G. SARASWATHI Vs RATHINAMMAL .
Bench: HON'BLE MR. JUSTICE R.K. AGRAWAL, HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
Judgment by: HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
Case number: C.A. No.-002112-002112 / 2018
Diary number: 19852 / 2004
Advocates: P. V. YOGESWARAN Vs
REVATHY RAGHAVAN
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 2112 OF 2018 [Arising out of SLP (C) No.25814 of 2004]
G. Saraswathi & Anr. .. Appellants
Versus
Rathinammal & Ors. .. Respondents
J U D G M E N T
Abhay Manohar Sapre, J.
1. Leave granted.
2. This appeal arises from the final judgment and
order dated 21.04.2004 passed by the High Court of
Judicature at Madras in L.P.A. No.32 of 2000
whereby the Division Bench of the High Court
dismissed the appeal and affirmed the judgment and
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decree dated 30.10.1998 passed by the Single Judge
of the High Court in A.S. No.630 of 1984.
3. The facts of the case lie in a narrow compass
and it would be clear from the facts stated
hereinbelow.
4. The appellants are the plaintiffs whereas the
respondents are the defendants in the civil suit out of
which this appeal arises.
5. The appellants filed a civil suit against the
respondents for specific performance of the
agreement. The respondents filed their written
statement and denied the material averments of the
appellants’ claim set up in the plaint. The Trial Court
on the basis of pleadings framed the issues. Parties
adduced their evidence. By Judgment/decree dated
03.07.1984, the Trial Court decreed the appellants’
suit.
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6. The respondents felt aggrieved and filed appeal
before the Single Bench of the High Court. By
judgment/decree dated 30.10.1998, the Single Judge
allowed the respondents’ appeal and while setting
aside of the judgment/decree of the Trial Court
dismissed the appellants’ suit.
7. The appellant felt aggrieved and filed Letters
Patent Appeal before the Division Bench. By
impugned order, the Division Bench dismissed the
appeal giving rise to filing of this appeal before this
Court by way of special leave.
8. The short question, which arises for
consideration in this appeal, is whether the Division
Bench of the High Court was justified in dismissing
the appellants’ Letters Patent Appeal.
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9. Heard Mr. P.V. Yogeswaran, learned counsel for
the appellants and Ms. Jyoti Parasher, learned
counsel for the respondents.
10. Having heard the learned counsel for the parties
and on perusal of the record of the case, we are
constrained to allow the appeal, set aside the
impugned order and remand the case to the Division
Bench of the High Court for deciding the LPA afresh
on merits in accordance with law.
11. The impugned order reads as under:
“This L.P.A. coming on for hearing on Thursday the fifteen day April, 2004 upon perusing the grounds of Appeal, the order of the Honourable Mr. Justice P. Thangavel dated 30.10.98 and made in the exercise of the Special Appellate Jurisdiction of the High Court in A.S. No. 630 of 1984 and all other papers material to this case, and upon hearing the arguments of Mr. T.M. Hariharan, Advocate for the Appellants and Mr. K. Rakhunathan, Advocate for Ist respondent and steps not having been taken up to serve the notice to the Respondents 3 to 5 and having stood over for consideration till this day, this Court doth order and decree as follows:
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(i) That the judgment and Decree dated 30.10.98 and made in the exercise of the Appellate Jurisdiction of the Hon’ble High Court in A.S. No.630/1984 be and hereby are confirmed; and the letters patent appeal is dismissed; and
(ii) That there be no costs in this L.P.A.”
12. The need to remand the case to the High Court
has occasioned for the reason that the Division Bench
dismissed the appeal filed by the appellants (plaintiffs)
cursorily without dealing with any of the issues arising
in the case as also the arguments urged by the parties
in support of their case.
13. Indeed, in the absence of any application of
judicial mind to the factual and legal controversy
involved in the appeal and further without even
mentioning the factual narration of the case set up by
the parties, the findings of the two Courts as to how
they dealt with the issues arising in the case in their
respective jurisdiction and without there being any
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discussion, appreciation, reasoning and categorical
findings on the issues and why the findings of two
Courts below deserve to be upheld or reversed, while
dealing with the arguments of the parties in the light
of legal principles applicable to the case, it is difficult
for this Court to sustain such order of the Division
Bench. In our opinion, the disposal of the LPA by the
Division Bench of the High Court cannot be said to be
in conformity with the requirements of Order 41 Rule
31 of the Code of Civil Procedure, 1908(hereinafter
referred to as “the Code”).
14. Time and again, this Court has emphasized on
the Courts the need to pass reasoned order in every
case which must contain the narration of the bare
facts of the case of the parties to the lis, the issues
arising the case, the submissions urged by the parties,
the legal principles applicable to the issues involved
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and the reasons in support of the findings on all the
issues in support of its conclusion. It is really
unfortunate that the Division Bench failed to keep in
mind this principle while disposing of the appeal and
passed a cryptic and unreasoned order. Such order
undoubtedly caused prejudice to the parties because it
deprived them to know the reasons as to why one
party has won and other has lost. We can never
countenance the manner in which such order was
passed by the High Court which has compelled us to
remand the matter to the High Court for deciding the
appeal afresh on merits.
15. In the light of the foregoing discussion, we allow
the appeal, set aside the impugned order and remand
the case to the Division Bench of the High Court for
deciding the appeal afresh on merits in accordance
with law keeping in view our observations made supra.
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16. We, however, make it clear that we have
refrained from making any observation on merits of
the controversy having formed an opinion to remand
the case to the High Court for the reasons mentioned
above. The High Court would, therefore, decide the
appeal, uninfluenced by any of our observations,
strictly in accordance with law. Since the appeal is
quite old, we request the High Court to ensure
expeditious disposal of the appeal.
17. The appeal is accordingly allowed. Impugned
order is set aside with the aforesaid directions.
….………………………………..J (R.K. AGRAWAL)
………..………………………………J. (ABHAY MANOHAR SAPRE)
New Delhi, February 15, 2018
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