SOMA DAS Vs. INDRAJIT DEBNATH

JUDGEMENT

(1.) Heard Mr. S. Sarkar, learned counsel together with Mr. D. Debnath, learned counsel for the petitioner and Mr. Nitai Chaudhuri, learned counsel for the respondent.

(2.) By the impugned order dtd. 10/4/2024 passed in Civil Misc. (Condo) 02/2023, the learned Civil Judge (Sr. Division), Sepahijala, Sonamura, has refused to condone the delay of 406 days in seeking restoration of Title Suit No. 160/2017 which was dismissed for default on 19/2/2022. Upon notice, respondent has appeared through learned counsel, Mr. Nitai Chaudhuri.

(3.) Learned counsel for the plaintiff/petitioner submits that the suit was initially transferred from West Tripura District to Sepahijala District on account of territorial jurisdiction. Thereafter, the sole plaintiff/petitioner who is a lady had to engage a new counsel before the learned Sepahijala District Court for conducting the case. He submits that the plaintiff/petitioner came to know about the dismissal of the suit only upon information supplied by the advocate clerk on 20/12/2022. Thereafter, immediately she applied for obtaining certified copy of the order of dismissal. The application for restoration was filed on 10/5/2023 after due consultation with the new counsel. Plaintiff/petitioner was not well and undergoing treatment by a homeopathic doctor. The learned trial Court has, however, been persuaded by the fact that the status of cases can easily be found out from the website under the e-courts project. Therefore, it was incomprehensible as to how more than a period of one year i.e. 406 days was consumed in collecting the certified copy of the impugned order, communicating with an advocate and filing of the restoration petition with delay condonation application. However, the learned trial Court has not taken into consideration that the plaintiff/petitioner is a lady. She was not informed about the dismissal of the suit by the engaged counsel for ten months and she was also undergoing prolonged treatment under a homeopathic doctor. There is no deliberate delay in seeking restoration of the suit which has been filed for cancellation of a fraudulent sale deed with the sole defendant/respondent. Therefore, the impugned order may be set aside and the suit may be restored to its original file.