T SREE RAMULU Vs. M VENKATA NARSIMHA

JUDGEMENT

(1.) Sri A.L. Narayana Rao, the Learned counsel for the petitioner contends that the lower court failed to exercise its jurisdiction in as much as he has not followed the mandatory provisions of Order 9 Ru le 13 of the Code of Civil Procedure. The petitioner herein is the plaintiff in O.S. No. 75 of 1972. The suit was posted to 5-3-1976 finally and front that date to 20-3-76 premptorily. On 20-3-1976 the defendant was absent. The learned suborinate Judge set the defendant exparte and passed an exparte decrees on that date. The defendant filed an I.A.No. 287 of 1976 for setting aside the exparte decree. In the affidavit filed along with the I.A., he contenmed that on 20-3-1976 he was suffering from influenza fever and he was not able to attend the Court and he bad treatment from P.W.2, a senior physician. Homeopathic Hospital, Gudivada. In the enquiry held by the learned Sub-ordinate Judge the defendant examined the doctor as P.W.2 to prove that he had taken treatment from P.W.2 for his fever. P.W.2 gave evidence stating that the defendant was suffering from fever on 20-3-1976 and be treated him and he also issued a certificate and the hospital records would show that be treated the petitioner-defendant on that date. The learned Sub-ord- male Judge accepted the evidence of P.W.2 since in his view it was above' reproach. He, therefore, came to the conclusion the there was sufficient cause for the defendant's inability to attend the Court. He allowed the I.A. No. 287 of 1976 and set aside the exparte decree. The plaintiff was aggrieved with the order setting aside the exparte decree even without imposing any condition as to costs at least if not the suit amount. Hence he preferred the revision.

(2.) Sri A.L. Narayana Rao, the learned counsel for the petitioner coatends that the provisions of Order 9 Rule 13 C.P.C., abundantly made it clear that the imposition of terms by way of costs or the suit amount is mandatory and since the teamed Sub-ordinate Judge while allowing the I A., and setting aside the exparte decree passed in O.S.No. 75 of 1972 did not impose even costs and as such he failed to exercise his jurisdiction conferred on him by the mandatory provisions of Order 9 Rule 13 C.P.C.

(3.) Sri S. Govindarajulu, the learned counsel for the respondent defendant, on the other hand contends that when there is sufficient cause the learned smb-ordinate Judge felt it not necessary to impose costs and hence the order passed by the learned Sub-ordinate Judge without imposing any terms is in accordance with the provisions of Order 9 Rule 13 C.P.C,