Bombay High Court
Arjun Sahadu ... vs Bhamandabai Himmatrao Tayade And ... on 20 December, 2016
Bench: S.P. Deshmukh
S.A.No.132/2014
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
BENCH AT AURANGABAD
SECOND APPEAL NO. 132 OF 2014
WITH
CIVIL APPLICATION NO. 1688 OF 2014
1. Arjun Sahadu Chambhar
(Kshirsagar), age 66 years,
Occu. Agriculture,
R/o Nim, Taluka Amalner,
District Jalgaon
2. Shivaji Sahadu Chambhar
(Kshirsagar), age 62 years,
R/o Nim, Taluka Amalner,
District Jalgaon ..Appellants
Versus
1.
Bhamandabai Himmatrao Tayade,
Age 57 years, Occu. Household,
R/o Bhavsar Galli, Chopada,
Taluka Chopada, District Jalgaon
2. Shri Shantaram Bhivsan Chambhar
(Kshirsagar), age 41 years,
Occu. Agriculture,
R/o Shahpur, Taluka Amalner,
District Jalgaon
3. Shri Pandurang Bhvsan Chambhar
(Kshirsagar), age 37 years,
Occu. Service, R/o Nim,
Taluka Amalner, District Jalgaon
4. Shri Narayan Bhivsan Chambhar
(Kshirsagar), age 35 years,
Occu. Service, r/o Nim,
Taluka Amalner, District Jalgao
5. Jasubai w/o Nilkanth Nikam,
Age 60 years, occu. Household,
R/o Ragini Talkies, Patel Naka,
Ankaleshwar,Taluka Ankaleshwar,
District Surat (Gujarath State)
6. Dhudakabai w/o Vitthal Sawant,
Age 64 years, Occu. Household,
R/o Room No. 116, Panchwati Society,
Char Rasta, Kim, Taluka Olpal,
District Surat.
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S.A.No.132/2014
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7. Lilabai w/o Mahadu Mahale,
Age 38 years, Occu. Household,
R/o Dandekar Nagar, Next to Dudh
Federation, behind field of Arun
Khadke, Jalgaon, District Jalgaon
8. Kalabai w/o Magan Visave,
Age 36 years, Occu. Household,
R/o Dandekar Nagar,
Next to Dudh
Federation, behind field of Arun
Khadke, Jalgaon, District Jalgaon
9. Latabai w/o Lotan Sawant,
Age 32 years, Occu. Household,
R/o Room No. 116, Panchwati society,
Char Rasta, Kim, Taluka Olpal,
District Surat
10. Khandu Yadav Chambhar,
deceased
(suit is abated as per application
belwo Exh. 18/1 & accordingly
deleted)
11. Baburao Yadav Chambhar,
Age 64 years, Occu. Agriculture,
R/o Nim, Taluka Amalner,
District Jalgaon
Mr G.S. Rane, Advocate for appellants
Mr S.S. Chapalgaonkar, Advocate for respondent no. 1
CORAM : SUNIL P. DESHMUKH, J.
DATE : 20th December, 2016
ORAL JUDGMENT
1. After hearing learned counsel for the parties, the substantial
question of law which appears to fall for consideration appears to be :
" whether the approach of the appellate court in the matter
of condonation of delay is in tune with the prevailing
position of law ?"
2. The courts normally are said to adopt a liberal approach and avoid
pedantic one while considering an application seeking condonation of
S.A.No.132/2014
delay giving way to contest on merits of the case. In the present matter,
appellate court appears to have got drifted away by non-germane
considerations.
3. In a suit filed for partition by the present respondent no.1 -plaintiff
which had been decreed under the judgment and decree dated 14 th
October 2011, it has emerged that the decree concerned had been
signed by the learned Judge on 21st October, 2011. It has further
emerged that it had been contended on behalf of the present appellants,
also the appellants in regular civil appeal before the first appellate court
i.e. District Court, that they had specifically referred to that signature of
their advocate had been obtained on 29 th November, 2011 on the decree
of the decision rendered on 14 th October, 2011, contending further that
though the same happens to be the point of knowledge of the judgment
and decree by trial court against them, this particular fact has neither
been disputed nor the same has been contested by the respondent-
plaintiff. However, the court on its own appears to have considered that
in this respect no material has been placed on record. Generally, a
litigant would not stand to benefit from causing delay deliberately and
intentionally and in the present matter looking at the subject matter, it
does not appear that the appellants would have derived any benefit by
causing delay. In the circumstances, in view of that the statement which
has gone uncontroverted, the court ought to have considered that the
other side does not have any serious objection to the same and was
unwilling to contest nor the court has considered the position that the
decree concerned in fact had been signed on 29 th November, 2011, has
not been controverted by producing cogent material.
S.A.No.132/2014
4. It further emerges that it is thereafter from the point of knowledge
stated by applicants/appellants, the application for certified copies of
requisite documents in order to lodge appeal against the impugned
decree had been filed and after obtaining the same, the appeal had been
lodged. In the circumstances, the approach of the appellate court
appears to be rather pedantic.
5. It cannot be said that the delay has been an inordinate
unexplained delay sufficient to arouse suspicion about the contention.
Under the circumstances, there being no contest or reasons for not
condoning delay, the averments as appearing in application ought to
receive its due and as such, rejection of request for condonation of delay
appears to be too harsh on the appellants. There appear to be given
sufficient reasons for condonation of delay.
6. In the circumstances, I deem it expedient to allow the appeal,
finding that the approach of the appellate court could have been little
more liberal while considering the application for condonation of delay.
7. As such, second appeal stands allowed. The order impugned
stands set aside. Delay in filing regular civil appeal stands condoned and
miscellaneous civil application before District Judge-1, Amalner for
condonation of delay bearing no. 28 of 2001 stands allowed.
8. Civil application stands disposed of.
SUNIL P. DESHMUKH,
JUDGE
vvr
