Madras High Court
G. Devaraj vs Rajammal on 25 September, 2023
C.R.P.No.3053 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 25.09.2023
CORAM :
THE HONOURABLE MR.JUSTICE V. LAKSHMINARAYANAN
C.R.P.No.3053 of 2019 and
C.M.P.No.19621 of 2019
G. Devaraj S/o. Govindasamy .. Petitioner
vs
Rajammal W/o. Borappan .. Respondent
PRAYER: Petition filed under Article 227 of the Constitution of India
to set aside the order dated 11.07.2019 made in I.A. No.158 of 2018 in
O.S. No.37 of 2011 on the file of District Munsif cum Judicial
Magistrate, Pennagaram, Dharmapuri District.
For Petitioner : Mr. C. Anandha Ramani
For Respondent : Mr. Arun Anbumani
ORDER
This civil revision petition arises against the condonation of delay
of 2045 days which was allowed in I.A.No.158 of 2018 in O.S.No.37 of
2011.
https://www.mhc.tn.gov.in/judis
C.R.P.No.3053 of 2019
2. O.S.No.37 of 2011 is a suit for declaration of title and for
injunction. In the said suit, the respondent before me was the sole
defendant. According to the plaintiff, the property originally belonged to
Kariappa Goundar, the father of the defendant. At the time of death of
Kariappa Goundar, there were no male heirs and therefore, it was the
plaintiff's father who had conducted the funeral obsequies for Kariappa
Gounder. As a measure for having conducted the last rites, the plaintiff's
father was given a share of the suit schedule property in the oral partition
and in pursuance thereof, the plaintiff's father on 13.11.2008 executed a
settlement deed in favour of the plaintiff which was acted upon. The
plaintiff also had accepted the gift and is in possession and enjoyment of
the property. As his title was being denied by the defendant, he came
forward with a suit for declaration of title and for permanent injunction.
In this suit, it was pleaded that the defendant was served. Consequently,
the judgment was rendered on 06.06.2012.
3. It is the specific case of the defendant that summons were never
served on her and that she came to know about the decree in the month of
https://www.mhc.tn.gov.in/judis
C.R.P.No.3053 of 2019
November 2017, when a complaint was lodged in the police station. Only
then, she took notice of the fact and took out an application to condone
the delay and to set aside the exparte decree. This application was hotly
contested by the plaintiff stating that no sufficient cause has been shown
in order to condone the delay and it is the deliberate act of the defendant
to prolong the litigation.
4. The learned trial judge took note of the fact that no evidence had
been let in by the plaintiff in order to demonstrate that the summons were
served on the defendant. Consequently, he condoned the delay of 2045
days in filing the application and condoned the delay. Against the said
order, the present revision has been presented.
5. The narration of the aforesaid facts would go to show that
absolutely no proof had been tendered before the Court that the
defendant had in fact been served with the summons and still the
defendant deliberately kept away from the Court. In case of non service
of summons, the decree that is obtained can be set aside by the defendant
by pleading that the summons were not served on her. In such
circumstances, the burden shifts to the plaintiff to let in positive proof to
https://www.mhc.tn.gov.in/judis
C.R.P.No.3053 of 2019
show the proof of service of summons. One such method is by
examination of the Bailiff who said to have served the summons. The
court below has come to the conclusion that the bailiff not having been
examined, the question of service of summons is doubtful and therefore,
has exercised its discretion and condoned the delay.
6. Perhaps, I have not interfered with the judgment on this ground
alone. I also notice from the judgment rendered on 06.06.2012 that it is a
non speaking order. Here is a case of oral partition and the plaintiff is
duty bound to demonstrate before the Court that the partition had been
infact effected, during the lifetime of the defendant's father. Apart from
the plaintiff, no one else had been examined. Further the judgment is a
non speaking order which has been held by this Court in R.Stella vs.
V.Antony Francis reported in (2019) 5 LW 161 that such a judgment is
illegal and can be taken into consideration at the time of condonation of
delay. The summons having not been served and the judgment being
unreasoned one, I am not inclined to interfere with the order.
7. Apart from these two, the learned Trial Judge has exercised his
discretion to condone the delay. Such an discretionary order is seldom
https://www.mhc.tn.gov.in/judis
C.R.P.No.3053 of 2019
interfered by this Court in exercise of its power under Article 227 of the
Constitution of India.
8. In the light of the above, the decreetal order in I.A.No.158 of
2018 in O.S.No.37 of 2011 stands confirmed. Accordingly, this Civil
Revision Petition is dismissed. No costs. Consequently, connected
miscellaneous petition is closed.
25.09.2023
Index:Yes/No
Speaking / No speaking order
Neutral Citation:Yes/No
nl
To
1.The District Munsif cum Judicial Magistrate,
Pennagaram, Dharmapuri District.
https://www.mhc.tn.gov.in/judis
C.R.P.No.3053 of 2019
V. LAKSHMINARAYANAN,J.
nl
C.R.P.No.3053 of 2019
https://www.mhc.tn.gov.in/judis
C.R.P.No.3053 of 2019
25.09.2023
https://www.mhc.tn.gov.in/judis
