PARAMJEET SINGH Vs. LOYOLA EDUCATIONAL SOCIETY

JUDGEMENT

(1.) These Civil Revision Petition Nos.703 and 721 of 2021 are filed under Article 227 of the Constitution of India assailing the orders in IA No.231 of 2020 and in IA No.232 of 2020 both dtd. 30/3/2021 in OS No.647 of 2018 on the file of the learned XVII Additional Senior Civil Judge, City Civil Court, Hyderabad. Accordingly, it is proposed to dispose of both the CRPs, through this common order.

(2.) CRP No.703 of 2020 is filed assailing the order dtd. 30/3/2021 in IA No.231 of 2020 filed under Sec. 151 of the Civil Procedure Code (for short 'CPC') to reopen the suit for taking the written statement on record in the suit, in the interest of justice. Whereas, CRP No.721 of 2021 is filed assailing the order dtd. 30/3/2020 in IA No.232 of 2020 filed u/s.151 of CPC to set aside the forfeiture order dtd. 23/1/2019 in the interest of justice.

(3.) The trial Court as per the orders in IA No.231 of 2020 reopened the case for the purpose of taking the written statement of defendants on record holding that there are some other suits pending between the same parties, which facts would come into light only after conducting the trial. Similarly, while setting aside the forfeiture orders in IA No.232 of 2020, it is held that as the defendants have filed the written statement after one year five months, it can be taken on record to adjudicate the matter in proper manner, but on costs of Rs.7,000.00 payable to the respondent/ plaintiff for his inordinate delay on or before the next date of adjournment.