LAWS(KER)-2009-8-73

BALAKRISHNAN Vs. BALAN

Decided On August 27, 2009
BALAKRISHNAN Appellant
V/S
BALAN Respondents

JUDGEMENT

(1.) This is an appeal by the first defendant in O.S.69 of 2006 on the file of the Sub Court, Quilandy, which is a suit for money. He filed written statement. But when the case was posted for trial, he was absent and a decree was passed. Soon thereafter he filed an application under Order 9 Rule 13 of Code of Civil Procedure seeking to set aside the exparte decree along with a petition to condone the delay in filing the same since there was a delay of 351 days in filing the application to set aside the ex-parte decree. According to him he was not keeping well and he was bed ridden. The court below found that the suit was posted on 5.9.2007 for trial and there was no sitting on that day and it was posted to 10.9.2007. Plaintiff was examined and Exts.A1 to A7 were marked on his side. Then the case was posted for the evidence of the defendants on 11.9.2007. But none of the defendants adduced any evidence either oral or documentary. The matter was posted for hearing on 13.9.2007 and the judgment was pronounced on 20.9.2007. Therefore, according to the court below the suit having been decided on merits, the application under Order 9 Rule 13 CPC will not lie.

(2.) It is contended by the learned counsel appearing for the appellant that on 11.9.2007 defendants 1 and 2 did not appear. But defendant No.2 had already been set ex-parte long back. Third defendant was present, but did not adduce any evidence and he cross-examined the plaintiff. If so, a decree on merits could be passed only against third defendant. But the suit was dismissed against third defendant. As against first defendant, if he was absent, he could only be declared ex-parte and an exparte decree could have been passed as against him in which case Order 9 Rule 13 CPC will directly apply. This is not a case where explanation to Order 17 Rule 2 CPC will apply since admittedly the appellant did not adduce any evidence. As a matter of fact the court below did not record the absence of the appellant, rather it proceeded to say that the appellant did 2010(7) RCR (Civil) Recent Civil Reports 649 not adduce any evidence. If actually he was absent, then as against him the decree could not said to be on merits. As a matter of fact when he filed an affidavit before the court below seeking to set aside an ex-parte decree stating that he was absent on the day on which the case was posted and in the absence of any case for the respondent that he was present on that day, normally it should be taken that the application itself was necessitated because he was absent on the day on which the case was posted. If so, it is not a case of absence of adducing evidence, but it is a case where he was absented himself from appearing, in which case the decree can be treated only as an ex-parte decree against him.

(3.) In this connection we may refer to a decision of the Supreme Court Prakash Chander Manchanda v. Janki Manchanda, 1986 4 SCC 699 wherein it has been held that in a case not covered by Order 17 Rule 2 CPC, an order could only be passed under Order 17 Rule 3 CPC. As per Explanation to Order 17 Rule 2 where the evidence or a substantial portion of the evidence has already been recorded and such party fails to appear on any day to which the hearing is to be done, the court may in its discretion proceed with the case as if such party was present.