Basil Scott, C J

[1] In this case the plaintiff sued the defendant for eight thousand three hundred rupees. The defendant put in a written statement admitting the claim to the extent of Rs. 207 only which he brought into Court. The suit was called on on the 17th August and the plaintiff was present in Court with his attorneys clerk and his witnesses ready to proceed with the hearing of the suit, but the two Counsel whom he had instructed were both absent. The defendant s Counsel appeared and raised issues and another Counsel was instructed by the plaintiff s attorneys clerk to apply for an adjournment which, however, was not granted. The Court after waiting for some time for the plaintiff s regularly instructed Counsel to appear, on their non-appearence, dismissed the suit with costs.

[2] It is clear that the order of dismissal cannot stand because the plaintiff was entitled to a decree for the sum of Rs. 207 brought into Court, and as it is necessary for us to pass a decree for that amount at least, we think it is open for us to recon-sider the whole case.

[3] The plaintiff has filed two appeals, the first an appeal against the order which was made under Section 103 of the Civil Procedure Code, and the second an appeal against the decree dismissing his suit.

[4] In our view Sections 102 and 103 of the Code do not apply because the plaintiff was present in Court. He did appear and he was ready to go on with his suit as far as his own evidence and that of his witnesses was concerned, and the Judge notwithstanding the non-appearance of the plaintiff s Counsel could under Section 117 of the Code have asked the plaintiff questions relating to the suit and could have examined his witnesses or suggested that he should instruct some other Counsel to examine the witnesses. We do not think that it can be reasonably contended that the plaintiff did not appear, and if he did appear then there is no case for the application of Sections 102 and 103.

[5] We think, however that having the case now before us in consequence of the Judge s error in not passing a decree for the plaintiff for the sum of Rs. 207 brought into Court, we ought in the interests of justice to-set aside the decree and direct a new trial.

[6] In making this order, however, it is necessary that we should protect the defendant from loss iBefore the Hon. Mr. Basil Scott, Chief Justice, and Mr. Justice Batchelor. Esmail Ebrahim v. Haji Jan Mahomed. Nov. 16 1908 Appeal No. 43 and 44 of 1908 from Suit No. 256 of 1907 Civil Procedure Code (Act XIV of 1882), Sections 102, 103, and 117-Suit,decree dismissing the suit and the costs of both these appeals.

[7] The result will be heavy costs upon the plaintiff owing to the neglect of his Counsel. In this connection it seems necessary to remind the Par that the rule of allowing the costs of two Counsel on each side in taxation was introduced by the Judges shortly after the establishment of the High Court when several Divisional Courts sat simultaneously on the Original Side. The rule was introduced in order to obviate the dislocation of the business which might result from cases being called on at the same time in two or more Courts in which the same Counsel was engaged. This rule has always been supplemented by the unwritten rule of the Bar that one or other Counsel must return his brief in good time if there is a chance of neither being able to attend when the case is called on, and that in case of dispute it is the duty of the junior to return the brief or to make arrangements for some other Counsel to attend till he can come in. If members of the Bar disregard their obligations in such cases the justification for the two Counsel rule will cease to exist and the rules for taxation between party and party will have to be revised by the Judges.

[8] The payment of the costs, which we have ordered, will be a condition precedent to the hearing of the suit, the defendant undertaking to have his costs taxed and the allocatur served within three weeks.