AI Structured Summary
Not yet generated for this judgment
Judgment
[1]Â Heard Shri Amit Bhate, the learned Counsel for the petitioners and Shri Ashwin Deshpande, the learned Counsel for respondent.
[2]Â Rule. Rule made returnable forthwith by consent of the learned Counsels for the parties.
[3] The petitioners are the defendants in Special Civil Suit 17/2013 instituted by respondent â€" plaintiff seeking decree of damages for defamation.
[4] The respondent â€" plaintiff moved an application Exh. 97 seeking permission to examine his power of attorney before he steps into the witness
box. The application is presumably moved under Order XVIII, Rule 3ÂA of the Code of Civil Procedure (Code).
[5] The application is predicated on the assertion that the power of attorney holder â€" who is the son of the plaintiff is personally acquainted with
the facts. The averment in the application is that the plaintiff is aged 80 years and is suffering from various ailments. The only other relevant averment
is in paragraph 3 of the application which is that no prejudice would be caused to the defendants if the son of the plaintiff is examined before the
plaintiff.
[6]Â The defendants opposed the application Exh.97 inter alia denying that the plaintiff is suffering from various ailments. The defendants pointed out
that most of the documents placed on record by the plaintiff to substantiate the contention that he was not keeping well are more than a decade old.
The defendants further pointed out that adjournment was sought by the plaintiff on 20.12.2016 on the ground that he is busy in attending a family
wedding function. In paragraph 6 of the reply to Exh.97 the defendants pointed out that the plaintiff inaugurated and attended the District Level
Wrestling Selection Competition on 08.01.2017. In support of the said assertion the defendants placed on record the newspaper reports.
[7]Â By the order impugned 20.02.2017 the Trial Court allowed the application on the ground that the plaintiff is aged person and is suffering from
various ailments and that prima facie it is established that the plaintiff is unable to appear and step into the witness box as the first witness. This order
is impugned herein.
[8]Â The legislative mandate is that ordinarily where a litigant himself wishes to appear as a witness, he shall so appear before any other witness on
his behalf has been examined.
[9]Â The provision confers a discretion to the Court to permit, for reasons to be recorded, the plaintiff to appear as his own witness at a later stage.
Implicit in the statutory scheme is the
rider that the normal rule may be deviated from only in exceptional circumstances and for reasons recorded which must sustain judicial review.
[10]Â Rule 3ÂA has been inserted by the Code of Civil Procedure (Amendment) Act, 1976. The Law Commission noted with concern the unhealthy
practice which has developed which enabled the party to step into the witness box last to fill in the lacuna, or loopholes which remained in the
deposition. Addressing the said issue, the Law Commission in 14th  Report observed thus:
In dealing with the question of oral evidence we wish to refer to an undesirable practice which seems to prevail in certain courts. The plaintiff or the
defendant upon whom lies the burden of proving certain issues and who has to give evidence in support of his case is not called as witness before the
evidence of the other witnesses is recorded. He is called after all his witnesses have been examined. The underlying purpose of this practice appears
to be that the plaintiff or the defendant giving evidence at the end may be able to fill in gaps in the evidence given by his witnesses. We strongly
deprecate this practice and recommend that it should be stopped.
The parties to a proceeding should be in a position at the commencement of the proceedings to make up their minds whether they wish to give
evidence. If they do wish they should be required to enter the witness box before any of their witnesses are examined. We recommend that Rule 2 or
Rule 3 of Order XVIII of the Code of Civil Procedure be suitably amended so as to embody such a provision.
[11]Â The 27th Report of the Law Commission notes thus:
The Fourteenth Report has recommended that, ordinarily, a party who wishes to be examined as a witness should offer himself first, before the other
witnesses are examined. It is however, considered unnecessary to make any such statutory provision. This should be the ordinary rule; but a rigid
provision on the subject does not seem to be desirable.
[12]Â Finally, the 54th Report of the Law Commission recommended thus:
We think that the amendment recommended in the 14th Report should be carried out. Since the proposed rule will be confined to ordinary cases, the
hardships arising from special features of the case, should not present a problem. Having regard to the persistent and notorious malpractice indulged in
by litigants in this respectÂmalpractice which borders on dishonesty â€" we think that the time has come to insert a statutory provision.
[13]Â The legislative object of bringing on statute Rule 3ÂA is to ensure that a litigant should not be permitted to bide his time and to fill in the lacuna
or cover the loopholes after the other witnesses are examined.
[14]Â The order impugned is unsustainable in law for reasons more than one.
[15]Â Firstly, it is difficult to believe that the plaintiff is suffering from various ailments to such an extent that he is not in a position to step into the
witness box as the first witness. The material on record, particularly the material placed on record by the defendants, would suggest to the contrary.
Moreover, if the plaintiff is not in a position to attend the Court, the appropriate course would have been to move an application seeking examination
on commission. It is difficult to appreciate as to how, if the plaintiff is suffering from ailments and is therefore, not in a position to depose as the first
witness, would the plaintiff be in a position to do so after his son is examined as the first witness. Be it noted, that the suit is expedited by the Hon'ble
Apex Court and the direction is to decide the suit within a year. It would follow, that the plaintiff would have to step into witness box in close proximity
of time after his son is examined as the first witness, assuming that the order impugned is upheld. It is not conceivable that the plaintiff, who contends
that he is not in a position to attend the Court, would be hale and hearty and in a position to attend the Court within a few days after the examination of
his son as the first witness.
[16] Secondly, the discretion under Order XVII, Rule 3ÂA of the Code ought not to be exercised in favour of a litigant who opts to mark time to
assess how the power of attorney â€" son fares in the evidence and then depending on the evidence of the power of attorney â€" son takes a call on
stepping into the witness box, which clearly appears to be the case here.
[17]Â I am satisfied that the order impugned militates against the object and intendment of Order XVIII, Rule 3ÂA of the Code.
[18]Â The order impugned is quashed and set aside.
[19]Â The Trial Court shall decide the suit with utmost priority in view of the directions issued by the Hon'ble Apex Court. The trial shall be
conducted on a dayÂtoÂday basis and adjournment shall not be granted for any reason whatsoever, unless extremely exceptional and compelling case
is made out. The parties shall bring this order to the notice of the Trial Court. 20]Â Rule is made absolute in the aforeÂstated terms.