KHODLYAAR ROLLING MILLS Vs PASCHIM GUJARAT VIJ COMPANY LTD.
Bench: HON'BLE MRS. JUSTICE R. BANUMATHI, HON'BLE MS. JUSTICE INDIRA BANERJEE
Judgment by: HON'BLE MRS. JUSTICE R. BANUMATHI
Case number: C.A. No.-011227-011227 / 2018
Diary number: 40234 / 2014
Advocates: PUKHRAMBAM RAMESH KUMAR Vs
1
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No(s). 11227 OF 2018 (Arising out of SLP(C)No.1491 of 2015)
KHODIYAAR ROLLING MILLS Appellant(s)
VERSUS
PASCHIM GUJARAT VIJ COMPANY LTD. Respondent(s)
J U D G M E N T
BANUMATHI, J.:
(1) Leave granted.
(2) This appeal arises out of judgment and order dated 25th
July, 2014 passed by the High Court of Gujarat at Ahmedabad in
Special Civil Application No.15454 of 2013 in and by which the
High Court affirmed the order of the court below refusing to
set aside the ex-parte decree passed by the trial court in
Special Civil Suit No.56 of 2006.
(3) The appellant was running a mill and the respondent was a
distributer of the electricity for the area including the mill
in the premises of the appellant. There was a outstanding due
of Rs.63,41,994.20. The respondent filed Special Civil Suit
No.56 of 2006 for recovery of the said outstanding amount. In
the said suit the appellant has not entered appearance and an
2
ex-parte decree was passed on 17th April, 2007. The appellant
herein has filed an application under Order 9 Rule 13 of the
C.P.C. to set aside the ex-parte decree which was filed with
delay of twenty months and thirteen days. The Trial Court held
that the appellant has not satisfactorily explained the delay
of filing the said application under Order 9 Rule 13 of the
C.P.C. and accordingly dismissed the same. In the revision the
said order was affirmed by the High Court holding that the
appellant had knowledge about passing of the ex-parte decree.
(4) We have heard Mr. Jay Savla, learned counsel appearing for
the appellant and Mr. Pradeep Misra, learned counsel appearing
for the respondent and also perused the impugned judgment.
(5) By order dated 8th January, 2015 this Court has directed
the appellant to deposit a sum of Rs.70,00,000/- (Rupees
Seventy Lakhs) with the respondent without prejudice to his
contention. In compliance thereof, the appellant has deposited
Rs.70,00,000/- (Rupees Seventy Lakhs) with the respondent.
Since the appellant has shown his bona fide by depositing
Rs.70,00,000/- (Rupees Seventy Lakhs), without going into the
merits of the case, with a view to afford an opportunity of
hearing to the appellant in the suit, the ex-parte decree
(dated 17.4.2007) passed in Special Civil Suit NO.56 of 2006 is
set aside and this appeal is allowed. The Trial Court is
directed to restore Special Civil Suit NO.56 of 2006 to its
original number and proceed with the same in accordance with
3
law. Since the said suit is of the year 2006 the same shall be
decided as expeditiously as possible. The appellant shall file
his written submission within four weeks from today. As
observed by this Court by Order dated 8th January, 2015 the
deposit of Rs.70,00,000/- (Rupees Seventy Lakhs) will be
subject to the final outcome of the dispute between the
parties.
(6) No costs.
..........................J. (R. BANUMATHI)
..........................J. (INDIRA BANERJEE)
NEW DELHI, NOVEMBER 20, 2018.