AI Structured Summary
Not yet generated for this judgment
Judgment
John Edge, Kt., C.J.—The applicant for review of judgment in this case was absent at the hearing before the Full Bench, and we are satisfied that his absence is accounted for by a mistake which was made in not serving him with notice of that hearing. We are of opinion that, under the circumstances, the applicant''s absence at the hearing comes within the words "any other sufficient reason "used in Section 623 of the Civil Procedure Code. The review of judgment is granted, and the appeal will be restored to the file of pending appeals and heard before the Full Bench. Let next Saturday week be fixed for the hearing and notices issue to the parties.
Straight, Oldfield, Brbdhurst, and Tyrrell, JJ.
Concurred.