Allahabad High Court
Gauri Bala Dutta vs Iiird Addl. Civil Judge, Varanasi And ... on 21 February, 1991
Equivalent citations: AIR1991ALL216, AIR 1991 ALLAHABAD 216, (1991) 1 ALL WC 590, (1991) 2 LJR 846, (1991) 1 ALL RENTCAS 480, 1991 ALL CJ 1 500, (1991) CIVILCOURTC 528
ORDER
1. The present petition under Art, 226 of the Constitution of India has been filed by the petitioner challenging the order of the IIIrd Addl. Civil Judge, Varanasi, dated 8-12-1983 dismissing the petitioner's application seeking permission to amend her written statement at the stage of appeal and the order dated 21-7-1984 dismissing the petitioner's application for staying the hearing of the appeal, during the pendency of the petitioner's civil suit No. 400 of 1983.
2. The facts necessary for the decision of the writ petition are as under :
The petitioner is real sister of respondent No. 2, namely, Shashti Charan Dey. During the lifetime of the father of the petitioner, house No. B-17/81, situated at Mohalla Til Bhandeshwar, Varanasi was purchased in the name of the mother of the petitioner, and respondent No. 2, along with the petitioner and all her brothers were living in the house.
The petitioner was married to one Shri Bhawani Prasad Dutta who was working as an employee in the concern of the petitioner's father. The case of the petitioner is that she was married to Sri Bhawani Prasad Dutta as the father of the petitioner had so much of affection for the petitioner that her father wanted that the petitioner should continue to live with him throughout and with that end, the petitioner was married to an employee of the petitioner's father's concern so that the petitioner's husband may live with the petitioner as 'Ghar Jamai'. After marriage, the petitioner and her husband continued to live in the house in dispute during the life time of the petitioner's father and mother. No objection was raised hy any of the brothers during the life time of the petitioner's father and mother. The case of the petitioner is that the petitioner's husband was a freedom fighter in his old age they lost one of their sons Kedar Nath Dutta, who expired on 12-12-1965. The petitioner's husband could not bear the shock of the death of his son as a consequence of which the petitioner's husband became Sadhu, left the city arid at present is residing in Bengal as Sadhu. The petitioner since then is without any help from her husband and is herself looking after her remaining children. The father of the petitioner died in the year 1965. The mother of the petitioner was very old and extremely feeble and lost her vision, due to the death of her husband and grandson, she was also mentally disturbed. Taking advantage of her feeble health, deteriorating mental condition, the petitioner's brother (respondent No. 2) is alleged to have got a gift deed executed from the petitioner's mother of the disputed house in his favour on 25-2-1972 and kept the said gift deed secretly with him without brining it to the knowledge of the petitioner. The mother of the petitioner and respondent No. 2 also died in the month of May, 1976. Respondent No. 2 filed a suit being suit No. 149 of 1975 alleging that the petitioner is only a licensee in the house in dispute and should be evicted from the said house. The petitioner contested the aforesaid suit and denied that respondent No. 2 is the sole owner of the house and contended that the gift deed alleged to have been executed by the petitioner's mother in favour of respondent No. 2 is a document extracted by the respondent No. 2 from his mother, at the age of 85 years in a state of mind, when the petitioner's mother was not able to understand the contents of the document.
3. The learned trial Court decreed the suit of the plaintiff-respondent No. 2 holding the petitioner to be licenseee and directed eviction of the petitioner from the house in dispute. Aggrieved thereby the petitioner filed Civil Appeal No. 150 of 1982, which at present is pending in the Court of the IIIrd Addl. Civil Judge, Varanasi. During the pendency of the present appeal, the petitioner first moved an application seeking amendment of her written statement taking a plea that the petitioner was in adverse possession of the house in dispute. The said amendment application was rejected by the 1st Addl. District Judge, Varanasi, vide his order, dated 2-4-1983. The petitioner then moved the present application seeking amendment in her written statement. This application has also been rejected on 8-12-1983. Against this order, the petitioner has filed the present writ petition.
4. Subsequent to the filing of the civil appeal agaist the judgment and decree passed in Original Suit No. 149 of 1975, the petitioner also filed an original suit No. 480 of 1983 wherein the petitioner prayed for cancellation of the gift deed, dated 25-2-1972, on the basis of which respondent No. 2 is claiming to have become the sole owner of the house in dispute. This suit is pending in the trial Court. The petitioner moved another application before lllrd Addl. Civil Judge, Varanasi, in Civil Appeal No. 150 of 1982 that the hearing of the appeal may remain stayed till the decision of original suit No. 480 of 1983. This application has been rejected by the IIIrd Addl. Civil Judge, Varanasi, vide his order, dated 21-7-1984. The petitioner has also challenged this order in the present writ petition.
5. This Court admitted the writ petition and also passed an interim order in favour of the petitioner staying further proceedings in Civil Appeal No. 150 of 1982 pending in the Court of the IIIrd Add). Civil Judge, Varanasi. The case was listed before me for vacating the interim order passed by this Court but since the matter was pending in this Court from 1984 and the hearing of the appeal in the Court below was being unnecessarily delayed, the counsel for the parties agreed that the writ petition itself may be finally decided. As such, with the consent of the counsel for the parties, the writ petition itself was finally heard.
6. The IIIrd Addl. Civil Judge, Varanasi, in his order, dated 8-12-1983 while rejecting the petitioner's application seeking amendment of the written statement has held that if the petitioner is permitted to amend her written statement at the appellate stage, it will be permitting the petitioner to change her defence and the application for amending the written statement has been moved at a very late stage. Earlier also two applications seeking amendments of the written statement were rejected. The IIIrd Addl. Civil Judge also held that the petitioner in her written statement has already admitted that the contents of paragraph '1' of the plaint are admitted wherein it was stated that the mother of respondent No. 2 was the sole proprietor of the house in dispute. The petitioner now wants to resile from the said admission by amending her written statement taking a plea that the mother of respondent No. 2 was only a Benami owner of the house in dispute. The IIIrd Addl. Civil Judge held that if the amendment application of the petitioner is allowed then the case will have to be re-opened and the plaintiff-respondent will have to suffer irreparable injury. Therefore, allowing the amendment application is not in the interest of justice.
7. In his order, dated 21-7-1984, the Illrd Addl. Civil Judge held that the application under S. 151 of the Civil P.C. for staying the hearing of the appeal during the pendency of the Civil Suit No. 480 of 1983 is not maintainable as the appeal arising out of Civil Suit No. 149 of 1975 was much prior in time than Civil Suit No. 480 of 1983. Even if the issues in the two suits are common, the suit filed prior in time should continue and there is no justification for staying the hearing of the appeal arising out of Civil Suit No. 149 of 1975 on the ground that the later suit filed by plaintiff in respect of the same property being Civil Suit No. 480 of 1983, pending in the Court.
8. The learned counsel for the petitioner Sri G. N. Verma, Advocate, has made two submissions before me. Firstly, that the Illrd Addl. Civil Judge, Varanasi, was not justified in rejecting the petitioner's amendment application on irrelevant considerations. The mere fact that there was some delay in moving the application or some other amendment application was rejected to an earlier stage, is no ground for rejecting the application for amending her written statement. The counsel also submitted that the Court below was not justified in rejecting the amendment application on the ground that it will change the nature of the defence of the petitioner or it will amount permitting the petitioner from resiling from an admission. The counsel submitted (i) that the Hon'ble Supreme Court in Ishwardas v. The State of Madhya Pradesh, respondent in AIR 1979 SC 551, has held as under (at p. 552 of AIR):--
"There is no impediment or bar against an appellate Court permitting amendment of pleadings so as to enable a party to raise a new plea."
(ii) That the Court below should have permitted the additional plea which the petitioner was trying to raise and which was necessary for doing substantial justice between the parties, as in the facts of the present case, it is vital for determination of the dispute as to how the mother became the sole owner of the house which was acquired during the life time of the father of the petitioner and respondent No. 2. In normal circumstances, if the mother herself is not an earning member, the property is acquired only from the earnings of the father, who was the earning member in the family. The mere circumstance that the property in dispute was acquired in the name of the mother of the petitioner, it cannot lead to an inference that she was the sole owner of the house in dispute and was competent to execute the gift deed in favour of one of the sons depriving the petitioner her right to live in the house in which she had equal right in the said property. Sri Verrna also contended that so far as the question of admission made by the petitioner in her written statement and in her statement are concerned, the petitioner will make submissions on the point that the alleged statement and pleading does not constitute admission and in any case the dispute between the parties cannot be decided in the present case only on the basis of alleged admissions. According to Sri Verma this point can be decided by the appellate Court while deciding the appeal i.e. the question as to whether the pleadings and statement of the petitioner constitute admission or if the petitioner had made any such admission, what is its ultimate effect on the merits of the case, merely on that ground, the Court below was not justified in rejecting the petitioner's amendment application. Sri Verma has also contended that respondent No. 2 has sold the property during the pendency of the appeal in favour of an outsider and the property in dispute has changed hands. The actual litigants has also changed. So respondent No. 2 cannot any more claim that his rights will be prejudiced in any manner if such an amendment is allowed. The purchaser of the property will now in effect be contesting the appeal. Sri Verma has contended that so far the petitioner is concerned, she will not claim any right of giving any evidence on the basis that the amendment application has been allowed. So there will be no apprehension of delaying the matter further due to allowing of the amendment application. In any case, if the plaintiff-respondent wants to lead any evidence after incorporation of the aforesaid amendment in the written statement, then of course the petitioner should be permitted to give evidence in rebuttal of petitioner's evidence and if in adopting such procedure any prejudice is caused to the plaintiff or the new purchaser, the same can be compensated by awarding costs to the other side. Sri Verma in support of his contentions has also relied upon the following decisions:--
1. AIR 1971 SC 361 at page363-- Mohammed Mustafa v. Sri Abu Bakar.
2. AIR 1969 SC 1267, at page 1269-- Jai Jai Ram Manohar Lal v. National Building Material Supply, Gur Gaon.
3. AIR 1978 SC 484-- M/s. Ganesh Trading Co. v. Moji Ram.
4. 1983 All LJ 1270, at page 1273-- Swami Durrkeshranand Sarswati Ji Mahraj v. Jagatguru Shri Shankaracharya Jyotish Peethadhishwar.
9. Stressing on the observations of the Hon'ble Supreme Court in the case of Jai Jai Ram Manohar Lal (AIR 1969 SC 1267) (supra) Sri Verrna contended that the parties cannot be refused just relief merely because of some mistakes, negligence, inadvertence or even infraction of the rules of procedure. The Court always gives leave to amend the pleading of a party, unless it is satisfied that the party applying was acting mala fide or that by his blunder, he had caused injury to his opponent which may not be compensated by an order of costs. However, negligent or careless may have been the first omission, and, however, late the proposed amendment, the amendment may be allowed if it can be made without injustice to the other side. The Hon'ble Supreme Court also observed (at p. 1269 of AIR):
"The rules of procedure are intended to be handmaid to the administration of justice."
10. Sri G. N. Verma has further contended that in the circumstances of the present case for doing effective justice between the parties, it is necessary that the petitioner's amendment in the written statement should have been allowed by the Court and the IIIrd Addl. Civil Judge committed an error in law in rejecting the petitioner's application due to his wrong approach to the problem. If the amendment would have been allowed, no such prejudice could have been caused to the respondent which could not have been compensated by costs. On the other hand if the amendment is refused, the petitioner will be deprived of getting the merits of the dispute decided oft a very vital question as to whether the house in dispute which was acquired during the life time of petitioner's father, in the name of the mother of the petitioner was a benami transaction or was purchased by the assets of the mother alone. This question has to decide the fate of the petitioner. She had been living in the house from the time of her father and she continued to live there throughout during the lifetime of her mother. Only at the fag-end when the mother was on the death bed, the petitioner's brother just to evict the petitioner got executed the alleged gift deed. The petitioner had equal share in the house as her brothers had, but unfortunately the brothers want to evict the petitioner, the respondent No. 2 has even gone to the extent of selling out the house in favour of third person. These circumstances and facts required that for doing substantial justice between the parties, the amendments should have been allowed by the Court below and in allowing such amendments, the Court should always approach the problem with an angle to see as to whether the amendment is necessary for deciding the real dispute between the parties or not. In the present case, it cannot be said that the amendments frivolous and the controversy raised in the amendment application is not necessary for a just decision of the dispute, between the parties. In support of his submissions, Sri Verma placed reliance on the case of Swami Durckeshranand Saraswati Ji Maharaj v. Jagatguru Shri Shankaracharya Jyotish Peethadhiswar, reported in 1983 All LJ 1270 wherein it has been held (at p. 1271 of All LJ) :--
"The Court should be extremely liberal in granting prayer for amendment of pleadings unless serious injustice or irreparable loss is caused to the other side. "(Haridas Aildas Thadani v. Godrej Rustom Kermani, AIR 1983 SC 319." Provisions for the amendment of pleadings subject to such terms as to costs and giving to all parties concerned necessary . opportunities to meet exact situations resulting from amendments are intended for promoting the ends of justice and not for defeating them. Procedural law is intended to facilitate and not to obstruct the course of substantive justice. Provisions relating to pleadings in civil cases are meant to give to each side intimation of the case of the other so that it may be met, to enable courts to delerrnine what is really at issue between the parties and to prevent deviatipns from the course which litigation on particular cause of action must take. "M/s. Ganesh Trading Co. v. Moti Ram, AIR I978SC 484." An admission made by a party may be withdrawn or may be explained away. Therefore, it cannot be said that by amendment an admission of fact cannot be withdrawn. (Panchdeo Narain Srivastava v. Km. Jyoti Sahay, AIR 1983 SC 462)."
11. Sri G. N. Verma has also contended that since a title suit has also been filed by the petitioner being original suit No. 480 of 1983 wherein the petitioner is seeking cancellation of the gift deed on the basis of which respondent No. 2 is evicting the petitioner, the said suit should first be decided and only then the petitioner's appeal should be decided failing the petitioner's suit will become infructuous or at least petitioner's suit should be tagged with the appeal arising out of suit No. 149 of 1975. According to Sri Varma the said power of satying the appeal during the pendency of suit No. 480 of 1983 should be exercised under S. 151 of the Civil P.C. in the ends of justice. S. 10 of the Civil P.C. is not attracted in the present case. The Court has always such powers for passing order in the ends of justice.
12. Sri Aditya Narain, counsel for respondent No. 2, has vehemently opposed the submissions made by Sri Verma. Sri Aditya Narain has contended that if petitioner's amendment application is allowed it will amount permitting the petitioner to resile from her submissions made in the written statement and specifically made by her in her statement before the trial Court. Sri Aditya Narain relied on the decision of Hon'ble Supreme Court in the case of Haji Mohammed Ishaq Wd. S. K. Mohammad v. Mohd. Iqbal and Mohammed Ali & Co., reported in AIR 1978 SC 798, wherein the Hon'ble Supreme Court has held that an amendment should not be allowed resulting in a situation whereby a party wants to resile from an admission made by her in the case. Sri Aditya Narain contended that if, in the present case, the petitioner is permitted to amend her written statement, it will amount to permitting her to resile from an admission already made by her in her pleadings and in her statement before the Court. Sri Narain has also contended that if the amendment is allowed, it will severely prejudice the plaintiff-respondent as the entire case will be re-opened and the respondent No. 2 will have to lead evidence again afresh for proving that the house in dispute was acquired by her mother and she was competent to execute the gift deed. The contention of Sri Aditya Narain is that the petitioner having admitted the mother to be the sole owner of the house in dispute, she cannot be permitted to change her stand and to take a plea that her mother was only a benami owner of the house in dispute. Sri Narain also relied upon adecision of this Court in the case of Jhamman Das v. Ram Krishna, (1986) 1 All Rent Cas 427 for contending that the admission of a party in the pleadings stands on a higher footing and is binding on the party. Sri Narain submitted that in view of her specific admission in the written statement that the mother of the petitioner and respondent No. 2 was the sole and exclusive owner of the house in suit, she cannot be permitted to take a somersault at the stage of appeal by amending her written slatement that the house was in her mother's name only as a benami owner.
13. Sri Aditya Narain also countered the submission of Sri Verma on the question of staying the hearing of the appeal during the pendency of Civil Suit No. 480 of 1983. Sri Aditya Narain contended that when there is a specific provision provided for stay of suits in the Civil P.C. itself, the general powers of S. 151 of the Code cannot be invoked overriding the said provision. Sri Aditya Narain submitted that power of staying the appeal or suit is codified in S. 10 of the Civil P.C. As such for staying the appeal or suit, the Court will have to confine itself to the jurisdiction within the permissible limits of S. 10 of the Code and S. 151 of the Civil P.C. cannot be invoked for staying the hearing of the appeal or suit. The request for staying the appeal does not come within the four-corners of the provisions of S. 10 of the Civil P.C. Sri Aditya ' Narain submitted that the Court below was justified in rejecting the petitioner's application for staying the hearing of the appeal during the pendency of suit No. 480 of 1983 and the order does hot call for any interference by this Court in exercise of jurisdiction under Art. 226 of the Constitution of India.
14. I have given my careful consideration to the submissions raised by the counsel for the parties on both the points. So far as the second point in the case is concerned regarding staying the hearing of the appeal during the pendency of the petitioner's Civil Suit No. 480 of 1983, I am clearly of the opinion that the Court below committed no error in rejecting the petitioner's application. This is settled by the decisions of this Court as well as the Hon'ble Supreme Court that the powers under S. 151 of the Civil P.C. can be invoked only when there is no other provision in the Code for exercising such powers. In the present case, the Civil P.C. S. 10 specifically laid down that no Court shall proceed with the trial of any suit in which the matter in issue is also directly and substantially in issue in a previously instituted suit between the same parties, or between the parties under whom they or any of them litigating under the same title where such suit is pending in the same or any other Court in India.
15. In the present case, the question as to whether the mother of the petitioner and respondent No. 2 could have executed a gift deed or the gift deed was valid could have been adjudicated in suit No. 149 of 1975 filed by the respondent No. 2 against the petitioner and the said suit in effect is pending in appeal before the IIIrd Addl. Civil Judge, Varanasi, being Civil Appeal No. 150 of 1982. The petitioner contested the aforesaid suit and lost the same and thereafter she filed an appeal. Subsequent to the filing of the appeal, the petitioner decided to file another suit being Civil Suit No. 480 of 1983 against the present respondent No. 2 (who was the plaintiff in the first suit) seeking cancellation of the gift deed alleged to have been executed by her mother in favour of respondent No. 2. This gift deed was the very basis of Civil Suit No. 149 of 1975 filed by the respondent No. 2. The issue as to whether the gift deed was valid or as to whether her mother was competent to execute the gift deed could have been agitated and decided in Civil Suit No. 149 of 1975 itself and in fact the petitioner had agitated the said issue in her defence the suit No. 149 of 1975. An appeal against the judgment of the said suit is still pending. Tf the petitioner failed to raise a plea in the said suit questioning competence of the mother of the petitioner and respondent No. 2 to execute the gift deed and she chose to file a subsequent suit seeking cancellation of the said gift deed, the pendency of such a suit cannot be a ground for staying hearing of the appeal No. 150 of 1982 arising out of Civil Suit No. 149 of 1975 between the same parties in respect of same properties which is much prior in time than the suit of the petitioner filed in the year 1983. The IIIrd Addl. Civil Judge rightly rejected the petitioner's application for staying the hearing of the appeal, during the pendency of Civil Suit No. 480 of 1983. No interference is called for in the said order of the IIIrd Addl. Civil Judge, Varanasi, dated 21-7-1984. The petitioner's writ petition to that extent is rejected.
16. On the first question as to whether the petitioner's amendment application should have been allowed, I have given a careful thought in the matter. The substance of the dispute is as to whether the petitioner is living in the house in dispute as a licensee or she is living there in her own rights. The petitioner is admittedly the natural heir of the father as well as of the mother. She is being deprived of her right to live in the house on the basis of the gift deed alleged to have been executed by her mother in favour of one of her son, respondent No. 2. The petitioner continued to live in the said house, despite her marriage, throughout during the life time of her father and lived there throughout when her mother was alive. Her brother has chosen to evict her only after the death of her mother on the basis of execution of the gift deed. The petitioner in her defence throughout questioned the authority of her brother to evict the petitioner and the petitioner has also questioned the genuineness of the said gift-deed. The petitioner, however, in her written statement did not raise the plea that the house in dispute the property of her father. This plea the petitioner wants to raise in her written statement that the mother was a benami owner, as the property was acquired during the life time of her father. It is a known fact that in Hindu family normally the ladies are not earning members and in the present case, it is not disputed that the property was acquired during the life time of the petitioner's father who was a big business man. There may be substance in the petitioner's submission that the property could have been acquired only as a benami in the name of her mother. How-ever, if this plea is allowed to be raised in her written statement it will only result in a situation where the rights of the parties will be adjudicated in their entire context and for doing substantial justice between the parties, such a plea even though raised at such a late stage should have been allowed. If any party suffers from such an amendment, it can be compensated in terms of costs. In the present case, the plaintiff respondent can be compensated with costs and the petitioner can be permitted to take this additional plea for ends of justice. It is possible that the petitioner might not have been well advised as such failed to take such a plea at the initial stage but the plea is very vital for adjudicating the controversy between the parties. The circumstances of the case are such that the plea of the petitioner cannot be said to be just baseless or mala fide or even afterthought. It is a case where the petitioner has failed to take the said plea. There can be many reasons for such an omission. These pleas are of technical nature and the litigants in India are mostly not conversant with law and in their ignorance they sometimes fail to raise even necessary grounds in their defence. For these reasons the Hon'ble Supreme Court has taken a liberal view in these matters and has observed that the amendments in pleadings may be allowed unless any irreparable harm is caused to the opposite party. The Hon'ble Supreme Court has also held that any new plea can be permitted to be raised even at the appellate stage in the pleadings. I am conscious of the fact that if this plea is allowed to be raised it will create a situation where the plaintiff-respondent may be driven to lead further evidence for proving that the house in dispute was actually acquired by the assests of the mother alone and this procedure will certainly put the plaintiff-respondent in a situation where the plaintiff-respondent will be put to inconvenience. However, it will be open to plaintiff-respondent, to decide as to whether the plaintiff-respondent wants to lead any evidence in the case, if the additional plea sought to be taken by the petitioner in her written statement is allowed, but the interest of justice requires that the petitioner's amendment application raising additional plea to that extent should have been allowed. Petitioner's counsel has undertaken that they on their own will not lead any evidence in support of the additional plea. The Court below will consider the amendments sought by the petitioner in her amendment application, dated 31-10-1983 filed as Annexure "2" to the writ petition in the light of the observations made in this judgment. In the amendment application, three amendments have been sought. So far amendment 'Aa' v and 'Ba' c are concerned, they only want to raise additional pleas and correction of earlier pleas. But so far as prayer contained in 'Sa' l is concerned, it will be permitting the petitioner to resile from her admission. So the relief 'Sa' l of the amendment application cannot be allowed, but reliefs 'Aa' and 'Ba' can be allowed and the plaintiff-respondent can be compensated with costs for the inconvenience and hardship caused to him. In case the plaintiff-respondent No. 2 wants to lead any evidence in view of the amendment, the petitioner should also be permitted to lead evidence in rebuttal. In case the plaintiff-respondent No. 2 do not choose to lead any evidence in view of the amendment in the written statement, the petitioner will not be permitted to lead any evidence in support of the additional plea.
17. So far as the question of withdrawing the admission made by the petitioner in her written statement and in her statement before the trial Court are concerned, the amendment allowed in the written statement will not automatically result in withdrawal of petitioner's admission, the relief 'Sa' l of the amendment of application has to be rejected. The question as to whether- the statement made in the petitioner's written statement and the petitioner's statement before the trial Court constitute an admission will be determined by the appellate Court on merits and what is the effect of such admission will also be determined by the appellate Court on merits. So merely allowing prayer 'Aa' +v and 'Ba' c of the amendment application, for amending the written statement of the petitioner will not result in permitting the petitioner from resiling from her statement already made in the written statement and in her statement before the trial Court. I am clearly of the opinion that the approach of the appellate Court in wholesale rejecting petitioner's amendment application was vitiated in law as allowing the petitioner's amendment application, dated 31-10-1983 in part would not have resulted in a situation where the respondent No. 2 will be prejudiced in a manner which cannot be compensated by costs or allowing said amendment in part would have resulted in a situation permitting the petitioner from resiling from her admission. Both the aforesaid aspects have been clarified in my order.
18. I partly allow the writ petition, set aside the order of the IIIrd Additional Civil Judge, Varanasi, dated 8-12-1983 dismissing petitioner's amendment application, dated 31-10-1983, direct him to decide-afresh the petitioner's amendment application, dated 31-10-1983 in the light of the observations made in this judgment. The appellate Court will expedite the hearing and disposal of appeal. The parties will bear their own costs.
19. Petition partly allowed.