LAHIRI, C.J. - (1.)This is an application for restoration of Second Appeal No. 48 of 1982 which was dismissed on 4-3-1983, for default on the part of the counsel for the appellant/petitioner. The appellant-petitioner comes from a distant village in the district of Lakhimpur. The subject-matter of the appeal is an immovable property and it involves a sizeable area of land measuring 6 B. 1 K. and, in a part of which, the appellant-petitioner is having his residential house and is residing with the members of his family. As already stated, the aforesaid Second Appeal No. 48/82 was dismissed on 4-3-1983 on account of laches on the part of the counsel for the appellant. The petitioner came to know of the same on 2-1-1985 from the Nazir of the Assistant District Judge at Lakhimpur. He filed objection, which was, however, rejected. It is stated in the petition that due to financial constraints and illness, the petitioner could come to Gauhati only on 8-4-85 and met his counsel who, after looking into the case file, informed him about the aforesaid dismissal of the appeal. Accordingly, this petition for restoration was filed on 12-4-1985.
(2.)Mr. B.K. Goswami, learned counsel for the opposite party submits that the appellant-petitioner must have knowledge about the dismissal of the appeal, as, after dismissal execution proceeding ensued and he participated in it.
(3.)However, the primary question is whether for the default or carelessness and/or negligence of the lawyer should the litigant be punished ? When the default is due to the negligence of the lawyer, the poor litigant should not be penalised therefor, as he was never aware of the fact that the execution proceeding continued on account of dismissal of the appeal due to default of the lawyer engaged in the appeal. We are of the firm opinion that the appellant, who is a villager, could not have comprehended that his appeal had been dismissed due to default of the lawyer. In Ram Sumiran v. D.D.C., (1985) 1 SCC 431 a delay of 6 years in filing application for bringing LRs of deceased-respondent on record has been condoned after setting aside the abatement on the score that the appellants in that case were admittedly from the rural area and in a country like ours where there is so much poverty, ignorance and illiteracy, it would not be fair to presume that everyone knows that on death of a respondent, the legal representatives have to be brought on record within a certain time.
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