Owner Of St No Gj 18 Y 1825 vs Late Rasidaben Makbulbhai Sumara
2021 Latest Caselaw 15176 Guj

       C/CA/2546/2019                                 ORDER DATED: 27/09/2021




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/CIVIL APPLICATION NO. 2546 of 2019

                         In F/FIRST APPEAL NO. 9765 of 2019

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                        OWNER OF ST NO GJ 18 Y 1825
                                  Versus
                    LATE RASIDABEN MAKBULBHAI SUMARA
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Appearance:
MR GM JOSHI(370) for the Applicant(s) No. 1
for the Respondent(s) No. 1
MR ANKIT SHAH(6371) for the Respondent(s) No. 1.1,1.2
MR MAULIK J SHELAT(2500) for the Respondent(s) No. 5
RULE NOT RECD BACK(63) for the Respondent(s) No. 3
RULE SERVED(64) for the Respondent(s) No. 2,4
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     CORAM:HONOURABLE DR. JUSTICE ASHOKKUMAR C. JOSHI

                                  Date : 27/09/2021

                                   ORAL ORDER

1. The Applicant has filed this Application for condonation of delay of 87 days in preferring the captioned First Appeal on the grounds stated in the memo of application.

2. Heard learned Advocate Mr. G.M.Joshi for the Applicant and learned Advocate Mr. Maulik J. Shelat for Opponent No. 5. The Court has taken up this matter for condoning the delay though the cause list reflects that the Opponent Nos. 2 to 4 are unserved.

3. Learned Advocate Mr. Shelat has informed the court that in other connected matters being First Appeal No. 3889 of 2019 and allied matters, the delay is already condoned and therefore he has no objection if the delay is condoned.

C/CA/2546/2019 ORDER DATED: 27/09/2021

4. Having heard the the arguments advanced by learned Advocate for the Applicant, there is no doubt that every case is required to be decided on merits rather than on technicality. Further, the delay is of 87 days and, as per catena of judicial pronouncements by the Hon'ble Supreme Court, every matter is required to be decided on merits and such technicality may not come in the way. Therefore, if delay is condoned, the same would meet the ends of justice. The prime purpose for which Section 5 of the Limitation Act, 1963 was enacted so as to enable the Court to do substantial justice and that is the prime reason why very elastic expression and sufficient cause is employed therein so as to sub-serve the ends of justice.

5. This Court has considered the judgment passed by the co-ordinate bench reported in 2017 Law Suit (Guj) 1947 in the case of Mafatlal Apparels v. Akbarbhai Ganibhai Saiyed & Ors. wherein it is observed as under:

"As far as the decisions relied upon by Mr. Dave the same are not applicable to the facts of the present case since in the reference, the case of the employees was being represented by Union leader and he informed the employees to remain present only when called for. They were never aware about dismissal of the reference and where never informed that the reference was dismissed for want of prosecution. The Coordinate Bench of this Court in case of Rajesh Pukhraj Chauhan v. Sinter Plast Containers and another has held that it is trite that a litigant is permitted to litigate for his rights by having a decision from the Court of law on merits, rather than he is ousted on technical ground. A liberal approach is not out of place."

6. Therefore, the Application deserves to be allowed and accordingly stands allowed. Delay is condoned.

Rule is made absolute.

The main matter is ordered to be listed on 8.10.2021.

(A. C. JOSHI,J) J.N.W