SAMAR POLYTEX PVT LTD Vs. BRIJ MOHAN GUPTA

JUDGEMENT

(1.) The petition at hand challenges the order dated 12th February, 2015 of the Court of Civil Judge whereby the application of the petitioner under Section 151 read with Section 141 of the Code of Civil Procedure, 1908 (CPC) registered as M.No.28/2014 was dismissed.

(2.) It is necessary to trace the backdrop of these proceedings, albeit briefly. The respondent had instituted a civil suit against the petitioner seeking money decree in the sum of Rs.1,55,000/-. The petitioner (hereinafter referred to as 'the defendant') was admittedly summoned in the said suit of the respondent (hereinafter referred to as 'the plaintiff') and appeared in response to the summons and filed his written statement putting in his contest. It appears that the defendant had also instituted a civil suit against the plaintiff which was pending around the same time in another Court. In the civil suit at hand, the defendant, after filing the written statement, chose to suffer the proceedings ex parte at the stage of trial after issues had been framed on 14th December, 1998. The case had reached the stage of final arguments, the plaintiff having completed his ex parte evidence, when the civil court (then presided over by additional district judge) by order dated 9th April, 1999 recorded the view that the proceedings in this suit be stayed till decision was rendered in the other suit which had been brought by the defendant. Thus, the proceedings in this case were stayed sine die with liberty given for revival after decision had been rendered in the other case.

(3.) It is admitted that the suit instituted by the defendant against the plaintiff of the present case was dismissed, the said judgment having become final and binding. The plaintiff thus moved an application for revival of the proceedings in his suit (at that time registered as suit No.856/1997). By order dated 24th February, 2005, the additional district judge noted that notice earlier issued on the application for revival had been duly served on the defendant, but he had not appeared. He, thus, allowed the application for revival, restoring the case to its original number but, by abundant caution, directed fresh notice to issue to the defendant about the revival of the proceedings in the Suit.