LexJAIPUR DEVELOPMENT AUTHORITY versus SMT. KAILASHWATI DEVI
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A JAIPUR DEVELOPMENT AUTHORITY v. SMT. KAILASHWATI DEVI SEPTEMBER 2, 1997 B [SUHAS .C. SEN AND M. JAGANNADHA RAO, JJ.] Civil procedure Code, 1908 : Order 41, Rule 27(l)(aa)-Additional evidence-Eligibility for being entitled to produce-Held, not confined to par- ties who have adduced some evidence before the trial court--Even a party C who produced no evidence before the trial court can seek such permis- sion-Object of the Rule. The High Court had rejected the appellant's application for leading additional evidence under Order 41, Rule 27, CPC in a pending first appeal on the ground that the appellant had not led any evidence in the trial court. D Hence this appeal. Allowing the appeal, the Court HELD : The intention of Rule 27 (1) (aa) of Order 41 C.P .C is that a party who, for the reasons mentioned therein, was unable to produce the E evidence in the trial court, should be enabled to produce the same in the appellate court. It mentions conditions which must be complied with by the party producing the additional evidence. It is not one of the conditions that the party seeking to introduce additional evidence must have also been one who has led some evidence in the trial court. Such a view amounts to F introducing an additional condition not contemplated by the sub-rule. No distinction was intended by the sub-rule between a party who has produced some evidence in the trial court and one who has adduced no evidence in the trial court. All that is required is that the conditions mentioned in the body of the sub-rule must be proved to exist. It is not permissible to restrict Rule 27 (l)(aa) for the benefit of only those who have adduced some G evidence in the trial court. [ 666-F -HJ Mohd. Saifur Rahman v. State of Assam, AIR (1985) Gau 107, ap- proved. Gurbakhsh Singh v. Shankar Das Sadhu Ram, All (1936) Lah 71, H disapproved. 664 JAIPUR DEVELOPMENT AUTHORITY v. KAllASHWATI DEVI [M.JAGANNADHA,J.]6fi'i CIVIL APPELLATE JURISDICTION: Civil Appeal No. 5948 of A . . 1997 . From the Judgment and Order dated 10.12.96 of the Rajasthan High Court in S.B.C.F.A. No. 19 of 1996. S.K. Bhattacharya for the Appellant. B Nemo for the Respondent. The Judgment of the Court was delivered by M. JAGANNADHA RAO, J. Leave granted. c This Civil appeal has been preferred by the Jaipur Development Authority against the Judgment of the High Court of Rajasthan at Jaipur in S.B. Civil First Appeal No. 19 of 1995 dateil 10.12.1996. By that Judg- ment, the High Court rejected an application filed by the appellant for D leading "additional evidence" under Order 41 Rule 27, Code of Civil Procedure, in a pending first appeal on the ground that the appellant had not led any evidence in the trial court. The Court took the above view following a decision of the Gauhati High Court in Md. Saifur Rahman v. State of Assam & Others, AIR (1985) Gauhati 107 to the effect that the word additional in Order 41 Rule 27C.P.C meant the "joining or uniting E one thing to another so as to form one aggregate" and that a party was disentitled to produce any additional evidence if he had not produced any evidence in the trial Court. The facts are as follows : F The suit was filed by the respondent questioning certain land acquisi- tion proceedings and seeking permanent injunction on the basis that the plaintiff was in possession. The appellant got impleaded in the trial Court as a defendant. The suit was decreed. ex-parte. Appeal was preferred by the appellant to the High Court and two documents were sought to be filed G ~ by the appellant under Order 41 Rule 27 to show that possession was taken •' over from the plaintiff long back. This application was rejected by the High Court on the ground that the appellant-defendant had not adduced any evidence in the trial court. It is this order that is questioned in this appeal. We are of the view that the interpretation put in by the High Court H 666 SUPREME COURT REPORTS (1997] SUPP. 3 S.C.R. A of Rajasthan and the High Court of Gauhati on the word additional in B c D E clause (aa) of Order 41 Rule 27 C.P.C. is not correct. .. - The provisions of rule 27 of Order 41 in so far as they are relevant read as follows : "Rule 27: Production of additional evidence in appellate Cowt : (1) The parties to an appeal shall not be entitled to produce additional evidence. Whether oral or documentary, in the appellate Court. But if. (a) ························
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