Madras High Court
Sahu Dawood Ammal vs Muniammal And Others on 27 January, 1995
Equivalent citations: AIR1995MAD369, AIR 1995 MADRAS 369
ORDER
1. This petition coming on for orders as to admission on this day upon perusing the petition, the orders of the lower Court and upon hearing the arguments of Mrs. Hema Sonpath, Advocate for the petitioner and of Mr. S. V. Jayaraman, Advocate for the respondents, the Court made the following order :
The fourth defendant in O. S. No. 73 of 1991 on the file of the sub-Court, Ramanatha-puram at Madurai at is the petitioner in this revision petition against the order dated 8-8-1994 in I.A. No. 362 of 1993 in the said suit. The said suit was filed by the four plaintiffs that is one Gurunathan, the second plaintiff and the other plaintiffs who are his mother, sister and grand-mother. When the said suit was dismissed for default of appearance of the plaintiffs on 29-4-1993, the second plaintiff Gurunathan alone has filed the above said I.A. under Order 9 Rule 9 C.P.C. for setting aside the dismissal of the above said suit. Though the cause title of the impugned orders shows that all the four plaintiff's have filed the said I. A., the body of the order clearly shows that only the said Gurunathan has filed the said l.A. No doubt, the body of the impugned order says that he has filed the said I.A. on behalf of the other petitioners also. The impugned order has allowed the said LA. on condition of payment of Rs. 300/- on or before 5-9-1994. It appears, the said amount has been paid arid this civil revision petition has been filed on 18-10-1994. In the affidavit filed in support of the above said I.A- what is alleged is that from 26-4-1993 the above said Gurunathan who was conducting the suit on behalf of all the plaintiffs was suffering from material fever and dysentary and on that account he was bed-ridden and he was not in a position to move away from his house and that is why he could not attend the case on 20-4-1993, and that his counsel also reported 'no instructions' on that day.
2. In the counter affidavit, there is no doubt, a denial of the above said allegation of illness and further it is contended that the said I.A. is not maintainable since it has been filed by the second plaintiff and not all the plaintiffs.
3. The Court below in its impugned order has considered only this latter question regarding the maintainability of the I.A. In that regard, the impugned order says that the I.A. has been filed by the above said Gurunathan on behalf of the mother, sister and grand-mother who are the other plaintiffs. So. the Court below proceeded on the footing that the I.A. was maintainable, but the Court below has not considered the other aspect regarding the above said alleged illness of the second plaintiff.
4. The learned counsel appearing for the petitioner submits that the Court below ought to have held that the said I.A. was not maintainable on the above said ground. But she is unable to substantiate that contention by any decided authority or any relevant provision of law. I am also unable to accept the above said contention. No doubt, the learned counsel for the respondents/plaintiffs drew my attention to the decision of a Division Bench reported in AIR 1919 Oudh 4 (Bishambhar Nath v. Girdhari Lal) wherein it has been held that an order under Order 9, Rule 9 setting aside an order dismissing a suit for default made on the application of some of several plaintiffs, may operate in favour of all of them. This also shows that the above said I.A. by the second plaintiff alone, is maintainable.
5. However, as already indicated by me, the Court below has not considered the aspect of illness of the second plaintiff Gurunathan as alleged in the affidavit filed in support of the application. Since the above said material point has not been considered by the Court below, there is no other alternative except to set aside the impugned order and remand the matter back to the trial Court for the fresh disposal of the above said I.A. 362/93. Accordingly, the impugned order is set aside and the Court below is directed to deal with the above said I.A. afresh on the above said question of illness and pass orders in accordance with law. The Court below is directed to do so within four weeks from the date of receipt of a copy of this order. The civil revision petition is allowed. No costs.
6. Petition allowed.