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Judgment
Burn, J.—I cannot agree that the omission of the learned Subordinate Judge to give notice to the appellant of the transfer of the appeal from
the District Court was a sufficient cause for him to absent himself when the appeal was heard. He was served with a notice in the appeal and he
omitted to put in an appearance. If he had done so, he would have known that the case had been transferred to the Subordinate Judge. An
applicant under Order 41, Rule 21, Civil P.C., who admits receipt of notice is obliged like an applicant under Order 9, Rule 13, to show that he
was prevented by sufficient cause from appearing. On the facts in this case, it cannot be said that the appellant was prevented; he simply chose to
let the appeal be decided ex parte. This appeal is dismissed with costs of respondent 1.