Shree Maruti Sreepat Danbe ... vs Sreemat Sunanda Govind Mali And ...
2021 Latest Caselaw 15772 Bom

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         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION
                     WRIT PETITION NO.11293 OF 2015


Maruti Sreepat Danbe through his POA
Gajanan Maruti Danbe                         ..        Petitioner
        Versus
Sunanda Govind Mali & Ors.                   ..        Respondents
                                       ...

Mr.Aditya S. Desai for the Petitioner.
                                       ...

                          CORAM: BHARATI DANGRE, J.

DATED : 15th NOVEMBER, 2021

P.C:-

1. The petition is fled by the petitioner being aggrieved by the order of review as well as the order passed on 28/01/2015 thereby refusing to entertain the application for bringing the legal heirs of defendant No.15 on record.

2. Heard the learned counsel for the petitioner and perused the proceedings. An application came to be fled before the learned Civil Judge, Junior Division, Islampur in Regular Civil Suit No.133 of 2005, seeking setting aside of abetment of defendant No.15 and for bringing his legal heirs on record. On the said application, the learned Judge passed the following order.

M.M.Salgaonkar





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"This matter is 10 years old. Def.No.15 has not fled his W.S.. So considering this, necessity to bring LRs of def.No.15 may be dispensed with vide O 22 R 4(4) of C.P.C. and accordingly dispensed."

This order was challenged in review, but the review also came to be rejected.

3. Sub-rule (4) of Rule 4 of Order 22 of the CPC reads as under :-

"(4) The Court whenever it thinks ft, may exempt the plaintiff from the necessity of substituting the legal representatives of any such defendant who has failed to fle a written statement or who, having fled it, has failed to appear and contest the suit at the hearing, and judgment may, in such case, be pronounced against the defendant notwithstanding the death of such defendant and shall have the same force and effect as if it has been pronounced before death took place."

4. The suit is fled in the year 2005 and the learned Judge is perfectly justifed in passing the impugned order where he observed that the suit is fled 10 years back and defendant No.15 has failed to fle the written statement. In such circumstances, he was guided by sub-rule(4) of Rule 4 of Order 22 of the CPC. I see no legal infrmity in the said order and the apprehension expressed by the learned counsel for the petitioner that, it would pose diffculty while the decree is being executed, is also unfounded as the solution is offered in sub-rule (4) itself.

M.M.Salgaonkar





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With the aforesaid observations, the writ petition is disposed of.

( SMT. BHARATI DANGRE, J.)

M.M.Salgaonkar