, the decision in Writ Petition No. 4088 of 2011 would therefore, have a material bearing on the challenge in Writ Petition No.6271 of 2010, in my view, it would be appropriate to consider the said Writ Petition at the first instance.
6 As indicated above, the said Writ Petition has been filed impugning the Order dated 26-10-2009 passed by the Learned Ad-hoc District Judge-
I, Kolhapur, by which Order, the Application Exhibit-10 for condonation of delay of 6 days came to be rejected. The reasons given by the Petitioner in ::: Downloaded on - 09/06/2013 17:55:19 ::: 3 wp-6271-10 & 4088-11.doc the said Writ Petition for seeking condonation of delay, as can be seen, from the Order, did not commend acceptance of the Learned District Judge. The Learned District Judge was of the view that the case made out by the Petitioner in the said Writ Petition cannot be accepted when the Petitioner was living in the adjoining house of the Respondent No.1.
6 It is trite that in matters of condonation of delay, a highly pedantic approach should be eschewed and an approach which furthers the cause of substantial justice should be adopted. It is also trite that the party should be allowed to prosecute its remedy on merits rather than being thrown out on technicalities. In my view, in the facts and circumstances of the case, the Learned Ad-hoc District Judge-I, Kolhapur has taken a highly technical view of the matter in rejecting the application for condonation of delay of 6 days.
7 It is sought to be contended on behalf of the Respondent by the Learned Counsel Mr. Borkar that the Petitioner has acquiesced in the said Order dated 26-10-2009 on account of his subsequent conduct. It is the submission of Mr. Borkar that after the application for condonation of delay in filing the Appeal was allowed by the Learned District Judge by his Order dated 8-12-2009, the Respondent in the above Petition had filed a Review Application against the said Order. In response to the review application, the Petitioner in the above Petition had taken a stand that the proceedings have not abated. The review application accordingly came to ::: Downloaded on - 09/06/2013 17:55:19 ::: 4 wp-6271-10 & 4088-11.doc be dismissed on 23-4-2010 after which, the Respondent i.e. the Petitioner in the companion Petition No.6271 of 2010 filed the said Petition challenging the Order dated 8-12-2009 as also the Order dated 5-1-2010.
Notice came to be issued in the said Petition on 14-7-2010 and it is only after a period of three months thereafter that the instant Petition being No.4088 of 2011 came to be filed. The Learned Counsel taking support of the said factual events would contend that the said events show the acquiesced of the Petitioner in the said Order dated 8-12-2009.
Per contra, it is submitted by the Learned Counsel appearing for the Petitioner Shri Patwardhan that the events as disclosed by the Learned Counsel for the Respondent do not make a case of acquiescence, as it was always open to the Petitioner to challenge the said Order dated 26-10-2009 and merely because the above Writ Petition has been filed after Writ Petition No.6271 of 2010, it cannot be said that the Petitioner has acquiesced in the said Order dated 26-10-2009. In my view, to bring home the ground of acquiescence a strong case has to be made out as it results in non suiting a party, merely because the instant Petition was filed after the said Writ Petition No.6271 of 2010, it cannot lead to an inference that the Petitioner has acquiesced in the said Order dated 26-10-2009.
The fact that the Petitioner had taken a stand in the Review Petition filed by the Respondent that the proceedings have not abated would also not lead to an inference that he has acquiesced in the said Order. The said ::: Downloaded on - 09/06/2013 17:55:19 ::: 5 wp-6271-10 & 4088-11.doc stand might have been taken in the context of the pleadings in the Review Petition.
8 In my view, therefore, the case of acquiescence as sought to be made out by the Learned Counsel for the Respondent cannot be accepted.
In that view of the matter and for the reasons mentioned herein above, the above Writ Petition No.4088 of 2011 is required to be allowed.
Resultantly, the impugned order dated 26-10-2009 is quashed and set aside. The delay of 6 days in bringing the heirs of the original Plaintiff No. 1 i.e Respondent No.1 to the Appeal stands condoned. The heirs accordingly to be brought on record. The Petitioner would be entitled to amend the cause title of the Appeal accordingly.
9 Rule is accordingly made absolute in the aforesaid terms with parties to bear their respective costs.
10 In view of the fact that Writ petition No.4088 of 2011 has been allowed as above, the challenge, if any, to the Order dated 8-12-2009 condoning the delay on the ground that the Appeal has abated does not survive, the Petition is accordingly disposed of as having become infructuous. Rule to stand discharged accordingly in the said Petition.
11 In the facts and circumstances of the case, the hearing of the Appeal filed by the Petitioner in Writ Petition No.4088 of 2011 is expedited.
(R.M.SAVANT, J.) ::: Downloaded on - 09/06/2013 17:55:19 :::