LAWS(MAD)-2022-12-233

M. DURAISAMY Vs. TMT. VASANTHA

Decided On December 15, 2022
M. DURAISAMY Appellant
V/S
Tmt. Vasantha Respondents

JUDGEMENT

(1.) The suit was instituted for partition. The plaintiff and the defendants are relatives and coparceners. The suit was instituted for partition in the year 2017. Summons served to the defendants, including the revision petitioner, who is the second defendant in the suit. Since the revision petitioner failed to file written statement within the time limit, he was set ex- parte on 28/2/2018. Even thereafter, the revision petitioner has not approached the court to set aside the ex-parte order. He waited for more than 2 ^ years and filed an interlocutory application in I.A.No. 9 of 2021 under Order IX Rule 7 CPC read with Sec. 151 of C.P.C. seeking to set aside the ex-parte order, passed against the revision petitioner in the suit on 28/2/2018.

(2.) Question arises whether such a long delay needs to be condoned by the trial court. Admittedly, the revision petitioner was set ex-parte on 28/2/2018 and the interlocutory application to set aside the ex-parte order was filed in the year 2022. If the parties are allowed to take such a long time, to participate in the suit proceedings, this Court is afraid whether the trial court would be in a position to dispose of the suits within a reasonable period of time. Party to the suit on receipt of summons are expected to be vigilant in their appearance and contesting the suit in the manner known to law. If they have slept over the right, they cannot wake up one fine morning and approach the court for setting aside the ex-parte order. Therefore, court will not come to an aid of a person, who is not vigilant in establishing his right. Court will not reopen the cases beyond the reasonable period of time.

(3.) Uncondonable delay cannot be condoned. If it is reasonable and meager, courts are taking lenient view and allowing the parties to participate in the suit proceedings. However, if the delay is enormous it cannot be condoned in a routine manner and the courts have to consider the genuinity of the reasons for such a long delay and only thereafter issues are to be considered. The principles in this regard are well settled and enormous and unexplained delay cannot be condoned by the courts in a routine manner. Law of limitation is substantive and condonation of delay is an exception. Thus, the law on limitation is to be followed scrupulously by the Courts in the interests of all the parties. If the long delay is condoned, the same would cause prejudice to other parties. Thus, in the interests of justice and to avoid any undue prejudice to the other parties, courts cannot condone the delay in a routine manner in the absence of any genuine and acceptable reason.