ia11771-2025 in fast25914-2025-J.doc

AGK

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CIVIL APPELLATE JURISDICTION

INTERIM APPLICATION NO.11771 OF 2025 

IN

FIRST APPEAL (ST.) NO.25914 OF 2025

Maharashtra Krishna Valley

Development Corporation …  Applicant

Vs.

1.Maruti Laxman Khedkar

2.The Special Land Acquisition

Officer No.6, Pune

3.The Collector, Pune …  Respondents

Mr. Nitin Gaware Patil with Mr. Shivkumar J. and Ms. 

Rupsee Nerlikar for the Appellant/Applicant.

Ms. Amrita Kharkar with Ms. Sayali Bhosale i/by P.H. 

Potnis for Respondent No.1.

Mr. A.R. Patil, Advocate. for Respondent Nos.2 and 3-

State.

CORAM :AMIT BORKAR, J.

RESERVED ON :SEPTEMBER 8, 2026.

PRONOUNCED ON:SEPTEMBER 22, 2026

JUDGMENT:

1.By   Interim   Application   No.   11771   of   2025,   the 

Appellant/Applicant is seeking condonation of delay of 2958 days 

in filing the present First Appeal. 

1

ATUL

GANESH

KULKARNI

Digitally signed

by ATUL GANESH

KULKARNI

Date: 2026.09.22

17:27:54 +0530

ia11771-2025 in fast25914-2025-J.doc

2.The Applicant states that there has been delay in filing the 

present First Appeal. According to the Applicant, the delay was not 

intentional.   It   occurred   because   of   circumstances   which   were 

beyond its control. The Applicant is a statutory corporation and 

before filing any proceeding before the competent Court, it has to 

follow various administrative stages. The movement of the file 

from one authority to another and the process of obtaining the 

necessary approvals caused some delay. The Applicant states that 

such delay was part of the administrative process and was not 

deliberate. It is further stated that the dispute is an old one and 

considerable time was required for collecting and arranging all the 

documents relating to the present matter. The file had to pass 

through several stages for obtaining approval to file the present 

First Appeal. According to the Applicant, the decision to file the 

appeal was taken only after examining the merits of the dispute. 

The Applicant has relied upon the Covid-19 pandemic and has 

stated that the functioning of the Corporation was affected from 

20 March 2020 until about the middle of 2022, which further 

contributed to the delay in filing the present First Appeal. 

3.The Applicant submits that the movement of the file at 

different stages for obtaining sanction and approval is set out in 

the   application.   The   learned   District   Judge,   Pune,   passed   the 

judgment and Award in Land Reference No. 16 of 2002 on 22 

March 2017 and awarded compensation in respect of the acquired 

land. The Applicant states that during the period from 20 March 

2020 to the middle of 2022, its functioning was affected because 

of the Covid-19 pandemic. The Corporation had to work with 

2

ia11771-2025 in fast25914-2025-J.doc

limited manpower and under various restrictions. The functioning 

of   the   Courts   was   affected   during   this   period.   The   Applicant 

further relies upon the order dated 23 March 2020, by which the 

Supreme Court directed that the period of limitation prescribed 

under the general law of limitation or under any special law, 

whether Central or State, for filing petitions, applications, suits, 

appeals   and   other   proceedings,   whether   such   period   was 

condonable or not, would stand extended from 15 March 2020 

until further orders. 

4.The   Applicant   further   states   that   on   6   May   2020,   the 

Supreme   Court   extended   the   periods   of   limitation   prescribed 

under   the   Arbitration   and   Conciliation   Act,   1996   and   under 

Section 138 of the Negotiable Instruments Act, 1881 with effect 

from 15 March 2020 until further orders. It was directed that 

where the period of limitation had expired after 15 March 2020, 

the period from 15 March 2020 until the date on which the 

lockdown   was   lifted   in   the   concerned   jurisdiction   would   be 

extended for a further period of 15 days. Thereafter, on 27 April 

2021, because of the fresh increase in Covid-19 cases, the Supreme 

Court restored its earlier order dated 23 March 2020, along with 

the   order   dated   8   March   2021.   The   Supreme   Court   further 

suspended the period of limitation prescribed under general or 

special laws in respect of judicial and quasi-judicial proceedings 

until further orders, by exercising powers under Article 142 read 

with Article 141 of the Constitution of India. The matter was 

thereafter listed on 19 July 2021. According to the Applicant the 

period of limitation from 15 March 2020 remained suspended 

3

ia11771-2025 in fast25914-2025-J.doc

until the same was restored. 

5.The Applicant states that on 18 November 2021, the Special 

Land   Acquisition   Officer   informed   the   Applicant   about   the 

judgment passed in Land Reference No. 16 of 2002 and directed 

the Applicant to release the amount payable pursuant to the said 

judgment. On 24 November 2022, the Applicant communicated 

with   the   Special   Land   Acquisition   Officer   and   expressed   its 

willingness to deposit the amount. It requested that the amount 

payable be calculated. On 30 November 2022, the Special Land 

Acquisition Officer calculated the amount and communicated the 

same to the Applicant. Thereafter, on 5 June 2023, Bhama Ashked 

Division communicated the said details to Pune Irrigation Project 

Circle. On 23 June 2023, Pune Irrigation Project Circle forwarded 

the matter to the Regional Office of the Applicant. On 12 July 

2023, Bhama Ashked Division sought advice from Pune Irrigation 

Project Circle as to whether a First Appeal should be filed. On 7 

August 2023, the Executive Engineer of the Applicant met the 

Legal Advisor. Thereafter, on 21 August 2023, Bhama Ashked 

Division informed  Pune Irrigation Project Circle that Darkhast 

proceedings had been filed and requested that the First Appeal be 

filed immediately. 

6.The Applicant further states that on 15 September 2023, its 

Legal Advisor advised that a cross appeal should be filed. On 11 

October 2023, a communication was sent to the Advocate's office 

for filing the cross appeal. A further communication was sent to 

the Advocate's office on 27 December 2023 for the same purpose. 

On 31 January 2024, the Advocate's office sent an email to the 

4

ia11771-2025 in fast25914-2025-J.doc

Applicant   requesting   certified   copies.   On   10   February   2024, 

another email was sent by the Advocate's office requesting details 

to explain the delay in filing the appeal. On 13 February 2024, 

Bhama Ashked Division sent an email to Temghar Sub-Division 

seeking the required details. On 6 March 2024, Temghar Sub-

Division   informed   Bhama   Ashked   Division   by   email   that   an 

application for certified copies had been made on 28 February 

2024. 

7.The Applicant further states that on 27 March 2024, the 

Advocate's office sent a reminder seeking the details required for 

explaining the delay. The certified copies were received on 1 April 

2024. On 15 April 2024, the certified copies were handed over to 

the   Advocate's   office.   Thereafter,   on   1   July   2024,   the   details 

regarding the delay were sent to the Advocate's office. On 12 July 

2024, Bhama Ashked Division directed Temghar Division to meet 

the Advocate personally. On 1 October 2024, a representative of 

the Applicant Corporation visited the Advocate's office and the 

draft appeal was settled. Thereafter, on 15 October 2024, 18 

October   2024,   20   November   2024,   9   December   2024   and   2 

January 2025, the Advocate's office issued letters to the Applicant 

requesting payment of Court Fees and miscellaneous expenses 

required for filing the First Appeal. On 5 March 2025, the letter 

along with the amount towards Court Fees and miscellaneous 

expenses   was   received   from   the   Applicant.   Consequently,   the 

present First Appeal came to be filed on 15 April 2025. 

8.Mr. Patil, learned Advocate for the Appellant, submitted that 

apart from Section 141 of the Code of Civil Procedure, 1908, 

5

ia11771-2025 in fast25914-2025-J.doc

Section 53 of the Land Acquisition Act makes the provisions of the 

Code of Civil Procedure applicable to the proceedings before the 

Reference Court under Section 18 of the Land Acquisition Act. He 

submitted that for the purpose of such reference, the claimant has 

to be treated as the plaintiff and the Land Acquisition Officer as 

the   defendant.   Therefore,   according   to   him,   it   was   the 

responsibility of the claimant to bring the legal representatives of 

the claimant on record. He submitted that in the present case, 

Respondent No.1 was the sole claimant and admittedly died before 

the final arguments could be made in the reference proceedings.

9.Mr. Patil distinguished the judgment of this Court in the case 

of 

Special Land Acquisition Officer (2) vs. Harichandra Ramji Patil, 

2000 (1) Bom. C.R. 569. He submitted that in that case, this Court 

had considered the provisions of Order XXII Rule 10A of the Code 

of Civil Procedure, which requires the Advocate of a deceased 

person to inform the other side about the death of his client. Mr. 

Patil, learned Advocate, relied upon the judgments in  

Ganpat 

Hiraman   Chavan,   deceased   through   LRs   vs.   The   District 

Magistrate, Jalgaon, 

Writ Petition No.8831 of 2017 (Aurangabad 

Bench),   decided   on   12   July   2017

,   Dy.   Collector   and   Land 

Acquisition Officer vs. Patel Parsottambhai Pragjibhai, 

2019 SCC 

OnLine Guj 7146

, Chander & Others vs. Mauji & Others, 1988 SCC 

OnLine Del 234

, and Smt. Ram Piari vs. Union of India, 1977 SCC 

OnLine Del 117.

10.Per contra, Ms. Kharkar, learned Advocate for Respondent 

No.1, submitted that the reference under Section 18 of the Land 

Acquisition Act cannot be treated as having abated merely because 

6

ia11771-2025 in fast25914-2025-J.doc

the claimant died. According to her, it was the responsibility of the 

State Government or the Special Land Acquisition Officer to bring 

the legal representatives of the claimant on record. She submitted 

that in proceedings under Section 18 of the Act, the Special Land 

Acquisition   Officer   is   the   applicant   and   has   control   over  the 

proceedings. Therefore, according to her, it was his responsibility 

to bring the legal representatives of the claimant on record.

11.Relying upon the judgment of the Supreme Court in Khazan 

Singh  vs. Union   of  India,  

(2002)   2   SCC   242,   Ms.   Kharkar 

submitted that the Civil Court is required to pass an award in 

answer to the reference made by the Collector under Section 18 of 

the Act. She submitted that if a party, after receiving notice from 

the   Civil   Court,   does   not   participate   in   the   enquiry,  the 

consequences would be at the risk of that party because the Award 

may   be   passed   to   its   disadvantage.   Therefore,   such   non-

participation does not give the Civil Court jurisdiction to dismiss 

the   reference   for   default.   She   submitted   that   the   strict 

requirements of Order XXII would not apply in the same manner to 

proceedings under the Land Acquisition Act. According to her, a 

decree passed against a dead person may be a nullity, but the 

position is different when an order or Award is passed in favour of 

a deceased person. She submitted that, unless the Applicant gives 

a proper explanation for the entire period of delay, the delay 

cannot be condoned, particularly when the Award passed by the 

Reference Court is not a nullity.

12.In support of her submissions, Ms. Kharkar relied upon the 

judgments in 

N. Jayaram Reddy & Others vs. Revenue Divisional 

7

ia11771-2025 in fast25914-2025-J.doc

Officer & Land Acquisition Officer, Kurnool, (1979) 3 SCC 578, K.V. 

Gopalan vs. Nandini Narayanan & Others, 

2014 SCC OnLine Ker 

28693

,  State of Punjab & Others vs. Gurudev Singh & Others, 

(1991) 4  SCC  1, Abdul Azeez Sahib vs. Dhana-bagiammal & 

Others,  

1981   SCC   OnLine   Mad   254,   Vikram   Bhalchandra 

Ghongade vs. State of Maharashtra & Others, 

2025 SCC OnLine SC 

2360

, Abdul Aziz vs. Regional Manager, Indian Oil Corporation & 

Others,  

Civil  Writ   Petition   No.19565   of  2015,   decided   on   17 

February   2026

, and Special Land Acquisition  Officer (2) vs. 

Harichandra Ramji Patil, 

2000 (1) Bom CR 569.

13.I have considered the submissions made by the learned 

Advocate for the Appellant/Applicant and the learned Advocate for 

Respondent No.1. I have considered the judgment and Award 

passed by the learned District Judge, Pune in Land Reference 

No.16 of 2002, the explanation given by the Applicant for the 

delay of 2958 days, and the judgments relied upon by both sides. 

The questions which arise for consideration are firstly, whether the 

death of Respondent No.1, who was the sole claimant before the 

Reference Court, before the matter was finally heard and decided, 

resulted in abatement of the reference and whether the Award 

thereafter passed in his favour is a nullity; and secondly, whether 

the said circumstance by is sufficient to condone the delay in filing 

the present First Appeal.

Effect of death of the sole claimant:

14.There is no serious dispute about the basic facts. Respondent 

No.1 was the sole claimant in the reference. He died during the 

8

ia11771-2025 in fast25914-2025-J.doc

pendency of the reference proceedings and before arguments were 

heard. His legal representatives were not brought on record before 

the learned Reference Court passed the judgment and Award dated 

22 March 2017. The Award was passed in the name and in favour 

of a person who was dead.

15.The   first   submission   of   the   Applicant   is   that   the   legal 

representatives   of   the  deceased   claimant  were   required   to  be 

brought on record and that, in their absence, the proceeding could 

not have been continued. This submission finds support from the 

judgment of this Court in 

Harichandra Ramji Patil. In paragraph 9 

thereof, it has been held that Section 53 of the Land Acquisition 

Act, read with Section 141 of the Code of Civil Procedure, makes 

the provisions of Order XXII applicable to a reference proceeding. 

The Court held that there is no inconsistency between Order XXII 

and the provisions of the Land Acquisition Act. In paragraph 10 of 

Harichandra Ramji Patil, this Court considered upon whom the 

responsibility lies to bring the legal representatives of a deceased 

claimant on record. It held that once a person approaches the 

Court for enhancement of compensation, the position is similar to 

that   of   a   plaintiff   in   a   suit   and   the   duty   to   take   steps   for 

substitution is on the claimant side. The Court noticed that the 

burden   of   establishing   that   the   compensation   offered   by   the 

acquiring authority is inadequate lies upon the claimant. 

16.The same principle has been explained by the Full Bench of 

the Delhi High Court in 

Chander. In paragraph 23, after referring 

to Section 26 and Section 54 of the Land Acquisition Act, the Court 

held:

9

ia11771-2025 in fast25914-2025-J.doc

“Such an appeal would be governed by the provisions of 

Code of Civil Procedure. We are in respectful agreement with 

the reasoning and view taken by the Division Bench of this 

Court in “

Union of India v. Rameshwar Nath (supra) that an 

appeal against a decree of a Court upon a reference under 

Section 18 of the Act is an appeal under the Code of Civil 

Procedure and the provisions of Order 22 of the Code apply 

to such an appeal and that the limitation applies to such an 

appeal.”

17.The Full Bench further held that the Code of Civil Procedure 

governs not only the right of appeal but the procedure to be 

followed in such appeal, including Order XXII and limitation. Thus, 

the submission that a reference under the Land Acquisition Act is 

not technically a suit and Order XXII cannot apply, cannot be 

accepted.

18.In paragraph 24 of Chander, the Full Bench answered that 

the provisions of the Limitation Act and Order XXII are applicable 

to proceedings under Section 30 and that there is no difference 

between an appeal arising from Section 18 proceedings and an 

appeal arising from Section 30 proceedings for the purpose of 

abatement.   The   reasoning   of  

Ram Piari  was   held   applicable. 

Therefore, there is sufficient judicial basis for holding that the 

provisions relating to death, substitution and abatement apply to 

the present reference.

19.The decision in Patel Parsottambhai Pragjibhai  is concerned 

with   a   claimant   dying   during   pendency   of   a   reference.   In 

paragraph 42, the Court held:

“42. From conjoint reading of above mentioned provision it 

10

ia11771-2025 in fast25914-2025-J.doc

comes out that if sole claimant or one of the claimants die 

during pendency of the proceedings before Reference Court 

then the heirs/legal representatives of deceased claimant (if 

they   desire   to   continue   the   proceeding/reference)   are 

obliged to take, steps in accordance with the procedure 

prescribed under Rule 3(or Rule 4, as the case may be) and 

Rule 10(A) of Order XXII of the Code.”

20.The Court thereafter held in paragraph 43:

“43.  If the heirs and/or the legal representatives of any 

claimant   (who   died   during   pendency   of   the   reference 

proceedings) fail to take steps in accordance with Rule 3(or 

Rule 4, as the case may be) then the reference (in case of 

sole claimant) qua the deceased claimant or the claim (in 

case   where   there   are   more   than   one   claimant   in   the 

reference case) would abate (upon death of the claimant).”

21.These observations apply to the facts of the present case. 

Here   there   was   a   sole   claimant.   After   his   death,   no   legal 

representative was brought on record. Therefore, upon expiry of 

the prescribed period, the reference stood abated in the absence of 

an   application   to   continue   the   proceeding   through   the  legal 

representatives.

22.The contention of the learned Advocate for Respondent No.1 

that the Special Land Acquisition Officer or the State ought to have 

taken steps to bring the legal representatives on record cannot be 

accepted   in   the   form   in  which   it  is   urged.  The  judgment   in 

Harichandra Ramji Patil   holds that the claimant side has the 

obligation to move for substitution. The fact that, as a matter of 

practice, the amendment in the reference may thereafter be carried 

out through the Government Advocate or the Land Acquisition 

11

ia11771-2025 in fast25914-2025-J.doc

Officer does not shift the substantive responsibility of seeking 

continuation of the proceedings upon the legal representatives of 

the deceased claimant.

23.The reliance placed upon  Khazan Singh v. Union of India 

does not take the case of Respondent No.1 any further. In Khazan 

Singh

, the question before the Supreme Court was whether a 

reference under Section 18 could be dismissed for default merely 

because the claimant or his counsel did not remain present. The 

Supreme Court held that the Civil Court is required to answer the 

reference and cannot dismiss it merely for non-appearance of the 

claimant. The factual situation there was of a living claimant who 

did not appear before the Reference Court. It was not a case where 

the sole claimant had died and the legal representatives had failed 

to seek substitution.  Therefore, 

Khazan Singh cannot be read as 

dispensing with the provisions of Order XXII in a case where the 

sole claimant has died. There is a material difference between 

absence of a living claimant and the complete absence of the party 

in whose favour the reference is required to be adjudicated. In the 

first situation, the Court may be required to answer the reference 

despite non-appearance. In the second situation, the Court has to 

first consider the legal consequence of death and the failure to 

bring the legal representatives on record.

Whether the Award is a nullity:

24.The next question is what is the legal effect of an Award 

thereafter passed in favour of the deceased sole claimant.   The 

learned   Advocate   for   the   Applicant   has   placed   reliance   upon 

12

ia11771-2025 in fast25914-2025-J.doc

Gurnam Singh. In paragraph 14, while referring to Kiran Singh, 

the Supreme Court held:

“

6. … It is a fundamental principle well established that a 

decree passed by a court without jurisdiction is a nullity, and 

that its invalidity could be set up whenever and wherever it 

is sought to be enforced or relied upon, even at the stage of 

execution and even in collateral proceedings. A defect of 

jurisdiction, whether it is pecuniary or territorial, or whether 

it is in respect of the subject-matter of the action, strikes at 

the very authority of the court to pass any decree, and such a 

defect cannot be cured even by consent of parties.”

25.In  Gurnam Singh, the Supreme Court then considered the 

case where the parties had died during the pendency of the second 

appeal and no legal representative had been brought on record. In 

paragraph   15,   the   Court   answered   the   question   whether   the 

judgment passed in favour of and against dead persons was a 

nullity in the affirmative. In paragraph 17, it further held that 

when substitution is not sought within the prescribed period, the 

appeal abates automatically. In paragraph 20, the Court made it 

clear   that   before   the   appeal   can   be   revived,   the   legal 

representatives must seek substitution, setting aside of abatement 

under Order XXII Rule 9 and, where necessary, condonation of 

delay   under   Section   5   of   the   Limitation   Act.   The   sequence 

prescribed by the Supreme Court cannot be ignored. The Supreme 

Court has considered the same question in  

Vikram Bhalchandra 

Ghongade

. The facts of that case are important. The appellants 

before the first appellate Court had died before the appeal was 

heard. Their legal representatives had not been brought on record. 

The   first   appellate   Court   nevertheless   heard   and   decided   the 

13

ia11771-2025 in fast25914-2025-J.doc

appeal. The Supreme Court held that the protection under Order 

XXII Rule 6 was not available because the deaths had taken place 

before the hearing of the appeal. It held the judgment in favour of 

the deceased appellants to be a nullity and held that the decree of 

the trial Court continued to be enforceable. The decision in 

Vikram 

Bhalchandra Ghongade

 is of considerable significance because the 

Supreme Court dealt with an adjudication made after the death of 

the party who had invoked the jurisdiction of the appellate Court. 

The Court considered the fact that 90 days had not expired in one 

of the cases before the appellate decision was pronounced, but 

nevertheless held that the material fact was that the appellants 

were dead when the appeal was heard and decided. The judgment 

was consequently held to be a nullity.

26.The Applicant has considerable force in contending that an 

adjudication   made   after   the   death   of   the   sole   claimant,   in 

circumstances where his legal representatives were not before the 

Court and the reference had abated, cannot be treated as binding 

upon the estate of the deceased claimant. The defect is not a mere 

error in appreciation of evidence or procedural irregularity. The 

person in whose favour the adjudication is made was no longer 

before the Court and the right to continue the proceeding had not 

been represented through his legal representatives. The other side 

of   the   matter   cannot   be   ignored.   The   learned   Advocate   for 

Respondent No.1 has relied upon 

K.V. Gopalan, where a learned 

Single Judge of the Kerala High Court observed that a decree 

passed in favour of a dead person is an irregularity and not a 

nullity   and   that   such   decree   may   have   to   be   set   aside   by 

14

ia11771-2025 in fast25914-2025-J.doc

appropriate   proceedings.   The   said   decision   explains   that   the 

position concerning a decree in favour of a dead person had been 

treated differently from a decree against a dead person.

27.In my view that principle cannot be mechanically applied to 

the   present   facts   after   considering   the   later   decision   of  the 

Supreme Court in 

Vikram Bhalchandra Ghongade. Here the issue is 

not merely that the Reference Court inadvertently pronounced an 

Award in the name of a claimant who had died. The claimant had 

died before the hearing was completed. He was the sole claimant. 

No legal representative was brought on record. The reference had 

consequently abated. Thereafter the Reference Court proceeded to 

pronounce an Award in favour of the deceased claimant. The 

defect goes beyond the question whether the Court was informed 

about the death. The proceeding had ceased to remain pending 

against a living party capable of prosecuting the claim, unless the 

abatement   was   set   aside   and   the   legal   representatives   were 

brought on record.

28.This conclusion is consistent with paragraph 46 of  Patel 

Parsottambhai   Pragjibhai

,   where   the   Gujarat   High   Court 

considered the situation where a claimant dies before the Award 

and the reference in respect of that claimant stands abated. It held 

that, so long as the abatement is not set aside and the judgment 

and Award is not modified so as to bring the heirs on record, the 

heirs cannot proceed with an appeal against the Award passed in 

respect of the deceased person. In paragraph 47, the Court further 

held that the Court before which the reference was pending at the 

time of death is the Court competent to set aside the abatement. 

15

ia11771-2025 in fast25914-2025-J.doc

This reasoning is applicable here. There is an important distinction 

between an Award which is merely irregular because the Court 

was   unaware   of   the   death   and   an   Award   passed   after   the 

proceeding had abated because no legal representative had been 

brought on record. In the present case, it is the second situation 

which arises. The death occurred during the reference. The sole 

claimant   was   not   substituted.   The   prescribed   period   expired. 

Thereafter, the Award was passed. Therefore, the Reference Court 

proceeded to conclude the reference after the proceeding had 

abated.

29.Considering the above authorities together, I am of the view 

that the Award dated 22 March 2017, insofar as it was passed in 

favour of the deceased sole claimant after the reference had abated 

and without bringing his legal representatives on record, is a 

nullity. It cannot be treated as a valid Award merely because it was 

pronounced by a competent Reference Court. The jurisdiction to 

decide the reference had attached in the lifetime of the claimant, 

but the proceeding could not continue after his death without 

compliance   with   Order   XXII   and   without   setting   aside   the 

abatement. The subsequent Award did not acquire legal force 

against the estate merely by reason of its pronouncement.

Effect of nullity upon limitation:

30.Having held that the Award passed by the Reference Court in 

favour of the deceased sole claimant is a nullity, the next question 

is whether the delay of 2958 days in filing the present First Appeal 

can prevent the Applicant from challenging the said Award. In my 

16

ia11771-2025 in fast25914-2025-J.doc

view, it cannot, for the reasons which follow. Ordinarily, when a 

party wants to challenge a judgment, decree or Award after the 

period of limitation, the party is required to show “sufficient 

cause” for the delay under Section 5 of the Limitation Act. This is 

because the judgment or decree is otherwise a valid adjudication 

and, after the period prescribed by law, the opposite party gets a 

right to rely upon its finality. But the position is different where the 

adjudication   is   a   nullity.   A   nullity   does   not   become   a  valid 

adjudication only because some period has passed. The defect goes 

to the very authority and foundation of the Court's adjudication. 

The settled principle in this regard is that a decree which is a 

nullity can be questioned whenever and wherever it is sought to be 

enforced or relied upon. In 

Kiran Singh, as quoted by the Supreme 

Court in  

Gurnam Singh  , the following principle has been laid 

down:

“

6. … It is a fundamental principle well established that a 

decree passed by a court without jurisdiction is a nullity, and 

that its invalidity could be set up whenever and wherever it 

is sought to be enforced or relied upon, even at the stage of 

execution and even in collateral proceedings. A defect of 

jurisdiction, whether it is pecuniary or territorial, or whether 

it is in respect of the subject-matter of the action, strikes at 

the very authority of the court to pass any decree, and such a 

defect cannot be cured even by consent of parties.”

31.The expression “whenever and wherever” has significance. It 

means that where the defect goes to the root of the jurisdiction of 

the Court, such defect is not cured merely because the person 

affected did not challenge the decree immediately. At the same 

time, it is necessary to keep in mind the distinction between a 

17

ia11771-2025 in fast25914-2025-J.doc

nullity and an erroneous decree. Every wrong order is not a nullity. 

If the Reference Court had jurisdiction over the parties and the 

subject matter, but had wrongly appreciated the evidence, wrongly 

applied the law or awarded excessive compensation, the Award 

may be wrong, but it would not for that reason become a nullity. 

Such an Award has to be challenged within the period prescribed 

by law and, if the appeal is filed late, sufficient cause for the delay 

has to be shown. The present case is not of that nature. The sole 

claimant had died during the pendency of the reference and before 

the matter was heard and decided. No legal representative was 

brought on record. Even thereafter, the Reference Court proceeded 

to hear the matter and passed the Award in favour of the person 

who had died. Thus, the Applicant is not merely questioning the 

correctness of the compensation awarded by the Reference Court. 

The Applicant is questioning whether the Reference Court could 

have proceeded to decide the claim at all in the absence of the sole 

claimant and in the absence of his legal representatives.

32.The principle stated in Gurdev Singh needs to be considered. 

The Supreme Court, after referring to  

Smith v. East Elloe Rural 

District Council

, observed:

“An order, even if not made in good faith, is still an act 

capable of legal consequences. It bears no brand of invalidity 

on its forehead. Unless the necessary proceedings are taken 

at law to establish the cause of invalidity and to get it 

quashed or otherwise upset, it will remain as effective for its 

ostensible purpose as the most impeccable of orders.”

33.This principle means that a person cannot treat every order 

as void without having its invalidity established in the proper 

18

ia11771-2025 in fast25914-2025-J.doc

proceedings. It does not mean that an order which is found to be a 

nullity becomes valid merely because the limitation period has 

expired. Therefore, once the competent Court examines the matter 

and finds that the adjudication is a nullity, the question of delay 

has to be considered keeping that finding in view.

34.Prof. Wade, as noticed in Gurdev Singh, has stated:

“The truth of the matter is that the court will invalidate an 

order only if the right remedy is sought by the right person 

in the right proceedings and circumstances. The order may 

be hypothetically a nullity, but the court may refuse to quash 

it because of the plaintiff's lack of standing, because he does 

not deserve a discretionary remedy, because he has waived 

his rights, or for some other legal reason. In any such case 

the ‘void’ order remains effective and is, in reality, valid. It 

follows that an order may be void for one purpose and valid 

for another; and that it may be void against one person but 

valid against another.”

35.Therefore, the Court has first to decide whether the defect is 

a nullity or only an error or irregularity. If it is an ordinary error, 

limitation applies. If it is a true nullity affecting the authority of 

the Court, the position is different.  In the present case, the defect 

is not merely an error committed while deciding the reference. The 

sole claimant had ceased to be alive before the Reference Court 

heard and decided the matter. No legal representative was brought 

on record. The Reference Court nevertheless passed the Award in 

favour of the deceased claimant.  The question is not whether the 

Reference   Court   correctly   or   incorrectly   determined  the 

compensation. The question is whether an Award could be passed 

in   favour   of   a   person   who   was   dead   and   whose   legal 

19

ia11771-2025 in fast25914-2025-J.doc

representatives were not before the Court. 

36.This   position   receives   further   support   from  Vikram 

Bhalchandra Ghongade  

. In that case, the appellants had died 

before the first appeal was heard and decided. The Supreme Court 

did not accept the argument that the appeal remained valid merely 

because the period of 90 days for bringing the legal representatives 

on record had not expired. The Supreme Court held:

“The judgment pronounced in the first appeal on 20.10.2010 

was, thus, in favour of the parties who were no more alive. 

The said adjudication amounted to a nullity and the same 

did not have the force of law.”37.The Court further held:

“The appellant is justified in contending that the decree 

passed by the first appellate Court was a nullity as it was 

passed in favour of the appealing parties, who had expired 

prior to the appeal being heard and decided.”

38.The above observations show that the fact that the statutory 

period for substitution had not expired at the time of the judgment 

does not by make the adjudication valid. What is important is that 

the parties in whose favour the adjudication was made were dead 

when the matter was heard and decided. The decision in 

Gurnam 

Singh  

explains   the   effect   of   a   decree   which   is   a   nullity.   In 

paragraph 21, the Supreme Court held:

“It is a fundamental principle of law laid down by this Court 

in  

Kiran Singh case  [Kiran Singh  v.  Chaman Paswan, AIR 

1954 SC 340] that a decree passed by the court, if it is a 

nullity,  its validity  can be  questioned  in  any  proceeding 

including   in   execution   proceedings   or   even   in   collateral 

20

ia11771-2025 in fast25914-2025-J.doc

proceedings whenever such decree is sought to be enforced 

by the decree-holder. The reason is that the defect of this 

nature affects the very authority of the court in passing such 

decree and goes to the root of the case. This principle, in our 

considered opinion, squarely applies to this case because it is 

a settled principle of law that the decree passed by a court 

for or against a dead person is a “nullity” (see 

N. Jayaram 

Reddy

  v.  LAO  [N. Jayaram Reddy  v.  LAO, (1979) 3 SCC 

578] , 

Ashok Transport Agency v. Awadhesh Kumar [Ashok 

Transport Agency

 v.  Awadhesh Kumar, (1998) 5 SCC 567] 

and 

Amba Bai v. Gopal [Amba Bai v. Gopal, (2001) 5 SCC 

570]"

39.The Supreme Court has thus held that where the decree is a 

nullity, the defect affects the very authority of the Court and goes 

to the root of the case. The Respondent has relied upon paragraph 

20 of 

Gurnam Singh and submitted that the legal representatives 

have   to   seek   substitution,   setting   aside   of   abatement   and 

condonation of delay, as may be required. There is no dispute 

about this procedure where the legal representatives seek to revive 

a proceeding which has abated. The Supreme Court has observed:

“In our considered view, the appeal could be revived for 

hearing only when firstly, the proposed legal representatives 

of   the   deceased   persons   had   filed   an   application   for 

substitution of their names and secondly, they had applied 

for setting aside of the abatement under Order 22 Rule 9 of 

the Code and making out therein a sufficient cause for 

setting   aside   of   an   abatement   and   lastly,   had   filed   an 

application under Section 5 of the Limitation Act seeking 

condonation of delay in filing the substitution application 

under Order 22 Rules 3 and 4 of the Code beyond the 

statutory period of 90 days. If these applications had been 

allowed by the High Court, the second appeal could have 

21

ia11771-2025 in fast25914-2025-J.doc

been revived for final hearing but not otherwise. Such was 

not the case here because no such applications had been 

filed.”

40.However, this observation has to be applied to the facts of 

that case. There, the legal representatives were seeking revival of 

an appeal which had abated. They wanted the appeal to continue 

and to be heard on merits. Therefore, the procedure under Order 

XXII was necessary. The present case is different. The Applicant is 

not seeking to revive the reference by merely asking the Court to 

ignore the abatement. The Applicant is challenging the Award on 

the ground that the Award was passed when the sole claimant was 

dead   and   no   legal   representative   was   before   the   Court.   This 

distinction is material. Where a valid proceeding has abated, the 

legal  representative  seeking  to  continue   that   proceeding  must 

follow   the   procedure   provided   by   law   for   setting   aside   the 

abatement   and   condoning   the   delay,   wherever   necessary.   But 

where the ultimate adjudication is alleged to be a nullity, the Court 

has to first examine that fundamental objection. If the Award is 

found to be a nullity, the mere passage of time cannot convert it 

into a valid Award. Otherwise, a proceeding which had no legal 

foundation at the time of adjudication would become valid only 

because   the   prescribed   period   had   passed.   Such   consequence 

cannot follow from limitation.

41.The   decision   in  Perumon Bhagvathy Devaswom  requires 

consideration. The Supreme Court held that abatement takes place 

by operation of law upon expiry of the prescribed period and does 

not depend upon a separate order of the Court. It observed:

22

ia11771-2025 in fast25914-2025-J.doc

“5.  Having regard to the wording of Rule 4, it is clear that 

when a respondent dies and an application to bring his legal 

representative on record is not made, abatement takes place 

on   the   expiry   of   the   prescribed   period   of   90   days,   by 

operation of law. Abatement is not dependent upon any 

judicial adjudication or declaration of such abatement by a 

judicial order. It occurs by operation of law. But nevertheless 

“abatement” requires judicial cognizance to put an end to a 

case   as   having   abated.   To   borrow   a   phrase   from 

Administrative Law (used with reference to void orders), an 

appeal bears no brand on its forehead that it has “abated”, 

nor does it close automatically on abatement. At some stage, 

the court has to take note of the abatement and record the 

closure of the case as having abated (where the deceased 

was a sole respondent) or record that the appeal had abated 

as against a particular respondent (if there are more than 

one and the cause of action survives against the others).”

42.Thus, the absence of an earlier order recording abatement 

does not by mean that the reference continued in a unaffected 

manner. The consequence of the death of the sole claimant and 

failure to bring his legal representatives on record has to be 

considered according to law. The decision in 

Chander is relevant. 

The Full Bench held that an Award under the Land Acquisition Act 

is treated as a decree and that the provisions of the Code of Civil 

Procedure, including Order XXII, apply to such proceedings. In 

paragraph 24, it held:

“(

d) There is no difference between the appeal arising out of 

the   proceedings   under   Section   18   and   the   proceedings 

arising out of Section 30 for the purposes of abatement of 

appeal.”

23

ia11771-2025 in fast25914-2025-J.doc

43.Similarly, in Patel Parsottambhai Pragjibhai, the Gujarat High 

Court held in paragraph 43:

“If the heirs and/or the legal representatives of any claimant 

(who died during pendency of the reference proceedings) 

fail to take steps in accordance with Rule 3(or Rule 4, as the 

case may be) then the reference (in case of sole claimant) 

qua the deceased claimant or the claim (in case where there 

are more than one claimant in the reference case) would 

abate (upon death of the claimant).”

44.Therefore,   the   death   of   the   sole   claimant   had   a   legal 

consequence and the Reference Court could not ignore the absence 

of his legal representatives while proceeding to adjudicate the 

claim. The submission based upon 

Khazan Singh v. Union of India 

does not alter this position. In Khazan Singh, the Supreme Court 

held that a reference under Section 18 cannot be dismissed for 

default   merely   because   the   claimant   does   not   appear.   The 

Reference Court is required to answer the reference. But the facts 

of that case were different. It was not a case where the sole 

claimant had died before the hearing and no legal representative 

had been brought on record. Therefore, 

Khazan Singh cannot be 

understood as laying down that a Reference Court can pass an 

Award in favour of a person who was dead. Non-appearance of a 

living claimant and death of the sole claimant without substitution 

are two different situations. The first does not by stop the Court 

from answering the reference. The second raises the question of 

abatement and the very validity of the subsequent adjudication.

45.The Applicant's delay of 2958 days is substantial. If the 

Applicant was challenging a valid Award on merits, the Applicant 

24

ia11771-2025 in fast25914-2025-J.doc

would have to give a satisfactory explanation for the entire delay. 

The administrative movement of the file, obtaining approvals, 

collection of old records, legal advice and the Covid-19 period 

would then have to be examined for deciding whether sufficient 

cause was made out. But that is not the only issue here. The 

Applicant is challenging the Award as a nullity. The long delay may 

show that the Applicant was not diligent. It may have relevance 

while   considering   the   conduct   of   the   Applicant.   But   lack  of 

diligence cannot give legal validity to an adjudication which was a 

nullity when it was made. The same reasoning applies to the 

administrative steps relied upon by the Applicant. The Applicant 

states that the file moved through different authorities, approvals 

were obtained, the record was collected and thereafter the appeal 

was prepared. These facts may not satisfactorily explain every part 

of the delay. However, they cannot change the legal character of 

the Award. 

46.If the Award is a nullity, no amount of administrative delay 

can make it a valid Award. Likewise, if the Award is otherwise 

valid, administrative delay by cannot remove the requirement of 

showing sufficient cause. The Respondent's reliance upon 

Gurdev 

Singh

  does not change the result. The principle that an order 

continues   to   operate   until   its   invalidity   is   established  in 

appropriate proceedings is different from saying that a nullity 

becomes valid merely because it was not challenged for some 

years. Here, the Applicant has approached the competent appellate 

Court and has raised the question of the validity of the Award. The 

Court has examined that question and has found the Award to be a 

25

ia11771-2025 in fast25914-2025-J.doc

nullity.   Once   that   finding   is   reached,   the   Award   cannot   be 

protected only on the ground that the Applicant approached the 

Court after 2958 days.  There is a distinction between  delay in 

challenging an erroneous Award and delay in bringing before the 

Court the question whether the Award had any legal existence. In 

the   first   case,   limitation   operates   in   its   normal   manner   and 

sufficient cause is required. In the second case, the Court cannot 

treat passage of time as curing the fundamental defect. This does 

not mean that limitation has no importance whenever a party uses 

the word “nullity”. A party cannot avoid limitation merely by 

describing   an   erroneous   judgment   as   void.   The   Court   has   to 

examine the nature of the defect. Only where the defect is found 

to affect the very authority of the Court and the adjudication is 

consequently found to be a nullity, the question of limitation has to 

be considered on that footing.

47.In the present case, the defect is found to be of that nature. 

The sole claimant had died before the Reference Court heard and 

decided the reference. His legal representatives were not brought 

on record. The Reference Court nevertheless proceeded with the 

matter and passed the Award in favour of the deceased claimant. 

The Award is not being challenged merely because the Reference 

Court   committed   an   error   in   deciding   the   amount   of 

compensation. The challenge is to the very adjudication. In the 

facts of the present case, such adjudication is a nullity. Once the 

Award is held to be a nullity, the period of 2958 days cannot be 

treated as making that Award valid. The Award did not become 

valid on the expiry of the period of limitation. The passage of time 

26

ia11771-2025 in fast25914-2025-J.doc

may have consequences in case of a valid judgment, but it cannot 

give jurisdiction to the Court retrospectively or cure the absence of 

a party whose presence was necessary for a valid adjudication. 

48.I hold that the Award passed by the Reference Court in 

favour of the deceased sole claimant is a nullity. The objection to 

its validity is not an objection to a mere error in the Award. It goes 

to the foundation of the adjudication. Therefore, the Award cannot 

be treated as a valid and final Award merely because it remained 

unchallenged for several years.  Consequently, the delay of 2958 

days in filing the present First Appeal cannot, in the facts of this 

case, be made a ground to refuse examination of the challenge to 

the nullity of the Award. The Applicant is not seeking to obtain a 

fresh opportunity to challenge an otherwise valid Award merely on 

merits. The Applicant is bringing before the Court the fundamental 

defect  in  the  Award.   The  explanation  given  by   the  Applicant 

regarding administrative movement of the file and the Covid-19 

period may not satisfactorily explain each and every day of the 

delay. However, that by does not change the conclusion. Once the 

Award is found to be a nullity, the lapse of time cannot validate it. 

The   Applicant   cannot   be   denied   examination   of   the   said 

fundamental defect merely on the ground that the challenge was 

filed after 2958 days.

49.I answer the question in favour of the Applicant. The delay 

of 2958 days deserves to be condoned, not because every delayed 

challenge to an illegal or erroneous Award can be entertained 

without explanation, but because the Award under challenge is 

found to be a nullity. A nullity cannot become a valid adjudication 

27

ia11771-2025 in fast25914-2025-J.doc

merely by passage of time. The conclusion is that the Award 

passed by the Reference Court in favour of the deceased sole 

claimant is a nullity. The legal representatives of the sole claimant 

were not brought on record before the Reference Court proceeded 

to hear and decide the reference. The Award was consequently 

passed in favour of a person who was no longer alive. In these 

circumstances, the Award has no legal force. The delay of 2958 

days cannot prevent the Applicant from bringing this nullity before 

the competent appellate Court. The delay is accordingly liable to 

be condoned, and the First Appeal is required to be considered on 

its merits.  

50.In   view   of   the   foregoing   discussion,   and   upon   overall 

assessment of the material record,  the following order is passed:

(i)  Interim Application No. 11771 of 2025 is allowed.

(ii)  The delay of  2958 days  in filing the First Appeal is 

condoned.

(iii)  Interim Application No. 11771 of 2025 stands disposed 

of in the above terms.

(AMIT BORKAR, J.)

28