D V SHINDAGI Vs. SARASWATIBAI

JUDGEMENT

(1.) When I disposed of the Civil Revision Petition by my order dated 20th June 1968 whereby I set aside the order of the lower Court, Mr. Hiremath, the learned counsel for the respondents, was not present. He has made the above application explaining the circumstances of his absence and praying that he may be given a hearing after restoring the revision petition.

(2.) Though it was initially contended that I should apply the principles stated by Byers, J. in the case reported in A. Ramamurthy Iyer v. Meenakshisundarammal, AIR 1945 Mad 103 which are said to have been applied by another learned Judge of this Court in some other matters and hold that I have no power to restore a revision petition disposed of for default or in the absence of counsel, the objection was not seriously pressed. I am also of the opinion that the statement about the absence (extent?) of the court's power stated in such wide terms by Byers J. cannot be accepted. If in spite of the fact that Section 115 contains no express power for dismissal of a revision petition for default, Byers, J. could come to the conclusion that that such power is included in the power to make such order as the Court may deem fit, the logical conclusion from the same premise should be or should have been that the said expression is wide enough to confer upon the Court the power to restore a dismissed matter or permit a rehearing.

(3.) Apart from these technical considerations, the exercise of the power of revision under section 115 of the Code of Civil Procedure is intended to subserve principles of justice and should a Court of justice, specially High Court exercising the power under said section, feel that interests of justice do require that a matter disposed of for default should be reheard, I do not think fetters can be placed on court's power larger than those expressly mentioned in the section itself.