KOLANGARAKANDY RANDUPURAYIL RUKHIYA Vs. P R JAFFER HAJI

JUDGEMENT

(1.) THIS is an appeal filed against the order dated 13.12.2006 in I.A.1450/06 in O.S.34/06 on the file of the Sub Court, Thalassery, whereby the court below declined to allow a petition filed under Order IX Rule 13 of the Code of Civil Procedure. According to the appellants, the written statement was filed along with a petition for enlargement of time. Apparently the court below was not satisfied as to the reasons for the delay. After having extensively heard the counsel on both sides, we are of the view that it is only in the interests of justice, particularly taking note of the fact that immediately after the expiry of 90 days the written statement was filed, that the appellants are given an opportunity to defend their case on merits, by putting them on terms. Accordingly, we set aside the order dated 13/12/2006 in I.A.1450/06 and allow the appeal. The ex parte decree in O.S.34/2006 is also set aside. The parties will appear before the court below on 7/7/2007. The suit shall be disposed of within another six months. The appellants shall pay an amount of Rs.2,500.00 to the respondent through the counsel appearing for the respondent, within one month and the memo will be produced before the court below on 7/7/2007.