High CourtsDivision Bench(1924) 09 MAD CK 0005

K. Sankaranarayana Iyer vs V.R. Venkatarama Iyer and Others

Madras High Court · Decided on 22 September 1924 · Citation: AIR 1925 Mad 1045

HON’BLE JUDGES
Madhavan Nair, J

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Judgment

11 paragraphs · 245 words

Madhavan Nair, J.

1 [After stating facts, his Lordship proceeded:] Various arguments have been advanced before me by appellant''s learned vakil. It is first argued

that the order rejecting the plaint in the prior suit is res judicata with regard to the subject-matter of the present suit and, therefore, the plaintiff''s

suit should be dismissed. The learned vakil argues that the disposal of the prior suit was on its merits and therefore, under Order 17, Rule 3 of the

C.P.C. it must be considered that the case was disposed of after hearing, that it was a disposal on the merits, and as such the plaintiff''s are

precluded from bringing the present suit. In my opinion Order 17, Rule 3 does not apply to the facts of the present case. Order 17, Rule 3 applies

only after a suit has been instituted and only after it has been adjourned, for the purpose of giving evidence. But in the present case it cannot be

said that even the suit was instituted because the amended plaint was not filed. Even if we consider that there was a plaint, still) the rejection of the

plaint according to me falls within Order 17, Rule 11, Clause (e). Under these circumstances I must over-rule the plea of res judicata put forward

on behalf of the appellant.

2.

[We do not report the remaining portion of the judgment as it deals with questions of facts and is not material to our report.]