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Judgment
G.S. Godbole, J.—Heard Mr. Bodake for the Appellant and Ms. Minal Kale for Respondent No. 1B. In this case, I have passed the following order on 21st September, 2011 in C.A. No. 468 of 2010 which reads thus:-
1 Heard the learned Advocates for the parties.
2 Regular Civil Suit No. 158 of 1990 was filed for redemption of mortgage. Vishnu Lad was Original Defendant No. 1. The suit was dismissed on 5th May, 2001 and, hence, Civil Appeal No. 194 of 2001 was filed, pending which Vishnu Lad and Hindurao V. Lad were brought on record as Respondent Nos.1 and 1/1, respectively. Hindurao Lad thereafter died on 25th May, 2006, pending the said Appeal. The Appeal was dismissed on 2nd August, 2008 and, hence, the present Second Appeal has been filed.
3 This Civil Application seeks condonation of delay in filing application for setting aside abatement of the Second Appeal against Respondent Nos.1A-1 Hindurao Lad, setting aside the abatement and bringing his heirs on record. Since Hindurao had died pending Civil Appeal No. 194 of 2001 in the District Court, the said Appeal had abated against him in the District Court itself and, hence, there is no question of abatement of the Second Appeal as against him. Consequently, there is no question of any delay in filing Civil Application for setting aside the abatement or for bringing heirs on record of Second Appeal. The Civil Application is, therefore, not maintainable and, hence, same is rejected.
4 The question as to whether Civil Appeal No. 194 of 2001 will abate in its entity on account of abatement of the said Appeal against deceased Hindurao, will have to be considered at the time of hearing of Second Appeal for admission. For that purpose, a copy of this order be retained in the order sheet of the Second Appeal, which shall be listed for admission after four weeks.
5 Leave to amend the ground in the memo of Second Appeal is granted. Amendment to be carried out within four weeks.
The suit is for redemption of mortgage. Admittedly, Hindurao died during the pendency of the Appeal in the District Court and his heirs were not brought on record. His real brother Mahadev does not represent his estate, as, even according to the Appellants, there were living persons who were class-I heirs of deceased Hindurao.
In view of this and in view of the law laid down by the following various Judgments of the Supreme Court and of this Court, the conclusion is inevitable that the entire C. A. No. 194 of 2001 had abated. The said Judgments are as under:-
(a) Budh Ram & ors. v/s. Bansi & Ors AIR 2010 SCW 5071.
(b) Jaladi Suguna v/s. Satya Sai Central Trust & Ors. 2008 (7) SCR 734
(c) Ambalal v/s. Gopal & Ors AIR 2001 SCW 1996.
(d) Smt. Krashnabai Parashram Vaidya and Others Vs. Shaikh Yusuf Hasan Khatik and Others, - Govind Laxman Jadhav Vs. Namdeo Balu Jadhav, (A. S. Oka J.)
(e) Pramod Bhatt v/s. Bank of Maharashtra (J. H. Bhatia J.) 2009 (5) All M. R. 214.
(f) Govind Vishwanath Bansode and Radhabai Kshirsagar Vs. Manika Gangaram Bansode, Bhujanga Gangaram Bansode, Shankar Gangaram Bansode and Madhav Gangaram Patve, (V. R. Kingaonkar J.)
(g) Annabai Devram Kini and Others Vs. Mithilal Daisangar Singh and Others, (Division Bench of A. P. Shah and V. K. Tahilramani, JJ.)
(h) The Judgment and Order dated 17th October, 2011 passed by me in Second Appeal No. 488 of 2010 in Ramrao J. Godase and Others v/s. Kisan Joti Godase & Others.
Consequently, the impugned Judgment and Order dated 2nd August, 2008 passed by the learned District Judge, Sangli in R.C.A. No. 194 of 2001 is a nullity. Consequently, Second Appeal is not maintainable and the same is dismissed. It is, however, made clear that this order will not preclude the Appellants from filing appropriate application before the District Court in RCA No. 194 of 2001 for setting aside abatement as against Hindurao by filing an application for condonation of delay.
In view of the dismissal of the Second Appeal, Civil Application No. 81 of 2009 does not survive and same is also disposed off.