Original Side Appeal is filed under Order XXXVI Rule 1 of the Original Side Rules read with Clause 15 of the Letters Patent against the order dated 13.04.2009 made in A. No. 40 of 2009 in I.P No. 76 of 2007 by this Court.
JUDGMENT
R. BANUMATHI, J
This appeal arises out of the order in A. No. 40 of 2009 in I.P No. 76 of 2007 dated 13.4.2009 whereby the learned single Judge set aside the exparte order dated 25.08.2008 made in I.P No. 76 of 2007 against the 1st Respondent.
2. Brief facts are that 1st Respondent borrowed a sum of Rs. 3,25,000/- from Mohana Jagadeesan on 01.11.1993 agreeing to repay the same with interest at the rate of 24% p.a and executed a Promissory Note. The said Mohana Jagadeesan assigned the promissory note to one D. Anand who filed a suit for recovery of the money in C.S No. 772 of 1996 and the same was decreed on 10.04.1997 The said Anand assigned the decree to the Appellant. Since the 1st Respondent failed to repay the decree amount even after passing of the decree in the suit, Appellant filed an application in I.N No. 190 of 2003 for issue of Insolvency notice to the 1st Respondent and the said Insolvency notice sent to the 1st Respondent was served. Case of Appellant is that even after service of Insolvency notice, the 1st Respondent failed to comply with the Insolvency notices by making payment of the amount mentioned therein. 1st Respondent filed A. No. 160 of 2004 in I.N No. 190 of 2003 to set aside the Insolvency notice No. 190 of 2003 ordered against him. By an order dated 15.02.2005, the said A. No. 160 of 2004 was dismissed by the learned single Judge.
3. Thereafter, Appellant has filed I.P No. 76 of 2007 praying to adjudicate the 1st Respondent as insolvent and also direct that the estate of the 1st Respondent be vested in the Official Assignee [2nd Respondent] for the benefit of the general body of the creditors of the debtor. As on the date of filing of I.P, the amount due and payable was Rs. 39,85,881.41 and the Appellant does not hold any security whatsoever for the said amount. On 09.8.2007, Appellant issued Insolvency notice which was returned. Thereafter on 27.10.2007, Appellant has taken paper publication. Inspite of the same, 1st Respondent has not turned up and defend the I.P The 1st Respondent was adjudicated as insolvent by the order dated 25.08.2008 Learned single Judge has also directed the 2nd Respondent-Official Assignee to take over the assets of the 1st Respondent and administer the estate of the 1st Respondent in a regular manner for the benefit of the Appellant and the 1st Respondent was granted 18 months time to apply for discharge.
4. 1st Respondent filed applications in A. No. 39 of 2009 to condone the delay of 104 days in filing the application to set aside the exparte order passed on 25.08.2008 in I.P No. 76 of 2007; A. No. 40 of 2009 to set aside the exparte order dated 25.08.2008 and A. No. 41 of 2009 to stay all further proceedings pursuant to the order of adjudication dated 25.08.2008 made in I.P No. 76 of 2007. By an order dated 30.03.2009, learned single Judge condoned the delay of 104 days in filing the application to set aside the exparte order dated 25.08.2008 By an order dated 13.04.2009, the learned single Judge allowed A. No. 40 of 2009 and set aside the exparte dated 25.08.2008 made in I.P No. 76 of 2007 and consequently, A. No. 41 of 2009 stands closed. Aggrieved by the order made in A. No. 40 of 2009, Appellant has preferred the present appeal.
5. Assailing the impugned order, Mr. A. Thiagarajan, learned Senior Counsel for Appellant has submitted that even when the 1st Respondent has not shown any sufficient cause for non-appearance and also for the inordinate delay, the learned single Judge erred in setting aside the exparte order. Learned Senior Counsel would further submit that notice was sent to the correct address and the learned single Judge failed to see that old and new numbers makes no confusion since both the numbers are written in doors by the Corporation authorities and while so, the learned single Judge ought not to have accepted the explanation for his non-appearance on 25.08.2008
6. In this appeal, 1st Respondent-Joseph Benzinger has been served, but not entered appearance. His name was printed in the cause list.
7. We have heard the 2nd Respondent-Official Assignee.
8. Section 13 of Presidency Town Insolvency Act, 1909 deals with proceedings and order on creditor's Petition. Under Sec.13(5), if it is satisfied with the proof or if on a hearing adjourned under sub-section (3), the debtor does not appear and service is proved, the Court may make an order of adjudication. Ofcourse on the date fixed for hearing i.e on 25.08.2008, 1st Respondent did not appear. Court proceeded exparte and the learned single Judge passed an order adjudicating the 1st Respondent as insolvent.
9. In the Petition filed to set aside the order of adjudication, 1st Respondent has clearly averred that his address is “New Door No. 12, Old Door No. 32, First street, Thiruvalluvar Nagar, Kottur, Chennai-600 085” whereas notice in the Insolvency Petition was sent to “Door No. 32, 1st street, Thiruvalluvar Nagar, Chennai” instead of “New Door No. 12, Old Door No. 32, Thiruvalluvar Nagar, Kottur, Chennai-600 085”. According to 1st Respondent since Door Number was not clearly given, notice was sent to the wrong address and therefore, he was not served with the notice. That apart in the affidavit, 1st Respondent averred that “he is an Engineering Graduate with MBA decree and that he is doing Research in respect of which he got appreciation from Indian Council of Medical Research [ICMR]”. 1st Respondent also averred that he is not an insolvent and that Insolvency Petition has been filed mainly with a view to pressurise him to pay the amount and prayed for setting aside the exparte order of adjudication.
10. Court has discretion in the matter of adjudicating a person as insolvent, but the discretion is to be exercised judicially. Since 1st Respondent did not appear on 25.08.2008, he was adjudged as insolvent. On 25.08.2008, evidently the learned single Judge would not have examined the merits of the matter. When the 1st Respondent has filed Petition explaining the reason for his non-appearance, in our considered view, on being satisfied with the reasons and with a view to afford an opportunity to the 1st Respondent, the learned single Judge rightly condoned the delay and set aside the order of adjudication as insolvent. It is pertinent to note that as against the order in A. No. 39 of 2009 condoning the delay of 104 days, Appellant has not preferred any appeal.
11. Learned Senior Counsel for Appellant has submitted that even though the decree was passed on 10.04.1997, 1st Respondent has adopted dilatory tactics in not paying the amount and having regard to the conduct of 1st Respondent, while setting aside the order of adjudication, learned single Judge ought to have directed the 1st Respondent to deposit some amount. It was further submitted that setting aside the order of adjudication without putting the 1st Respondent on any terms is erroneous and is liable to be interfered with. In is fairly well settled that insolvency proceedings cannot be used as an execution proceedings to bring pressure upon the debtor to pay the amount. As such we do not find any improper exercise of discretion by the learned single Judge.
12. In the result, the appeal is dismissed. Consequently, connected CMP is closed. No costs.
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