K GOPALASAMI AIYAR Vs. OSRAMACHANDRA AYYAR, OFFICIAL RECEIVER

JUDGEMENT

(1.) Petitioner seeks for revision of the order of the lower Court excusing the delay of 8 months by the Official Receiver, Tanjore, in bringing on record the legal representative of a deceased alienee from an insolvent in the matter of a petition by the Official Receiver to have that alienation set aside. The District Judge has excused the delay in the short ground that the Official Receiver had no means of knowing about the death of the alienee, and presumably though he does not say so that he considered that sufficient cause for the application being belated.

(2.) The evidence before him was contained only in two affidavits, one by the Official Receiver that he did not know earlier of the death and one by the legal representative that the Official Receiver did know earlier of it from the insolvent's power of attorney agent. The District Judge had therefore before him no evidence whatever that the Official Receiver had no means of knowing earlier about the death. If he meant that the Official Receiver did not, as a matter of fact, know earlier, he has not said so. His order is thus based on no evidence. Beyond that he has not considered the essential point whether the Official Receiver's ignorance of the death was justified and afforded sufficient cause for his belated application.

(3.) The next question is whether this Court is called on to interfere under Section 115 of the Civil P. C.. Respondent relies on the ruling in Thandayuthapani V/s. Chinnathal (1914) 24 I.C. 872 holding that the order in that case on a petition to excuse delay in presenting an appeal was not open to revision. I take it that no question of gross irregularity in the exercise of jurisdiction arose in that case, i.e., that the trying Court had considered the point of law which it was its function to decide and had decided on the evidence before it, rightly or wrongly, that there was not sufficient cause for delay in presentation. But when the Court has first of all come to its conclusion on no evidence and has even then omitted to consider the one point which the law directs it to decide, viz., whether there was sufficient cause for delay in presentation, I must hold that it has acted with material irregularity in the exercise of its jurisdicton, if the aggrieved party has been seriously prejudiced thereby.