RATIKANTA PANDA Vs. UCO. BANK AND OTHERS

JUDGEMENT

(1.) By this petition under Art. 227 of the Constitution of India, the petitioner assails the order dated 20.04.2001 passed by the learned Civil Judge (Senior Division), 1st Court, Cuttack in T.S. No.220 of 1995, whereby and where under the learned trial court rejected the application filed by the petitioner to recall the order dated 4.4.2001 and to allow him to examine the witnesses.

(2.) The petitioner as plaintiff filed a suit for a declaration that the gold ornaments found from Locker No.113 in the defendant no.1- Bank belongs to him, for a direction to the defendant no.1 to deliver the gold ornaments and for permanent injunction restraining the defendant no.4 from claiming over the gold ornaments in the court of learned Civil Judge (Senior Division), 1st Court, Cuttack, which is registered as T.S. No.220 of 1995. He filed a petition to issue summons to two witnesses, namely, Sri B.B. Talapatra and Sri S.K. Ghosh. The same was allowed. The summons were issued to the aforesaid witnesses after deposit of the cost by him. On 10.4.2001, the witnesses were present in the court for examination. Since the advocate for the plaintiff fell ill, he filed a petition for adjournment of the suit. Learned trial court dispensed with the examination of the said witnesses and debarred the plaintiff to examine them in future. Thereafter, the plaintiff filed a petition to recall the order and allow him to examine the witnesses named above, which was eventually disallowed on 20.04.2001.

(3.) The learned trial court came to hold that on 23.11.2000 the plaintiff filed a list of witnesses with a prayer to summon the witnesses as per serial nos.1 to 4. The said prayer was allowed. Two witnesses had already been examined and cross-examined. Sri B.B. Talapatra and Sri S.K. Ghosh were to be examined besides the plaintiff. The witnesses filed their haziras in the court, but the petition was filed by the counsel for the plaintiff to adjourn the suit on the ground of illness. It was further held that one of the witnesses, namely, Sri B.B. Talapatra attended the court from West Bengal. It was further observed that inconvenience of the counsel of a party is not a sufficient ground to adjourn the suit. Further, the suit was to be disposed of by end of June, 2001 since it was a targeted one. The learned court below took strong exception that the plaintiff has engaged three lawyers and none of them conducted the case and the plaintiff adopted a dilatory tactics to prolong the suit.