Bombay High Court
K.R. Singh vs Smt. A.G. Thakare And Others on 19 December, 1990
Equivalent citations: AIR1991BOM296, 1991(2)BOMCR658, (1990)92BOMLR623, AIR 1991 BOMBAY 296, (1991) 2 BOM CR 658, (1991) 2 MAHLR 99, 1990BOM LR623
JUDGMENT
1. This writ petition filed under Art. 227 of the Constitution of India is directed against an order dated 19-6-1989 passed by an Appellate Bench of the Court of Small Causes at Bombay. The dispute is within a very narrow compass in so far as the present Petitioner has contended before this Court that having regard to the exceptional facts and circumstances and the background of the present case that the impugned order of the Court of Small Causes at Bombay is not only erroneous but would have to be characterised as perverse and, therefore, would have to be interfered with. The facts, as will be enumerated by no, disclose a most distressing and unsatisfactory state of affairs.
2. The present Petitioner claims to be residing in a flat on the first floor of a building by the name of "Clerk House", situated at 8, Warehouse Road, Bombay-400839. The Petitioner claims to be in possession of the flat in the capacity of an obstructionist, and present Respondent No. 1 claims to be an occupant in respect of a part of the same premises. It may be stated here that Respondent No. 1 is a lady and is a practising advocate. There has been a history of three-cornered litigation openning over two decades relating to the dispute that is the subject-matter of the present proceedings in the course of which one or more of the parties had occasion to bring the matter upto the High Court on more than one occasion. We are, however, not concerned directly with that aspect of the matter.
3. The present Respondent No. 1 had instituted Rent Act Declaratory Suit No. 289 of 1976 before the Court of Small Causes at Bombay, praying for a declaration to the effect that Respondent No. 1 should be treated as the tenant of the trustees/landlords or, in the alternative, should be declared as a protected licensee/tenant of the present Petitioner. It appears that this Suit, instituted in the year 1976, was dismissed for default on 17-6-1981. A notice was taken out for restoration of the Suit which came to be discharged by the Court on 28-6-1983, the Court in its order holding that neither just nor sufficient cause was shown and that, consequently, no case was made out for the restoration of the Suit. Against this order, Respondent No. 1 filed Appeal No. 630 of 1983, which appeal was taken up for hearing on 20-7-1987 after a lapse of 4 years, and viturally 6 years and one month after the date of the dismissal of the original suit. The Appellate Bench of the Court of Small Causes dismissed the Appeal as the Appellant and her advocate remained absent. On the next day, i.e., on 1-7-1987. Respondent No. 1 filed Interlocutory Notice No. 4071 of 1987 with a prayer that the order of dismissal of the Appeal be set aside and that the Appeal be heard on merits. The present Petitioner contested the correctness of the grounds set out in the application and the Court after hearing the parties, by an order dated 19-6-1989, indicated that even though the Court was not at all satisfied or happy with the state of affairs that merely because it was of the view that substantial justice should be done and that technicalities should not come in the way of litigants being heard by the Court that it reluctantly set aside the order dismissing the Appeal and directed that the matter be restored. The Court also awarded costs of Rs. 358/- as condition precedent, but the Court apparently did not restore the application and which was pending in which the present Petitioner had contended that Respondent No. 1 be directed to deposit the arrears of rent in the Court.
4. Mr. Hungwad, the learned advocate appearing on behalf of the Petitioner, has, at the very out set, stated that the Court ought to have drawn a distinction in law between a routins case of dismissal for default and the present case because, according to him, there is sufficient ground to hold that Respondent No. 1 and her advocate deliberately and mischievously remained absent on 28-7-1987 knowing fully well that even if an application for restoration is made, having regard to the pressure of work on the Courts, that the application alone would drag on for several years and that, consequently, Respondent No. 1 would get considerable mileage by adopting such tactice. The second contention advanced by the learned advocate is to the effect that, admittedly, Respondent No. 1 is not making any payment to anybody even though she is occupying a considerable area of the premises in dispute and that Respondent No. 1 was fully aware of the fact that when the appeal was heard, the Court would certainly pass an order on the application for deposit and in order to avoid that unplement eventuality that the present tactice were employed. To this extent, the learned advocate has placed heavy reliance on the background of the case and the observations of the trial Court in the year 1983 when it refused to restore the Suit. From these facts, the learned advocate contends that the Court must read a distinct and definite pattern on the part of Respondent No. 1 not only to dilate the litigation but to inject a degree of mischief into the manner in which the proceedings are conducted and that, if this conclusion is warranted, it is his submission that the Court was definitely wrong in setting aside the order of dismissal. It is the contention of the learned advocate that Courts are required to do justice to both parties and that the act of restoring an application of a litigant of the present type on the reasoning that justice is being done to the defaulting party results in manifest injustice to the opposite party, namely, his client. He, therefore, contended that on the unusal facts and circumstances of the present case, where the defaults, admittedly, are persistent and where they are so gross, that the order of the Court of Small Causes must be construed as a perverse order and must be set aside.
5. As against this, Mr. Goel, the learned advocate appearing on behalf of Respondent No. 1, has pointed out that this Court, in exercise of its writ jurisdiction, should be extremely slow and reluctant to disturb the order unless it is shown that the order is so manifestly bad in law that it can be legally categorised as a perverse order. He states that the Court before whom the application for restoration is made, admittedly, has evaluated the pros and cons and the facts and circumstances and has exercised judicial discretion which judicial discretion cannot be termed so having been perverse, and consequently, that even if this court under normal circumstances might have been of a different view that the powers under Art. 227 of the Constitution ought not to be exercised for Singh v. Parhlad, AIR 1989 Punjab and that purpose. There is considerable substance in this particular submission of Mr. Goei because, admittedly, when the Apellate Bench of the Court of Small Causes heard the parties, it took into account even the background of the case and it is evident from the observations made in the order that the learned Judges were far from happy or satisfied and that it was with a degree of utmost reluctance that they decided to set aside the last dismissal order to the limited extent that the learned Judges were of the view that Respondent No. 1 should be heard on merits before the appeal is disposed of. It is difficult to find fault with that order or to disturb this process of reasoning or the conclusion, and to that extent the decision of the Court of Small Causes to restore the appeal will have to be confirmed.
6. Dealing with the other submissions made by the Petitioner's learned advocate, Mr. Goel strenuously contended that on the basis of the decision of the Punjab and Haryana High Court in the case of Amar Singh v. Parhlad, , the fact that the present Petitioner has accepted the amount of Rs. 350/-, which was awarded to him as costs, totally disqualifies and disentitles him to thereafter find fault with the order. Mr. Goel, on the basis of the observations in that judgment, has contended that there existed a legal bar or estoppel in the way of the present Petitioner with regard to the maintainability of the present Writ Petition. Residing the order as a whole, Mr. Goel contended that it is not open to the Petitioner to accept one part of the order, particularly when it was condition precedent, and to seek to challenge another part of it. The aforesaid court decision relating to an application for amendment of a plaint is a lightly distinguishable on facts, but regardless of that aspect of the matter, with utmost respect to the learned Judges of the Punjab and Haryana High Court, I am not inclined, to agree with that view. The legal bar or estoppel as enunciated in Section 115 of the Evidence Act and the case law will very clearly indicate that, in the first instance, where the party has accepted the costs that were awarded, which were compensatory costs in relation is the wastage of time that was involved in the proceedings that came to be set aside, that under no circumstances can it be legally debarred from raising a challenge on a point of law to the correctness of the order on merits. To that extent, the order is clearly severable. Apart from this, it is also well-settled law and a well-crystalised principle, which applies to the right of a litigant in relation to further legal proceedings, revision, appeal, etc., that it is always open to an aggrieved party to raise a challenge to that part of the order with which the party is seriously aggrieved without touching the remaining part of the order. In such an event, the bar of estoppel can never bind the maintainability of the proceedings. Mr. Goel has also drawn by attention, in passing, to three decisions, namely, (i) M/s. Jaidurga Industries. Jeypore v. Union Bank of India, ; (ii) Rajana Venku Naidu v. Manugula Raja Naidu, , and (iii) N. P. Siddaish v. M/s. K. Gopal & Sons , in all of which cases, while considering the provisions of Order 9, Rule 8 of the Code of Civil Procedure, 1988, the Courts have taken the view that the defaulting party needs to show just and sufficient cause in respect of the default that was committed on the date when the dismissal took place. Though Mr. Goel initially contended that the background of the case was wholly irrelevant, he did subsequently concede that the Court, undoubtedly, would have been justified in taking into account the background of the case, but the prodominent consideration would still rest with the cause that was shown relating to the act of default. Mr. Goel has also placed reliance on a decision of Pratap, J. in Writ Petition. No. 1105 of 1979 Lucian Franz v. Clarance D'lime and others, wherein the learned Judge has observed :
"In a matter such as this, certain amount of negligence and carelessness is bound to be there. That is precisely why ex parte orders are passed. But that again is precisely why law makes provision for setting aside such ex pert orders. To deal with matters such as this would be akin to laying more than undue emphasis on legal technicalities at the cost of justice."
It is precisely this view of the matter that prompted the learned Judges of the Appellate Bench of the Court of Small Causes, in spite of the unfortunate background of this case, to still take the view that Respondent No. 1 should be granted a hearing on merits before the appeal is disposed of. Obviously, the learned Judges were conscious of the fact that the appeal essentially concerned the entire suit itself because the appeal was against the order refusing to restore the suit and in that event refusing to restore the appeal again, in turn, would have meant that the entire suit itself goes.
7. A peculiar and distinguishing features of the present case is that Respondent No. 1 is a practising advocate, and consequently we arc required to deal in this instance, with not one but a pair of advocates who are the defaulting parties. It is relevant to mention that Respondent No. 1 is represented by the same learned advocate both before the trial Court and before the Appellate Bench of the Court Small Causes, in the present case, Mr. Goel relied on a decision in the case of Rafiq v. Munshilal, , wherein the Supreme Court reiterated the principle that a party should not suffer for the misdemeanour or inaction of his Counsel. The Court observed that a party who, as per the present adversary legal system, has selected his advocate, briefed him and paid his fee can remain supremely confident that his lawyer will look after his interest and such an innocent party who has done everything in his power and expected of him should not suffer for the inaction, deliberate omission or misdemeanour of his Council. To my mind, the aforesaid principle would not at all be applicable to the facts of the present case, because Respondent No. 1 is herself a practising advocate in the city of Bombay residing at south Bombay and the Court where the litigation is going on is also located in south Bombay itself. Under these circumstances, it would not be possible to equate the present case with the one before the Supreme Court where a lay person entrusted a litigation to a legal practitioner in good faith obviously not knowing too much about it and, therefore, had to be given special consideration.
8. There are presumptions that arise in cases relating to advocates, the first of them being that one legitimately expects a high degree of responsibility in all dealings connected with the Court and litigation. In the case of In re "M" an Advocate, , the Supreme Court has characterised lawyers as a specially privileged class of persons who, because of their privileged class of persons who, because of their privileged status, are subject to certain disabilities which do not attach to other men and which do not attach even to them in non-professional character. A legal practitioner is bound to conduct himself in a manner befitting the high and honourable profession to whose privileges he has so long been admitted.
9. In such circumstances, if the facts indicate that a cavalier approach or a thoroughly casual or negligent attitude is apperent in relation to the conduct of the proceedings, it would not at all be permissible to adopt a charitable or a sympathetic appreach because sympathy is required to be well placed and shown where a case warrants it and where genuineness is evident. A sympathetic approach could be misplaced in circumstances which do not warrant it, the immediate reason being that it results in injustice to the opposite party who is at the receiving end.
10. Though the order of restoration passed by the Bench of the Court of Small Causes does not deserve to be interfered with basically, in the peculier and special facts and circumstances of this case, it is necessary to vary it to a limited extent as regards certain other areas. It is high time that this Court takes judicial notice of the cavalier manner in which these proceedings are handled and the routine manner in which litigants and their advocates unfortunately consider it to be almost a matter of right that restoration will be granted. When an insident such as the present one takes place not only has a considerable amount of judicial time, which is an extremely limited commodity in the present circumstances, been frittered away, but it also adds to the mounting of arrears under which the Courts are groaning and the direct result is that it is, undoubtedly, prejudicial to the opposite party who is left with no option except to appear in the Court once again and to ensure that the case is decided on merit. To this extent, to my mind, when the learned Judges of the Appellate Bench of the Court of Small Causes held that the defaulting party, namely, respondent No. 1 should pay heavy costs as and by way of compensation to the opponents that the qualification of the costs to the extent of Rs. 350/-, having regard to the present circumstances in the city of Bombay, was hopelessly inadequats. While it is true that the imposition of costs is not a punitive measure, it is equally necessary to remember ihat in cases such as the present one, the costs awarded should be adequate compensation for the wastage of time and other factors that are involved. Consequently, if the quantum is abnormally low, as rightly contended by Mr. Hungund, the default would be advantageous to the erring party. Judicial discretion in such instances must be correctly exercised with a degree of balance and a degree of practical realisation. The only standard which the learned Judges ought to have adopted in the order would have been to quantify the legal expenses which the respondents to that appeal would have had to incur, if the appeal had to be re-argued. Adopting this standard, to my mind, the order imposing costs of Rs. 350/- is hopelessly inadequate and will have to be replaced by an order imposing examplary costs against respondentNo. 1 quantified at Rs. 1,500/-.In awarding this figure, I have taken into account the relevant circumstances, namely, what had transpired in the year 1987 and when the suit came to be dismissed for default when respondent No. 1 and her advocate had remained absent on more than one occasion. As directed by the Appellate Bench of the Court of Small Causes, the payment of these costs will be condition precedent.
11. Before parting with this case, it is equally necessary to deal with the concluding part of the order passed by the Appellate Bench of the Court of Small Causes. There is no reason why the learned Judges should have directed the present petitioner to file a fresh application when the appeal came to be disposed of for no fault of theirs. The application praying for deposit of the arrears of rent will, therefore, stand restored along with the main appeal and will be heard along with the appeal on merits. The grievance made by the present petitioner regarding the undue advantage which respondent No. 1 is seeking to obtain by virtue of the delay and consequent passage of time has been seriously contested by Mr. Goal, the learned advocate appearing on behalf of respondent No. 1. He has stated at the Bar that respondent No. 1 neither neglected nor refused to pay the rent and that the whole question is with regard to whose the amount should be tendered. The trustees/landlords have refused to accept the amount from respondent No. 1 on the ground that she has no locus standi. Mr. Goal rightly contends that as far as he is concerned, he does not recognise the status of respondent No. 1 as a person to whom his client is liable to pay the rent because all these issues are yet to be adjudicated upon by the Competent Court. He has stated that at an earlier point of time in the proceedings he has deposited the entire arrears from the year 1973 which the High Court computed at the rate of Rs. 150/-per month which was an ad hoc figure fixed at the interim stage of those proceedings. In order to obviate any grievances being made on this ground, respondent No. 1 is directed to deposit with the Court of Small Causes the arrears computed al the same rate of Rs. 150/-per month calculated from the year 1973 as was earlier done up to and inclusive of the amount payable for the month of February 1991 on or before the last working day of the month of February 1991 and to continue to deposit the amount at the rate of Rs. 150/-per month in that Court on or before the 15th of each subsequent month. The Appellate Bench of the Court of Small Causes, after hearing the parties, shall be at liberty to review/reconsider this order regarding deposit one to pass appropriate orders on merit with regard to the quantum, the withdrawal of the amount, etc.
12. Subject to these observations, the present Writ Petition is dismissed. In the circumstances of the case, there will be no order as to costs.
13. Order accordingly.