Delhi High Court
Isha vs Balbir Singh And Ors on 15 January, 2015
Author: Hima Kohli
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 1579/2012
Decided on : 15.01.2015
IN THE MATTER OF:
ISHA ..... Plaintiff
Through: Mr. Prithu Garg and Mr.Virat K.Anand,
Advocates
versus
BALBIR SINGH AND ORS ..... Defendants
Through: Mr. Sudarshan Rajan, Advocate for D-2
CORAM
HON'BLE MS.JUSTICE HIMA KOHLI
HIMA KOHLI, J.(Oral)
IA No.2793/2014(u/O VIII R 10 CPC)
1.
The present application has been filed by the plaintiff praying inter
alia for pronouncement of judgment against the defendants in view of
the fact that they have not filed their written statements within the
prescribed period.
2. The plaintiff(daughter-in-law of the defendant No.1 and sister-in-
law of the defendant No.3) has filed the accompanying suit for passing a
decree of possession in her favour in respect of Flat No.103-B, Pocket-
IV, Mayur Vihar, Phase-I, Delhi. The plaintiff has also prayed for a
decree of permanent injunction for restraining the defendants from
transferring, selling, alienating, or parting with possession of the suit
premises and for a decree of recovery of damages @ Rs.15,000/- per
month, payable jointly and severally by the defendants from the date of
instituting the present suit, till the date of possession.
3. The present suit was instituted on 25.5.2012. Summons were
issued in the suit vide order dated 28.5.2012. On the said , an
ad interim ex-parte order was passed in favour of the plaintiff,
restraining the defendants from creating any third party interest in the
suit premises.
4. On 21.11.2012, learned counsel had entered appearance on behalf
of the defendant No.2 and stated that he had already filed the written
statement, but the same had been returned by the Registry with certain
objections. He had further stated that he would be re-filing the written
statement within four weeks. As the summons in the suit were not
issued for want of process fees, the Joint Registrar granted four weeks
time to the defendant No.2 to file the written statement on the ground
that the summons were accepted by the counsel in court. The period of
four weeks reckoned from 21.11.2012 would have expired on
21.12.2012. Since none was present on behalf of the defendants No.1 &
3 on the said date, fresh summons were issued to the said defendants,
returnable on 10.4.2013.
5. On 10.4.2013, defendant No.1 had appeared in person and learned
counsel had appeared for the defendant No.2. Though the defendant
No.3 was duly served with the summons in the suit on 27.2.2013, none
had appeared on her behalf on the said date. Till the said date, written
statements were not filed by the defendants No.1 & 3. As regards the
defendant No.2, on 10.4.2013, it was observed that though a counter
claim had been filed by him, his written statement was not on record.
Counsel for the defendant No.2 had reiterated that he had filed the
written statement on 22.11.2012. In view thereof, he was directed to
contact the Registry to get the same placed on record and the case was
adjourned to 8.10.2013, for admission/denial of documents.
6. On 8.10.2013, yet again, it was recorded that neither had the
defendants No.1 & 3 filed their written statements, nor did they appear
on the said date. As for the defendant No.2, the Registry had again
reported that no written statement had been filed by the said defendant.
On the said date, admission/denial of documents filed by the plaintiff
were concluded before the Joint Registrar and the suit was placed before
the court on 7.2.2014, on which date, it was adjourned to 31.3.2014.
Thereafter, the plaintiff had filed the present application under Order
VIII Rule 10 CPC. Notice was issued on this application on 12.2.2014,
returnable for 7.3.2014.
7. Though summons were duly received by all the defendants, no
steps were taken by them to file replies in opposition to the present
application. The position remains the same even as on date. Finally,
vide order dated 21.8.2014, the Joint Registrar had directed that this
application be placed before the court for appropriate orders.
8. On 28.10.2014, it was again noted that the defendants had not
filed their replies to this application and the same was adjourned to
19.11.2014 and then to 2.12.2014. On 2.12.2014, learned counsel for
the defendant No.2 had stated that due to an oversight on his part, the
written statement filed by him in the present case came to be
erroneously filed in the file of CS(OS) No.1589/2012(a decided matter).
9. In view of the aforesaid submission, the file of CS(OS)
No.1589/2012, entitled "Isha Vs. Balbir Singh & Ors." was summoned
from the Registry for perusal.
10. A perusal of the aforesaid file reveals that there is no written
statement on record. In view of the above position, this court is unable
to accept the submission made by learned counsel for the defendant
No.2 that the written statement had erroneously been filed by him in
CS(OS) No.1589/2012. In any case, sufficient time was granted to the
defendant No.2 to take adequate measures to ensure that the said
written statement, if at all filed in the above suit, is taken back from the
Registry and re-filed in this suit. In the alternate, if the written
statement had actually been filed as claimed by the defendant No.2 and
it was untraceable for any reason, then a photocopy thereof should have
been furnished to the other side as proof of filing and the defendant No.2
ought to have approached the court with an application for seeking
permission to file another copy of the said written statement, for
satisfying the court with regard to his bona fides.
11. For reasons best known to him, none of the aforesaid steps have
been taken by the defendant No.2 till date. The counter claim filed by
the defendant No.2 would not be a defence in the present application.
The remaining defendants No.1 & 3 have also not elected to file their
written statements. Further, none of the defendants have chosen to file
a reply in opposition to the present application.
12. Accordingly, the present application is allowed. The relief prayed
for at prayer (a) of the plaint for passing a decree of possession in
favour of the plaintiff and against the defendants in respect of the suit
premises is allowed. Further, the relief at prayer (b) for passing a
decree of permanent injunction in favour of the plaintiff and against the
defendants restraining them from transferring, selling, alienating or
parting with possession of the suit premises till the possession thereof is
handed over to her, is also allowed. As a result, a judgment is
pronounced in favour of the plaintiff and against the defendants in
respect of prayers (a) & (b). Decree sheet be drawn accordingly.
13. Coming to the relief at prayer(c ), for passing a decree of recovery
of damages in favour of the plaintiff, it is deemed appropriate to direct
the plaintiff to file an affidavit by way of evidence in support of the said
relief. Needful shall be done within four weeks, with a copy to the other
side.
14. List before the Joint Registrar on 25.2.2015, for further
proceedings.
15. The application is allowed and disposed of on the above lines.
IA No.10371/2012(u/O XXXIX R 1 & 2 CPC_)
In view of the orders passed above, the interim order dated
28.5.2012 is made absolute and the application is disposed of.
(HIMA KOHLI)
JANUARY 15, 2015 JUDGE
mk
