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DESASINGH
A
v.
AJIT SINGH AND ORS.
DECEMBER 8, 2006
[DR. ARIJIT PASA VAT AND S.H. KAPADIA, JJ.]
B
Practice and procedure-Non-appearance on behalf of appellant in
second appeal for reasons beyond their control-Decision on merits by High
Court against appellant-Correctness of-Held: High Court ought to have c
dismissed the matter for default-Thus, order of High Court set aside and
matter remitted back.
The question which arose for consideration in this appeal was whether
in second appeal when there was non appearance on behalf of appellant due to
unforeseen circumstances, High Court was right in proceeding to decide the D
matter on merits.
Disposing of the appeal, the Court
HELD: When the matter was taken up before the High Court, there was
no representation by the appellant because of circumstances beyond their E
control and the matter was decided against them. Normally when the appellant
is not represented, the High Court would dismiss it for default and not go
into the merits in detail. Thus, the order of the High Court is set aside and
the matter is remitted back to the High Court for fresh hearing on merits.
[476-E-G]
CIVIL APPELLATE JURISDICTION : Civil Appeal No. 5663 of 2006~
F
From the final Judgments and Orders dated 22.10.2002 and 7.5.2004 of
~
the High Court of Punjab and Haryana at Chandigarh in R.S.A. No. 8/1981 and
~
C.M. No. 13908-C/2003 in R.S.A. No. 8/1981 respectively.
(
Amrit Lal Jain, Dhiraj and P.N. Puri for the Appellant.
G
Ajay Jain, Jinendra Jain, G. Ravi Shanker and Kamlendra Mishra for the
.....
Respondents .
The Judgment of the Court was delivered by
475
H
476
SUPREME COURT REPORTS [2006] SUPP. 10 S.C.R.
A
Dr. ARIJIT PASA Y AT, J. Leave granted.
Challenge in these appeals is to the correctness of judgment rendered
by a learned Single Judge of the Punjab and Haryana High Court dismissing
the second appeal filed.
Though appeal was decided in the absence of
learned counsel for the appellant yet the High Court proceeded to decide the
B matter on merits.
Learned counsel for the appellant submitted that an application in terms
of Order XL! of the Rule 27 of the Code of Civil Procedure, 1908 (in short the
'CPC') was filed. Shri lshwari Parshad, Advocate was initially engaged by
the appellant at the time of admission. He retired from·practice due to his old
C age. Thereafter another learned counsel Sh. Susheel Kumar Goyal alongwith
his son Sh. S.B. Goyal were engaged. Unfortunately, Sh. S.B. Goyal expired
in 2001 and thereafter Sh. Sushi! Kumar Goyal also retired from practice.
When the matter was listed on 22.10.2002 there was no appearance on behalf
of the appellant because of the aforesaid unforeseen circumstances. That is
how there was .no representation when the matter was listed. Unfortunately,
D the High Court without referring to all the relevant aspects
placed for
consideration, decided the matter on merits.
E
Learned counsel for the respondents submitted that though the appellant
was not represented, the High Court looked into the records and decided the
matter.
As the factual scenario which is almost undisputed goes t<? show, there
was no representation when the matter was taken up before the High Court.
Because of circumstances beyond foe control of the appellants, there was no
appearance and the matter was decided against them. Normally when the
appellant is not represented, the High Court would dismiss it for default and
F not go into the merits in detail. That is precisely what has not been done
in the present case.
In the peculiar circumstances, we set aside the order of the High Court
anc remit the matter to the High Court for fresh hearing on merits.
Learned counsel for the appellant stated that another counsel shall be
G engaged within a period of one month. The matter shall be listed before the
appropriate Bench after a period of six weeks.
Appeals are disposed of to the aforesaid extent with no order as to
costs.
H NJ.
Appeals disposed of.
Lex