Sushil Kumar Dey Biswas And Another v. Anil Kumar Dey Biswas And Another

R. Banumathi, J.— Leave granted. This appeal arises out of the order dated 5-8-2013 passed by the Calcutta High Court in Sushil Kumar Dey Biswas v. Anil Kumar Dey Biswas Civil Order No. 718 of 2013, dismissing the civil revision filed by the appellant-defendants declining to order restoration of possession of the suit property and also the staircase.

2. The brief facts, which led to the filing of this appeal are as follows: the respondent-plaintiff filed a suit for eviction being Title Suit No. 196 of 2004 against the appellant-defendants before the Court of Civil Judge (Junior Division), 4th Court, Sealdah, North 24 Parganas. The eviction was sought for in respect of one room, one bath and privy on the first floor and one room on the ground floor in the western side and one shop room measuring 20′ × 12′ in the western side of Premises No. 59, Old Nimta Road, North 24 Parganas. The appellant-defendants filed their written statement inter alia contending that the suit property is the joint property of the plaintiff and Defendants 1 and 2 and claiming a share in the suit property by virtue of a settlement dated 11-12-2000. The appellants contended that the respondent-plaintiff is entitled to only one-third share in the suit property.

3. In the suit, trial commenced and the respondent-plaintiff adduced evidence and the appellant-defendants also adduced their evidence in part. When the matter was posted for further evidence of the defendants, they filed an application under Section 151 CPC on 4-1-2012, contending that the respondent took the law in his own hands in June 2011 and the appellants were forcefully dispossessed from the shop room of the suit property. The appellants alleged that they were also forcibly dispossessed from the first floor room by chopping off the wooden staircase that leads to the first floor room.

4. The appellants filed an application under Section 151 CPC seeking restoration of possession of the suit property. By an order dated 9-10-2012, the trial court dismissed the petition on the grounds that: (i) even though the alleged dispossession was in June 2011, the restoration application was filed on 4-1-2012 nearly seven months after the alleged dispossession; (ii) trial has already begun and the evidence of the defendants is nearly on the verge of completion. Being aggrieved by the dismissal of the application, the appellants filed revision before the High Court. The High Court appointed Civil Order No. 718 of 2013 a Special Officer to inspect the suit property and file a report. Accordingly, the Special Officer visited the suit premises and submitted the report observing that there is no trace of any structure for a staircase excepting a vacant narrow space which according to the Special Officer is apparently indicative of the location of the staircase in question. The High Court dismissed Civil Order No. 718 of 2013 the revision petition observing that the application filed under Section 151 CPC is vague and that the appellants have approached the court belatedly. However, the High Court gave liberty to the appellants to take appropriate steps in accordance with law.

5. We have heard the learned counsel for the appearing parties at considerable length.

6. In the application filed under Section 151 CPC, the appellants have alleged as under:

“… in June 2011. … they were forcefully dispossessed from the shop room of the Schedule B property without due process of law … the matter was informed for the first time to the local MP who requested the local police to look into the matter, but instead to make an enquiry the plaintiff again dispossessed the defendants from the possession of the first floor room by chopping off the steps of the wooden staircase that leads to the first floor room. The rooms on the first floor and the shop room in the ground floor are in absolute occupation of Defendant 2 and Defendant 1 was in possession of the other room on the ground floor from where he was forcefully dispossessed in the year 2005.…”

7. The courts below dismissed the application filed under Section 151 CPC mainly on the ground that for the alleged dispossession of the appellants from the suit property in June 2011, the application was filed only on 4-1-2012. According to the appellant-defendants, the respondent-plaintiff is a very influential person and since the appellants were threatened by the men of the respondent, they could not immediately lodge the complaint. We are not inclined to go into the merits of the rival contentions.

8. Admittedly, the suit was filed for ejectment indicating thereby that at the time of filing the suit in the year 2004, the defendants were in possession of the entire suit B schedule property. Application for restoration of possession of the room on the first floor and the shop room on the ground floor was negatived by the courts below merely on the ground of delay. Without going into the merits of rival contentions of both the parties in order to meet the ends of justice, in our view, possession of the first floor along with staircase and the shop room on the ground floor should be restored to the appellant-defendants. Delay in filing the application for restoration of possession cannot be the reason for declining relief.

9. Insofar as another room on the ground floor on the western side, as seen from the averments in the application as extracted above, even according to the appellants they were evicted in the year 2005. For a long time, the defendants have neither raised any objection nor filed any application in the court at the relevant time regarding the said room in the ground floor. The respondent-plaintiff contends that the defendants have voluntarily vacated the premises and the defendants have purchased a flat at Nadanagore, Belghoria and have left the suit property at their own will. Having regard to the rival contentions, in our view, so far as the restoration of room on the western side of the ground floor is concerned, the same can be decided along with the suit.

10. In the result, the impugned order Civil Order No. 718 of 2013 of the High Court is set aside and the appeal is allowed. The respondent-plaintiff is directed to restore the staircase and the possession of one room, one bath and privy on the first floor and shop room on the ground floor to the appellant-defendants within a period of six weeks from the date of receipt of copy of this order. On failure to restore the possession, the appellant-defendants are at liberty to approach the trial court which shall pass appropriate order for ensuring compliance with the direction of this Court. Insofar as one room on the western side of ground floor, the same shall be decided along with the suit. We have not expressed any opinion on the merits of the rival contentions of the parties. The trial court shall expedite the trial of Title Suit No. 196 of 2004 and dispose of the same at an early date. Stay of further proceedings of the suit granted vide this Court order dated 30-9-2013 SLP (C) No. 29686 of 2013 stands vacated.

11. In the facts and circumstances of the case, parties to bear their own costs.