Allahabad High Court
Madan Mohan Bajpayee vs Harnam Das Gupta And Ors. on 29 March, 2005
Equivalent citations: 2005(4)AWC3704
Author: Anjani Kumar
Bench: Anjani Kumar
JUDGMENT Anjani Kumar, J.
1. This writ petition under Article 226 of the Constitution of India has been filed by the plaintiff-petitioner challenging the judgment and decree passed by the trial court dated 18.5.2002 in Suit No. 72 of 1986 and the order passed by the revisional court dated 25.11.2002 in Revision No. 17 of 2002. The petitioner further prays for quashing of the order dated 30.1.2003 passed by the executing court for issuing Parvana Dhakal fixing 13.3.2003.
2. The facts leading to filing of the present writ petition are as under :
That the petitioner who is the tenant of the accommodation in dispute namely house No. 57, Mohalla-Katghar, district Bareilly on monthly rent of Rs. 40 since 1969 as alleged in the writ petition. That with the coming into force of U. P. Act No. 13 of 1972, the rent was enhanced by 25 per cent and petitioner started paying rent at the rate of Rs. 50 per month including water tax as agreed rent. The petitioner further asserts that with effect from 1.1.1980 the rent was enhanced to Rs. 100 per month to which the petitioner agreed and started paying the same including water tax. The petitioner asserted that with effect from 1.4.1985, the rent was again enhanced to Rs. 150 per month which was paid till 31st December, 1985. It is only when the petitioner received some legal advice, he stopped paying rent since 1.1.1986 and informed the then landlady that the excess payment which was made by the petitioner at the rate of Rs. 50 per month from 1.4.1985 till 31.12.1985, i.e., Rs. 450 may be adjusted towards rent since 1.1.1986 at the rate of Rs. 100 per month. The landlady gave a notice determining the tenancy of the petitioner on account of petitioner being in default in payment of rent. The said notice dated 2.5.1986 was served on the petitioner, to which petitioner submitted reply on 15.5.1986 denying the allegations made in the notice that the landlord filed a suit, being Suit No. 72 of 1986 in the court of Judge, Small Causes for ejectment of the petitioner-tenant from the accommodation in dispute and for decree for a sum of Rs. 1,800 being arrears of rent and mesne profit and water-tax. The petitioner filed a written statement contesting the suit. It so happened that on 29.4.2002 an adjournment application was moved on behalf of the petitioner-defendant in the suit that the petitioner who is 71 years old and is a heart patient and is admitted in Balrampur Hospital, Lucknow, therefore, the case be adjourned on medical grounds. On the aforesaid application, the Court adjourned hearing to the next date, i.e., 30.4.2002, on payment of cost of Rs. 100. Since the petitioner was lying in hospital at Lucknow due to his ailment it was impossible for the petitioner to attend the Court at Bareilly on 30.4.2002. The application was moved on 30.4.2002 when the case was taken up, as per medical advice to the petitioner an adjournment for four weeks, was prayed for. This application was opposed by the plaintiff respondent and a request was made on behalf of the plaintiff that the Court may proceed under Order XVII, Rule 3 of the Code of Civil Procedure. On the aforesaid adjournment application the Court was pleased to adjourn the case with the observation that no further opportunity of evidence shall be granted to the petitioner and fixed 14.5.2002 as next date in the suit. On 14.5.2002, it so happened that the counsel for the petitioner Sri Rajiv Mishra was away from Bareilly and gone to Allahabad in connection with some work, he therefore, gave application to his junior to file the same on the next date fixed, i.e. 14.5.2002, that any date may be fixed after 17.5.2002, as learned Counsel for the petitioner was out of station. On the aforesaid application which is opposed by learned Counsel for the plaintiff the Court has been pleased to pass an order to proceed ex-parte under Order XVII, Rule 3 of the Code of Civil Procedure and fixed 18.5.2002, as the date for judgment. The trial court treated this application as an application on behalf of the petitioner. On 18.5.2002, an application alongwith affidavit was moved by the petitioner at 10.00 a.m. before the trial court for recalling the order dated 18.5.2002, but the Court did not entertain the application on the ground that the judgment has already been dictated. Later on the Court pronounced the judgment on 18.5.2002 and decreed the suit of the plaintiff for arrears of rent as well as water-tax and mesne profit. Aggrieved thereby the petitioner preferred a revision under Section 25 of the Provincial Small Cause Courts Act, 1887. The revisional court directed the stay of the decree subject to petitioner's furnishing security for decretal amount. The execution application was filed by the defendant before the executing court. The petitioner filed an application for time to file security but the request of the petitioner was rejected and parvana dakhal was issued on 27.8.2002. On 25.11.2002, the revisional court dismissed the revision and maintained the decree passed by the trial court. Thus, this writ petition.
3. Before this Court learned Counsel for the petitioner submitted that in the facts and circumstances of the case, the trial court has erred in proceeding under Order XVII, Rule 3 of the Code of Civil Procedure and relied upon a Full Bench decision of this Court comprising of five Judges in M. S. Khalsa v. Chiranji Lal and Ors., AIR 1976 All 290, wherein the Full Bench in para 69 has held as under:
"Whether a case in which the defendant obtains an adjournment on the date of final hearing of the suit, and fails to appear on the adjourned date, would be covered by Rule 2 of Order XVII, C.P.C. And whether the Court has jurisdiction to pass an order under Rule 3 of Order XVII, C.P.C. is answered by holding that such a case would be covered by Rule 2 of Order XVII, and the Court has no jurisdiction to pass an order under Rule 3. Rule 3 applies when the party is present or deemed present but has defaulted in doing the acts mentioned in that Rule."
4. Again in para 97 the majority view of the Full Bench has emerged as under :
"On facts, the position in the appeal is that the defendants do not dispute that 1.8.1969 was an adjourned date and that on that day their counsel moved an application for adjournment. In view of the Explanation to Rule 2, the defendants will be deemed present. The defendants having failed to establish that they were absent, could not maintain the restoration application."
5. On the other hand, learned Counsel for respondent relied upon another Division Bench decision of this Court in Kuri Lal Rungta v. Smt. Banarsi Devi and Ors., , wherein the Division Bench relying upon the Full Bench of M. S. Khalsa (supra) has held as under :
"A case in which the defendant obtains an adjournment on the date of final hearing of the suit, and fails to appear on the adjourned date, would be covered by Order XVII, Rule 2 of the Civil P. C. and an application under Order IX, Rule 13 will lie, even if the Court professes to act under Order XVII, Rule 3. Rule 3 applies when a party is present, or is deemed to be present and has defaulted in doing the acts mentioned in Rule 3."
6. The Division Bench further relying upon para 97 of the Full Bench decision of M. S. Khalsa (supra), has held in paras 17, 18, 19 and 20 which are reproduced below :
"17. We have very carefully gone through the aforesaid decision of the Full Bench in M. S. Khalsa's case (supra) and to us it appears that there was no difference of opinion among the learned Judges on that point that if, however, where a party has engaged counsel to make an application for adjournment the case would be covered by Order XVII, Rule 3 only in case he has failed to do any of the acts envisaged by Order XVII, Rule 3. In such circumstances the party would not be taken to be absent, but would be deemed to be present in view of the Explanation added to Order XVII, Rule 2. Thus, on the facts and circumstances of the present case, we are of the opinion that the defendant would be deemed to be present on the said adjourned date of hearing as his counsel had put in appearance and had moved an application for adjournment. The case was, thus, covered by Order XVII, Rule 3 as the defendant had failed to produce evidence on the adjourned date of hearing for which he was granted time.
18. Learned counsel for the appellant had, however, referred to a decision in Smt. Gulab Bai, Bhopal v. Dr. Moti Lal, AIR 1983 All 191, wherein learned single Judge by quoting certain observations of the judgment delivered by K. B. Asthana, J., had observed that :
"Rule 3 can only be restored to when the party, to whom time was given to produce evidence or to cause attendance of the witnesses or to perform any other act necessary for further progress of the suit is actually present on the adjourned date of hearing but fails to do any act for which the time was granted. For this purpose the fictional presence envisaged by Explanation to Rule 2 is not to be taken into consideration. It is only the factual presence which is to be taken into account."
(Emphasis supplied) Referring to aforesaid decision, learned Counsel for the appellant urged that the case would fall under the provisions of Order XVII, Rule 3 only if the defendant is physically present and the fictional presence envisaged by Explanation to Rule 2 cannot be taken into consideration. Learned counsel contended that admittedly the defendant was not physically present at the time of hearing on 10.8.1978. His counsel, had moved an application for adjournment and he had no further instructions in the case and, as such the defendant cannot be deemed to be present at the time of hearing so as to attract the provisions of Order XVII, Rule 3 and the Court could not proceed to decide the case on merits. We do not find any substance in the aforesaid argument.
19. We have carefully gone through the decision rendered by K. B. Asthana, C.J. in M. S. Khalsa's case, AIR 1976 All 290 (FB) (supra) and to us it appears that in para 13 of the report, K. B. Asthana, C.J. had noticed the defects in Rules 2 and 3 and had ventured to suggest that the fictional presence envisaged by Explanation to Rule 2 is not to be taken into consideration. It is only the factual presence which is to be taken into account. The said observation in para 3 of the report cannot be taken to be the majority decision by the Full Bench rendered in M. S. Khalsa's case (supra). In para 15 K. B. Asthana, C.J., clearly observed that, "on the deep consideration of the solutions suggestions, I would agree with the opinion of brother Satish Chandra and would answer the questions referred accordingly and also agree that appeal be dismissed", as already observed Satish Chandra, J., (as he then was) has expressed the opinion, that : "Rule 3 applies only when a party is present for deemed to be present and has defaulted in doing the acts mentioned in Rule 3." This was also the view expressed on the point by C.S.P. Singh, J., with whom R. L. Gulati, J., had agreed. Thus, the observations made by K. B. Asthana, C.J. In para 18 of the report, which have been quoted by N. N. Mittal, J., in Smt. Gulab Bai's case, AIR 1983 All 191 (supra) cannot be taken as the view expressed by the Full Bench on the aforesaid point, and we are unable to persuade ourselves to take the view expressed in Smt. Gulab Bai's case for holding that it is only factual presence which has to be taken into consideration and not the fictional presence envisaged by Explanation to Rule 2 for determining whether the case would fall under Order XII, Rule 3 or under Order XVII, Rule 2 of the Code. In our opinion the case would be covered by Order XVII, Rule 3 where the defendant is either personally, present at the time when the case is taken up on the adjourned date of hearing or is deemed to be present as is envisaged by Explanation to Rule 2 of Order XVII of the Code. With due respect to the learned Judge we are unable to agree with the view expressed in Smt. Gulab Bai's case (supra) on the said point and this decision is hereby overruled.
20. In the present case, it is not disputed that learned Counsel for the defendant had put in appearance on 10.8.1978 and had moved applications for adjournment, which were rejected. Since the defendant was represented by a counsel, though allegedly engaged only for moving an application for adjournment, he would be taken to be present at the hearing of the case as envisaged by Explanation 1 to Order XVII, Rule 2 of the Code, and thus, the Court, in our opinion, rightly proceeded to decide the suit under Order XVII, Rule 3 because the defendant had defaulted in performing the acts mentioned in Rule 3 for which he had obtained adjournment on the previous date of hearing. The alleged leaving of Court by the defendant's counsel on the rejection of the application for adjournment of the case without further taking any steps by moving an application for withdrawing his power from the case could not amount to his effective withdrawal from the case, and so the defendant could not be taken to be absent at the hearing. It appears to be fairly well-settled that leave of discharge from the case to a counsel shall be granted only when the counsel asks for it with notice to his client, and, as such, the discharge of the counsel from the case cannot be taken to occur merely from the fact that the counsel of his own volition had left the Court room when an adverse order was passed on his application for adjournment. The counsel who had without effectively withdrawing from the case, walked out of the Court room on his own accord, could at anytime walk in and take part in the proceedings and there could be no impediment in his way in doing so. He could also cross-examine the witnesses examined by the plaintiff whose evidence was recorded by the Court while proceeding to decide the case on merits under Order XVII, Rule 3 of the Code. Thus, in our opinion, the defendant cannot be taken to be absent at the hearing on the said date on the ground that his counsel had left the Court room after rejection of the adjournment application. The court below, thus, rightly proceeded to decide the case under Order XVII, Rule 3 of the Code."
7. Learned counsel for the respondent then submitted that in view of the Division Bench of Kuri Lal Rungta (supra) wherein the Full Bench of M. S. Khalsa has been relied upon, the present case the defendant cannot be taken to be absent on the date of hearing of the suit on the ground that his counsel was not available at Bareilly when the Court proceeded to decide the case under Order XVII, Rule 3 of the Code of Civil Procedure, in my opinion the submission made by learned Counsel for the respondent has force. In the facts and circumstances of the present case it cannot be said that the courts below erred in law in proceeding to decide the case under Order XVII, Rule 3 of the Code of Civil Procedure. Learned counsel for the petitioner has further relied upon the decision in Bashir Ahmed v. Mehmood Hussain Shah, (1995) 2 SCC 529. But to me it appears that the case has been decided on the facts of the case which are different from the facts of the present case, therefore, this decision does not help the petitioner.
8. Now coming to the order passed on merits, it is submitted by learned Counsel for the petitioner, as has been submitted before the revisional court since the provisions of U. P. Act No. 13 of 1972 are applicable to the facts and circumstances of the case, the view taken by the trial court as well as revisional court in allowing the damages beyond the admitted rate of rent arrived at by the trial court and affirmed by the revisional court is illegal and deserves to be set aside. It is on the strength of the aforesaid argument, learned Counsel for the petitioner submitted that the order passed by the revisional court as well as the trial court deserves to be quashed and the matter be remanded back.
9. I have given my considered thought to the reasoning given by revisional court regarding grant of damages at the rate of Rs. 300 per month having found that the admitted rent was Rs. 200 per month particularly when the provisions of U. P. Act No. 13 of 1972, are applicable is wholly erroneous and deserves to be quashed.
10. In this view of the matter, the orders passed by the trial court as well as the revisional court, so far as it awards the damages at the rate of Rs. 300 per month, is modified to Rs. 200 per month.
11. Learned Counsel for the petitioner submitted that on facts the order of the revisional court as well as trial court deserves to be quashed in exercise of power under Article 226 of the Constitution of India but he has failed to demonstrate that any error, much less error apparent on the face of record so as to warrant interference by this Court under Article 226 of the Constitution of India.
12. Thus, this submission has no force. In view of what has been stated above, this writ petition is allowed in part. The decree passed by the trial court and affirmed by the revisional court is affirmed except for modification that the damages awarded by the trial court and affirmed by the revisional court would be Rs. 200 per month instead of Rs. 300 per month. The writ petition is allowed in part. The parties shall bear their own costs.