RAN SINGH MINOR Vs. PIRTHI

JUDGEMENT

(1.) PETITIONER defendant has filed this revision against trial Court's order dated 6. 5. 1994 whereby plaintiff-respondent's petition filed under Order 18 Rule 17-A C. P. C. is allowed and they are given an opportunity to examine Surjan Singh, previously working as Clerk with Sh. V. P. Saini, Advocate, Kurukhetra. Some time the law which is meant to impart justice and fair play to the litigant is so torn and twisted by a morbid interpretive process that instead of giving heaven to the disappointment and dejected litigants, it negates their well established rights in law. The present case reveals the sad story of a helpless ailing plaintiff who approached court for his redressal alleging that his own counsel Sh. V. P. Saini, Advocate, Kurukshetra has betrayed his confidence by misusing the thumb impression in a different suit by filing written statement on his behalf whereby ownership of his valuable properties is declared in favour of defendant petitioner. The facts of this case are that the plaintiff, Pirthi and his wife filed a civil suit for declaration to the affect that the decree dated 31st March, 1985 passed by the Sub Judge 1st Class, Kurukshetra is void, ineffective and illegal as the same has been obtained by playing fraud on them. They also prayed consequential relief of permanent injunction restraining the defendants Ram Singh and Khushi Ram from interfering in the possession of the plaintiffs suit land. Plaintiffs adduced their evidence; thereafter defendants adduced their evidence. Plaintiffs did not produce any rebuttal evidence and when the case was at final stage, plaintiffs filed a petition under Order 18 Rule 17-A C. P. C. praying that they be allowed to examine Surjan Singh who was working as Clerk with Sh. V. P. Saini, Advocate in the year 1984-86 and the words "lti of Pirthi" were written by Surjan Singh on the application, power of attorney and written statement of the suit leading to impugned decree dated 21. 3. 1985 against which this suit is filed by them.

(2.) THE defendant-petitioners contested the petition alleging that the case is now at the final argument stage, the petition is delayed, plaintiff-respondents have not provided details of the file which they intend to summon. They also denied that Sh. V. P. Saini, Advocate ever misused thumb impressions of Pirthi or that the words "lti of Pirthi" were ever written by Surjan Singh on the application, power of attorney and written statement of the earlier suit, culminating into impugned decree dated 21. 3. 1985. They also raised an objection that the plaintiff-respondents intend to fill up lacunae being earlier left they were leading their affirmative evidence.

(3.) THE respondent-plaintiffs learned counsel argued that defendant-petitioner Ran Singh is minor son of Kanshi Ram who is brother of Pirthi's sister's husband. Sh. V. P. Saini, Advocate, Kurukshetra was plaintiffs previous counsel in other cases. During that time, Kanshi Ram and Ran Singh were accompanying him to the counsel's office. At that time, Sh. V. P. Saini, Advocate obtained thumb impressions of Pirthi on various blank papers and power of attorney which he (Pirthi) appended thereon under the faith which a client reposes in his counsel. Later on these thumb impressions of Pirthi were misused in a Civil suit which these defendants filed against Pirthi claiming declaration of their ownership in the disputed suit land. The respondent-plaintiffs learned counsel submitted that declaration suit was filed on 20th March, 1985. A petition, power of attorney and written statement were filed purporting to have been filed on behalf of Pirthi on 21st March 1985. On that very date the suit was decreed. When later on Pirthi came to know of this fraud, he lodged a complaint against Sh. V. P. Saini, Advocate with the police whereby a criminal case is registered against Sh. V. P. Saini, Advocate under Sections 468/471/419/420 I. P. C. This criminal case is still pending. Pirthi also filed civil suit No. 742/93 seeking declaration that the said decree dated 21. 3. 85 passed by Sub Judge Ist Class, Kurukshetra is void, ineffective and illegal as it was obtained by practicing a fraud on him and he also sought consequential relief of permanent injunction restraining defendants-petitioner from interfering in his possession of the suit land. Plaintiffs adduced their affirmative evidence; thereafter defendants examined their witnesses. This witness Surjan Singh was summoned by the plaintiffs.