AIR 2013 SUPREME COURT 1732 ::2013 AIR SCW 1942 ::2013 (1) ADR 489 ::(2013) 1 CLR 919 (SC) ::2013 (1) CLR 919 ::(2013) 119 RevDec 802 ::(2013) 1 WLC(SC)CVL 635 ::(2014) 1 CivLJ 726 ::2013 (9) SCC 642 ::(2013) 3 RecCivR 161 ::(2013) 02 All RentCas 765 ::2013 (4) Scale 535 ::AIR 2013 SC (Civil) 1124 ::2013 (2) CurCC 130 ::(2013) 2 AllMR 928 (SC) ::2013 (2) AllMR 928 ::(2013) 98 All LR 251 ::(2013) 2 ICC 525 ::2013 (3) MadLW 751 ::2013 (3) MadLJ817 ::(2014) 1 MPLJ 275 ::(2014) 1 Mah LJ 643 ::2013 (3) KCCR 244 SN ::(2013) 3 KCCR 244 ::2013 (3) KCCR 176 SN ::(2013) 2 LandLR 204 ::(2013) 125 AllIndCas 43 (SC) ::2013 (4) AndhLD 89

Supreme Court Of India

(From : Delhi)

Hon'ble Judge(s): P. Sathasivam, Jagdish Singh Khehar , JJ

(A) Civil P.C. (5 of 1908) , O.9 R.13— Setting aside ex parte decree - Belated application - Condonation of delay - Suit for specific performance decreed ex parte - Application for setting aside filed by LRs. of defendant belatedly - Plea that they were unaware of suit property and pending litigation - Falsified by proceedings initiated by one @page-SC1733of heirs to declare partnership between plaintiff and defendant as illegal during pendency of suit - Rejection of application under O. 9, R. 13 - Justified. Limitation Act (36 of 1963) , S.5— (Para 23) (B) Civil P.C. (5 of 1908) , O.22 R.4(4)— Exemption to plaintiff to proceed without substitution of LRs of deceased defendant - Grant of - Whether conscious decision - Suit for specific performance - Defendant after filing W. S. not appearing in suit till his death - Fact of defendant's death brought to notice of Court by plaintiff - Court despite notice allowing suit to progress further - Court in facts, can be said to have taken conscious decision to exempt plaintiff from getting LRs substituted. (Para 26) .....