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Supreme Court Of India

(From : KARNATAKA)*

Hon'ble Judge(s): Arijit Pasayat, P. K. Balasubramanyan, D. K. Jain , JJJ

(A) Civil P.C. (5 of 1908) , O.8 R.1— Written statement - Time limit fixed - Does not take away power of Court to accept W.S. filed beyond time. W.P. No. 25475 of 2004, D/- 30-9-2004, W.A. No. 4464 of 2004, D/- 29-6-2005, R.P. No. 479 of 2005, D/- 14-7-2006 (Kant), Reversed. Per Dr. Arijit Pasayat, J. (for himself and on behalf of D. K. Jain, J.) :- Order 8, R. 1 after the amendment casts an obligation on the defendant to file the written statement within 30 days from the date of service of summons on him and within the extended time falling within 90 days. The provision does not deal with the power of the Court and also does not specifically take away the power of the Court to take the written statement on record though filed beyond the time as provided for. Further, the nature of the provision contained in O. 8, R. 1 is procedural. It is not a part of the substantive law. Substituted O. 8, R. 1 intends to curb the mischief of unscrupulous defendant adopting dilatory tactics, delaying the disposal of cases causing inconvenience to the plaintiffs and petitioners approaching the Court for quick relief and also to the serious inconvenience of the Court faced with frequent prayers for adjournments. The object is to expedite the hearing and not to scuttle the same. While justice delayed may amount to justice denied, justice hurried may in some cas....