Allahabad High Court
State Of U.P. Through Secretary, Home ... vs Lal Mohammad Alias Lallan on 9 April, 2003
Equivalent citations: 2003(4)AWC3322
JUDGMENT N.K. Mehrotra, J.
1. This is an appeal under Order XLIII Rule 1 (d) of the Code of Civil Procedure against the Judgment and order dated 11.5.1993, passed by the IInd Additional District Judge, Sultanpur rejecting an application moved for setting aside ex parte order in Claim Petition No. 59 of 1990, Lal Mohammad alias Lallan v. State of V. P. and Ors.
2. It appears that Lallan filed a claim petition and it was allowed ex parte awarding a compensation of Rs. 18,500. The appellant moved under Order IX Rule 13 of the Code of Civil Procedure for setting aside the ex parte award dated 19.5.1992 along with an application under Section 5 of the Limitation Act for condonation of delay. The learned Tribunal dismissed this application for condonation of delay. It is against this order that the present appeal has been filed under Order XLIII Rule 1 (d) of the Code of Civil Procedure.
3. At the time of the hearing, the learned counsel for the respondent has contended that this appeal is not maintainable. He has referred the U. P. Motor Accident Claims Tribunal Rules, 1967. Rule 21 of those Rules provides that certain provisions of the Code of Civil Procedure stated therein shall apply to the proceedings before the Claims Tribunal. Order XLIII is not mentioned in this Rule 21, which is as follows :
"21. Code of Civil Procedure to apply in certain cases.--The following provisions of the First Schedule of the Code of Civil Procedure, 1908, shall, so far as may be, apply to proceedings before the Claims Tribunal namely ; Order V, Rules 9 to 13 and 15 to 33 ; Order IX ; Order XIII, Rules 3 to 10 ; Order XVI, Rules 2 to 21 ; Order XVII and Order XXIII, Rules 1 to 3."
4. The learned counsel for the respondent has also referred Om Prakash and Ors. v. Rukmini Devi, AIR 1982 All 389, in which a Division Bench of this Court has held that the appeal against an interlocutory order, such as refusal to set aside ex parte order in the claim petitions under Motor Vehicles Act is not appealable under Section 104 and under Order XLIII of the Code of Civil Procedure. Further the learned counsel for the respondent referred a Full Bench decision in Kamla Yadav v. Smt. Shushma Devi and Ors., a photostat copy of the certified copy of which has been filed by the respondent, in which it was held that the orders passed by the District Judge/Additional District Judge passed as Motor Accident Claims Tribunal will be amenable to revislonal jurisdiction of the High Court under Section 115 of the Code of Civil Procedure. The learned standing counsel has not been able to show how this appeal is maintainable under Order XLIII Rule 1 of the Code of Civil Procedure. Therefore, in view of the decision cited by the learned counsel for the respondent, this appeal is liable to be dismissed.
5. The learned counsel for the respondent has not pressed the cross appeal filed by the respondent.
6. In result, the appeal and cross-objection/appeal, both are dismissed.