KANAILAL Vs RAM CHANDRA SINGH
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.-004165-004165 / 2008
Diary number: 14841 / 2000
Advocates: SHEKHAR KUMAR Vs
BIJAN KUMAR GHOSH
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No.4165 OF 2008
Kanailal & Ors. ….Appellant(s)
VERSUS
Ram Chandra Singh & Ors. …Respondent(s)
J U D G M E N T
Abhay Manohar Sapre, J.
1) This appeal is filed by the defendants against the final
judgment and order dated 09.09.1999 passed by the High
Court of Calcutta in S.A.T. No. 1082 of 1999 (re-numbered as
S.A. No.740 of 1999) whereby the appeal filed by the
appellants was summarily dismissed under Order 41 Rule 11
of the Code of Civil Procedure, 1908 (hereinafter referred to as
“the Code”).
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2) Few relevant facts need mention in brief infra.
3) The appellants herein are the defendants whereas the
respondents are the plaintiffs in the civil suit out of which this
appeal arises.
4) The respondents filed the civil suit being Title Suit No. 37
of 1991 before the Sub Divisional Court of the Munsif,
Jhargram, District Midnapore against the appellants inter alia
seeking partition in relation to the suit properties. The
appellants filed their written statement and denied the plaint
averments. Parties went to trial on the issues framed for its
determination.
5) By judgment/decree dated 26.06.1992, the Trial Court
dismissed the suit. The respondents, felt aggrieved, filed first
appeal being Title Appeal No. 240 of 1992 before the
Additional District Judge, 6th Court, Midnapore. By
judgment/decree dated 28.01.1999, the first Appellate Court
(Additional District Judge, 6th Court) allowed the appeal filed
by the plaintiffs, set aside the judgment and decree of the Trial
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Court and decreed the plaintiffs’ suit.
6) The appellants (defendants), felt aggrieved, filed second
appeal being S.A.T. No.1082 of 1999 (re-numbered as S.A. No.
740 of 1999) before the High Court. By impugned judgment,
the High Court dismissed the appeal in limine, which has
given rise to filing of this appeal by special leave before this
Court by the defendants.
7) The impugned order reads as under :
“This appeal is summarily dismissed under Order 41 Rule 11 of the Code of Civil Procedure.
There will be no order as to costs.”
8) Having heard the learned counsel for the parties and on
perusal of the record of the case, we are constrained to allow
the appeal and while setting aside of the impugned order,
remand the case to the High Court for deciding the second
appeal afresh after framing proper substantial questions of
law, if found to arise in the case.
9) Mere perusal of the impugned order quoted supra would
go to show that the High Court while deciding the appeal
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neither set out the facts nor the submissions urged by the
appellants in support of their appeal and nor given any reason
as to why the submissions urged by the appellants have no
merit and why the appeal does not involve any substantial
question of law as is required to be made out under Section
100 of the Code. (See- 2011 (6) SCC 455 - Jayanmti De &
Anr. vs. Abani Kanta Barat and Ors., (2011) 6 SCC 455 and
Santosh Hazari vs. Purushottam Tiwari (Deceased) by
L.Rs., (2001) 3 SCC 179).
10) This Court has consistently emphasized the need for
assigning reasons in support of its conclusion and while doing
so must deal with all the issues raised by the parties to the lis.
Indeed, this Court has made the following very pertinent
observations on this issue in Union of India & Ors. Vs. Jai
Prakash Singh & Ors., (2007) 10 SCC 712 which read as
under:
“Reasons introduce clarity in an order. On plainest consideration of justice, the High Court ought to have set forth its reasons, howsoever brief, in its order indicative of an application of its mind, all the more
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when its order is amenable to further avenue of challenge. The absence of reasons has rendered the High Court’s judgment not sustainable. Reasons are live links between the mind of the decision-taker to the controversy in question and the decision or conclusion arrived at.’ Reasons substitute subjectivity by objectivity. The emphasis on recording reasons is that if the decision reveals the ‘inscrutable face of the sphinx’, it can, by its silence, render it virtually impossible for the courts to perform their appellate function or exercise the power of judicial review in adjudging the validity of the decision. Right to reason is an indispensable part of a sound judicial system, reasons at least sufficient to indicate an application of mind to the matter before court. Another rationale is that the affected party can know why the decision has gone against him. One of the salutary requirements of natural justice is spelling out reasons for the order made, in other words, a speaking out. The ‘inscrutable face of a sphinx’ is ordinarily incongruous with a judicial or quasi-judicial performance.”
11) That apart, Order 41 Rule 31 of the Code which deals
with the contents, date and the signature of judgment is also
apposite to take note of. It reads as under:
“31. Contents, date and signature of judgment.- The judgment of the Appellate Court shall be in writing and shall state—
(a) the points for determination;
(b) the decision thereon;
(c) the reasons for the decision; and
(d) where the decree appealed from is
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reversed or varied, the relief to which the appellant is entitled,
and shall at the time that it is pronounced be signed and dated by the Judge or by the Judges concurring there in.”
12) It is clear from mere reading of the Rule 31(a) to (d) that
it makes it legally obligatory upon the Appellate Court
(both-first and second Appellate Court) as to what should the
judgment of the Appellate Court contain.
13) Sub-clause(a) provides that the judgment must formulate
and state the points arising in the case for determination.
Sub-clause(b) provides that the Court must give decision on
such points and sub- clause(c) provides that the judgment
shall state the reasons for the decision. So far as sub-clause
(d) is concerned, it applies in those cases where the Appellate
Court has reversed the decree. In such case, the Court has to
specify the relief to which the appellant has become entitled to
as a result of the decree having been reversed in appeal at his
instance.
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14) While deciding the second appeal which lies only to the
High Court, the Court has to further ensure compliance of the
requirements of Section 100 of the Code in addition to the
requirements of Order 41 Rule 31 of the Code set out above.
15) In other words, the High Court while hearing the second
appeal at the time of its admission has to first find out
whether the second appeal involves any substantial
question(s) of law and if the Court finds that the appeal does
involve any substantial question(s) of law then such
question(s) is/are required to be formulated. The appeal can
be then heard finally only on such formulated question(s).
(See Santosh Hazari (supra).
16) If however, the Court, at the time of hearing the appeal
on the question of admission, comes to a conclusion that the
appeal does not involve any such question within the meaning
of Section 100 of the Code, then it has to pass a reasoned
order keeping in view the requirements of Order 41 Rule 31
set out above. Indeed, this being the mandatory requirements
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of law, its non-compliance by the Appellate Court render their
judgment bad in law.
17) As mentioned above, since the judgment impugned does
not satisfy the requirements of either Section 100 or/and
Order 41 Rule 31 of the Code, it is legally unsustainable.
18) In view of foregoing discussion, the appeal succeeds and
is, accordingly, allowed. Impugned order is set aside. The case
is remanded to the High Court for hearing of the appeal afresh
in accordance with law keeping in view the aforementioned
observations.
………...................................J.
[R.K. AGRAWAL]
…...……..................................J.
[ABHAY MANOHAR SAPRE] New Delhi; August 23, 2017
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ITEM NO.101 COURT NO.9 SECTION XVI S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No(s). 4165/2008 KANAILAL & ORS. Appellant(s) VERSUS RAM CHANDRA SINGH & ORS. Respondent(s) Date : 23-08-2017 This appeal was called on for hearing today. CORAM : HON'BLE MR. JUSTICE R.K. AGRAWAL HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE For Appellant(s) Mr. Shekhar Kumar, AOR (Not present) For Respondent(s) Mr. Bijan Kumar Ghosh, AOR (Not present)
The Court made the following O R D E R
None appears for the parties. The appeal is allowed in terms of the signed reportable
judgment. Pending applications, if any, shall also stand disposed
of.
(SWETA DHYANI) (CHANDER BALA) SENIOR PERSONAL ASSISTANT BRANCH OFFICER
(Signed reportable judgment is placed on the file)
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