AIR 1957 TRAVANCORE-COCHIN 197 ::1956 Ker LT 75

Travancore-cochin High Court

Hon'ble Judge(s): Sankaran, Joseph Vithayathil , JJ

Civil P.C. (5 of 1908) , O.9 R.8, S.151— Preliminary decree passed - Suit dismissed for default - Legality. An order dismissing the suit for default of appearance after a preliminary decree for partition is passed is one without jurisdiction and is, therefore, a nullity. Such an order need not be set aside. But even if the order is not a nullity the Court is competent to set it aside in the exercise its inherent jurisdiction. Case Law Ref.(Para 13) Anno : AIR Com. C. P. C., O. 9, R. 8, N. 3, Pt. 16; S. 151, N. 2 item 1.