Rajender And Others vs Shri Ram And Another
2024 Latest Caselaw 6987 P&H

Punjab-Haryana High Court

Rajender And Others vs Shri Ram And Another on 3 April, 2024

                                    Neutral Citation No:=2024:PHHC:044965
      CR-682-2024 (O&M)             1                            2024:PHHC:044965


       IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH


137                                              CR-682-2024 (O&M)
                                                 Decided on: 03.04.2024
Rajender and others
                                                         ...Petitioners
                                            Versus

Shri Ram and another
                                                       ...Respondents

CORAM: HON'BLE MRS JUSTICE RITU TAGORE

Present:     Mr. Bharat Bhushan Sharma, Advocate
             for the petitioners.
                           ****

RITU TAGORE, J.

CM-4708-CII-2024

This application is for placing on record zimni orders

(Annexures P-14 to P-24).

Application is allowed as prayed for.

Annexures P-14 to P-24 are taken on record, subject to just

exceptions. It is submitted by learned counsel that case before learned trial

Court is now fixed for 20.07.2024.

CR-682-2024

1. This revision is for setting aside order dated 16.11.2023

(Annexure P-6) passed by learned Additional Civil Judge (Senior Division),

Hodal, District Palwal, wherein learned trial Court struck off the defence of

the petitioners (defendants before the learned trial Court) in a Civil Suit

bearing No.211-2021 captioned as 'Shri Ram and others Vs. Mohan and

others', with further prayer to allow and grant one opportunity to the

petitioners to file written statement in the aforementioned petition.

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2. Considering the limited prayer made in this revision, notice to

respondents is dispensed with at this stage.

3. Learned counsel for the petitioners submits that respondent

No.1 (plaintiff before trial Court) instituted a suit for permanent injunction

against the present petitioners and proforma respondent before the Court of

learned Additional Civil Judge (Senior Division), Hodal, District Palwal

(Annexure P-1). It is stated that upon receiving the notice, the petitioners

appeared in the aforementioned suit, but due to imposition of lockdown and

restrictive working in the Courts, the aforesaid case was adjourned from

time to time, as evident from the various zimini orders (Annexures P-3 to P-

5).

4. It is further stated by the counsel for the petitioners that on

10.03.2023 the case was fixed for filing written statement on behalf of the

petitioners, however, their counsel sought adjournment for filing the written

statement which was accordingly accorded. Thereafter, on subsequent dates

i.e., 14.07.2023 and 16.11.2023, on request of the petitioners, the case was

adjourned for filing their written statement and eventually on account of

non-filing of written statement within the extended mandatory period of 90

days the learned Court debarred the petitioners from filing the written

statement on 16.11.2023. Consequently, petitioners' defence was struck off

vide the impugned order.

5. The learned counsel contended that the aforementioned suit has

been filed against eight defendants and some time was consumed for

collecting of all the relevant and important documents from all the

defendants, thereby, same could not be supplied to their counsel in time. As

such, written statement could not be filed on due date of hearing. It is also

stated that on account of the aforesaid unavoidable circumstances and

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communication gap between the petitioners and their counsel, they failed to

sign and verify the written statement within the stipulated time. Learned

counsel further contends that due to the reason stated above, it is explicit that

petitioners have not willfully abstained from filing their written statement. It

is urged that if the petitioners are not permitted to file their written

statement, they may lose their valid right of defence against the respondent

No.1. This order has harshly affected the petitioners who have been

prevented from filing their response in the case, causing serious prejudice to

their rights in the suit. The learned counsel urges that the petitioners be

given one opportunity to tender their written statement. Stating all the above

averments, prayer is made to allow the petition.

6. I have heard learned counsel for the petitioners and have gone

through the paper book.

7. The perusal of the paper book and the documents placed on

record, it is evident that respondent No.1 instituted a civil suit for permanent

injunction against the petitioners. Various zimini orders placed on record

reveal that learned trial Court adjourned the case for numerous dates

awaiting the receipt of case file, which was received by the learned trial

Court on 20.01.2023. Subsequent zimini orders further reveal that petitioners

were afforded the opportunities to file their written statement but they failed

to file the same within the statutory period of 90 days. Consequently, their

defence was struck off vide the impugned order dated 16.11.2023 (Annexure

P-23).

8. A careful reading of the language of Order 8 Rule 1, CPC

reveals that it imposes an obligation on the defendant to file the written

statement within 30 days from the date of service of summons on him/her or

within the extended time falling within 90 days. The provision does not deal

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with the power of the Court and also does not explicitly take away or restrict

the Court's authority to accept a written statement filed beyond the time as

provided for. Further, nature of provision contained in Order 8 Rule 1, CPC

is procedural. It is not a part of the substantive law. However, the object

behind amending the Order 8 Rule 1, CPC in its current form is to expedite

hearing rather than hinder or scuttle the same. The process of justice may be

accelerated and hastened, but the fundamental fairness, which is a basic

element of justice, cannot be permitted to be compromised.

9. It is trite that all rules of procedure are the handmaid of justice.

In an adversarial system, no party should ordinary be denied the opportunity

of participating in the process of justice dispensation. In Bharat Kalra Vs.

Raj Kishan Chabra, 2022 (3) Apex Court Judgements (SC) 598 Hon'ble

the Supreme Court observed as under:-

"3. Admittedly, the suit for injunction filed by the plaintiff is not the one which is governed by the Commercial Court Acts, 2015. Therefore, the time limit for filing of the written statement under Order VIII Rule 1 of CPC is not mandatory in view of the judgment of this Court reported as 'Kailash v. Nankhu and others', (2005) 4 SCC 480.

4. In view of aforesaid judgment, we find that the delay in filing of the written statement could very well be compensated with costs but denying the benefit of filing of the written statement is unreasonable.

5. Consequently, we allow the present appeal. The order passed by the High Court is set aside. The written statement already field is taken on record.''

10. Although, I find that the petitioners have been somewhat

negligent in not prosecuting the litigation with due diligence but still, it

cannot be suggested that delay has been caused by the petitioners for any

malevolent reasons. It is well established that the learned Court should adopt

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a liberal approach and rights of the parties should be adjudicated on the

merits of the controversy, rather, thwarting the same on rigid technicalities.

Furthermore, the counsel on behalf of the petitioners undertakes to file the

written statement in one opportunity. Keeping that in view, it is also an

established practice of law that the delay can always be rectified or atoned

by imposing costs.

11. As such, in circumstances to do complete justice between the

parties, I believe that one effective opportunity be granted to the petitioners

to file their written statement before the learned trial Court enabling them to

put forth their stand before the learned Court to the assertions and

allegations raised by the respondent No.1 (plaintiff) against them.

Accordingly, impugned order dated 16.11.2023 (Annexure P-6) is set aside,

subject to payment of Rs.15,000/- as costs payable by the petitioners to

respondent No.1 (plaintiff).

12. Petitioners are directed to appear before learned trial Court on

the due date of hearing as fixed by the learned trial Court and make the

payment of costs and file their written statement on the date fixed.

13. It is made clear that in case of default, this order shall

automatically stand vacated.

14. Respondent No.1 if not satisfied with this order, may move an

application for recalling of this order within 30 days.

15. Pending applications, if any, also stands disposed of

accordingly.

                                                       (RITU TAGORE)
                                                         JUDGE
03.04.2024
Rimpal
               Whether speaking/reasoned        :      Yes/No
               Whether reportable               :      Yes/No


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