Shakuntala Devi vs Sri Sri 108 Mahabir Jee
2025 Latest Caselaw 696 Patna

Patna High Court

Shakuntala Devi vs Sri Sri 108 Mahabir Jee on 22 July, 2025

Author: Arun Kumar Jha

Bench: Arun Kumar Jha

    IN THE HIGH COURT OF JUDICATURE AT PATNA
     CIVIL MISCELLANEOUS JURISDICTION No.1286 of 2024
======================================================
Shakuntala Devi D/o Late Mukur Chand Modi, Resident of village -
Moditola, P.S. and P.O. - Kasba, District- Purnea.

                                                          ... ... Petitioner/s
                                    Versus
Sri Sri 108 Mahabir Jee of Village - Dhankhania, Karmat, P.S. Kasba District
Purnea through Sanichar Rishi, Son of Late Magan Rishi, resident of village -
Dhankhania, P.S. - Kasba, District- Purnea.

                                          ... ... Respondent/s
======================================================
Appearance :
For the Petitioner/s   :      Mr. Ganpati Trivedi, Sr. Advocate
                              Mr. Vijay Anand, Advocate
For the Respondent/s   :      Md. Mumtaz Uddin, Advocate
======================================================
   CORAM: HONOURABLE MR. JUSTICE ARUN KUMAR JHA
                     CAV JUDGMENT
 Date :22-07-2025

               The instant civil miscellaneous petition has been filed

 by the petitioner to challenge the order dated 30.08.2023 passed

 by the learned Additional District Judge-I, Purnea in Misc. Case

 No. 59 of 2019 filed for restoration of Probate Case No. 09 of

 1997/converted into Title Suit No. 02 of 2000, which has been

 allowed.

               02. Briefly stated, the facts of the case are that the

 respondent -1st set filed a probate case bearing No. 09 of 1997

 for probate of the Will of one Mukur Chand Modi. Mukur

 Chand Modi made and published his last will and testament

 appointing respondent- 1st set as sole executor. The testator died

 on 10.08.1997. The details of the property have been mentioned

 in Schedule-1 of the probate petition. After issuance of notice,
 Patna High Court C.Misc. No.1286 of 2024 dt.22-07-2025
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         original defendants appeared on 10.07.1998 and filed their

         written statement. The petitioner is the daughter of testator-

         Mukur Chand Modi. The original defendants were the mother

         and the brothers of the petitioner. They admitted that the land in

         question in Probate Case No. 09 of 1997 was allotted in the

         share of Mukur Chand Modi after a partition took place between

         Mukur Chand Modi and his brothers. Thereafter on 07.04.1981

         further partition took place for the entire property of Mukur

         Chand Modi between his two sons, Sukhdev Prasad Modi and

         Baldeo Prasad Modi. It has also been submitted by the

         defendants that the land of the probate case was allotted in the

         share of Mukur Chand Modi for his maintenance as well as

         maintenance of his wife and daughter but the testator failed to

         maintain the wife and started leading an immoral life with one

         Chameli Devi, mother of Sanichar Rishi who has filed the

         probate petition on behalf of Sri Sri 109 Mahabir Jee. When

         Mukur Chand Modi stopped to maintain his wife, his wife

         Bholiya Devi filed a maintenance case under Section 125

         Cr.P.C. vide Case No.49(M) of 1989, which was contested by

         Mukur Chand Modi. However, he lost the case and was directed

         to pay maintenance allowance to his wife by the learned Judicial

         Magistrate, Purnea. The maintenance order was confirmed by
 Patna High Court C.Misc. No.1286 of 2024 dt.22-07-2025
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         the court of the then learned Sessions Judge. Therefore, the

         testator-Mukur Chand Modi had been carrying a grudge against

         his sons and daughter that they did not persuade their mother to

         withdraw the maintenance case. Mukur Chand Modi died at the

         age of 85 years and had lost his capacity to understand anything.

         Yet, it is said that Mukur Chand Modi, in order to debar his

         sons, his daughter and wife, to claim his share in the property

         given for his maintenance created three deed on 23.09.1991, one

         such deed is the Will in which the probate petition has been

         filed and other two sale deeds are stated to be executed in favour

         of Chameli Devi. But Mukur Chand Modi has no right to

         transfer the land given for maintenance in terms of family

         arrangement. The defendant-petitioner claimed that these deeds

         are false and inoperative and Mukur Chand Modi never executed

         any of those deeds in own senses and after understanding the

         effect of the deeds. As there has been challenge to execution of

         the Will, the probate case was converted into a title suit, bearing

         Title Suit No. 02 of 2000 on 22.09.2000 . In 1997, wife of Mukur

         Chand Modi, Bholiya Devi filed a title suit bearing No.455 of

         1997 against Chameli Devi. The said suit was filed by the

         plaintiff seeking a relief that suit land belonged to the plaintiff

         and defendants first party and defendants 2nd party have not got
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         any right, title and interest over the entire suit land of Schedule-

         A, B and C. Further declaration has been sought that the sale

         deeds executed in 1991 were false, fraudulent and collusive and

         not binding upon the plaintiff. Vide judgment dated 28.03.2018

         and decree dated 09.04.2018, the learned Sub Judge-III, Purnea

         dismissed the suit of the plaintiff. Thereafter, being aggrieved

         with the aforesaid judgment and decree, the present petitioner

         preferred Title Appeal No. 49 of 2018 before the court of

         learned District Judge, Purnea and the same is pending for final

         adjudication. During pendency of Title Suit No. 02 of 2000,

         three defendants, mother and brothers of the present petitioner,

         namely Bholiya Devi, Baldeo Prasad Modi and Sukhdev Prasad

         Modi died. Substitution petitions for Baldeo Prasad Modi who

         died on 14.01.2010 and Sukhdev Prasad Modi who died on

         18.01.2015

, have been filed on 27.04.2010 and 20.02.2015,

respectively. However, during pendency of the aforesaid

substitution petitions, Most. Kamli Devi W/o late Sukhdev Modi

also died on 20.10.2015 and for her substitution, petition was

filed on 19.12.2015. The aforesaid substitution petitions filed

for bringing on record the heirs/legal representatives of

aforesaid deceased-defendants, has been allowed on 13.10.2023.

As the plaintiff failed to appear in Title Suit No. 02 of 2000 Patna High Court C.Misc. No.1286 of 2024 dt.22-07-2025

(Probate Case No. 09 of 1997) on three consecutive dates, i.e.,

on 22.02.2019, 18.04.2019 and 03.05.2019, then the learned

Additional District Judge-I, Purnea dismissed the Probate Case

No. 09 of 1997/T.S. No. 02 of 2000 for default vide its order

dated 03.05.2019. Against the said order dated 03.05.2019, the

plaintiff of T.S. No. 02 of 2000, filed Misc. Case No. 59 of 2019

on 30.05.2019 before the Court of learned Additional District

Judge-I, Purnea for recalling/setting aside the order dated

03.05.2019 passed in Probate Case No. 09/1997, Title Suit No.

02/2000. The aforesaid Misc. Case No. 59 of 2019 was finally

heard on 30.08.2023 by the learned Additional District Judge

and without issuing any notice to the petitioner, the Misc. Case

No. 59 of 2019 was allowed and Title Suit No. 02 of 2000 was

restored to its original filed. The said order dated 30.08.2023 is

under challenge before this Court.

03. Learned senior counsel appearing on behalf of the

petitioner submitted that though the plaintiff/respondent no.1

failed to implead the substituted defendants/respondents as party

in Misc. Case No. 59 of 2019, but the present petitioner made

them party as respondent-2nd set as they are said to be the

necessary party. Similarly, defendants/opposite parties of Misc.

Case No. 59 of 19 have not been made party in the present Patna High Court C.Misc. No.1286 of 2024 dt.22-07-2025

petition as they were already dead and their legal heirs have

already been substituted. But the learned Additional District

Judge ignored the fact about dead persons being made party in

Misc. Case No. 59 of 2019. Further, most of the parties of Title

Suit No. 02 of 2000 have not been made parties in Misc. Case

No. 59 of 2019 and without hearing them, the order dated

30.08.2023 has been passed. Learned senior counsel further

submitted that it is settled principles of law that in absence of

parties and/or without providing sufficient chance to defend his

case, no order could be passed and hence, the order dated

30.08.2023 is bad in the eye of law. Learned senior counsel

reiterated that Misc. Case No. 59 of 2019 has been disposed of

without giving any opportunity of hearing to the respondents.

Learned senior counsel further submitted that, in this manner,

the impugned order is against the principles of natural justice

and law. Learned senior counsel further submitted that the Court

was in undue haste and passed the final order in Misc. Case No.

59 of 2019 on 30.08.2023 merely on the ground that statement

of Sanichar Rishi was recorded wherein he stated that he could

not do pairvi on 22.02.2019 and 03.05.2019 as talks of

compromise had been going on between the parties. Learned

senior counsel further submitted that therefore, no sufficient Patna High Court C.Misc. No.1286 of 2024 dt.22-07-2025

cause was shown for restoration of the Title Suit No. 02 of

2000. There was willful default on part of the petitioner of Misc.

Case No. 59 of 2019. The learned Additional District Judge

further committed error when it did not issue any notice to the

petitioner of the present case or the opposite parties. The

petitioner never appeared in Misc. Case No. 59 of 2019. So, the

petitioner never got an opportunity to cross-examine the witness

in miscellaneous case. Further, the order has been against the

dead persons and such order is nullity. On the point of the

present petitioner not getting any opportunity of cross-

examination, learned senior counsel referred to the decision of

Hon'ble Supreme Court in the case of Ayaaubkhan Noorkhan

Pathan v. State of Maharashtra & Ors, reported in (2013) 4

SCC 465 wherein the Hon'ble Supreme Court held that not only

should the opportunity of cross-examination be made available,

but it should be one of effective cross-examination, so as to

meet the requirement of the principles of natural justice. The

Hon'ble Supreme Court further held that in the absence of such

an opportunity, it cannot be held that the matter has been

decided in accordance with law, as cross-examination is an

integral part and parcel of the principles of natural justice. Thus,

learned senior counsel submitted that requirement of Order 9 Patna High Court C.Misc. No.1286 of 2024 dt.22-07-2025

Rule 4 of the Code of Civil Procedure has not been fulfilled.

04. Learned counsel senior counsel referred to the

decision in the case of Bharat Singh & Ors. Vs. Sunil Kumar

Tiwary & Ors., reported in 1991 (1) PLJR 688, in Para-19, the

learned Single Judge of this Court has held as under:

"19. Re. Contention 2. There cannot any doubt that when an application under Section 5 of the Limitation Act for condonation of delay is filed by a party to the suit, the other side is entitled to an opportunity of being heard. The order dismissing a suit for default gives rise to a right upon the defendant."

Learned senior counsel also referred to the decision of

Hon'ble Supreme Court in the case of Ram Chandra Singh Vs.

Savitri Devi & Ors., reported in (2003) 8 SCC 319 on the point

of fraud and suppression of material facts, wherein the Hon'ble

Supreme Court in Paras-18 and 23 held as under:

"18. A fraudulent misrepresentation is called deceit and consists in leading a man into damage by willfully or recklessly causing him to believe and act on falsehood. It is a fraud in law if a party makes representations which he knows to be false, and injury ensues therefrom although the motive from which the representations proceeded may not have been bad.

23. An act of fraud on court is always viewed seriously. A collusion or conspiracy with a view to deprive the rights of the others in relation to a property would render the transaction void ab initio. Fraud and deception are synonymous."

Patna High Court C.Misc. No.1286 of 2024 dt.22-07-2025

Thus, the learned senior counsel submitted that the

impugned order dated 30.08.2023 is not sustainable and the

same requires interference of this Court.

05. Learned counsel appearing on behalf of

respondent submitted that there is no illegality or infirmity in

the impugned order. The learned trial court has rightly passed

the impugned order allowing miscellaneous case and restoring

the Title Suit No. 02 of 2000 to its original file. Learned counsel

further submitted that Misc. Case No. 59 of 2019 had been filed

under Order 9 Rule 4 of the Code and there was no need to issue

notice to the opposite parties. On this aspect, the learned counsel

referred to the decision of Orissa High court in the cases of

Ratnakar Ray & Ors. Vs. Kulamoni Roy & Ors, reported in

AIR 1951 Orissa 266 and Prahlad Pursty Vs. Sheokh Abdul

Rahman, reported in AIR 1966 Orissa 232. Learned counsel

further submitted that the petitioner wants to linger on the

matter and the learned subordinate court has rightly taken into

consideration the evidence of the respondent no. 1 regarding

pairvi not being made on account of compromise talk and there

is no infirmity in the impugned order and the same needs no

interference.

06. I have given my thoughtful consideration to the Patna High Court C.Misc. No.1286 of 2024 dt.22-07-2025

rival submission of the parties and the relevant materials

available on record.

07. Admittedly the Misc. Case No. 59 of 2019 has

been filed for restoration of Title Suit No. 02 of 2000 and no

notice was issued to the defendants of the title suit. It is also an

admitted fact that some of the defendants (three in number) have

died and substitution petitions of the deceased-defendants have

been pending, but without giving an opportunity to the

defendants, the learned subordinate court proceeded in the

matter and allowed the miscellaneous case after recording the

evidence of the petitioner of the miscellaneous case. The learned

subordinate court failed to consider that after dismissal of Title

Suit No. 02 of 2000, a valuable right has accrued to the

defendants and if a miscellaneous case has been filed for

restoration of Title Suit No. 02 of 2000, the same could not be

heard in absence of defendants who have already appeared in

title suit and have been contesting the suit. Since a valuable

right has accrued to such defendants, they cannot be deprived of

the same without being heard. No doubt, Order 9 Rule 4 of the

Code does not make it necessary that notice is required on the

other side if the suit has been dismissed under Order 9 Rule 3 of

the Code. But notice can be dispensed with only if defendant Patna High Court C.Misc. No.1286 of 2024 dt.22-07-2025

has not appeared or after putting appearance, has not filed any

written statement and has not been contesting the suit. In these

circumstances, notice to the defendant might not be necessary.

But when the defendants has appeared and contesting the suit, it

would be against the principles of natural justice to condemn

such defendant unheard. Even the decision cited by the learned

counsel for the respondent in the case of Prahlad Pursty (supra)

is against the contention of the learned counsel that no notice

was required on the other side. Paragraphs-4 and 5 of the

decision in the case of Prahlad Pursty (supra) make the point

amply clear and are extracted hereunder for making the position

of law clear:

"4. Order 9, Rules 9 and 14 make it clear that service of notice on the opposite party is mandatory. Rule 14 says that no decree shall be set aside on an application under Order 9, Rule 13, unless notice thereof has been served on the opposite party. Order 9, Rule 4 does not make similar provision. Absence of corresponding provision in Order 9, Rule 4 does not necessarily mean that in no case service of notice is mandatory. It can, however, be said generally that notice on the opposite party need not be served in a proceeding under Order 9, Rule 4. In certain cases, service of such notice is essential. In ILR 1949-1 Cut 572: (AIR 1951 Orissa 266), Ratnakar Ray v. Kulamoni Ray, a Bench of this Court examined this question. Ray, C. J. observed as follows:

"If the suit had not been set down ex parte against them and if they were going to Patna High Court C.Misc. No.1286 of 2024 dt.22-07-2025

be bound by the order of restoration that had been passed, I do not understand how any order affecting them could be passed in their absence. Some support is prayed in aid from the absence of a provision in the terms or the like of Sub-rule (2) of Rule (9) of the order from Rule 4. But that does not necessarily mean that in any default under Order IX, Rule 3, restoration can be had in the absence of the opposite parties. There can be a case in which defendant has not at all appeared or having appeared has not filed any defence. In such cases it is quite possible that the Court, in its discretion, may say that no notice is necessary to be served upon him in the matter of restoration, as he must be served again after the suit is restored to its file. But what about the case in which the defendant had entered into contest and had put the plaintiff to proof of his case? In these cases certainly the dismissal of the plaintiffs' suit, be it under whatever provision of the Code, gives rise to a valuable right in his favour. It is difficult to conceive that they can be deprived of that right without being heard. It may be said even without restoration the plaintiff has a right to fresh suit on the same cause of action. It may be-so, but that does not answer the defendants cause. It may be for the purpose of a fresh suit lot of money is necessary by way of payment of court- fees and the plaintiff may not be able to institute a fresh suit. There is always many a slip between cup and lip. Under the circumstances, the right to prevent restoration of the suit is no doubt a valuable right".

The aforesaid observation has my respectful concurrence. The position, therefore is that generally a notice to the opposite party is not essential in a proceeding under Order 9, Rule 4, Patna High Court C.Misc. No.1286 of 2024 dt.22-07-2025

C. P. C. There may, however be cases where a valuable right of the defendant may be affected. In such cases service of notice is mandatory. It is not necessary to examine whether service of notice in this case was mandatory as in fact without service of notice the defendant appeared in the case and wanted to contest.

5. So far as the second question is concerned, there can be only one answer. The defendant must be permitted to contest. Even if the case could come within the class where service of notice is not essential, the defendant cannot be debarred from contesting plaintiff's application for restoration when he wants to contest even without service of notice. By dismissal of the suit a valuable right has accrued to the defendant. It would be against the principle of natural justice to debar him from exercising that right. Absence of a provision for service of notice does not necessarily lead to the conclusion that the party wanting to exercise a right even without service of notice would be debarred from the exercise thereof."

08. Reliance could be made on the decision of

Ayaaubkhan Noorkhan Pathan (supra) wherein in paragraph-

30, the Hon'ble Supreme Court has held as under:

"30. The aforesaid discussion makes it evident that, not only should the opportunity of cross-examination be made available, but it should be one of effective cross-examination, so as to meet the requirement of the principles of natural justice. In the absence of such an opportunity, it cannot be held that the matter has been decided in accordance with law, as cross- examination is an integral part and parcel of the principles of natural justice."

09. Thus, it could be simply concluded that not giving Patna High Court C.Misc. No.1286 of 2024 dt.22-07-2025

an opportunity of hearing to the defendant-petitioner and

proceeding in the matter when substitution petition for

deceased-defendants have been pending, makes the impugned

order highly improper and bordering on illegality. There is

manifest error of jurisdiction in passing the order dated

30.08.2023 by the learned Additional District Judge-I, Purnea.

10. Hence, the impugned order dated 30.08.2023 is set

aside and the matter is remanded to the learned trial court for

deciding it afresh after giving opportunity of hearing to the

petitioner and other defendants of Title Suit No. 02 of 2000.

11. Accordingly, the present petition stands allowed.

(Arun Kumar Jha, J) Ashish/-

AFR/NAFR              AFR
CAV DATE              26.06.2025
Uploading Date        23.07.2025
Transmission          NA
Date