SHASHIKANT SHAMRAO MANE Vs. ATMARAM YALLAPPA SHEWALE

JUDGEMENT

(1.) THIS writ petition is filed challenging the order passed by the Vth Joint Civil Judge, Senior Division, Kolhapur on 20th March, 1993 in Special Civil Suit No. 117 of 1984. The said order came to be passed by the trial Court on an application filed by the defendants, on 21-1-1993 proving that since defendant No. 2 (4) is dead and her heirs are not brought on record and the entire suit abates as the suit agreement is indivisible and that right to sue does not survive to the surviving defendants. The Lower Court upon hearing the arguments of the Counsel dismissed that application of defendant Nos. 1 to 8.

(2.) I heard Counsel for the petitioner Mr. Kumbhakoni and Mr. Katikar for respondents.

(3.) THE suit was filed by the plaintiff for specific performance of the contract and also in the alternative for damages. The property belongs to one Mahadeo, father of defendant Nos. 2 to 5. Defendant No. 1 is power of attorney holder of defendant No. 2 to 5. The aforesaid Mahadeo executed the suit agreement to sell the suit premises on 16-3-1979. Before filing suit, Mahadeo died and his legal representatives impleaded as defendant Nos. 2 to 5. During the pendency of the suit, defendant No. 2 (4) who is unmarried daughter died and no legal representatives were impleaded. Therefore, suit against defendant No. 2 (4) abates. The contention of the learned Counsel for petitioner Mr. Kumbhakoni is that the suit is being for specific performance of the contract it is indivisible that one of the defendant died but no legal representatives are brought on record and suit abates on the existing defendants. This contention was rightly rejected by the Court below. Mr. Kumbhakoni cited various decisions before me. He cited, (Ramagya Prasad Gupta v. Murli Prasad Gupta), A. I. R. 1972 S. C. 1181, (Smt. Sushilabai Nagesh Chandorkar v. State of Maharashtra,), A. I. R. 1975 Bom. 106, (Yethirajulla Neekyya v. Mudumuru Ramaswami),a. I. R. 1973, A. P. 58, (Knsunakant v. Sy. Charity Commissioner,), 1990 M. L. J. 907, (Dwarka Prasad Singh v. Harikant Prasad Singh), A. I. R. 1973 S. C. 655, (Union of India v. Bhagaban Rout,), A. I. R. 1967 Ori. 100. On going through all the decisions, all these decisions speaks about the indivisibility of the contract and whether under section 12 of the Specific Relief Act, the suit abates against other defendants.