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R.Bramma Krishna Raja Rajeswari vs Mahdhoom Bakrutheen
2021 Latest Caselaw 23566 Mad

Citation : 2021 Latest Caselaw 23566 Mad
Judgement Date : 1 December, 2021

Madras High Court
R.Bramma Krishna Raja Rajeswari vs Mahdhoom Bakrutheen on 1 December, 2021
                                                                            C.R.P.(MD) No.2203 of 2018



                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 01.12.2021

                                                     CORAM

                                   THE HONOURABLE MS.JUSTICE P.T.ASHA

                                         C.R.P(NPD)(MD)No.2203 of 2018

                     R.Bramma Krishna Raja Rajeswari
                     Through her Power Agent K.Rajangam
                                                                       ... Petitioner
                                                     Vs.

                     Syed Mohammed Bakrutheen (died)

                     1.Mahdhoom Bakrutheen

                     2.Bhilal Abdullah

                     3.Sulaiha Beevi Bakrutheen

                     4.Ayisha Fathima Bakrutheen

                     5.Kathija Rahima Bakrutheen                       ... Respondents


                     PRAYER:- Civil Revision Petition filed under Section 115 of Code of
                     Civil Procedure, to set aside the fair order and decreetal order passed in
                     I.A.No.217 of 2014 in O.S.No.1 of 2008 on the file of the Sub Court,
                     Ramanathapuram, dated 24.07.2018 and allow this civil revision petition.

                     _________
                     Page 1 of 6
https://www.mhc.tn.gov.in/judis
                                                                                  C.R.P.(MD) No.2203 of 2018




                                              For Petitioner       : Mr.C.Vakeeswaran

                                              For Respondents      : Mr.A.Arumugam


                                                           ORDER

The defendant, who has filed an application for condoning the

delay of 1810 days in filing the petition to set aside the ex parte decree

passed in O.S.No.1 of 2008, is the petitioner before this Court, since her

application has been dismissed by the learned Subordinate Judge,

Ramanathapuram.

2.The respondents had filed a suit in O.S.No.01 of 2008 on the file

of the Subordinate Court, Ramanathapuram, for declaration that the

plaintiffs is the absolute owner of the suit schedule property and also for

permanent injunction. It appears that the petitioner/ defendant though

served, had not entered appearance and therefore, an ex parte decree

came to be passed on 16.03.2009. The petitioner/defendant has come

forward with the impugned petition stating that she came to know about

the ex parte decree only when she had received the notice in I.A.No.34 of

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https://www.mhc.tn.gov.in/judis C.R.P.(MD) No.2203 of 2018

2014 in R.C.O.P.No. 5 of 2014. It is her categoric case that she had not

received any summons in the above proceedings either through Court or

privately from the respondents. The learned Judge, without appreciating

as to whether summon has been properly taken, set the defendant ex

parte and passed the ex parte decree and the petitioner has come before

the Court as soon as she had knowledge about the ex parte decree.

3.The respondents/plaintiffs had filed the counter statement

inter alia denying the contention made in the petition for condonation of

delay and stated that the summon issued to the last known residence has

been returned as the door was locked. The summon issued through the

court amina is affixed as the door locked and the summon issued through

post was returned as not claimed. Thereafter, the Court had directed the

respondents/plaintiffs to effect substituted service and accordingly, paper

publication was taken and the respondents was set ex parte.

4.The learned Subordinate Judge on hearing both the counsel

proceeded to dismiss the said application stating that the petitioner has

_________

https://www.mhc.tn.gov.in/judis C.R.P.(MD) No.2203 of 2018

not questioned the address shown in the suit and further even in the

petition to restore the suit which was earlier dismissed for default,

namely I.A.No.180 of 2008, the petitioner/defendant could not be

served. The learned Judge took a view that the delay has not been

properly explained. Hence, the petition was dismissed. Challenging the

same, the petitioner is before this Court.

5.Heard the learned counsel appearing on either side and perused

the records.

6.A reading of the ex parte judgment dated 16.03.2009 passed in

O.S.No.1 of 2008 by the learned Subordinate Judge, Ramanathapuram,

has startled this Court and the ex parte judgment has been filed in the

form of proof affidavit. This statement in the vernacular, reads as

follows:-

“xU jiygl;r jPh;g;g[iu g[Ug; mtpltpl;lhf jhf;fy; bra;ag;gl;lJ.”

That apart, the judgment does not conform to the provision of the Code

of Civil Procedure which prescribes that the Court shall give reasons for

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https://www.mhc.tn.gov.in/judis C.R.P.(MD) No.2203 of 2018

its finding on each of the issue framed and its ultimate conclusion. The

Honourable Supreme Court and this Court had time and again held that

even in an ex parte proceeding, the learned Judge has to frame issues

and give his finding on each of the issues and only then, would it

constitute a judgment. In the instant case, not only the judgment is

bereft of detail, but the learned Subordinate Judge has also stated that the

judgment has been filed by the petitioner in the form of proof affidavit.

7.In these circumstances, this Court not only sets aside the order

passed in I.A.No. 217 of 2014 to condone the delay of 1809 days, but

also sets aside the ex parte decree passed in O.S.No.1 of 2008 by the

learned Subordinate Judge, Ramanathapuram. The learned Subordinate

Judge, Ramanathapuram shall dispose of the suit in O.S.No.1 of 2008

within a period of four months from the date of receipt of a copy of this

order after giving an opportunity to the petitioner herein to submit her

written statement. The written statement shall be filed within a period of

two weeks from the date on which the learned Subordinate Judge takes

the suit once again on file.

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https://www.mhc.tn.gov.in/judis C.R.P.(MD) No.2203 of 2018

P.T.ASHA, J.

cp

8.In the result, this Civil Revision Petition is allowed. No costs.

01.12.2021

Index :Yes/No Internet :Yes/No cp

Note : In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

To:-

The Subordinate Judge, Ramanathapuram.

C.R.P(NPD) (MD)No.2203 of 2018

_________

https://www.mhc.tn.gov.in/judis

 
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