Karan Singh vs Roop Singh
2022 Latest Caselaw 12575 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Revision Petition No. 71/2022

Karan Singh S/o Wagsingh Shaktawat, Aged About 40 Years, R/o Phila, Tehsil Girwa, Distt. Udaipur At Present U.I.T. Colony, Near Little Flower Public School, Pratap Nagar, Udaipur.

----Petitioner Versus Roop Singh S/o Madhu Singh Rathore, R/o Lilawato Ka Guda, Gram Panchayat Gudel, Tehsil Salumber, Distt. Udaipur.

----Respondent

For Petitioner(s) : Mr. Praveen Purohit For Respondent(s) : Mr. Sandeep Saruparia Mr. Nikhil Ajmera

HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Judgment

Pronounced on 20/10/2022

01- /kkjk 115 flfoy izfØ;k lafgrk ds rgr ;g iqujh{k.k ;kfpdk] iqujh{k.kdrkZ oknh us fo}ku vij ftyk U;k;k/kh'k] lyqEcj ¼mn;iqj½ ds }kjk nhokuh vihy la[;k [email protected] dj.k flag cuke :i flag esa ikfjr vkns'k fnukad 07-04-2022 ds fo#) izLrqr dh gS] ftlds }kjk fo}ku vihyh; U;k;ky; us vihykFkhZ dh vihy [kkfjt dj fo}ku ofj"B flfoy U;k;k/kh'k] lyqEcj ¼mn;iqj½ }kjk izdj.k la[;k [email protected] dj.k flag cuke :i flag esa ikfjr vkns'k fnukad 23-03-2022 dh iqf"V dhA 02- eSaus i{kdkjku ds ;ksX; vf/koDrkx.k dks lquk] vk{ksfir vkns'k ,oa vfHkys[k dk voyksdu fd;kA

(2 of 7) [CR-71/2022]

03- ;ksX; vf/koDrk vihykFkhZ us ;g rdZ fn;k fd ftl fjiksVZ ds vk/kkj ij vihykFkhZ ds fo#) ,di{kh; dk;Zokgh dh xbZ] og lgh ugha gS] D;ksafd rkehy dqfuank dk dksbZ 'kiFk&i= izLrqr ugha fd;k x;kA vihykFkhZ dks lquokbZ dk leqfpr volj iznku ugha fd;k x;kA vk{ksfir vkns'k vuqfpr ,oa voS/k gksus ls vikLr fd, tkus dk fuosnu fd;kA 04- ;ksX; vf/koDrk izR;FkhZ us bldk fojks/k fd;k vkSj ;g rdZ fn;k fd izR;FkhZ oknh us vkns'k 37 flfoy izfØ;k lafgrk ds rgr okn izLrqr fd;kA vihykFkhZ izfroknh vkns'k 37 flfoy izfØ;k lafgrk ds okn esa tkjh uksfVlst dh rkehy dh ikyuk esa U;k;ky; esa mifLFkr ugha gqvk] ftl ij U;k;ky; us izR;FkhZ dk nkok fMØh fd;kA vihykFkhZ us fopkj.k U;k;ky; ds le{k vkns'k 09 fu;e 13 flfoy izfØ;k lafgrk ds rgr fMØh dks vikLr fd, tkus dk izkFkZuk&i= izLrqr fd;kA tcfd vkns'k 37 flfoy izfØ;k lafgrk ds nkos esa vkns'k 37 fu;e 04 flfoy izfØ;k lafgrk ds rgr fMØh dks vikLr fd, tkus ds fy, mipkj miyC/k gSA vkns'k 37 flfoy izfØ;k lafgrk ds nkos esa vkns'k 09 fu;e 13 flfoy izfØ;k lafgrk ds izko/kku ykxw ugha gksrs gSa] blfy, gLrxr iqujh{k.k ;kfpdk fof/kd :i ls iks"k.kh; ugha gksus ls [kkfjt fd, tkus dk fuosnu fd;kA 05- eSaus mi;qZDr ijLij fojks/kh rdksZa ij fopkj fd;kA vfHkys[k ls ;g rF; fufoZokfnr :i ls izdV gksrk gS fd izR;FkhZ us vkns'k 37 flfoy izfØ;k lafgrk ds rgr nkok izLrqr fd;k] ftlesa uksfVlst tkjh fd, x,A vihykFkhZ uksfVlst dh ikyuk esa mifLFkr ugha gqvkA fopkj.k U;k;ky; }kjk izR;FkhZ }kjk vkns'k 37 flfoy izfØ;k lafgrk ds rgr izLrqr nkok fMØh fd;kA 06- vc fopkj.kh; fcUnq ;g mRiUu gksrk gS fd vkns'k 37 flfoy izfØ;k lafgrk ds rgr nkok izfroknh dh vuqifLFkfr esa fMØh gksus ds i'pkr~

(3 of 7) [CR-71/2022]

D;k izfroknh vkns'k 09 fu;e 13 flfoy izfØ;k lafgrk ds rgr fMØh dks vikLr djus ds fy, vkosnu izLrqr dj ldrk gS vFkok ugha \ 07- bl laca/k esa vkns'k 37 fu;e 04 flfoy izfØ;k lafgrk ds izko/kku egRoiw.kZ gSa] tks fuEuizdkj ls gSa %& "4. Power to set aside decree -- After decree the Court may, under special circumstances set aside the decree, and if necessary stay or set aside execution, and may give leave to the defendant to appear to the summons and to defend the suit, if it seems reasonable to the Court so to do, and on such terms as the Court thinks fit."

08- bl izdkj vkns'k 37 flfoy izfØ;k lafgrk dk nkok fMØh gksus ds i'pkr] ;fn U;k;ky; Bhd le>s rks fMØh dks vikLr dj ldrk gS vkSj izfrj{kk djus dh izfroknh dks btktr ns ldrk gSA vkns'k 37 flfoy izfØ;k lafgrk ds nkos esa mi;qZDr fo'ks"k izko/kku gSA 09- blds vfrfjDr ekuuh; mPpre U;k;ky; }kjk flfoy vihy uacj [email protected] jtuh dqekj cuke lqjs'k dqekj eYgks=k o vU; esa ikfjr fu.kZ; fnukad 28-03-2003 ds iSjk la[;k 10 o 11 esa izfrikfnr fl)kar egRoiw.kZ gS] tks fuEuizdkj ls gSa %& "10. In considering an application to set aside ex parte decree, it is necessary to bear in mind the distinction between suits instituted in the ordinary manner and suits filed under Order 37 C.P.C. Rule 7 of Order 37 says that except as provided thereunder the procedure in suits under Order 37 shall be the same as the procedure in suits instituted in the ordinary manner. Rule 4 of Order 37 specifically provides for setting aside decree, therefore, provisions of Rule 13 of Order 9 will not apply to a suit filed under Order 37. In a suit filed

(4 of 7) [CR-71/2022]

in the ordinary manner a defendant has the right to contest the suit as a matter of course. Nonetheless, he may be declared ex parte if he does not appear in response to summons, or after entering appearance before framing issues; or during or after trial. Though addressing arguments is part of trial, one can loosely say that a defendant who remains absent at the stage of argument, is declared ex parte after the trial. In an application under Order 9 Rule 11, if a defendant is set ex parte and that order is set aside, he would be entitled to participate in the proceedings from the stage he was set ex parte. But an application under Order 9 Rule 13 could be filed on any of the grounds mentioned thereunder only after a decree is passed ex parte against defendant. If the court is satisfied that (1) summons was not duly served, or (2) he was prevented by sufficient cause from appearing when the suit was called for hearing, it has to make an order setting aside the decree against him on such terms as to cost or payment into court or otherwise as it thinks fit and thereafter on the day fixed for hearing by court, the suit would proceed as if no ex parte decree had been passed. But in a suit under Order 37 the procedure for appearance of defendant is governed by provisions of Rule 3 thereof. A defendant is not entitled to defend the suit unless he enters appearance within ten days of service of summons either in person or by a pleader and files in court an address for service of notices on him. In default of his entering an appearance, the plaintiff becomes entitled to a decree for any sum not exceeding the sum mentioned in the summons together with interest at the rate specified, if any, upto the date of the

(5 of 7) [CR-71/2022]

decree together with costs. The plaintiff will also be entitled to judgment in terms of sub-rule (6) of Rule 3. If the defendant enters an appearance, the plaintiff is required to serve on the defendant a summons for judgment in the prescribed form. Within ten days from the service of such summons for judgment, the defendant may seek leave of the court to defend the suit, which will be granted on disclosing such facts as may be deemed sufficient to entitle him to defend and such leave may be granted to him either unconditionally or on such terms as the court may deem fit. Normally the court will not refuse leave unless the court is satisfied that facts disclosed by the defendant do not indicate substantial defence or that defence intended to be put up is frivolous or vexatious. Where a part of the amount claimed by the plaintiff is admitted by the defendant to be due from him, no leave to defend the suit can be granted unless the admitted amount is deposited by him in Court. Inasmuch as Order 37 does not speak of the procedure when leave to defend the suit is granted, the procedure applicable to suits instituted in the ordinary manner, will apply.

11. It is important to note here that the power under Rule 4 of Order 37 is not confined to setting aside the ex parte decree, it extends to staying or setting aside the execution and giving leave to appear to the summons and to defend the suit. We may point out that as the very purpose of Order 37 is to ensure an expeditious hearing and disposal of the suit filed thereunder, Rule 4 empowers the court to grant leave to the defendant to appear to summons and defend the suit if the Court considers it reasonable so to do, on such terms as court thinks fit in addition to

(6 of 7) [CR-71/2022]

setting aside the decree. Where on an application, more than one among the specified reliefs may be granted by the Court all such reliefs must be claimed in one application. It is not permissible to claim such reliefs in successive petitions as it would be contrary to the letter and spirit of the provision. That is why where an application under Rule 4 of Order 37 is filed to set aside a decree either because the defendant did not appear in response to summons and limitation expired, or having appeared, did not apply for leave to defend the suit in the prescribed period, the court is empowered to grant leave to defendant to appear to the summons and to defend the suit in the same application. It is, therefore, not enough for the defendant to show special circumstances which prevented him from appearing or applying for leave to defend, he has also to show by affidavit or otherwise, facts which would entitle him leave to defend the suit. In this respect, Rule 4 of Order 37 is different from Rule 13 of Order 9."

10- bl izdkj vkns'k 37 flfoy izfØ;k lafgrk ds rgr izfroknh ds fy, mu fo'ks"k ifjfLFkfr;ksa dks n'kkZuk i;kZIr ugha gS] ftUgksaus mls mifLFkr gksus ;k izfrj{kk dh btktr gsrq vkosnu djus ls vo#) fd;k gksA izfroknh dks 'kiFk&i= ;k vU;Fkk ;g rF; nf'kZr djuk vko';d gS fd mls okn dh izfrj{kk djus dk ik= cuk;k gSA flfoy izfØ;k lafgrk ds vkns'k 37 fu;e 04 ds izko/kku] vkns'k 09 fu;e 13 ls fHkUu gSA 11- vkns'k 37 flfoy izfØ;k lafgrk ds rgr izLrqr okn fMØh gksus ds i'pkr~ izfroknh vkns'k 09 fu;e 13 flfoy izfØ;k lafgrk ds rgr fMØh dks vikLr djus ds fy, fof/kd :i ls vkosnu ugha dj ldrk gS] cfYd mls vkns'k 37 fu;e 04 flfoy izfØ;k lafgrk ds rgr vkosnu djuk pkfg,A

(7 of 7) [CR-71/2022]

12- dqy feykdj mi;qZDr foospu ds ifj.kkeLo:i vk{ksfir vkns'k mfpr ,oa fof/klEer izrhr gksrk gS] ftlesa gLr{ksi fd, tkus ds dksbZ i;kZIr vk/kkj ugha gSa] blfy, vk{ksfir vkns'k iqf"V fd, tkus ds ;ksX; gSA 13- ifj.kker% vihykFkhZ dh vksj ls izLrqr ;g iqujh{k.k ;kfpdk [kkfjt dh tkrh gS rFkk fo}ku vij ftyk U;k;k/kh'k] lyqEcj ¼mn;iqj½ ds }kjk nhokuh vihy la[;k [email protected] dj.k flag cuke :i flag esa ikfjr vkns'k fnukad 07-04-2022 dh iqf"V dh tkrh gSA

(MADAN GOPAL VYAS),J 24-Rajendra/-

;g vkns'[email protected]; Hkkjrh; lafo/kku ds vuqPNsn 348 (i) ds rgr Hkkjr ljdkj dh vf/klwpuk jkti= la[;k 1] fnuakd 2 tuojh 1999 ,oa jktLFkku jkti= fnukafdr 10-3-1971 ds rgr fgUnh Hkk"kk ds iz;ksx dkss izkf/kd`r fd, tkus ds ifj.kkeLo:i fgUnh Hkk"kk esa fy[kk;k x;kA

Powered by TCPDF (www.tcpdf.org)