Madras High Court
Dhanaraj Pandian vs Chellakumar on 18 November, 2021
C.R.P.(MD) No.914 of 2020
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 18.11.2021
CORAM :
THE HONOURABLE MS.JUSTICE P.T.ASHA
C.R.P.(MD) No.914 of 2020
and
C.M.P.(MD) No.5986 of 2020
Dhanaraj Pandian ... Petitioner
vs.
1.Chellakumar
2.Shanmugasundara Bharathi
3.Jothi ... Respondents
PRAYER:- This Petition is filed under Article 227 of the Constitution of India,
to set aside the fair and decreetal order passed in I.A.No.2 of 2019 in A.S.No.50
of 2015 dated 10.06.2020 on the file of the 4 th Additional District Court,
Tirunelveli.
For Petitioner : Mr.K.Udayakumar
For R2 : No appearance
For R3 : Mr.V.Kannan
ORDER
The 1st defendant, who is the 1st respondent in A.S.No.50 of 2019, in the
suit in O.S.No.78 of 2012 on the file of the Additional Sub Court, Tirunelveli,
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C.R.P.(MD) No.914 of 2020
has filed this revision petition, challenging the order passed by the learned 4th
Additional District Judge, Tirunelveli, rejecting his application in I.A.No.2 of
2019 for receiving his written statement.
2.The facts in brief are as follows:-
3.The plaintiffs, who are the appellants in A.S.No.50 of 2019, had filed
the suit for declaration that the sale deed executed by the 1st defendant in favour
of the 2nd defendant dated 29.04.2010 is invalid, ineffective and inoperative to
the extent of the plaintiffs' 2/3rd share and for partition of the properties allotting
the 2/3rd share to the plaintiffs.
4.The case of the plaintiffs/appellants was that the suit property belonged
to one Shanmugam @ Durairaj, who was the great grandfather of the plaintiffs.
The 1st defendant in the suit is none other than the father of the plaintiffs. The
plaintiffs would contend that under a registered deed of partition dated
20.07.1928, the properties were divided between their great grandfather and his
brother. The 4th schedule of properties in the said deed was allotted to their great
grandfather, namely, Shanmugam @ Durairaj. The suit schedule property was a
part of this schedule No.4. After the said partition, the said Shanmugam @
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C.R.P.(MD) No.914 of 2020
Durairaj and his only son, Chellaiah, the grandfather of the plaintiffs remained
in joint possession and enjoyment of the properties as coparceners.
5.Shanmugam @ Durairaj died in 1950 leaving behind his son, Chellaiah
and his grandson, Dhanarajpandian, who is the 1st defendant in the above suit.
Therefore, the suit property devolved equally on the said Chellaiah and the 1st
defendant, who continued to be in joint possession and enjoyment of the
properties. With the birth of the plaintiffs, each of them became a coparceners of
the properties. While so, the 1st defendant, who was acting as Karta of the
family, had sold the suit properties to the 2nd defendant under a registered sale
deed dated 29.04.2010. The plaintiffs were not aware about the same since they
continued to be in possession and enjoyment of the property. However, in the 2nd
week of January, 2012, unidentified men entered into the property and
attempted to interrupt the cutting of the trees by the plaintiffs contending that
the suit property had been purchased by the 2nd defendant. Thereafter, the parties
were come forward with the present suit.
6.The 1st defendant chose to remain ex parte through the proceedings and
it was only the 2nd defendant, who had contested the suit. The learned Additional
Subordinate Judge, (FAC), Tirunelveli, by his judgment and decree dated
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C.R.P.(MD) No.914 of 2020
20.02.2019 dismissed the suit and challenging the said judgment and decree, the
plaintiffs had filed A.S.No.50 of 2019.
7.The 1st defendant had been called absent even pending the suit and an
ex parte decree had been come to be passed against him. While so, pending the
1st appeal, the 1st defendant had come forward with the impugned petition
seeking the leave of the Court to receive the written statement. The petition was
opposed by the 2nd defendant interalia contending that the application is nothing
but a collusive one. After the sale in his favour, the 2nd defendant has mutated
the revenue records and is in possession and enjoyment of the same. The 1st
defendant had been set ex parte as early as on 26.02.2016 and an ex parte
decree came to be passed against him.
8.The 2nd defendant had also stated that the 1st defendant had
accompanied the plaintiffs during trial of the suit and therefore, he was fully
aware about the pendency of the suit and its proceedings, but has deliberately
stayed away from contesting the suit. Even in the above first appeal, the 1st
defendant had entered appearance on 25.06.2019 and the matter was being
adjourned on several occasions for the arguments of the 1st defendant and the 1st
defendant had been taking time, which clearly indicates that the only intention
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C.R.P.(MD) No.914 of 2020
is to protract the proceedings, the learned 4th Additional District Judge,
Tirunelveli on considering the materials on record proceeded to dismiss the said
petition, which is now the subject matter of challenge before this Court.
9.Heard the learned counsels on either side.
10.Admittedly, the 1st defendant has been issued with summons in the suit
and he has not cared to appear in response to the summons and he had been set
ex parte as early as on 26.12.2012. The 1st defendant and the plaintiffs are all
residing at the very same address, which is evident from mere perusal of the
address of service. Therefore, the 1st defendant cannot claim to have no
knowledge about the pendency of the proceedings. The 1st defendant has not
taken any steps to set aside this ex parte decree though the final judgment came
to be passed only on 20.02.2019 nearly 7 years after he had been set ex parte.
That apart, Ex.PW3, who is the 2nd plaintiff, in his cross-examination has
admitted that his father/the 1st defendant was present in the Court. Therefore,
this clinchingly proves that the 1st defendant was aware about the suit and he
has deliberately kept away from the proceedings by not participating in it. Now,
at this late stage, he cannot be permitted to file his written statement and
thereby, once again reopening the suit. The written statement is only an attempt
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C.R.P.(MD) No.914 of 2020
to fill up the lacuna in the plaintiffs' case. The lower appellate Court has rightly
dismissed the said petition and I do not see any convincing reason for
interfering with the said order.
11.In fine, this Civil Revision Petition stands dismissed and the order
passed in I.A.No.2 of 2019 dated 10.06.2020 by the learned 4 th Additional
District Judge, Tirunelveli is confirmed. No costs. Consequently, connected
miscellaneous petition is closed.
Index : Yes / No 18.11.2021
Internet : Yes / No
mm
To
The 4th Additional District Judge,
Tirunelveli.
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C.R.P.(MD) No.914 of 2020
P.T.ASHA, J.
mm
C.R.P.(MD) No.914 of 2020
18.11.2021
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