HAFIZ BASHIR AHMAD Vs. RANI

JUDGEMENT

(1.) This appeal is directed against an order passed by the learned II Additional District Judge, Jhansi, dismissing an application filed by the appellant for setting aside an award dated September 11, 1975, said to have been passed ex parte in Accidents Claim Miscellaneous Case No. 34 of 1974 filed by respondents Nos. 1 to 3. The court below has recorded a finding that the appellant had been duly served with the notices issued on the claim petition filed by the said respondents but he intentionally evaded service of the notices sent to him both by ordinary process as well as by registered post. It has observed that there was no justification for the absence of the appellant in the proceedings which led to the passing of the award in favour of the said respondents. The court below has, however, set aside the ex parte award on certain conditions in the purported exercise of his powers under Section 151, CPC, While allowing the application under Section 151, CPC, the court below has said that if the appellant does not comply with the conditions imposed by it, the application of the appellant shall stand automatically dismissed. It appears that the appellant failed to comply with the conditions imposed by the court below as a result of which, his application stood dismissed in terms of the order passed by the court below.

(2.) The appellant is aggrieved by that part of the order passed by the court below by which it required the appellant to deposit Rs. 25,000 in cash and to furnish security for the remaining amount of Rs. 25,000 within 20 days from the date of the order.

(3.) The contention of the learned counsel for the appellant is that the court below was not justified in imposing such onerous conditions while setting aside the ex parte decree.