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GURDEV SINGH AND ORS.
v.
MEHNGA RAM AND ANR.
JULY 11, 1997
[S.B. MAJMUDAR AND M. JAGANNADHA RAO, JJ.]
Code of Civil Procedure, 1908 : Section 115-0rder XLI-Rule
27(b )-Additional evidence-Power of appellate Cowt-Revision-Power of
High Coult-Appellate Cowt-Final hearing of appellant's appeal-Applica-
tion under Order XL! Rule 27(b )-Appellate Court felt that additional
evidence wqs required to be produced as requested by appellants by way of
examination of a hand writing expe1t--High Coult in revision held that order
of appellate Cowt was not sustainable-Appeal before Supreme Cowt--Held
at the interim stage High Court should not have held that order was without
jurisdiction-Order of High Cowt set aside-Appellate Court shall decide the
appeal on merit.
CIVIL APPELLATE JURISDICTION : Civil Appeal No. 4726 of
1997.
From the Judgment and Order dated 12.3.96 of the Punjab and
Haryana High Court in C.R. No. 169 of 1996.
Munilal Verma, Devender Verma and Ms. Naresh Bakshi for the
Appellants.
P.N. Puri for the Respondents.
The following Order of the Court was delivered :
Leave granted.
We have heard learned counsel for the parties. The grievance of the
appellants before us is that in an appeal filed by them before the learned
Additional District Judge, Ferozepur, in an application under Order XLI
Rule 27(b), Code of Civil Procedure (CPC) the learned Additional District
Judge at the final hearir,g of the appeal wrongly felt that additional
evidence was required to produced as requested by the appellants by way
of examination of a hand-writing expert. The High Court in the impugned.
693
694
SUPREME COURT REPORTS (1997) SUPP. 2 S.C.R.
A order exercising jurisdiction under Section 115, CPC took the view that the
order of the Appellate Court could not be sustained. In our view the
approach of the High Court in revision at that interim stage when the
appeal was pending for final hearing before the learned Additional District
Judge was not justified and the High Court should not have interfered with
B the order which was within the jurisdiction of the Appellate Court. The
reason is obvious. The Appellate Court hearing the matter finally could
exercise jurisdiction one way or the other under Order XLI Rule 27
specially clause (b). If the order was wrong on merits, it would always b5
open for the respondent to challenge the same in accordance with law if
an occasion arises to carry the matter in Second Appeal after an appellate
C decree is passed. But at this interim stage, the High Court should not have
felt itself convinced that the order was without jurisdiction .. Only on this
short question, without expressing any opinion on the merits of the con-
troversy involved and on the legality of the contentions advanced by both
the learned counsel for the parties regarding additional evidence, we allow
D this appeal, set aside the order of the High Court. In the result, the
Additional District Judge shall now decide the appeal on its own merits.
We make it clear that the order of the learned Additional District Judge,
Ferozepur dated 12.12.1995 shall now be complied with, subject to the
liberty reserved to the respondent as aforesaid.
T.N.A.
Appeal allowed.
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