PRASANTA KUMAR BEHERA Vs. FAKIRA SETHI & OTHERS

JUDGEMENT

(1.) Challenging, inter alia, the order dated 17.2.2010 passed by the learned Civil Judge (Junior Division), Puri in T.S. No. 241 of 2001, the instant petition has been filed under Art. 227 of the Constitution of India. By the said order, learned trial court refused to accept the written statement filed by the defendant no.5-petitioner.

(2.) Opposite parties 1 and 2 as plaintiffs instituted the suit for declaration of right, title and interest, confirmation of possession, in the alternative for recovery of possession and permanent injunction in the court of the learned Civil Judge (Junior Division), Puri. In the said suit, Agadhu Behera was the defendant no.1. During pendency of the suit, he died. Thereafter, the plaintiffs filed an application for substitution of the legal heirs of defendant no.1. In spite of valid service of notice, legal heirs of defendant no.1 did not appear. But then they have been impleaded as defendant nos. 1(a) and 1(b). While the matter stood thus, the petitioner claiming to be the son of Agadhu Behera filed an application under Order 1, Rule 10 Civil Procedure Code for impleadment. To substantiate the claim, he filed a transfer certificate of the high school and the medical certificate issued by the Assistant Surgeon. The plaintiffs filed an objection to the same. Learned trial court came to hold that since the petitioner claims himself to be the legal representative of the deceased, dispute arose. From the document filed by the petitioner, it cannot be clearly ascertained that he is the legal representative of the defendant no.1. Liberty was granted to the petitioner to substantiate the case at the time of hearing of the suit. However, in the next paragraph, learned trial court held that though it cannot be ascertained that the present petitioner is the legal representative of the deceased defendant no.1 but an inference can be drawn from the transfer certificate that he is the son of the deceased defendant no.1 and as such necessary party to the suit. Held so, learned trial court allowed the application and impleaded the petitioner as defendant no.5. Thereafter, the petitioner filed a written statement contending that some facts had not been mentioned and the written statement filed by him may form a part of the earlier written statement filed by his father. The plaintiffs filed an objection to the same with a prayer not to accept the written statement. By order dated 17.2.2010, learned trial court allowed the application of the plaintiffs and refused to accept the written statement filed by the defendant no.5-petitioner. With this factual scenario, this petition has been filed.

(3.) Heard Mr. Senapati, learned counsel for the petitioner and Mr. Chaitanya, learned counsel for the opposite parties 1 and 2. None appears for the opposite parties 3 to 6.