BULGAIN Vs. APEX APARTMENTS PRIVATE LIMITED

JUDGEMENT

(1.) This is an application filed by the Defendants 1 to 3 under Order IX Rule 13 read with Section 151 of the Civil Procedure Code, 1908 (hereinafter referred to as 'Civil Procedure Code.'). It also contains a prayer for condonation of delay in filing the application under Section 5 of the Limitation Act.

(2.) The Applicants were proceeded ex parte on 30/9/1997, on which date of hearing the interim orders previously passed, were also made absolute. Subsequent thereto the suit was decreed by Judgment dated 16/3/1998. Thereafter I.A. 3429/98 was filed by the Plaintiff praying for possession of the suit premises and for the execution of the Sale Deed in accordance with the Decree. Notice of this application was ordered to issue to the Judgment Debtors/Applicants; and was served on them in the third week of May, 1998. The present application was filed on 12/8/1998. It is averred that none of the Applicants (Defendants 1 to 3) were ever served with a copy of the summons along with the plaint. The Report of the Process Server has been assailed on the grounds that it has been incorrectly recorded therein that the Process Server had met Ms.Alpana Vaid and that she had informed the Process Server that Smt. Manorma Vaid is her sister-in-law. It is stated that the service on Ms. Alpana Vaid is not binding on the Defendants. It is next contended that despite orders to the effect that the Summons were to be despatched to the said Defendants by Registered A.D. post, this was not so done. A hypertechnical objection has also been raised to the effect that a copy of the plaint did not accompany the Summons. But if this contention is to be considered, it must be presumed that summons Were actually served. The delay in moving the application is attributed to the allegation that the file was not available during the summer vacation and that Shri B.S. Mann, Advocate did not render proper professional services.

(3.) In the Reply it has been emphasised that the application has been filed belatedly and is liable for rejection. It is asserted that after the Defendants were served they had approached the Plaintiff to settle the matter, but on most unreasonable terms. The copy of the Decree as also the Bank Draft of Rs.90,000.00 was tendered by a clerk of the Plaintiff's Advocate, and on its refusal was despatched by Speed Post but was again refused. This envelope was opened on 28/4/1998 in Court. Thereafter the Plaintiff was directed to prepare a fresh Bank Draft for a sum of Rs.90,000.00 in favour of the Registrar of this Court. Another hapless flat buyer, namely, Smt. Savitri Dhawan had also filed a suit and it is averred that the Defendants were well aware of and were watching the present proceedings. By The Code of Civil Procedure (Amendment) Act, 1976, Rule 19-A was introduced into Order V of the Civil Procedure Code. On a reading thereof it is apparent that service by Registered A.D. post, in addition to personal service, is now the normal rule. This mode of service may be dispensed with if the Court considers it unnecessary. In the present case, however, it will be recalled that the court had ordered service on the Defendants by Registered A.D. Post also, but these directions have not been complied with by the Plaintiff at all. Order IX Rule 13 thereafter mentions that where a decree has been passed ex parte against a defendant, he may apply for setting it aside and on his disclosing that he was not duly served, the decree may be set aside. The second proviso, however, mentions that even if there has been an irregularity in the service of summons, if the Court is satisfied that the defendant had notice of the hearing, such a decree would not be liable to be set aside, would the proviso cover instances where there has been failure to initiate service by Registered A.D. post is a question which immediately arises and needs to be answered, when this provision is read in juxtaposition with Order V Rule 19-A of the Code of Civil Procedure it is clear that the failure to initiate steps for service by Registered A.D. post would not fall within the phrase "irregularity in the service of summons". It would be extremely dangerous to hold otherwise. Take the case where service is ordered by both modes. It would not be too sanguine to postulate the possibility ,of Plaintiff obtaining/procuring a false service report from the Process Server. It may also be possible for the Plaintiff to obtain a false report of 'refusal' from the Postman concerned, but this is somewhat difficult since the Plaintiff would have to locate the Postman in the Defendant's area and then prevail upon him to make a false endorsement, where summons have been served dasti there is always a needle of suspicion pointing towards a manipulated service report. It is a legal anathema for a decision to be given without hearing both parties wherever benefit of doubt has to be given, it must be exercised in such a manner as to afford an opportunity of being heard, in favour of the absent party. It is, therefore, prudent for the Plaintiff/Applicant to fully satisfy himself that ex parte orders are passed only in those cases where it is beyond doubt that the opposite party has been served. Chapter XXI of the Delhi High Court (Original Side) Rules, 1967 (hereinafter referred to as 'the Original Side Rules') may also be adverted to. Rule 1 of the Original Side Rules states that a party must be personally served. This is in consonance with Rules 12 and 13 of Order V of the Code of Civil Procedure. However, Rule 15 of the same Order ought not to be overlooked since it mentions that where personal service is not possible, such a party may be served by any adult member of the family, whether male or female. Rule 10 of the Original Side Rules requires the Process Server to make out a full report and should be read with Rule 12 of the Original Side Rules, while on this subject it is plainly clear that sub-rule (4) of Rule 12 of the Original Side Rules cannot be given effect to as it runs counter to Rule 15 of Order V of the Code of Civil Procedure and is quite palpably a legal anachronism. There is also no report, in the present case, to the effect that the Summons were affixed to the outer door, as is contemplated by Rule 13 of the Original Side Rules. The next following Rule is most often not given due compliance. It is recommended that the Registrar should meticulously follow its provisions so that legal proceedings should not be needlessly protracted. In the present case affidavits of service were not called for and the Registrar appears not to have recorded his satisfaction to the effect that the Defendants had been served. It will also be relevant to keep in mind that none of the Defendants have been personally served. In this context I may draw attention towards the decision in Kunja v. Lalaram and other AIR 1987 Madhya Pradesh 252.