Delhi High Court
Manoj Kumar vs Sunny Gopal on 1 May, 2017
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO No. 186/2017
% 1st May, 2017
MANOJ KUMAR ..... Appellant
Through: Mr. Avinash Trivedi, Advocate.
versus
SUNNY GOPAL ..... Respondent
CORAM:
HON'BLE MR. JUSTICE VALMIKI J.MEHTA
To be referred to the Reporter or not?
VALMIKI J. MEHTA, J (ORAL)
C.M. Appl. No. 15500/2017 (for exemption)
Exemption allowed, subject to all just exceptions.
C.M. stands disposed of.
C.M. Appl. No. 15498/2017 (for condonation of delay of 339 days
in filing the appeal)
1. This is an application seeking condonation of a very
substantial delay of 339 days in filing the present appeal on the ground
that counsel for the appellant misled the appellant and after promising
to do so, yet failed to file the present appeal.
2. In my opinion, this plea is not believable because if the
appellant's earlier counsel deliberately committed fraud against the
appellant, then, leave aside sending of a complaint to the Bar Council,
even a legal notice has not been issued to the earlier counsel. Really,
therefore, there is no reason for condonation of delay as there are no
sufficient grounds, however, since I have heard the appeal on merits,
only in the interest of justice, this application for condonation of delay
is allowed.
3. The application stands disposed of.
FAO No. 186/2017 and C.M. Appl. No. 15499/2017 (for stay)
4. This First appeal under Section 30 of the Employee's
Compensation Act, 1923 impugns the order dated 14.3.2016 by which
the Employee's Compensation Commissioner has dismissed the
application under Order IX Rule 13 CPC filed by the appellant, and
who was the respondent before the Employee's Compensation
Commissioner.
5. Respondent herein had filed a claim petition against the
appellant and which was allowed as per the order of the Employee's
Compensation Commissioner dated 29.1.2016, and which was sought
to be set aside by the subject application under Order IX Rule 13 CPC
dated 29.2.2016.
6. Though, the application is not titled as one under Order IX
Rule 13 CPC, the application is under Order IX Rule 13 CPC in view
of Rule 41 of the Employee's Compensation Rules.
7. It is seen that the appellant was first served in the
proceedings before the Employee's Compensation Commissioner by
speed post and since he failed to appear he was proceeded ex-parte
vide order dated 25.4.2014. Thereafter, once again fresh notice to
appear was issued to the present appellant by the Employee's
Compensation Commissioner vide order dated 15.10.2014 in the
interest of justice, and the appellant again failed to appear. Appellant
thereafter suddenly appeared before the Employee's Compensation
Commissioner on 27.7.2015 and sought time for filing of the written
statement along with an application to set aside the order dated
18.3.2015 proceeding the appellant ex-parte. The case was thereafter
re-fixed before the Employee's Compensation Commissioner for filing
of amended memo of parties and yet again a fresh notice was again
issued to the appellant. Appellant once again failed to appear inspite of
service, and hence the case was proceeded ex-parte on 18.1.2016.
8. In the application the reason given for setting aside ex-
parte order dated 29.1.2016 allowing the petition is that the wife of the
appellant was suffering from dengue fever and the document of Jaipur
Golden Hospital was filed showing the date of admission of the wife of
the appellant as 10.9.2015 and discharge as 16.9.2015. This document
is also filed at page 45 of the paper book of this appeal. Accordingly,
it was argued that the ex-parte order allowing with the claim petition
be set aside. The application however has been dismissed by the
Employee's Compensation Commissioner vide the impugned order
observing that not only the case was only dragging on since three
years, but the plea of dengue fever which has been put forth was not
convincing.
9. I completely agree with the findings and conclusion of the
Employee's Compensation Commissioner, inasmuch as, appellant was
repeatedly served in the proceedings before the Employee's
Compensation Commissioner, but he had chosen to remain ex-parte.
Even assuming that appellant had reason not to appear on 16.9.2015 as
his wife was being discharged from the hospital, thereafter there was
no reason as to why the appellant should not have made inquiries from
the office of the Employee's Compensation Commissioner because
appellant was not proceeded ex-parte on 16.9.2015, but thereafter there
were three dates of hearing before the Commissioner on 2.11.2015,
30.11.2015 and 7.1.2016. It is only, thereafter that on the fourth day of
hearing i.e on 18.1.2016 that the appellant was proceeded ex-parte.
10. Therefore, no substantial question of law arises for this
first appeal to be entertained under Section 30 of the Employee's
Compensation Act. Dismissed.
MAY 1, 2017 VALMIKI J. MEHTA, J
AK
