STATE OF BIHAR Vs MODERN TENT HOUSE
Bench: HON'BLE MR. JUSTICE R.K. AGRAWAL, HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
Judgment by: HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
Case number: C.A. No.-003845-003845 / 2008
Diary number: 28731 / 2006
Advocates: GOPAL SINGH Vs
ARUP BANERJEE
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No.3845 OF 2008
The State of Bihar & Ors. ….Appellant(s)
VERSUS
Modern Tent House & Anr. …Respondent(s)
J U D G M E N T
Abhay Manohar Sapre, J.
1) This appeal is filed by the defendants against
the final judgment and order dated 17.04.2006
passed by the High Court of Patna in C.R. No. 1249
of 2005 whereby the High Court disposed of the civil
revision filed by the appellants herein while giving
them liberty to raise such question in appeal in case
the decision of the Trial Court goes against them.
1
2) Facts of the case need not be mentioned in
detail except to the extent necessary for the disposal
of this appeal.
3) The respondents (plaintiffs) have filed a money
suit (Suit No.28 of 2002) in the Court of
sub-Judge-1 Chhabra against the appellants
(defendants) for recovery of Rs.41,59,418/-. The
appellants filed their written statement and denied
therein the respondents' claim by joining issues on
facts. Issues have accordingly been framed on the
basis of the pleadings. It appears that the evidence
of respondents (plaintiffs) is over and that of the
appellants (defendants) remains.
4) The appellants filed an application under
Order 6 Rule 17 of the Code of Civil Procedure 1908
(hereinafter referred as “the Code”) seeking
amendment in their written statement by adding
two Paragraphs in their written statement. The
respondents (plaintiffs) opposed the application.
2
5) The Trial Court dismissed the application and
the High Court in revision filed by the appellants
upheld the dismissal giving rise to filing of this
appeal by the defendants.
6) The short question involved in this appeal is
whether the two Courts below were justified in
rejecting the appellants’ (defendants) application for
amendment sought in their written statement under
Order 6 Rule 17 of the Code?
7) It is not in dispute that the suit filed by the
respondents against the appellants out of which
this appeal arises is still pending. It is also not in
dispute that the evidence of the parties is not yet
over. In other words, the trial in the suit is going on.
8) We have perused the amendment application
filed by the appellants. We find that firstly, the
proposed amendment is on facts and the appellants
in substance seek to elaborate the facts originally
pleaded in the written statement; secondly and in
other words, it is in the nature of amplification of
3
the defense already taken; thirdly, it does not
introduce any new defense compared to what has
originally been pleaded in the written statement;
fourthly, if allowed, it would neither result in
changing the defense already taken nor will result
in withdrawing any kind of admission, if made in
the written statement; fifthly, there is no prejudice
to the plaintiffs, if such amendment is allowed
because notwithstanding the defense or/and the
proposed amendment, the initial burden to prove
the case continues to remain on the plaintiffs; and
lastly, since the trial is not yet completed, it is in the
interest of justice that the proposed amendment of
the defendants should have been allowed by the
Courts below rather than to allow the defendants to
raise such plea at the appellate stage, if occasion so
arises.
9) In view of foregoing discussion, the appeal
succeeds and is allowed. The impugned order is set
aside. The application (M.A. No.28 of 2002) dated
4
07.04.2005(Annexure P-4) filed by the appellants
under Order 6 Rule 17 of the Code is allowed. The
appellants (defendants) are permitted to amend
their written statement and incorporate the
amendment as prayed in their application.
10) The respondents (plaintiffs) are also given an
opportunity to amend their plaint and adduce any
further evidence, if they so desire before defendants
are called upon to adduce their evidence.
11) Since the suit is quite old, we direct the Trial
Court to ensure its expeditious disposal in
accordance with law preferably within 6 months
from the date of parties appearance. Parties to
appear before the Trial Court on 04.09.2017.
………...................................J. [R.K. AGRAWAL]
…...……..................................J.
[ABHAY MANOHAR SAPRE] New Delhi; August 16, 2017
5