Madras High Court
M.V.Habeeba Beevi vs Rabiathul Basariya on 20 December, 2021
C.R.P.(NPD).No.2774 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 20.12.2021
CORAM:
THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
C.R.P.(NPD).No.2774 of 2021
and
C.M.P.No.20177 of 2021
M.V.Habeeba Beevi .. Petitioner
Vs.
Rabiathul Basariya .. Respondent
PRAYER: Civil Revision Petitions filed under Article 227 of the
Constitution of India, praying to set aside the decree and judgment dated
27.07.2015 made in O.S.No.278 of 2013 on the file of the District Munsif
Court, Thiruvottriyur and to allow the Civil Revision Petiiton.
For Petitioner : Mr.A.K.Sriram
for Mrs.A.Parveen
********
ORDER
This Revision has been filed by the defendant in O.S.No.278 of 2013
seeking to set aside the decree passed in that suit, on the ground that a fraud
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C.R.P.(NPD).No.2774 of 2021
has been played on the Court. The suit was filed by the respondent herein
seeking a declaration that the cancellation deed dated 21.11.2013 is null and
void and not binding on the plaintiff.
2. The said suit came to be filed under the following circumstances:
The defendant, who is her mother-in-law executed an un-registered
Hiba document in favour of her husband on 27.04.2009, settling Item Nos.1
to 3 of the suit schedule properties. Thereafter, the defendant followed it up
with a registered instrument of settlement dated 01.06.2011. This time the
settlement included Item Nos.1 to 3, which are subject matter of Hiba and
also ½ share in the Item No.4 of the suit schedule properties. The plaintiff's
husband was in possession of the suit property and on 20.11.2013, he
executed a settlement deed in favour of the plaintiff settling the properties
that he obtained from his mother under the registered instrument which was
registered as Doc.No.13526 of 2013. Claiming that the defendant had
unilaterally cancelled the settlement deed executed by her on 01.06.2011 on
21.11.2013, the plaintiff sued for declaration.
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C.R.P.(NPD).No.2774 of 2021
3. Notice was served on the defendant and the defendant was set ex
parte. After having recorded the evidence of PW1 and after having heard
the arguments of the counsel for the plaintiff, the learned District Munsif
entertained a doubt as to the manner of service on the defendant and
directed issuance of fresh notice to the defendant on 30.06.2015 returnable
by 20.07.2015. Such notice was issued by the Court through registered post
and it was acknowledged.
4. Thereafter, the defendant filed an application in I.A.No.667 of
2015 seeking to set aside the ex parte order. In the affidavit filed in support
of the application, it was stated that her son-in-law was looking after the
case and therefore, she wanted to have the ex parte order set aside. This
application in I.A.No.667 of 2015 came to be allowed on 20.07.2015. On
the same day a written statement was filed by the defendant stating that a
compromise has been arrived at and a memo of compromise has been filed.
The document styled as a joint compromise memo dated 20th July 2015 was
also filed into Court. The said memo was not happily worded.
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C.R.P.(NPD).No.2774 of 2021
5. Thereafter, the trial Court examined the plaintiff as PW1 on
20.07.2015. She was also cross-examined and the defendant was also
examined as DW1. She had deposed before the Court that she had also
produced her Voter Identity Card issued by the Election commission of
India. A copy of which was marked after comparing with the original. In
her deposition she had stated that she had no objection for granting a decree
as prayed for by the plaintiff. This evidence was recorded in open Court,
the defendant had signed the same and the learned District Munsif also
certified that the evidence was recorded in the open Court and read over to
the witness in tamil and she admitted the contents of the same.
6. Based on the above deposition, the suit itself was decreed on
27.07.2015. After almost 6 years, the petitioner has now come up with this
Revision contending that she had never appeared before the Court and no
summons were served on her. She would even dispute the fact that she
deposed in the Court on 20.07.2015.
7. Heard Mr.A.K.Sriram, learned counsel appearing for the petitioner.
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C.R.P.(NPD).No.2774 of 2021
8. The learned counsel would contend that there are various
discrepancies regarding the dates in the proceedings of the trial Court and
the petitioner asserts that she never appeared before the trial Court on any
day and she did not depose. On the evidence that was recorded on
20.07.2015, the counsel would submit that though her Voter Identity Card
issued by the Election Commission was produced, she did not appear and
give evidence.
9. This is essentially a question of fact. Dehors the other defects
pointed out by the counsel, the allegation made that the petitioner/
defendant did not appear before the Court on 20.07.2015 and depose is a
very serious allegation, which will have to be proved by letting in evidence.
10. The learned trial Judge has recorded that the photo Identity Card
of the person which was produced was verified with the original and it was
marked as an exhibit and the learned District Munsif has recorded the
further fact that the defendant got into the box and given evidence before
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C.R.P.(NPD).No.2774 of 2021
him. If this is to be disputed, it has to be based on evidence and not based
on pleadings or affidavit in proceedings under Article 227 of the
Constitution of India.
11. Dehors the other materials, I am of the opinion that this evidence
given on 20.07.2015 would be sufficient to support the decree. If the
petitioner has to succeed, she will have to establish that she did not appear
before the Court on that day, by proper evidence and unless such evidence
is on record, I do not think that the decree can be set aside.
12. Hence, leaving it open to the petitioner to file appropriate
proceedings to have the decree set aside, this Revision is dismissed. No
costs. Consequently, the connected miscellaneous petition is closed.
20.12.2021
dsa
Index : No
Speaking order
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C.R.P.(NPD).No.2774 of 2021
To
The District Munsif Court, Thiruvottriyur.
https://www.mhc.tn.gov.in/judis
C.R.P.(NPD).No.2774 of 2021
R.SUBRAMANIAN, J.
dsa
C.R.P.(NPD).No.2774 of 2021
20.12.2021
https://www.mhc.tn.gov.in/judis
