TRADERS BANK LIMITED Vs. AVTAR SINGH

JUDGEMENT

(1.) facts giving rise to this application under Order 9 Rule 13 read with section 151 Civil Procedure Code the Code are as under : The Traders Bank Ltd. (the plaintiff) had filed a suit on 16th September 1982 for recovery of Rs. 1,11,085.00 against the applicant/defendant. It was alleged that the defendant had taken over draft facility and the above said amount was due to the plaintiff from the defendant on the date of the filing of the suit which the defendant failed to pay inspite of demands and notices.

(2.) Notice of the suit was issued to the applicantidefendant for 12th November, 1982. The notice was duly served and on 12th November, 1982 Shri Amarjit Singh, advocate appeared on behalf of the defendant before the Deputy Registrar and sought six week's time for filing the written statement and as such the case was adjourned to 14th January, 1983. On 14th January, 1983, the learned counsel for the defendant sought four weeks' further time for filing the written statement and the request was allowed. The case was adjourned to 10th March, 1983. Thereafter more opportunities were taken and the case ultimately came before Sultan Singh, J. on 9th November, 1983 and on that day again a request was made by the learned counsel for the defendant for further opportunity to file the written statement and last opportunity was granted to the defendant to file the written statement within four weeks subject to payment of Rs. 500.00 as cost. On 23rd January, 1984 the matter came up before the Deputy Registrar when the learned counsel for the parties appeared before him and when it was noticed that neither the written statement had been filed nor the cost had been paid by the defendant to the plaintiff and as such the case was laid before the court. The case came up before H. C. Goel, J. on 23rd February, 1984 when the parties' counsel appeared. Neither the written statement had been filed nor the cost had been paid and no explanation was furnished before the Court. The judgment was thus announced decreeing the suit of the plaintiff for the suit amount of Rs. 1,11,085.00 with cost and with pendente lite and future interest.

(3.) This application was moved by the defendant/applicant on 24th September, 1985 stating that his son had not been keeping well and was in precarious condition and that he could not contact his counsel and that his son had recovered in March-April, 1985 and as such the applicant[defendant got temporary relief and since he had lost contact with his counsel he was not aware of the proceedings taken in court and that a week ago he had learnt about the passing of the decree. It has been stated that the above said decree is an ex parte decree and the same be set aside.