NARAYAN SINGH Vs. RAJARAM

JUDGEMENT

(1.) Heard Shri Shailendra Mukati counsel for the petitioners; Shri R. C. Chazed, for the non-applicants. This revision is decided finally as prayed by counsel.

(2.) The day on which the suit was proceeded against the applicants ex parte, was obviously a day of monsoon. It is also eloquent from the order which is the subject matter of challenge that it rained heavily on preceding day. The learned Judge has pointed out in his order that according to him that was not the time proper for sowing. The sowing operation is dependent on various factors and there cannot be hard and fast rule specifying the time when an agriculturist should carry on sowing operation.

(3.) It is true that a Judge should do a satisfactory work in the month; but that does not mean that in proper cases proper, opportunity should be denied to the litigants. The Judge could have taken another matter which was listed for hearing on daily board. A reasonable approach has to be taken and the justice should not be burried at the cost of haste in disposing of the matters.