AIR 2000 SUPREME COURT 1221 ::2000 AIR SCW 887 ::2000 ALL. L. J. 863 ::2000 SCFBRC 185 ::(2000) RevDec 325 ::2000 (1) UJ (SC) 594 ::2000 (2) CivilCourtC 714 ::(2000) ILR (Kant) 2921 ::2000 (3) Civ LJ 187 ::(2000) 1 All RentCas 542 ::2000 (3) SCC 54 ::2000 (2) RecCivR 161 ::(2000) 2 Scale 198 ::2000 (125) Pun LR 544 ::2000 (2) All CJ 1390 ::2000 (1) CurCC 281 ::(2000) 2 AllCriLR 617 ::(2000) 4 AndhLD 54 ::(2000) 39 All LR 110 ::(1999) 2 Cal HN 555 ::(2000) 3 BLJ 325 ::(2000) 2 All WC 1294 ::2000 (2) ICC 111 ::(2000) 3 Mad LW 231 ::2000 (1) RajLW 125 ::(2000) 1 RenCR 238 ::(2000) 2 Pun LR 544 ::(2000) 1 Orissa LR 485 ::(1999) 1 Raj Cri C 688 ::(2000) 2 SCJ 30 ::(2000) 3 LandLR 542 ::(2000) 2 Supreme 104 ::(2001) 1 CgLJ 34 ::2000 (3) SRJ 421 ::(2000) 2 JT 569 (SC) ::2000 (2) JT 569

Supreme Court Of India

(From : Allahabad)*

Hon'ble Judge(s): S. Saghir Ahmad, R. P. Sethi , JJ

Civil P.C. (5 of 1908) , O.9 R.13— Setting aside ex parte eviction decree - "Sufficient cause" for non-appearance - Nephew of counsel died in road accident on date of hearing - Appellant himself being sick and not in town on account of employment and illness - Fact that medical certificate was obtained by appellant from private and not from a Govt. doctor - No ground to reject plea of sickness - Absence of appellant and his counsel is not mala fide or intentional - Particularly when, reasonable defence is put by appellant and application is made within statutory period - Litigation prolonged for about 17 years - To meet ends of justice appellant allowed to prove his case within reasonable time. Civil Revn. No. 73 of 1985, D/- 23-9-1999 and Review Petn. No. 201 of 1999, D/- 11-10-1999 (All), Reversed. (Para 8)