SAKHARAM SINCE DECEASED THROUGH LRS & ANR. versus KISHANRAO

Citation: [2022] 6 S.C.R. 901 · Decided: 03-08-2022 · Supreme Court of India · Bench: INDIRA BANERJEE, V. RAMASUBRAMANIAN · Disposal: Appeal(s) allowed

Cited by 1 judgment(s) · see the full citation network in Lexace

Judgment (excerpt)

A
B
C
D
E
F
G
H
901
SAKHARAM SINCE DECEASED THROUGH LRs & ANR.
v.
KISHANRAO
(C.A. Nos. 5067 – 5068 of 2022)
AUGUST 3, 2022
[INDIRA BANERJEE AND V. RAMASUBRAMANIAN, JJ.]
Code of Civil Procedure, 1908 – Or.XXII, rr.2 and 11 –
Dismissal of Second Appeal by High Court on the ground that the
appeal stood abated – Challenge to – Held: On facts, High Court
fell into an error in thinking that the Second Appeal abated upon
the death of Respondent No.2 (second Plaintiff) – When two plaintiffs
joined together and secured a decree of declaration and possession
of an immovable property, the death of one of the decree holders
will not make the second appeal abate – As against the surviving
successful plaintiff, the cause of action survived – Abatement occurs
only when the cause of action does not survive upon or against the
surviving party.
CIVIL APPELLATE JURISDICTION: Civil Appeal Nos. 5067-
5068 of 2022.
From the Judgment and Order dated 08.04.2019 of the High Court
of Judicature of Bombay Bench at Aurangabad in Second Appeal No.
67 of 1993 and Order dated 08.06.2021 in Civil Application No.6740 of
2019 and Second Appeal No. 67 of 1993.
Shashibhushan P. Adgaonkar, Omkar J. Deshpande, Advs. for
the Appellants.
Ms. Rohini Wagh, Ilin Saraswat, Aalekh Wagh, Devendra Kumar
Shukla, Advs. for the Respondent.
The following Order of the Court was passed:
O R D E R
1. Leave granted.
2. These appeals arise out of the judgment and decree of the High
Court of Judicature at Bombay, Aurangabad Bench, dismissing a Second
[2022] 6 S.C.R. 901
901
A
B
C
D
E
F
G
H
902
SUPREME COURT REPORTS
[2022] 6 S.C.R.
Appeal as having abated due to the death of one of the respondents and
dismissing an application to set aside abatement.
3. Heard learned counsel for both sides.
4. Sans unnecessary details, the facts leading to the aforesaid
appeals can be summarized as follows:-
(i) Two sons of one Tukaram Rodge filed a civil suit for declaration
and possession against the two sons of one Gangaram Rodge
impleading the mother of the plaintiffs as a proforma Defendant
No.3.
(ii) The suit was dismissed by a judgment and decree dated
30.06.1982.
(iii) The unsuccessful plaintiffs filed a Regular First Appeal in C.A.
No. 134 of 1982. The First Appellate Court decreed the suit as
prayed for, by a judgment and decree dated 30.12.1992.
(iv) The Defendant Nos. 1 and 2 namely sons of Gangaram filed
a Second Appeal in S.A. No. 67 of 1993, on the file of the High
Court.
(v) The original plaintiffs, namely, the two sons of Tukaram, were
Respondent Nos. 1 and 2 in the Second Appeal and the 3rd
Defendant, who was only a proforma defendant, was Respondent
No.3 in the Second Appeal.
(vi) During the pendency of the second appeal, the proforma
Defendant No.3, who was Respondent No.3, died on 30.03.1994.
Since, her sons were already parties as Respondent Nos. 1 and 2
in the Second Appeal, the appeal did not abate on account of the
death of the proforma Respondent No.3. However, one of the
two successful plaintiffs, who was the second Respondent in the
Second Appeal, died on 02.02.1996.
(vii) In view of the above, the High Court thought the appeal had
abated on account of the failure of the appellant to bring on record
the legal representatives of the deceased second Plaintiff who
was Respondent No.2 in the Second Appeal.
(viii) The application filed for setting aside abatement was also
dismissed by the High Court. This is why, the Defendant Nos. 1
A
B
C
D
E
F
G
H
903
and 2, who were the appellants in the second Appeal, have come
up with the above Civil Appeals.
5. Fundamentally, the High Court fell into an error in thinking that
the Second Appeal abated upon the death of Respondent No.2 (second
Plaintiff).
6. When two plaintiffs joined together and secured a decree of
declaration and possession of an immovable property, the death of one
of the decree holders will not make the second appeal abate. As against
the surviving successful plaintiff, the cause of action survived. Abatement
occurs only when the cause of action does not survive upon or against
the surviving party.
7. Order XXII Rule 2 of the Civil Procedure Code reads as
follows:-
2. Procedure where one of several plaintiffs or defendants dies
and right to sue survives.- Where there are more plaintiffs or
defendants than one, and any of them dies, and where the right to
sue survives to the surviving plaintiff or plaintiffs alone, or against
the surviving defendant or defendants alone, the Court shall cause
an entry to that e

Excerpt shown. Read the full judgment & AI analysis in Lexace.