Shantha Bai vs Krishna Bai and Others

Abdul Hadi, J.—There is absolutely no merit in this civil revision petition filed by the defendant against the dismissal order in I.A. No. 5866

of 1995 in O.S. No. 915 of 1983 on the file of VIII Assistant City Civil Judge, Madras, for excusing the delay in filing certain documents.

The petition was filed under Order 13 Rule 2 CPC. The suit O.S. No. 915 of 1983 was filed about 12 years prior to the filing of the said I.A.

No. 5866 of 1995. That apart, in the affidavit filed in support of the I.A. No. 5866 of 1995 no reason at all has been given as to why those

documents could not be produced in time. Order 13 Rule 1 C.P.C. says that at or before settlement of issues documents have to be produced.

It is also not stated when actually issues were framed in the suit. Eventhough it is not stated in the supporting affidavit to the Interlocutory

Application the learned counsel for the petitioner also was also unable to say when actually issues were framed. While Order 13 Rule 1 CPC says

that the documents should be produced at or before settlement of issues Rule 2(1) says that no documentary evidence shall be received at any

subsequent stage of the proceedings unless good cause is shown to the satisfaction of the court for the non production thereof. In the present case

absolutely no cause is shown why the abovesaid documents were not produced within the time allowed under Order 13 Rule 1 CPC. The

supporting affidavit simply says as follows:-

I could not file the following documents at the time of trial of the suit. Now I am filing the following documents at the time of cross examination of

the witnesses. There is a delay of filing the following documents.

In other words why the petitioner could not file the said documents earlier within the time, has not been stated at all. Further, eventhough it is stated

in the affidavit that ""there is a delay"" how much is such delay, also, has not been stated. Further, both the counsel agree that chief examination of

P.W. 1 was over by about 16-11-1994 itself. It appears so far the cross examination has not begun at all end this Interlocutory Application was

filed on or about 5.4.1995, that is about five months after the chief examination of PW. 1 was over. That apart the counter affidavit of the

respondent in the Court below says that similar I.A. No. 501 of 1995 was filed by the petitioner herein and the petitioner allowed it to get

dismissed. No doubt, that the said Interlocutory application was similar one but according to him there was some technical defects in the said

Interlocutory Application and hence it was allowed to be withdrawn with liberty to file a fresh application. The said Interlocutory Application is

said to have been filed in December, 1994. It is not known what was the abovesaid technical defect. Even assuming that there was some technical

defect, it is not known why the said defect could not have been rectified and the petitioner could not have requested the court to dispose of the

said Interlocutory Application on merits. The fact that he has allowed it to be disposed of as stated above, also shows that the petitioner wants

only to drag on the trial of the suit. Further, the counter affidavit in the said I.A. also says that the defendant herein somehow manages to drag on

the proceeding by filing application after application. In the above circumstances, I am unable to find any error at all in the order of the Court

below, leave aside error of jurisdiction.

No doubt learned counsel for the petitioner relied on a decision reported in Gopidi Naga Reddy v. K. Sriram and 4 Ors., 1976 AnW R 29 and

submitted that the documents which are sought to be produced are only genuine documents. So according to him eventhough Interlocutory

Application has been filed belatedly those documents should have been entertained by the Court. But it must be noted that in the abovesaid case,

explanation was given in the supporting affidavit why the documents in question were not produced earlier within the time allowed by the Code.

That is why the court considered the other question whether the documents are genuine or not. But that other question does not at all arise herein

since no cause at all is shown in the affidavit, for the non production of the abovesaid documents within the time allowed by law. So, the said

decision is inapplicable to the present case.

Learner counsel for the petitioner also relied on a decision reported in Mudala Sithanna and Others Vs. Kuppili Lakshminarasimhulu, .

Hereagain, the emphasis was on authenticity of the documents and no doubt it was held that if the documents were authentic documents

ordinarily"" leave should be granted for producing them. But that is not the real consideration in the present case. As I have already mentioned, the

supporting affidavit does not even give any reason why those documents in question had not been produced within the time allowed bylaw.

Likewise the other decision relied on by the learned counsel for the petitioner in T.M. Mohana Vs. V. Kannan, also is absolutely not applicable

to the present case. That case arose only under Order 13 Rule 2(2) CPC, but, here, we are concerned only with Order 13 Rule 2(1) CPC.

Therefore, the civil revision petition is not admitted but dismissed.