Syed Basha vs Syed Masthan
2022 Latest Caselaw 6954 AP

       HON'BLE SRI JUSTICE SUBBA REDDY SATTI

                         I.A.No.1 of 2022
                             IN/AND
              SECOND APPEAL No.161 of 2022

JUDGMENT:

The above second appeal is filed by plaintiff in the suit

against the judgment and decree dated 23.07.2018 in

A.S.No.31 of 2013 on the file of Principal District Judge,

Chittoor, confirming the judgment and decree dated

05.02.2013 in O.S.No.230 of 2002 on the file of Additional

Senior Civil Judge, Chittoor.

2. For the sake of convenience and brevity, the parties

herein are referred to as they are arrayed in the suit.

3. Plaintiffs, being minors represented by their mother

and guardian Jaheerunnisa, filed suit O.S.No.230 of 2002,

seeking partition of plaint schedule property. Pending the

suit, as per the endorsement in cause title, plaintiffs were

declared as majors as per orders in I.A.No.626 of 2012 dated

23.08.2012.

4. On contest, the suit was dismissed vide judgment and

decree dated 05.02.2013. Against the said judgment and

decree, plaintiffs filed appeal A.S.No.31 of 2013 and the same

was dismissed vide judgment and decree dated 23.07.2018.

Assailing the same, the above second appeal is filed with a

delay of 1191 days.

5. In the affidavit filed in support of the petition to

condone the delay of 1191 days in filing the second appeal, it

was pleaded in Paragraphs 6 and 7 as follows:

"6. I submit that the first appeal A.S.No.31 of 2013 was disposed of on 23.07.2018. By then, we have delayed in obtaining the certified copy of judgment and decree. In fact, it was made ready on 26.10.2021. By that time the prescribed of 90 days to prefer the appeal was elapsed.

7. I submit that myself alone had acquainted with the present case issues. My brother and sister have no knowledge whatsoever pertains to the Court cases. I submit that as I become sick during October, 2018, I could not meet my counsel to take the case file and also the certified copy of the decree and judgment in the appeal to file the present second appeal. I submit that it is a fact that from the date of judgment of the appeal i.e., 26.07.2018 till 23.03.2020 excluding the period of limitation of 90 days, there appears there was a delay of more than 500 days, however, after 23.03.2020 till date we were incapacitated to undertake a journey to Amaravathi to meet our counsel and instruct him to file the appeal due to widespread Covid-19. However, the fact remains there is admittedly delay in filing the second appeal. The said delay on computation from 26.07.2018 till date excluding the limitation period of 90 days, it would come to more than 1191 days approximately. However, taking into consideration of the factum of

involvement of our valuable and substantial rights in the plaint schedule property, we hereby pray to take a lenient view on the issue of delay and to consider the main appeal for providing remedial justice to us."

6. The affidavit filed in support of the petition was deposed

by Syed Basha, 1st appellant, 1st plaintiff in the suit. This

Court ordered notices to respondent and 2nd respondent filed

counter affidavit.

7. In the counter affidavit filed by 2nd respondent it was

contended interalia that ignorance cannot be pleaded in the

light of legal principle "ignorantia juris non-excusat". It was

further pleaded that the deponent failed to disclose the

nature and severity of illness and the details of treatment

undergone by him, to overcome such illness. The appellants

failed to explain the delay of more than 500 days even before

start of pandemic period. Appellants failed to show cause,

which is beyond their control for causing such inordinate

delay and eventually prayed the Court to dismiss the

application.

8. As seen from the certified copy of judgment in

A.S.No.31 of 2013, Appellate Court pronounced the judgment

on 23.07.2018 and application to get the certified copy was

made on 07.09.2021 and copy was made ready on

26.10.2021. However, second appeal was presented on

15.03.2022.

9. The Hon'ble Apex Court in Miscellaneous Application

Nos.21 of 2022 and 29 of 2022 in Suo Motu Writ Petition (C)

No.3 of 2020 by order dated 10.01.2022 suspended the

limitation in view of outbreak of Covid-19 pandemic from

15.03.2020 till 28.02.2022 and the directions of the Hon'ble

Apex Court reads thus:

"The order dated 23.03.2020 is restored and in continuation of the subsequent orders dated 08.03.2021, 27.04.2021 and 23.09.2021, it is directed that the period from 15.03.2020 till 28.02.2022 shall stand excluded for the purposes of limitation as may be prescribed under any general or special laws in respect of all judicial or quasi-judicial proceedings."

10. As narrated supra, judgment in the appeal was

pronounced on 23.07.2018 and application to get certified

copy was made on 07.09.2021. In view of orders passed by

the Apex Court, appellants must explain sufficient cause to

condone the delay of limitation from 23.07.2018 till

14.03.2020 and from 01.03.2022 to 15.03.2022. In the

affidavit filed in support of delay petition, 1st appellant

pleaded that he alone is acquainted with the facts of the case

and other appellants have no knowledge and since he became

sick in October, 2018, he could not meet his counsel to take

the case bundle and also certified copy of judgment to file

second appeal. In support of the said averment, no

document was filed by 1st appellant that he suffered with

illness. The averments in the affidavit are vague and no

reason, muchless sufficient reason was mentioned to

condone the delay. The appellants failed to explain sufficient

cause, which is beyond their control, for causing delay of

nearly 500 (600) days for filing second appeal.

11. While considering the application for condonation of

delay, the Court has to see whether the delay is inordinate or

delay is few days and that reasons assigned are valid and

cogent. Party seeking condonation of delay needs to explain

the delay properly, the grounds which are reasonable and

plausible.

12. In Balwant Singh (dead) v. Jagdish Singh and Ors.1

after referring to earlier case law, the Hon'ble Apex Court held

at paragraphs 24 and 25 as under;

(2010) 8 SCC 685

"We may state that even if the term "sufficient cause" has to receive liberal construction, it must squarely fall within the concept of reasonable time and proper conduct of the party concerned. The purpose of introducing liberal construction normally is to introduce the concept of "reasonableness" as it is understood in its general connotation.

The law of limitation is a substantive law and has definite consequences on the right and obligation of a party to arise. These principles should be adhered to and applied appropriately depending on the facts and circumstances of a given case. Once a valuable right has accrued in favour of one party as a result of the failure of the other party to explain the delay by showing sufficient cause and its own conduct, it will be unreasonable to take away that right on the mere asking of the applicant, particularly when the delay is directly a result of negligence, default or inaction of that party. Justice must be done to both parties equally. Then alone the ends of justice can be achieved. If a party has been thoroughly negligent in implementing its rights and remedies, it will be equally unfair to deprive the other party of a valuable right that has accrued to it in law as a result of his acting vigilantly."

13. In Maniben Devraj Shah v. Municipal Corporation of

Brihan Mumbai2, the two-Judge Bench of the Hon'ble Apex

Court held as under:

"What needs to be emphasized is that even though a liberal and justice-oriented approach is required to be adopted in the exercise of power under Section 5 of the Limitation Act and other similar statues, the courts can neither become oblivious of the fact that the successful litigant has acquired certain rights on the basis of the judgment under challenge and a lot of time is consumed at various stages of litigation apart from the costs.

(2012) 5 SCC 157

What colour the expression "sufficient cause" would get in the factual matrix of a given case would largely depend on bona fide nature of the explanation. If the court finds that there has been no negligence on the part of the applicant and the cause shown for the delay does not lack bona fides, then it may condone the delay. If, on the other hand, the explanation given by the applicant is found to be concocted or he is thoroughly negligent in prosecuting his cause, then it would be a legitimate exercise of discretion not to condone the delay."

Eventually, the Bench upon perusal of the application for condonation of delay and the affidavit on record came to hold that certain necessary facts were conspicuously silent and, accordingly, reversed the decision of the High Court which had condoned the delay of more than seven years."

14. In Esha Bhattacharjee Vs. Managing Committee of

Raghunathpur Nafar Academy3, the Hon'ble Apex Court

broadly culled out the following principles:

i) There should be a liberal, pragmatic, justice- oriented, non-pedantic approach while dealing with an application for condonation of delay, for the courts are not supposed to legalise injustice but are obliged to remove injustice.

ii) The terms sufficient cause should be understood in their proper spirit, philosophy and purpose regard being had to the fact that these terms are basically elastic and are to be applied in proper perspective to the obtaining fact- situation.

iii) Substantial justice being paramount and pivotal the technical considerations should not be given undue and uncalled for emphasis.

iv) No presumption can be attached to deliberate causation of delay but, gross negligence on the part of the counsel or litigant is to be taken note of.

(2013) 12 SCC 649

v) Lack of bona fides imputable to a party seeking condonation of delay is a significant and relevant fact.

vi) It is to be kept in mind that adherence to strict proof should not affect public justice and cause public mischief because the courts are required to be vigilant so that in the ultimate eventuate there is no real failure of justice.

vii) The concept of liberal approach has to encapsule the conception of reasonableness and it cannot be allowed a totally unfettered free play.

viii) There is a distinction between inordinate delay and a delay of short duration or few days, for to the former doctrine of prejudice is attracted whereas to the latter it may not be attracted. That apart, the first one warrants strict approach whereas the second calls for a liberal delineation.

ix) The conduct, behaviour and attitude of a party relating to its inaction or negligence are relevant factors to be taken into consideration. It is so as the fundamental principle is that the courts are required to weigh the scale of balance of justice in respect of both parties and the said principle cannot be given a total go by in the name of liberal approach.

x) If the explanation offered is concocted or the grounds urged in the application are fanciful, the courts should be vigilant not to expose the other side unnecessarily to face such a litigation.

xi) It is to be borne in mind that no one gets away with fraud, misrepresentation or interpolation by taking recourse to the technicalities of law of limitation.

xii) The entire gamut of facts are to be carefully scrutinized and the approach should be based on the paradigm of judicial discretion which is founded on objective reasoning and not on individual perception.

xiii) The State or a public body or an entity representing a collective cause should be given some acceptable latitude.

16. To the aforesaid principles we may add some more guidelines taking note of the present day scenario. They are:

a) An application for condonation of delay should be drafted with careful concern and not in a half hazard manner harbouring the notion that the courts are required to condone delay on the bedrock of the principle that adjudication of a lis on merits is seminal to justice dispensation system.

b) An application for condonation of delay should not be dealt with in a routine manner on the base of individual philosophy which is basically subjective.

c) Though no precise formula can be laid down regard being had to the concept of judicial discretion, yet a conscious effort for achieving consistency and collegiality of the adjudicatory system should be made as that is the ultimate institutional motto.

d) The increasing tendency to perceive delay as a non- serious matter and, hence, lackadaisical propensity can be exhibited in a non-challan manner requires to be curbed, of course, within legal parameters.

15. In Majji Sannemma alias Sanyasirao Vs. Reddy

Sridevi and others4, the Hon'ble Apex Court observed:-

"17. In the case of Ramlal, Motilal and Chhotelal Vs. Rewa Coalfields Ltd. [(1962 2 SCR 762] (supra), it is observed and held as under:--

In construing s.5 it is relevant to bear in mind two important considerations. The first consideration is that the expiration of the period of limitation prescribed for making an appeal gives rise to a right in favour of the decree-holder to treat the decree as binding between the parties. In other words, when the period of limitation prescribed has expired the decree-holder has obtained a benefit under the law of limitation to treat the decree as

2021 SCC OnLine SC 1260

beyond challenge, and this legal right which has accrued to the decree-holder by lapse of time should not be light- heartedly disturbed. The other consideration which cannot be ignored is that if sufficient cause for excusing delay is shown discretion is given to the Court to condone delay and admit the appeal. This discretion has been deliberately conferred on the Court in order that judicial power and discretion in that behalf should be exercised to advance substantial justice. As has been observed by the Madras High Court in Krishna v. Chattappan, (1890) J.L.R. 13 Mad. 269, "s. 5 gives the Court a discretion which in respect of jurisdiction is to be exercised in the way in which judicial power and discretion ought to be exercised upon principles which are well understood; the words 'sufficient cause' receiving a liberal construction so as to advance substantial justice when no negligence nor inaction nor want of bona fide is imputable to the appellant."

18. In the case of P.K. Ramachandran Vs. State of Kerala [(1997) 7 SCC 556] (supra), while refusing to condone the delay of 565 days, it is observed that in the absence of reasonable, satisfactory or even appropriate explanation for seeking condonation of delay, the same is not to be condoned lightly. It is further observed that the law of limitation may harshly affect a particular party but it has to be applied with all its rigour when the statute so prescribes and the courts have no power to extend the period of limitation on equitable grounds. It is further observed that while exercising discretion for condoning the delay, the court has to exercise discretion judiciously.

19. In the case of Pundlik Jalam Patil Vs. Executive Engineer, Jalgaon Medium Project [(2008) 17 SCC 448] (supra), it is observed as under:--

"The laws of limitation are founded on public policy. Statutes of limitation are sometimes described as "statutes of peace". An unlimited and perpetual threat of limitation creates insecurity and uncertainty; some kind of limitation is essential for public order. The principle is based on the maxim "interest reipublicae ut sit finis litium", that is, the interest of the State requires that there should be end to litigation but at the same time laws of limitation are a means to ensure private justice suppressing fraud and perjury, quickening diligence and

preventing oppression. The object for fixing time-limit for litigation is based on public policy fixing a lifespan for legal remedy for the purpose of general welfare. They are meant to see that the parties do not resort to dilatory tactics but avail their legal remedies promptly. Salmond in his Jurisprudence states that the laws come to the assistance of the vigilant and not of the sleepy."

20. In the case of Basawaraj Vs. Special Land Acquisition Officer [(2013) 14 SCC 81] (supra), it is observed and held by this Court that the discretion to condone the delay has to be exercised judiciously based on facts and circumstances of each case. It is further observed that the expression "sufficient cause" cannot be liberally interpreted if negligence, inaction or lack of bona fides is attributed to the party. It is further observed that even though limitation may harshly affect rights of a party but it has to be applied with all its rigour when prescribed by statute. It is further observed that in case a party has acted with negligence, lack of bona fides or there is inaction then there cannot be any justified ground for condoning the delay even by imposing conditions. It is observed that each application for condonation of delay has to be decided within the framework laid down by this Court. It is further observed that if courts start condoning delay where no sufficient cause is made out by imposing conditions then that would amount to violation of statutory principles and showing utter disregard to legislature."

16. 14. A conspectus of above the judgments referred to

supra, the Hon'ble Apex Court observed that length of delay

is no matter, acceptability of the explanation is the only

criterion. It was further held that the primary function of a

Court is to adjudicate the dispute between the parties and to

advance substantial justice. Rule of limitation are not meant

to destroy the rights of parties and they are meant to see that

parties do not resort to dilatory tactics, but seek their remedy

promptly. Hon'ble Apex Court also cautioned that if the delay

is occasioned by party deliberately to gain time then the

Court should lean against acceptance of the explanation. The

explanation should not be fanciful and concocted. The Courts

while dealing with an application to condone delay should

keep in mind the right accrued to other side and should deal

with such application with utmost care.

17. The affidavit filed in support of the petition to condone

delay does not indicate valid reason, muchless proper reason.

Except making an averment in the affidavit that 1st appellant

suffered with illness, no supporting document was filed to

substantiate such contention. Apart from that when the

judgment in appeal was pronounced on 23.07.2018, making

application to get certified copy on 07.09.2021, shows that

deponent/appellants are not diligent enough in prosecuting

the appeal. The appellants 2 and 3 are also contesting parties

and they cannot plead ignorance in view of general maxim

"ignorantia juris non-excusat". The affidavit filed in support

of the petition to condone delay does not show any sufficient

cause. As per the expressions of Hon'ble Apex Court, while

condoning the delay, the Court must see whether the

deponent explained sufficient cause. Involving substantial

rights of parities alone is not the criteria. Unless, sufficient

cause is shown, that in case of inordinate delay, condoning

the delay does not arise. Since the appellants failed to show

sufficient cause to condone the delay as per the affidavit

1191, however after excluding the period as per Hon'ble Apex

Court the delay is nearly 600 days, this Court does not find

any ground to condone delay. Thus, I.A.No.1 of 2022 is liable

to dismissed. Accordingly, I.A.No.1 of 2022 is dismissed.

18. Consequently, the second appeal is dismissed. No

order as to costs.

As a sequel, all the pending miscellaneous applications

shall stand closed.

_________________________ SUBBA REDDY SATTI, J 14th September, 2022

PVD