VASU Vs. NARAYANAN

JUDGEMENT

(1.) An application for setting aside ex parte decree along with an application for condonation of delay which comes to 1026 days was dismissed by the trial court, against which an appeal was preferred, wherein also, the defendant utterly failed and the appeal ended in dismissal. It is against that judgment, the defendant came up in revision.

(2.) A suit for specific performance and a decree that can be granted for the performance of contract for sale stands governed by at least two hurdles namely, Sec. 16 and 20 of the Specific Relief Act and it is an exception to the general principle governing exercise of judicial discretion. The equity principle incorporated under Sec. 16 of the Act is yet another legal hurdle without which no decree for specific performance can be granted. While granting decree for specific performance, the court is duty bound to address readiness and willingness under Sec. 16 of the Act and there should be a finding on that point.

(3.) In the matter of condonation of absence of party, especially in a suit for specific performance, the court has to take a liberal view so as to advance justice and not to defeat, unless the negligence is so grave to the extent of outweighing the benefit that can be obtained by the party by prosecuting or defending the suit. It is permissible to penalize the party in terms of money for the laches, not by curtailing the valuable right to proceed with the suit or to defend the suit, especially in the matter of specific performance. At this juncture, the learned counsel for the respondent suggested an amount of Rs.25,000.00 by way of cost. But, having regard to the dispute involved in the matter and the defective nature of the judgment rendered by the trial court, I am of the view that it is fit and proper to grant an opportunity to the defendant by ordering a cost of Rs.10,000.00 (Rupees ten thousand only). Hence, ordered accordingly and it shall be deposited before the trial court within 15 days from the next posting date. On such deposit, the orders passed by the trial court as well as the first appellate court in the application for condonation of delay as well as the application for setting aside the ex parte decree will stand set aside by restoring the suit on the file and by condoning the respective delay occasioned, for which the parties shall appear before the trial court on 7/9/2023.