Punjab-Haryana High Court
Sant Lal vs Puran on 29 January, 2024
RSA-1440-1997(O&M) -1- 2024:PHHC:011962
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
209
RSA-1440-1997 (O&M)
Date of Decision: 29.01.2024
Sant Lal
.... Appellant
Versus
Shri Puran
.... Respondent
CORAM: HON'BLE MS. JUSTICE NIDHI GUPTA
Present: - Mr. Arun Kumar Singal, Advocate for the appellant.
Mr. Pritam Saini, Advocate for the respondent.
NIDHI GUPTA, J. (ORAL)
1. After remaining unsuccessful before both the Courts below,
plaintiff/appellant herein, has filed the instant Regular Second Appeal,
against the judgment and decree of Ist Appellate Court dated 02.12.1996,
affirming the judgment and decree of the trial Court dated 29.01.1994,
whereby the 'suit for recovery of Rs.5000 and for rendition of accounts',
filed by the plaintiff/appellant herein, was dismissed.
2. Admittedly, the defendant-respondent herein had mortgaged
his land measuring 5 kanals 1 marla comprised in Khewat No. 76/108,
Rect. No. 23, Killa No. 22 situated at village Siwah Kheri, in favour of
the plaintiff/appellant for a consideration of Rs.5000/- vide mortgage
deed dated 26.12.1978 (Ex. P-1). Both the Courts below vide judgments
RSA-1440-1997(O&M) -2- 2024:PHHC:011962
impugned herein have recorded concurrent findings against the
plaintiff/appellant and held that the suit of the plaintiff/appellant for
recovery of Rs.5000/- was not maintainable. It was further held that
plaintiff/appellant cannot claim rendition of accounts from the defendant,
therefore, his suit for rendition of accounts was also not maintainable.
3. Without adverting to the matter on merits, perusal of the
record shows that the plaintiff/appellant had filed the suit for recovery of
Rs.5000/- only. In these facts and circumstances, reference can be made
to the judgment of the Hon'ble Supreme Court in Nagarpalika
Thakurdwara vs. Khalil Ahmed and others, Law Finder Doc ID #
793552, wherein it has been held that 'no second appeal would lie from
any decree when the subject matter of the original suit is for recovery of
money not exceeding Rs.25,000/-. The purpose behind enactment of
Section 102 CPC is to reduce quantum of litigation so that Courts may
not have to waste time where the stakes are very meagre and not to much
consequence'.
4. Para 15 of the aforesaid judgment is also relevant, which
reads as under:-
"15. So as to avail advantage of the provisions of Section
102 of the CPC, the subject matter of the original suit should
be only recovery of money and that too, not exceeding Rs.
25,000/-. If the subject matter of the suit is anything other
than recovery of money or something more than recovery of
money, provisions of Section 102 of the CPC cannot be
invoked".
RSA-1440-1997(O&M) -3- 2024:PHHC:011962
5. Learned counsel for the appellant is unable to controvert this
clear position in law. Accordingly, the present second appeal is not
maintainable, and the same is hereby dismissed.
6. Pending application(s), if any, also stand disposed of.
29.01.2024 ( NIDHI GUPTA )
rishu JUDGE
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
