Madras High Court
Hamidally Street vs The Tamil Nadu State Wakf Board on 1 December, 2021
C.R.P.(NPD).No.1998 of 2014
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 01.12.2021
CORAM:
THE HONOURABLE MS.JUSTICE V.M.VELUMANI
C.R.P.(NPD).No.1998 of 2014
Hamidally Street, Arundale Street,
Masjidh and Madharasha Development Committee,
Rep by its Secretary,
Sirajuddin. .. Petitioner
Vs.
1.The Tamil Nadu State Wakf Board,
Rep by its Secretary, Chennai – 600 004.
S.M.Nizamuddin (died)
2.S.M.Hamaluddin Fakhri (died)
Nazeeruddin Fakhir (died)
3.Ghousia Begum
4.S.M.A.K.Aazam Fakhri
5.S.M.Sabahuddin Fakhri
6.S.M.Nazeefuddin Fakhri (died)
7.Shameem Fakhri
8.S.M.Abdul Khader Fakhri
9.Fathima Zahira Naveen
1/11
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C.R.P.(NPD).No.1998 of 2014
10.S.M.Naser Fakhri .. Respondents
[RR 7 to 10 are recorded as LRs of the
deceased R6 viz., S.M.Nazeefuddin Fakhri, vide
order of this Court dated 30.09.2019 made in
C.R.P. (NPD).No.1998 of 2014 and as per
memo dated 24.09.2019 in U.S.R.No.28178 of
2019]
Prayer: This Civil Revision Petition is filed under Section 115 of the Code of
Civil Procedure, against the fair and decretal order dated 12.12.2013 made in
I.A.No.17809 of 2008 in O.S.No.3756 of 1998 on the file of the I Assistant
Judge, City Civil Court, Chennai.
For Petitioner : Mr.N.A.Nissar Ahmed
For R1 : Mrs.R.Sripriya
for Mr.V.Raghavachari
For R2 : Died
For R3 : No appearance
For RR 4, 5, 7 to 10 : Mr.Hussain Afroze
for Mr.Zafferullah Khan
For R6 : Died
ORDER
(The matter is heard through “Video Conferencing/Hybrid Mode”.)
This Civil Revision Petition is filed to set aside the fair and decretal
order dated 12.12.2013 made in I.A.No.17809 of 2008 in O.S.No.3756 of
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C.R.P.(NPD).No.1998 of 2014
1998 on the file of the I Assistant Judge, City Civil Court, Chennai.
2.The petitioner is the plaintiff in O.S.No.3756 of 1998. Initially the
petitioner society was represented by one S.Nizam as Secretary of petitioner
society. Originally the said suit was filed by the petitioner before this Court in
C.S.No.544 of 1988 against the 1st respondent herein as 1st defendant, 2nd
respondent herein as 3rd defendant and two others for declaration that
judgments in O.S.No.1538 of 1960 and A.S.No.21 of 1964 on the file of the
City Civil Court, Chennai are null and void and not binding on the community
at large, declaration that suit property is a wakf property, directing the
defendants 2 to 4 to render an account of the income from the suit property
from 01.01.1982 till that date or in the alternative to render an account of the
income from the suit property and cost of maintenance of the Mosque from
01.01.1982 till that date and to direct the defendants 1 to 4 to pay the cost of
the suit. Subsequently, the said suit was transferred to the City Civil Court
and re-numbered as O.S.No.3756 of 1998. One Sirajuddin as Secretary of
petitioner society filed I.A.No.17809 of 2008 to condone the delay of 2920
days in filing the petition to restore the suit, which was dismissed for non-
prosecution on 12.01.2000.
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C.R.P.(NPD).No.1998 of 2014
3.According to the petitioner, the said S.Nizam, the earlier Secretary of
petitioner society died in the year 1998 and the suit pending on the file of this
Court was transferred to the City Civil Court, Chennai and re-numbered as
O.S.No.3756 of 1998. The learned counsel for the petitioner society one
Mr.Kandasamy also died in the meanwhile. The present Secretary was not
aware of the suit proceedings and no file is available in the society. The
present Secretary is prosecuting the litigations on behalf of the society before
the Wakf Board and other forums. The present Secretary came to know about
the suit only while dealing with O.S.No.5371 of 2007 and collected the details
from the earlier counsel's office and instructed the present counsel to take
proceedings to restore the suit. In view of the above fact, the delay of 2920
days has occurred in filing the application. The delay in filing the application
is neither wilful nor wanton. Before the death of earlier Secretary S.Nizam
and Advocate Mr.Kandasamy, the petitioner society was prosecuting the case
diligently and only due to death of the above two persons, they could not
prosecute the case and prayed for condoning the delay in filing the petition to
restore the suit.
4.The respondents 3 to 6 herein filed counter affidavit and denied all
the averments in the affidavit. The respondents 3 to 6 contended that the
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C.R.P.(NPD).No.1998 of 2014
petitioner society was not a party to the suit in O.S.No.5371 of 2007 and even
in the averments in the plaint filed in the said suit there is no detail of present
suit was mentioned. The petitioner was prosecuting the very same issue in the
present petition before the Wakf Board by filing a petition for reopening and
the same was dismissed. The petitioner filed O.A.No.3 of 2004 before the
Wakf Tribunal and the said O.A.No.3 of 2004 was also dismissed. The
present Secretary being member of the society would have been aware of the
present suit filed by the earlier Secretary S.Nizam, as resolution would have
been passed authorising the said S.Nizam to file the present suit. The
petitioner has not furnished any particulars with regard to death of the
Secretary and counsel and the reason given by the petitioner is only after
thought and are self serving statements and prayed for dismissal of I.A.
5.Before the learned Judge, the present Secretary viz., Sirajuddin
examined himself as P.W.1 and one L.Chandrakumar was examined as P.W.2
and did not mark any documents. The respondents did not let in any oral and
documentary evidence.
6.The learned Judge considering the averments in the affidavit, counter
affidavit and proof affidavit filed, dismissed the I.A., holding that reasons
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C.R.P.(NPD).No.1998 of 2014
given by the petitioner are not satisfactory.
7.Against the said order of dismissal dated 12.12.2013 made in
I.A.No.17809 of 2008, the petitioner has come out with the present Civil
Revision Petition.
8.The learned counsel appearing for the petitioner submitted that the
learned Judge ought to have allowed the application filed to condone the
delay. The learned Judge failed to see the reason given by the petitioner for
condonation of delay. The petitioner has given valid and sufficient reason to
condone the delay. The death of the earlier Secretary and learned counsel was
not rebutted in the cross examination by the respondents. The learned Judge
failed to appreciate the evidence of P.W.1 & P.W.2 let in by the petitioner.
Without considering the evidence, the learned Judge erroneously dismissed
the I.A. He further submitted that length of delay is not a criteria and
acceptability of the explanation is the only criteria for condoning the delay. In
every case of delay, there can be some lapse on the part of the litigant
concerned and that alone is not enough to dismiss the application. The
inconvenience caused to other respondents for the delay could be
compensated by awarding exemplary cost. The learned Judge by exercising
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C.R.P.(NPD).No.1998 of 2014
his Judicial discretion and adopting lenient, liberal and realistic approach,
ought to have allowed the application for condoning the delay. Unless delay is
condoned, the interest of Wakf would be greatly prejudiced. In support of his
contention, the learned counsel relied on the following judgments and prayed
for allowing the Civil Revision Petition.
(i) Judgment of the Hon'ble Apex Court reported in 1998 AIR (SC)
3222, [N.Balakrishnan Vs. M.Krishnamurthy];
(ii) Division Bench judgment of this Court reported in 2007 (4) CTC
449, [Arun Alexander Lakshman Vs. A.P.Vedavalli];
(iii) Judgment of this Court reported in 2013 (7) MLJ 349,
[Karuppusamy and another Vs. K.C.Palanisamy] and
(iv) Judgment of Madurai Bench of this Court reported in 2016 (2)
MLJ 561, [Kottar Chettu Nainar Desika Vinayagar Devaswom Trust rep.
by its Trustee 2 to 5 and others Vs. Assistant Commissioner, H.R. and
C.E., Department, Nagercoil, Vadiveeswaram Village, Agastheeswaram
Taluk, Kanyakumari District and others].
9.The learned counsel appearing for the 1 st respondent made his
submission in support of the award passed by the learned Judge and prayed
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C.R.P.(NPD).No.1998 of 2014
for dismissal of the Civil Revision Petition.
10.The learned counsel appearing for the respondents 4, 5, 7 to 10
submitted that the present Secretary contested the matter before the Wakf
Board, Tribunal and even before the Hon'ble Apex Court. He contested the
matter relating to the same issue and the reason given by the petitioner for
condoning the huge delay of 2920 days is not sufficient. The learned Judge
considered the above fact and rightly dismissed the application. There is no
reason to interfere in the award passed by the learned Judge and prayed for
dismissal of the Civil Revision Petition.
11.Though notice has been served on the 3rd respondent, there is no
representation for her either in person or through counsel.
12.Heard the learned counsel appearing for the petitioner as well as the
learned counsel appearing for the 1st respondent and the learned counsel
appearing for the respondents 4, 5, 7 to 10 and perused the entire materials on
record.
13.From the materials on record, it is seen that the petitioner has filed
the present I.A. to condone the delay of 2920 days in filing the petition to
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C.R.P.(NPD).No.1998 of 2014
restore the suit. According to the petitioner, the suit was filed and prosecuted
by earlier Secretary S.Nizam and he fell ill and subsequently he died. Further,
the earlier counsel Mr.Kandasamy also died. To prove this, the petitioner has
not produced any details as to when the earlier counsel Mr.Kandasamy died.
Further, the petitioner has stated that the earlier Secretary S.Nizam died in the
year 1998. According to the petitioner, he is functioning as Secretary of
petitioner society. He has not given any details from which date he is
functioning as Secretary of petitioner society. On the other hand, it is the case
of the respondents 4 to 10 that the present Secretary viz., Sirajuddin was
prosecuting the very same issue before the Wakf Board, Wakf Tribunal and
they filed the C.R.P. before this Court and appeal before the Hon'ble Apex
Court. Further, the said Sirajuddin being the member of the society, would
have known the authorisation given to earlier Secretary S.Nizam to file the
present suit and the present Secretary cannot plead ignorance that he is not
aware of the pending suit. The petitioner has not denied the said contention of
the respondents. A reading of the affidavit filed in support of the present
application to condone the delay shows that affidavit is bereft of particulars
and details as to how the delay of 2920 days has occurred. In view of the
same, the judgments relied on by the learned counsel appearing for the
petitioner do not advance the case of the petitioner. In the present case, the
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C.R.P.(NPD).No.1998 of 2014
reason given by the petitioner is not valid, sufficient and bonafide.
14.It is well settled that length of delay is not a criteria. The reasons
given by the party must be valid and acceptable and intention of the party
must be bonafide. The learned Judge has considered all the materials and
rightly dismissed I.A.No.17809 of 2008. There is no error or irregularity in
the order of the learned Judge warranting interference by this Court.
15.For the above reasons, the Civil Revision Petition is dismissed. No
costs.
01.12.2021
krk
Index : Yes / No
Internet : Yes / No
To
The learned I Assistant Judge,
City Civil Court,
Chennai.
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C.R.P.(NPD).No.1998 of 2014
V.M.VELUMANI, J.
krk
C.R.P.(NPD).No.1998 of 2014
01.12.2021
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