J. BALAJI SINGH Vs DIWAKAR COLE .
Bench: R.K. AGRAWAL,ABHAY MANOHAR SAPRE
Case number: C.A. No.-005540-005540 / 2017
Diary number: 221 / 2014
Advocates: VISHAL ARUN Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No. 5540 OF 2017 (Arising out of S.L.P.(c) No. 2771 of 2014)
J. Balaji Singh ….Appellant(s)
VERSUS
Diwakar Cole & Ors. ….Respondent(s)
J U D G M E N T
Abhay Manohar Sapre, J.
1) Leave granted.
2) This appeal is filed by the plaintiff against the
final judgment and order dated 26.09.2013 passed
by the High Court of Judicature, Andhra Pradesh at
Hyderabad in Civil Misc. Appeal No.645 of 2012
whereby the learned Single Judge of the High Court
allowed the appeal filed by the defendants
(respondents herein) and set aside the judgment
and decree dated 17.02.2012 passed by the
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Additional District Judge, Kadapa and confirmed
the judgment and decree dated 31.12.2009 passed
by the Senior Civil Judge, Kadapa in Original Suit
No.62 of 2005.
3) Facts necessary for the disposal of the appeal,
which lies in narrow compass, need mention infra to
appreciate the controversy involved in the appeal.
4) The appellant is the plaintiff whereas the
respondents are the defendants in a civil suit out of
which this appeal arises.
5) The appellant filed a civil suit being O.S. No.62
of 2005 before the Senior Civil Judge, Kadapa
against the respondents for declaration of his title
over the suit property (described in detail in the
Schedule to the plaint) and also sought permanent
injunction against the respondents restraining them
from interfering in his possession over the suit
property.
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6) The respondents filed their respective written
statements and denied the appellant's claim over
the suit property. The Trial Court framed issues on
law and facts on the basis of the pleadings for
adjudicating the rights of the parties arising in the
case. The parties filed the documentary evidence
and adduced oral evidence in support of their
respective case.
7) The Trial Court, vide judgment/decree dated
31.12.2009 in O.S. No.62 of 2005 dismissed the
appellant's suit. Felt aggrieved, the appellant filed
first appeal being A.S. No.42 of 2010 before the VI
Additional District Judge, Kadapa. In appeal, the
appellant filed one application (I.A. No. 211 of 2011)
under Order 41 Rule 27 read with Section 151 of
the Code of Civil Procedure, 1908 (hereinafter
referred to as “the Code") and sought permission to
file additional evidence (documents) in support of
his case which, according to him, was material and
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necessary for the proper disposal of the suit. It was
alleged that the additional evidence could not be
filed in suit at that time due to its non-availability
with the plaintiff. The respondents opposed the
application.
8) The first Appellate Court, by judgment/decree
dated 17.02.2012, allowed the application
(I.A.No.211 of 2011) filed by the appellant under
Order 41 Rule 27 read with Section 151 of the Code
and then proceeded to decide the appeal on merits.
By his lengthy judgment (pages 97 to 129, Annexure
P-10 to SLP paper book) the first Appellate Judge
allowed the appeal, set aside the judgment/decree
of the Trial Court and remanded the case to the
Trial Court for deciding the suit afresh on merits
uninfluenced by any of the observations made by
him in the judgment. The parties were granted
liberty to adduce additional evidence in support of
their case in the Trial Court.
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9) Felt aggrieved by the aforesaid judgment, the
respondents (defendants) filed C.M.A. No.645 of
2012 before the High Court under Order 43 Rule 1
(u) of the Code.
10) By impugned judgment, the learned Single
Judge allowed the appeal, set aside the judgment of
the first Appellate Court and dismissed the suit by
restoring the judgment and decree of the Trial
Court. Felt aggrieved, the plaintiff has filed this
appeal by way of special leave before this Court.
11) Heard Mr. D. Bharat Kumar, learned counsel
for the appellant and Mr. Y. Raja Gopala Rao,
learned counsel for the respondents.
12) Having heard 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 judgment and remand the case to the
Trial Court for deciding the civil suit afresh on
merits in accordance with law.
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13) The question, which arises for consideration in
this appeal, is whether the High Court was justified
in allowing the defendants’ appeal and thereby
justified in restoring the judgment/decree of the
Trial Court which had dismissed the suit. In other
words, the questions which arose before the High
Court were, whether the first Appellate Court was
justified in setting aside the judgment/decree of the
Trial Court; and if so, whether it was justified in
remanding the case to the Trial Court for fresh trial
of the suit in accordance with law. Another
question, which fell for consideration, was whether
the first Appellate Court was justified in allowing
the application filed by the appellant (plaintiff)
under Order 41 Rule 27 of the Code by which the
plaintiff had sought permission to adduce additional
evidence in appeal in support of his case.
14) As is clear from mere perusal of the impugned
judgment, we find that the High Court recorded
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inconsistent finding insofar as it pertained to Order
41 Rule 27 of the Code. In Para 26, it was held as
under:
"26………….Assuming that the lower appellate Court felt that the additional documents filed by the plaintiff in the appeal before it have some bearing on the case, nothing prevented it from considering the same, giving opportunity to both parties to lead evidence and deciding the appeal……."
15) Whereas in the other part of the judgment, the
learned Single Judge did not approve the approach
of the first Appellate Court in granting indulgence to
the appellant to fill the lacuna by adducing
evidence. Be that as it may, having observed this,
the High Court proceeded to examine the case on
merits and eventually allowed the appeal, set aside
the judgment of the first Appellate Court and
restored the judgment/decree of the Trial Court.
The effect of the judgment of the High Court is that
the plaintiff's suit stands dismissed.
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16) The main question, which fell for consideration
before the High Court, was whether the first
Appellate Court was right in remanding the case to
the Trial Court for fresh trial on merits?
17) There are three provisions in the Code which
deal with the power of the Appellate Court to
remand the case to the Trial Court. These provisions
are Order 41 Rules 23, 23-A, and 25.
18) So far as Order 41 Rule 23 is concerned, it
enables the Appellate Court to remand the case to
the Trial Court when it finds that the Trial Court
has disposed of the suit upon a preliminary point.
The Appellate Court in such cases is empowered to
direct the Trial Court to decide all the issues on
evidence on record.
19) So far as Rule 23-A is concerned, it enables
the Appellate Court to remand the case to the Trial
Court when it finds that though the Trial Court has
disposed of the suit on all the issues but on reversal
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of the decree in appeal, a re-trial is considered
necessary by the Appellate Court.
20) So far as Rule 25 is concerned, it enables the
Appellate Court to frame or try the issue if it finds
that it is essential to the right decision of the suit
and was not framed by the Trial Court. The
Appellate Court in such case may, accordingly,
frame the issues and refer the same to the Trial
Court to take the evidence and record the findings
on such issues and return to the Appellate Court for
deciding the appeal. In such cases, the Appellate
Court retains the appeal to itself.
21) Now coming to the facts of the case, we are of
the considered opinion that once the first Appellate
Court allowed the application under Order 41 Rule
27 of Code and took on record the additional
evidence, it rightly set aside the judgment/decree of
the Trial Court giving liberty to the parties to lead
additional evidence in support of their case which,
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in turn, enabled the Trial Court to decide the civil
suit afresh on merits in the light of entire evidence.
The first Appellate Court was, therefore, justified in
taking recourse to powers conferred on the
Appellate Court under Order 41 Rule 23-A for
remanding the case to the Trial Court. We find no
fault in exercise of such power by the first Appellate
Court.
22) In our considered view, the only error which
the first Appellate Court committed was that it went
on to record the findings on merits. In our view, it
was not necessary to do so while passing the order
of remand. The reason is that once the first
Appellate Court formed an opinion to remand the
case, it was required to give reasons in support of
the remand order as to why the remand is called for
in the case. Indeed, the remand was made only to
enable the Trial Court to decide the case on merits.
Therefore, there was no need to discuss much less
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record findings on several issues on merits. It was
totally uncalled for.
23) So far as the impugned order is concerned, the
High Court, in our view, committed jurisdictional
error when it also again examined the case on
merits and set aside the judgment of the first
Appellate Court and restored the judgment of the
Trial Court. The High Court, in our opinion, should
not have done this for the simple reason that it was
only examining the legality of the remand order in
an appeal filed under Order 43 Rule 1(u) of the
Code. Indeed, once the High Court came to a
conclusion that the remand order was bad in law
then it could only remand the case to the first
Appellate Court with a direction to decide the first
appeal on merits.
24) The High Court failed to see that when the first
Appellate Court itself did not decide the appeal on
merits and considered it proper to remand the case
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to the Trial Court, a fortiori, the High Court had no
jurisdiction to decide the appeal on merits.
Moreover, Order 43 Rule 1(u) confers limited power
on the High Court to examine only the legality and
correctness of the remand order of the first
Appellate Court but not beyond that. In other
words, the High Court should have seen that Order
43 Rule 1(u) gives a limited power to examine the
issue relating to legality of remand order, as is clear
from Order 43 Rule 1(u) which reads thus:-
“1(u) an order under rule 23 or rule 23A of Order XLI remanding a case, where an appeal would lie from the decree of the Appellate Court”
25) It is well settled law that the jurisdiction to
decide the appeal on merits can be exercised by the
Appellate Court only when the appeal is filed under
Section 96 or 100 of the Code against the decree.
Such was not the case here.
26) In the light of abovementioned discussion, we
are of the opinion that the High Court had no
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jurisdiction to consider much less deciding the
entire case of the parties on merits in such appeal.
27) We are also unable to agree with the High
Court when it held that the first Appellate Court
instead of remanding the case to the Trial Court
should have heard the appeal on merits. This
finding, in our view, is bad in law for the reason
that firstly, it was not possible for the first Appellate
Court to have recorded the evidence at the appellate
stage. Secondly, having regard to the nature of
factual controversy involved and keeping in view the
nature of additional evidence filed which too needed
to be proved in evidence, it was not possible to
retain the appeal to itself and invite finding only on
additional evidence by taking recourse to powers
under Rule 25; and lastly, wholesome remand, as
directed by the first Appellate Court, would enable
the Trial Court to appreciate the entire evidence in
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its proper perspective while deciding the suit afresh
on merits.
28) We are also unable to agree with the High
Court when it reversed the finding of the first
Appellate Court, in so far as it pertained to
application filed by the plaintiff under Order 41
Rule 27 of the Code. In our opinion, no fault could
be found in the finding of the first Appellate Court
on this issue for the following reasons:
29) First, the additional evidence sought to be filed
at the first appellate stage was held to be material
and necessary for proper adjudication of the suit;
and second, the reasons as to why it could not be
filed during the trial also found acceptance to the
first Appellate Court.
30) In order to enable the parties to have fair trial
in civil suit and with a view to do substantial
justice, the first Appellate Court, in our view, rightly
allowed the plaintiff to file the additional documents
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in appeal which satisfied the requirements of Order
41 Rule 27 of the Code.
31) We cannot, therefore, concur with the
reasoning and the conclusion arrived at by the High
Court in the light of reasoning mentioned above.
32) In view of foregoing discussion, we allow the
appeal, set aside the impugned order of the High
Court and restore that of the first Appellate Court
with modification as mentioned in para 22.
33) Liberty is granted to the defendants to file in
rebuttal any additional evidence before the Trial
Court in support of their case. The Trial Court will
allow the parties to lead oral evidence to prove
additional documentary evidence and then decide
the suit afresh on merits strictly on the basis of
evidence in accordance with law without being
influenced by any observations made by the first
Appellate Court, the High Court and this Court in
their respective orders passed in these proceedings.
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34) The Trial Court shall ensure disposal of the
suit, as directed, within six months as an outer
limit. Parties to appear before the Trial Court on
01.05.2017 to enable the Trial Court to decide the
suit as directed above.
………...................................J. [R.K. AGRAWAL]
…...……..................................J.
[ABHAY MANOHAR SAPRE] New Delhi; April 24, 2017
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