Prasenjit Mandal, J.@mdashThis application is directed against the order dated March 3, 1985 passed by the learned Munsif, 2nd Court, Barasat
in Misc. Case No. 13 of 1981 arising out of Title Suit No. 540 of 1987 thereby allowing the misc. case under Order 9 Rule 13 of the C.P.C. The
short fact is that the original plaintiff/predecessor-in-interest of the petitioners herein instituted the aforesaid title suit for recovery of possession and
other consequential reliefs against the defendant/opposite party herein contending that the defendant is a tenant under him in respect of the suit
property. In that suit the defendant/opposite party herein entered an appearance and prayed for time to file a written statement on a number of
occasions. Ultimately, he did not contest the suit and so, the suit was decreed ex parte.
2. Thereafter, the original plaintiff instituted an execution proceeding for execution of the decree and at that stage when the writ of delivery of
possession was going to be executed, the defendant/opposite party herein resisted, and then he filed an application under Order 9 Rule 13 of the
C.P.C. along with an application u/s 5 of the Limitation Act. The original plaintiff filed a written objection against the said application.
3. Upon analysis of the evidence on record, the learned Trial Judge allowed the application under Order 9 Rule 13 of the C.P.C. and the
application u/s 5 of the Limitation Act. Being aggrieved by such orders, this application has been preferred.
4. Now, the question is whether the impugned order should be sustained.
5. Upon hearing the learned Counsel for the parties and on going through the materials on record, I find that the matter in dispute relates to the
facts that while the plaintiff instituted the suit for eviction against a tenant, the defendant contended that he had mortgaged the property in favour of
the plaintiff and the interest accrued thereon had been paid in the manner of showing rent. The defendant also contended that the suit property is
the homestead and he has been residing thereon all along and that he did not part with the possession of the same at all.
6. In consideration of the nature of the claim of the parties against each other and on the basis of the evidence on record, the learned Trial Judge
has concluded that the defendant has succeeded to prove his case of fraud to the effect that the talks for settlement were held and he was asked
not to come to the Court as the plaintiff would withdraw the suit. The learned Trial Judge has accepted such evidence and treated the same as
sufficient reasons for not coming to the Court. Accordingly, the learned Trial Judge has allowed the application u/s 5 of the Limitation Act and also
the application under Order 9 Rule 13 of the C.P.C. by awarding costs of Rs. 50/- to be paid within the time fixed by him.
7. Mr. Gopal Chandra Ghosh, learned Advocate appearing for the petitioner has submitted that the evidence as tendered by the petitioner of the
misc. case is not acceptable on the ground of fraud. The same cannot be believed and as such the findings of the learned Trial Judge should be set
aside.
8. Mr. Ghosh has also pointed out the relevant portions of the deposition tendered by P.W. 1. Upon consideration of the evidence on record, I
find that there was a friendship between the parties before the alleged transaction. So, the learned Trial Judge has accepted the statement of the
P.W. 1. The P.W. 2 is a corroborating witness. The evidence of the O.P.W. 1 is mainly denial of the contention of the p.w. 1.
9. With due respect to Mr. Gopal Chandra Ghosh, I am of the view that this is not at all an appeal but a revision and so, this Court is not in a
position to re-appreciate the evidence already on record. It is the clear finding of the learned Trial Judge that the defendant has succeeded in
proving his case of fraud on sufficient reasons for his non-appearance. Such findings are based on evidence. So, the findings of the learned Trial
Judge, in my view, cannot be described as suffering from perversity. The learned Trial Judge has taken a lenient view in allowing the application
under Order 9 Rule 13 of the C.P.C.
10. In view of the entire scenario of the matter as stated above, I am of the opinion that the impugned order should not be interfered with.
Accordingly, the application is dismissed.
11. Considering the circumstances, there will be no order as to costs. Urgent xerox certified copy of this order, if applied for, be supplied to the
learned Advocates for the parties on their usual undertaking.
