Delhi High Court
Delhi Development Authority vs M/S. Hans Construction Co. on 13 October, 2014
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+
Ex.F.A.No.33/2012
% 13th October, 2014
DELHI DEVELOPMENT AUTHORITY ......Petitioner
Through: Mr. R.S. Mathur, Advocate.
VERSUS
M/S. HANS CONSTRUCTION CO. ...... Respondent
Through: Mr. Indranil Ghosh, Advocate.
CORAM:
HON'BLE MR. JUSTICE VALMIKI J.MEHTA
To be referred to the Reporter or not? Yes
VALMIKI J. MEHTA, J (ORAL)
1. This first appeal has been filed by the decree holder/DDA
challenging the impugned order dated 20.4.2012 by which the executing
court has dismissed the execution petition on the ground that the decree
obtained by the appellant/decree holder is a nullity inasmuch as Sh. Balwant
Jain, proprietor of the defendant firm M/s. Hans Construction Co., had died
on 5.11.2001 i.e before ex parte judgment and decree was passed on
9.1.2004 and hence the decree against a dead person is a nullity.
2. By the ex parte judgment and decree dated 9.1.2004, suit of the
appellant/decree holder was decreed against the defendant/M/s. Hans
Construction Co. for an amount of Rs.5,58,034/- alongwith interest and
costs.
3. No doubt, it is an admitted fact that Sh. Balwant Jain, sole
proprietor of M/s. Hans Construction Company died on 5.11.2001, but,
equally it is an admitted fact that this aspect was not brought to the notice of
the decree holder either by the counsel for the defendant or by the legal heirs
of the defendant. In fact, the defendant was proceeded ex parte in the suit
much later on 14.1.2003 i.e defendant died on 5.11.2001 and was proceeded
ex parte later on 14.1.2003. The suit, as already stated above, was
ultimately decreed on 9.1.2004.
4. Order XXX Rule 10 of Code of Civil Procedure, 1908 (CPC)
states that a suit can be filed in the name of a firm in which a person is a sole
proprietor. This provision also states that the earlier provisions of Order
XXX CPC pertaining to a partnership firm will apply mutatis mutandis with
respect to the suit filed against a firm which is thus not against a person. A
suit filed against a partnership firm will not abate on account of death of a
partner. Since Order XXX Rule 10 states that provisions of Order XXX
Rules 1 to 9 CPC will apply mutatis mutandis to suits against a defendant
which is a firm, in my opinion, in terms of Rule 4 of Order XXX CPC in a
suit such as the present, where only the firm is sued, there would be no
abatement of the suit even if sole proprietor of the defendant dies during the
pendency of the suit because the fact with respect to the death of the
defendant ought to have been brought to the notice of the plaintiff by the
counsel for the defendant and which was a duty specifically casted on the
counsel for the defendant in terms of Order XXII Rule 10A of CPC, and
which duty was not complied with. Admittedly, the counsel for the
defendant never communicated the factum of the death of the defendant on
5.11.2001 and in fact the defendant was later proceeded ex parte on
14.1.2003 as stated above.
5. Further, Order XXII Rule 4 of CPC specifically provides that
where defendant is proceeded ex parte, and thereafter such a defendant dies,
the suit can continue against the deceased defendant without bringing his
legal heirs on record, subject of course to the taking of the necessary
permission from the Court, and in my opinion, the spirit of this provision
will apply to the facts of the present case where the decree holder/plaintiff
was never informed with respect to the death of the sole proprietor of the
defendant firm either by the Advocate for the defendant or by the legal heirs
of the deceased sole proprietor.
6. In my opinion, if in the facts of the case such as the present, a
decree is allowed to be set aside, it would be allowing the legal heirs of the
deceased sole proprietor of the defendant to take advantage of their own
wrong in not communicating the death of the sole proprietor of the
defendant to the appellant/decree holder/plaintiff and thereafter quietly
taking objection after passing of the decree with respect to the nullity of the
decree, and which cannot be the legal position because no one can take
advantage of his own wrong.
7. In view of the above, execution first appeal is allowed.
Impugned order of the trial court dated 20.4.2012 is set aside. Execution
proceedings will continue in accordance with law. Parties to appear before
the District & Sessions Judge, Tis Hazari Courts (Central), Delhi on 27th
November, 2014, and the District & Sessions Judge will mark the execution
petition for disposal to a competent court in accordance with law. Parties
are left to bear their own costs.
VALMIKI J. MEHTA, J
OCTOBER 13, 2014/Ne
