Bombay High Court
Suchin Eknath Patil vs Shri Arun Damodar Patil on 28 January, 2021
Bench: Nitin W. Sambre
WP-7455-15.doc
BDP-SPS
Bharat
D.
Pandit
Digitally signed
by Bharat D.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
Pandit
Date: 2021.02.04
10:02:35 +0530
WRIT PETITION NO. 7455 OF 2015
Suchin Eknath Patil .... Petitioner.
V/s
Arun Damodar Patil ..... Respondent
Mr. Drupad S. Patil a/w Mr. Dheeraj Patil for the Petitioner.
Mr. K.S. Dewal i/by Mr. J.M. Joshi for the Respondent.
CORAM: NITIN W. SAMBRE, J.
DATE: JANUARY 28, 2021
P.C.:-
1] Heard Shri Patil learned Counsel for the Petitioner/original
Defendant.
2] Application under Order 9 Rule 13 came to be moved by
Petitioner/original Defendant for setting aside ex parte decree dated
1/2/2011 passed in RCS No.168 of 2010 which was rejected on
22/12/2011. Feeling aggrieved, Petitioner preferred an appeal which
came to be dismissed on 17/3/2015. As such, this Petition.
3] There is one more facet to the matter and i.e. Petitioner
preferred Regular Civil Appeal questioning the judgment on merit
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under Section 96 of the Civil Procedure Code accompanied with
application for condonation of delay on 9/3/2012. However, on
2/8/2014 the said proceedings were withdrawn in view of pendency
of application for setting aside ex parte decree preferred under Order 9
Rule 13.
4] Mr. Patil, learned Counsel for original Defendant made threefold
contentions viz (i) service of summons was ordered to be effected
through RPAD, (ii) admittedly suit was initiated in the Civil Court at
Alibaug and (iii) the Petitioner/Defendant is shown to be residing
outside the jurisdiction of the said court. In that view of the matter,
having regard to the scheme of order 9 Rule 3 and 21, summons
should have been effected through RPAD where Petitioner/Defendant
was residing. Assuming without admitting that the order of the Court
of effecting service through RPAD directly on the Petitioner was
justified under the provisions of Order 5, fact remains that envelope
containing suit summons was returned with endorsement "summons
returned as unclaimed, intimation posted". According to him in view
of the judgment of this Court in the matter of First Appeal (Stamp)
No.13185 of 2013 delivered on 14 th October, 2011 in the matter of
WP-7455-15.doc
New India Assurance Co. Ltd. Vs Smt. Nasibunnisa Mohd. Israr Khan
such service cannot be termed as good service and that being so, ex
parte decree is liable to be set aside as the same is based without
opportunity of hearing.
5] Mr. Dewal, learned Counsel for the Respondent/original Plaintiff
would urge that withdrawal of the appeal alongwith application for
condonation of delay by the Petitioner/Defendant against the ex parte
decree virtually amounts to finality of the judgment of the Trial Court
and that being so, present proceedings are not sustainable. Support is
drawn from the following judgments:-
(i) Rani Choudhury vs. LT.COL. Suraj Jit Choudhury
reported in (1982) 2 SCC 596
(ii) Shyam Sundar Sharma vs. Pannalal Jaiswal and
Others reported in (2005) 1 SCC 436
The learned Counsel would further urge that, on facts, address of the
Petitioner is derived from public office and that being so, same was
rightly relied on as there is no material placed on record by the
WP-7455-15.doc
Petitioner to infer that at the relevant time he was not staying at the
address at which summons was sought to be served.
6] Considered rival submissions.
7] At this stage, Mr. Dewal, learned Counsel for the Respondent
consents for allowing of the Writ Petition in terms of prayer clause (a).
However, he submits that the order of status quo passed on October
12, 2010 be continued till decision of the suit.
8] He would also submit that Respondent/Plaintiff be permitted to
lead additional evidence.
9] Mr. Patil, learned Counsel appearing for the Petitioner consents
for continuation of the status quo as was operating during pendency of
the suit. Mr. Patil further urged that respective parties be granted
liberty to carry out amendment to the pleadings and they be also
permitted to lead additional evidence.
10] In the aforesaid backdrop, Writ Petition stands allowed in terms
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of prayer clause 7(a).
11] Both the parties are at liberty to amend their respective
pleadings and shall also be at liberty to lead additional evidence in
support of their rival claims. The order of status quo operating during
pendency of the suit shall continue to operate till final decision of the
suit.
12] Petition stands allowed in the above terms.
(NITIN W. SAMBRE, J.)
