Allahabad High Court
Prahlad Singh And Another vs Niyaz Ahmad And Others on 8 February, 2000
Equivalent citations: 2000(2)AWC1721, AIR 2001 ALLAHABAD 78, 2001 ALL. L. J. 731, 2002 (2) LANDLR 248, 2000 (4) CIV LJ 859, 2000 (2) ALL WC 1721, 2000 (1) ALL RENTCAS 649
JUDGMENT R. H. Zaidi, J.
1. Heard learned counsel for the parties and also perused the record.
2. By means of this petition filed -under Article 226 of the Constitution of India, petitioners pray for Issuance of a writ, order or direction in the nature of certiarari quashing the order dated 5.11.1997 passed by respondent No. 2 dismissing the application filed by the petitioners under Order IX. Rule 7, C.P.C. and the order dated 11.11.1999 whereby the revision filed by the petitioners against the order dated 5.11.1997 has been dismissed by the Court below.
3. The facts of the case giving rise to the present petition in brief are that the respondent No. 1 filed a Suit No. 1245 of 1993 for permanent injunction against the petitioners and others. In the said suit 19.5.1994 was fixed for hearing. On the said date, only plaintiff-respondent appeared and the petitioner-defendant did not appear In the Court. The trial court consequently passed an order to proceed ex parte and fixed 15.7.1994 for hearing. On 15.7.1994. respondent-plaintiff produced his evidence as ex parte. Thereafter it was on 6.8.1994. an application under Order IX. Rule 7, C.P.C. was filed. Said application filed by the petitioners was objected to by the respondent No. 1 and was ultimately dismissed by the trial court by its judgment and order dated 10.5.1995. On 6.8.1994, the case was fixed for ex parte arguments. On the said date, petitioners filed two applications one for adjournment of the case and the other under Order IX, Rule 7, C.P.C. The application for adjournment of the hearing was allowed and 11.8.1994 was fixed for disposal of application under Order IX, Rule 7. C.P.C. It was on 11.8.1994. petitioners moved another application for setting aside the order dated 15.7.1994. It was on 10.5.1995, an application under Order IX, Rule 7, C.P.C. was heard and the trial court dismissed the said application holding that application filed by the petitioners was legally not maintainable. Against the order dated 10.5.1995, a revision was filed by the petitioners which was also dismissed by the Revislonal Court on 13.4.1996 and the orders passed by this trial court to proceed ex parts under Order IX, Rule 6 (1) (a). C.P.C. became final. It is stated that on 21.5.1997 an_ application moved by the plaintiff-respondent for amendment of the plaint. The said application was allowed and amendment was also incorporated in the plaint. It was on 16.7.1997 petitioners again moved a fresh application under Order IX. Rule 7 with a request to set aside the order to proceed ex parte, to permit them to file additional written statement and to decide the suit on merits. After hearing the parlies, the said application was dismissed by the trial court by its judgment and order dated 5.11.1997. The validity of the said order was challenged by the petitioners before the Revislonal Court which also upheld the validity of the order passed by the trial court and dismissed the revision on 11.11.1999, hence the present petition.
4. Learned counsel for the petitioner vehemently urged that the applications filed by the petitioners under Order IX. Rule 7, C.P.C. were legally maintainable, the Courts below have acted illegally in rejecting the application on the ground that the order dated 10.5.1994 operates as res judicata, therefore, according to him, orders passed by the Courts below are liable to be set aside.
5. I have considered the submissions made by the learned counsel for the petitioner.
6. Order IX, Rule 6, Civil Procedure Code reads as under :
(Only relevant portion quoted) : Rule 6 : "Procedure when only plaintiff appears--(1) Where the plaintiff appears and the defendant does not appear when the suit is called on for hearing then,--(a) when summons duly served--If it is proved that the summons was duly served, the Court may make an order that the suit be heard ex parte".
7. In this case, admittedly the summons were duly served upon the defendants-petitioners. The Court was. therefore, rightly passed the order on 19.5.1994 to proceed ex parte under the aforesaid rule. The next date fixed for hearing after 19.5.1994 was 15.7.1994.
8. Order IX, Rule 7, C.P.C. reads as under :
"Procedure where defendant appears on day of adjourned hearing and assigns good cause for previous non-appearance.--Where the Court has adjourned the hearing of the suit ex parte and the defendant, at or before such hearing appears and assigns good cause for his previous non-appearance, he may. upon such terms as the Court directs as to costs or otherwise, be heard in answer to the suit as if he appeared on the day fixed for his appearance".
9. The application under Order IX, Rule 7. C.P.C. as it is evident from the reading of the aforesaid rule, can be filed at or before the next date fixed for hearing. In the Instant case, admittedly the application under Order IX, Rule 7. C.P.C. was filed by the petitioners on 6.8.1994. It was the date after the next date fixed under Order IX. Rule 6. C.P.C.
10. In view of these facts, the application filed by the petitioners under Order IX, Rule 7, C.P.C. was legally not maintainable. The same was rightly dismissed by the trial court. The revislonal court also did not commit any error of jurisdiction In upholding the order passed by the trial court. Thereafter as stated above, application for amendment of the plaint was filed which was allowed and amendment was also incorporated In the plaint. The petitioner had no right to Intervene In the proceedings of the suit at that stage, inasmuch as the principles of res judicata apply by stages. In the instant case, the orders dated 19.5.1994 ; 10.5.1995 and 13.4.1996 have become final. They operate as res Judicata. A reference in this regard may be made to the decisions In Satyadhya Ghosal and others v. Smt. Deorajan Debi and another, AIR 1960 SC 941 ; Phool Chand Sharma and others v. Chandra Shanker Pathak and others, AIR 1964 SC 582 : Amar Chand Butail u. Union of India and others, AIR 1964 SC 1658 ; Dewaji v. Ganpatlal, AIR 1969 SC 560 : Ganapathi Thevar v. Sri Navneethaswaraswami Devasthanam, AIR 1969 SC 764 ; The United Province Electric Supply Company Limited v. T. N. Chatferfee and others, AIR 1972 SC 1201 and Y. B, Patil and others v. Y. L. Patil, AIR 1977 SC 392.
11. The Courts below did not commit any error of law or jurisdiction in holding that the application filed by the petitioners was hit by Section 11, C.P.C. Merely because an amendment application was filed by the plaintiff-respondent, which was allowed, will not give any fresh right to the petitioners to make another application under Order IX, Rule 7, C.P.C.
12. Learned counsel for the petitioner in support of his submission referred to and relied upon the decision of the Apex Court in Arjun Singh u. Mohindra Kumar and others. AIR 1964 SC 993, and the decision of this Court in Bajrang Bahadur Tripathi v. Suraj Kumar, 1985 (3) LCD 394. In Arjun Singh's case, the controversy Involved was as to whether an order passed in exercise of power under Order IX, Rule 7. C.P.C. rejecting the application to set aside the order to proceed ex parte would operate as res Judicata. In the present case, the application under Order IX, Rule 7, C.P.C. was dismissed. The order of dismissing the said application has become final; but the petitioner again filed an application under Order IX, Rule 7, C.P.C. The question was as to whether the subsequent application was hit by principle of res judicata, The Courts below answered the said question in affirmative. In Arjun Singh's case (supra), it was held that the order passed under Order IX, Rule 7, C.P.C. will not operate as res Judicata while dealing with an application under Order IX, Rule 13, C.P.C. In the present case, so far, the decree has not been passed ex parte. In case the suit is decreed, it would be open to the petitioner to file an application under Order IX, Rule 13. C.P.C. Thus the decision in Arjun Singh's cose has got no application to the facts of this case.
13. In Bajrang Bahadur Tripathi's case (supra) aforesaid decision of the Supreme Court came to be considered, after taking into consideration the said decision, it was ruled as under by this Court :
"The learned counsel for the plaintiff-opposite parties submitted that after ex parte evidence had already been recorded, the defend ant-applicant had no right to make application under Order IX. Rule 7, and, therefore, the said application was misconceived and had been rightly rejected by the Court below. For making this submission that the application, at the stage at which it was moved, was not maintainable, the learned counsel has relied upon Arjun Singh v. Mohindra Kumar and others, AIR 1964 SC 993. In this case, it was held by their Lordships that if the entirety of the hearing had been completed and only judgment remained to be pronounced. Order IX. Rule 7 was not applicable".
"Arjun Singh v. Mohindra Stngh and others, AIR 1964 SC 993, is of no assistance to the applicant ; rather it is against him. It was held in this case by their Lordships that Inherent power of the Court cannot override the express provisions of the statute and that Order IX, Rule 7 and Order IX, Rule 13 exhaust the whole gamut of situations that might arise owing to non-appearance of defendant during the course of trial. In this very case it is also laid down by their Lordships that where the hearing has been completed and the case has been fixed for pronouncement of Judgment, Order IX, Rule 7 is not attracted. The applicant did not apply under Order IX, Rule 13 after the ex parte decree had been passed. In the circumstances. In view of the observations made by their Lordships the applicant had no right to claim setting aside of ex parte order".
14. In this case, as stated above, the trial court directed to proceed ex parte on 19.5.1994 and fixed for 15.7.1994 for hearing. On 15.7.1994 the plaintiff-respondent produced his evidence as ex parte. Thereafter the application under Order IX. Rule 7. C.P.C. was filed on 6.8.1994 which was apparently not maintainable. The subsequent application filed by the petitioner again under Order IX, Rule 7. C.P.C. on 11.8.1994 for the same relief i.e. for setting aside the order dated 15.7.1994, the said application was clearly barred by Section 11, C.P.C.
15. The Courts below did not commit any error or jurisdiction in rejecting the said applications. I do not find any illegality or Infirmity in the order passed by the Courts below. No case for interference under Article 226 of the Constitution of India is made out. The writ petition fails and is accordingly dismissed ; but without any order as to costs.