SHARAFAT HUSSAIN (DEAD) THROUGH LRS.
A
v.
MOHD. SHAFIQ AND ORS.
SEPTEMBER 2, 1996
[K. RAMASWAMY AND G.B. PATTANAIK, JJ.)
B
Code of Civil j'rocedure, 1908/Limitation Act, 1963 :
Delay in bringing the legal representatives on record-Sole appellant
died during pendency of appeal-Appeal dismissed as having abated-Ap-
C
plication filed seeking setting aside of the abatement, condonation of delay
in filing the application and to bring the legal representatives on record-Dis-
missal for failure to give proper explanation-On appeal held considering the
fact that the delay occurred as the counsel for the deceased-appellant could
not communicate and the legal representatives were not aware of the appeal, D
resulting in abatement, delay is condoned-Legal representatives brought 011
record-High Court requested to dispose of the appeal as expeditiously as
possible.
CIVIL APPELLATE JURISDICTION: Civil Appeal No. 12261 of E
1996.
From the Judgment and Order dated 25.7.95 of the Delhi High Court
in C.M.P. No. 534/92 in RF.A. No. 118 of 1987.
Manoj Swarup, S. Lalitha Kohli, Manoj Kr. Misra and C. Siddhartha F
for the Appellants.
Shri Narain and Yashwanit Mathur for the Respondents No. 2.
Ms. Priya Hingorani for the Respondent. 3.
The following Order of the Court was delivered :
Leave granted.
We have heard learned counsel on both sides.
423
G
H
424
SUPREME COURT REPORTS [1996) SUPP. 5 S.C.R.
A
This appeal by special leave arises from the order of the High Court
of Delhi made on July 25, 1995 in CMP No. 534/92 wherein it was held
that the appeal had abated and consequently the same was dismissed.
It is not necessary to dilate upon the facts on rr.erits. Suffice it to
B state that pending first appeal in the High Court, the sole appellant died
on December 1, 1990. Intimation of death was given by the counsel for the
respondents on August 5, 1991, but the application could not be filed due
to the delay on the part of the counsel for the deceased-appellant as sworn
in by him in his affidavit. Consequently, the appeal having abated was
dismissed on November 18, 1991. Then an application came to be filed on
C May 4, 1992 seeking setting aside of the abatement, condonation of the
delay in filing the application and to bring the legal representatives of the
sole appellant on record. That application came to be dismissed for failure
to give proper explanation. Thus, this appeal by special leave.
D
The advocate for the deceased-appellant has stated in his affidavit
E
F
thus:
•
"As I did nut have with me the address of the legal heirs of the
appellants even as they lived in the same house where the deceased
resided in Phatak Habash Khan, I could not contact or communi-
cate to them that they had to file an application for substitution of
heirs within the stipulated time. It was only on 4.5.1995 that Shri
Mazahar Hussain, one of the legal representatives of the deceased,
chanced to meet me in Khari Baoli that I informed him of the
appeal having been filed by his late father of which he expressed
total ignorance and its abatement."
Consequently, the application came to be filed on May 4, 1992. In
view of the statement of the counsel for the deceased-sole appellant that
the delay had occurred since he could not communicate to the legal
G representatives of the information issued by the respondents of the death
and that the legal representatives obviously were not aware of the appeal
in filed by their father, that resulted in abatement for not bringing the legal
representatives on record.
H
The appeal is allowed. Delay is condoned. Abatement is set aside .
•
SHARAFATHUSSAINv. SHAFIQ
425
Delay in bringing the legal representatives on record is condoned. The A
legal representatives are brought on record. The High Court is requested
to dispose of the appeal as expeditiously as possible. No costs.
G.N.
Appeal allowed.
Lex