AIR 1956 BOMBAY 245

Bombay High Court

Hon'ble Judge(s): Gajendragadkar , J

(A) Civil P.C. (5 of 1908) , S.151, O.9 R.13, O.17 R.1(2)— Failure to pay adjournment costs - Defence struck off and ex parte decree passed - Decree set aside - Order striking off defence should be set aside - Such order passed u/S.151 - Failure to appeal against order cannot be put against defendant, since order is not appealable. (Para 2) Anno : AIR Com., Civil P.C., S. 151, N. 2; 1953 Mulla, S.151, P.476, N. "Inherent powers of Court" (AIR Com. note exhaustive and illustrative); AIR Com., Civil P. C., S. 151, N. 9, Pt. 1; 1953 Mulla, S. 151, P. 483, N. "Appeal" (10 Pts. extra in AIR Com. note - Various conflicts not noticed in Mulla - See also O. 41, R. 23, N. "Appeal. ....power" on p. 1213 in Mulla); AIR Com., Civil P.C., O. 9, R. 13, N. 25; 1953 Mulla, O. 9, R. 13, P. 659 N. "Effect....decree" (7 Pts. extra in AIR Com. - See also N. 23 to O. 9, R. 13 in AIR Com.); AIR Com., Civil P.C., O. 17, R. 1, N. 5; 1953 Mulla, O. 17, R. 1, P. 711, N. "Payment ......Precedent" (9 Pts. extra in AIR Com.). (B) Civil P.C. (5 of 1908) , S.151, O.17 R.1(2)— Failure to deposit adjournment costs - Order striking off defence, if should be passed. Striking off the defence for failure of the party to deposit adjournment costs....