AHMAD WANI Vs. GULZAR AHMAD GUROO

JUDGEMENT

(1.) Instant Civil 1st appeal is directed against the judgment and decree dated 01.02.2010 passed by the Court of District Judge, Shopian.

(2.) Respondent (hereinafter referred to as plaintiff) has instituted a suit under Order XXXVII of the Code of Civil Procedure(for short the Code) for recovery of an amount of Rs.7.00 lacs(seven lacs) with interest @14=%. The appellant (hereinafter referred to as the defendant) is alleged to have issued various cheques for an amount of Rs.1.50 lacs(cheque No.18678120 dated 13.7.2007), Rs.2.00 lacs(cheque No.18678140 dated 22.7.2007), Rs.1.50 lacs(cheque No.189678141 dated 27.7.2007) and Rs.2.00 lacs(cheque No.18678142 dated 28.07.2007), drawn on J&K Bank Ltd. Branch office, Pulwama. The cheques were presented before the concerned Bank but were returned for want of sufficient funds. Thereafter on repeated requests when the amount was not paid, the plaintiff filed the suit on the strength of said cheques, same has been decreed.

(3.) According to learned counsel for the defendant, the suit is styled to have been tried under Order XXXVII of the Code but, in effect, procedure prescribed, therefore, has not been followed at all. Buttressing the submission, referred to the interim orders recorded by the trial court. On 04.09.2008 suit has been presented, notice issued to the defendant. Then after various routine orders on 18.11.2008, it has been recorded that the counsel for the plaintiff is present, defendant be summoned in accordance with XXXVII of the Code. On 27th December, 2008, it has been recorded that the defendant has presented an application seeking leave to defend the suit. As against said application objections are shown to have been filed by the plaintiff on 26th March, 2009. Then on 14th May, 2009, it is recorded that the parties are perhaps trying to settle the dispute amicably. On 31st August, 2009, the defendant has been set in exparte. On 12th January, 2010 arguments in exparte are shown to have been heard and finally suit has been decreed in exparte on 01.02.2010.