Madras High Court
Venkatamma vs Mohammed Aasif Ali on 21 January, 2021
C.M.A.Nos.804, 805 and 830 of 2005
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 21-01-2021
CORAM
THE HONOURABLE MR. JUSTICE S.M.SUBRAMANIAM
CMA Nos.804, 805 and 830 of 2005
And
CMP Nos.4496, 4497 and 4661 of 2005
Venkatamma .. Appellant in CMAs 804&805/2005
1.Muniraj
2.Nagaraj
3.Venkatamma
4.Aswathamma
5.Somaiah .. Appellants in CMA 830/2005
vs.
1.Mohammed Aasif Ali
2.Ramachandrappa
3.Ramakrishnappa
4.Bagiyamma
5.Pappamma
6.C.Krishnappa
7.Kesappa
8.Venkataramanappa
9.Chandiramma .. Respondents in CMA 804/2005
1.Pappamma
2.Ramachandrappa
3.Ramakrishnappa
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C.M.A.Nos.804, 805 and 830 of 2005
4.Bagiyamma
5.C.Krishnappa
6.Kesappa
7.Venkataramanappa
8.Chandiramma
9.Mohammed Aasif Ali .. Respondents in CMA 805/2005
1.Pappamma
2.Ramappa
3.Krishnappa
4.Oppalamma
5.Ramaiya
6.Chinnapidda
7.Parvathamma
8.Ramachandrappa
9.Ramakrishnappa
10.Bagiyamma
11.Lakshmamma
12.Chandirudu .. Respondents in CMA 830/2005
CMA 804 of 2005 is preferred under Order 43, Rule 1(U) of the Code
of Civil Procedure against the judgment and decree dated 31.12.2003 made
in A.S.No.13 of 2002 on the file of the Subordinate Court, Hosur, in
reversing the judgment and decree dated 20.11.2001 in O.S.No.332 of 1991
on the file of the District Munsif Court, Hosur.
CMA 805 of 2005 is preferred under Order 43, Rule 1(U) of the Code
of Civil Procedure against the judgment and decree dated 31.12.2003 made
in A.S.No.18 of 2002 on the file of the Subordinate Court, Hosur, in
reversing the judgment and decree dated 20.11.2001 in O.S.No.332 of 1991
on the file of the District Munsif Court, Hosur.
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C.M.A.Nos.804, 805 and 830 of 2005
CMA 830 of 2005 is preferred under Order 43, Rule 1(U) of the Code
of Civil Procedure against the judgment and decree dated 31.12.2003 made
in A.S.No.17 of 2002 on the file of the Subordinate Court, Hosur, in
reversing the judgment and decree dated 20.11.2001 in O.S.No.165 of 1983
on the file of the District Munsif Court, Hosur.
For Appellant in all CMAs : Mr.V.Raghavachari
For Respondents-1&9 all CMAs: Mr.S.Saravanakumar for
Mr.M.Sudhakar
For Respondents-5&6 : Mr.D.Thirunavukkarasu
For Respondents-2to4,7&8 : No Appearance
COMMON JUDGMENT
The appellants in these Civil Miscellaneous Appeals are the
plaintiffs in O.S.Nos.332 of 1991 and 165 of 1983. The suits were instituted
for declaration, possession and for mandatory injunction.
2. The suits were decreed in favour of the plaintiffs.
3. The defendants preferred the appeal suit in A.S.Nos.13, 17 and
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C.M.A.Nos.804, 805 and 830 of 2005
18 of 2002.
4. The First Appellate Court adjudicated the issues and remanded
the matters back to the Trial Court for reconsideration. The said orders of
remand passed in Appeal Suits are under challenge in the these Civil
Miscellaneous Appeals.
5. The reason for remanding the suits for reconsideration is that
the Trial Court has not provided an opportunity for additional oral evidence
and further the issues were re-casted without any notice to the parties. The
findings in this regard in the impugned judgments i.e., A.S.Nos.13,18 and
17 are extracted hereunder:-
“A.S.Nos.13 and 18 of 2002 - nkw;fz;l
c/e/K/r/gpupt[ 1 kw;Wk; 4Ia[k; tHf;fpd;
jPu;g;g[fisa[k; fUj;jpy; bfhs;Sk;nghJ
tprhuiz ePjpkd;wk; rhl;rpaj;jpd;
mog;gilapYk; r';fjpfspd; mog;gilapYk;
rhl;rpaj;jpw;F Kd;ng ,Ujug;g[ tHf;fpd;
Kf;fpa r';fjpfisg; bghWj;J
Fwpg;ghft[k; bjspthft[k; vGtpdhf;fs;
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C.M.A.Nos.804, 805 and 830 of 2005
rl;lg;go vGg;gg;gl;L mjdog;gilapy;
,Ujug;gpdUf;Fk; j';fs; jug;g[ tHf;fpid
tha;bkhHp rhl;rpaj;jpd; K:yKk;
Mtz';fspd; K:yKk; epU:gpg;gjw;F rhl;rpa
rl;lg;go nghjpa tha;g;gspf;fhkYk;
cz;ikapy; rl;l eilKiw tpjpfSf;F
Kudhf jPu;t[ fz;Ls;sJ vd;Wk; j';fs;
jug;g[ vGtpdhf;fs; vd;d (without knowing
the case and issue ....) vd;gJ jFe;j
jug;gpdUf;F bjupe;jhy; jhd; me;j
vGtpdhf;fSf;F. rk;ge;jg;gl;l
jug;gpdu;fshy;. Mtz';fspd;
mog;gilapYk;. tha;bkhHp rhl;rpaj;jpd;
mog;gilapYk; Fwpg;ghft[k; bjspthft[k;
Kjy;tprhuizapd;nghJk; FWf;F
tprhuizapd;nghJk; rhl;rpakspf;f Koa[k;
vd;Wk; mt;thW vGtpdhf;fs; vGg;gg;gl;L
mjdog;gilapy; rhl;rpfs; tprhuiz
bra;ag;glhj epiyapy;. tprhuiz
ePjpkd;wk; ,Ujug;g[ rhl;rpfspd; tprhuiz
Koe;jjw;F gpd;dpl;L jPu;g;g[ tH';Ftjw;Fs;
1 khjj;jpw;F Kd;g[ Kf;fpa vGtpdhf;fis
Kd;mwptpg;gpd;wp khw;wpaikj;Js;s
fhuzj;jpdhy;jhd; thjpfs;. gpujpthjpfs;
j';fs; jug;g[ tHf;fpid epU:gpg;gjw;F
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C.M.A.Nos.804, 805 and 830 of 2005
nghjpa tha;g;ghf mikatpy;iy vd;W
mwpa[k; epiyapy;. tprhuiz ePjpkd;wk;
rhl;rpaj;jpd; mog;gilapYk;. r';fjpfspd;
mog;gilapYk;. jPu;t[ fhzhky;
mDkhdj;jpd; mog;gilapy; N:H;epiyfspd;
mog;gilapYk; ,t;tHf;fpy;
rl;ltpjpKiwfSf;F Kudhf jPu;t[
fz;Ls;s epiyapy; ,k;khjpupahd rhl;rpa
rl;lk;. brhj;Jupik khw;Wr;rl;lk;. Mfpa
rl;ltpjpKiwfSf;F Kudhf jPu;t[
fz;Ls;s xU tHf;fpid kPz;Lk;
tprhuiz bra;J (remand) rl;lg;goa[k;.
r';fjpfspd;goa[k; Mtz';fspd;goa[k;
bjspthd jPu;g;gpw;F tu kWtprhuizf;F
(remand) cj;jputpLtJjhd; ePjpapd; eyd;
fUjp (in the interest of justice) mtrpak; vd;W
mwpa[k; epiyapy;. ,t;tHf;fpid
kWtprhuizf;fhf (remand) tprhuiz
ePjpkd;wj;jpw;F jpUg;gpaDg;g
cj;jputplntz;oaJ mtrpabkd;W
jPu;khdpf;fg;gLfpwJ/
gpur;rpid 7 ? ,Wjpahf ,/k/vz; 53-
03 kDit mDkjpj;J
cj;jputplg;gLfpwJ/ ,Wjpahf nk/K/vz;
13-02 kw;Wk; nk/K/vz; 18-02
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C.M.A.Nos.804, 805 and 830 of 2005
mDkjpf;fg;gl;L khtl;l cupikapay;
ePjpkd;wk;. XN:u; m/t/vz; 332-91. ehs;
20/11/2001 md;W gpwg;gpf;fg;gl;l jPu;g;g[iu
kw;Wk; jPu;g;ghizia uj;J bra;J.
,j;jPu;g;g[iuapy; Rl;of;fhl;oa[s;sjd;
mog;gilapy; tpupthf jPu;khdpg;gjw;F
VJthft[k;. tprhuiz ePjpkd;wj;jpy;
cgajug;gpdu;fSf;Fk; TLjy; tha;bkhHp
rhl;rpak; mspf;ft[k;. TLjy; Mtz';fs;
jhf;fy; bra;at[k; re;ju;g;gk; mspg;gjw;F
VJthft[k;. kWtprhuizf;fhf
,t;tHf;if fPHik ePjpkd;wj;jpw;F
jpUg;gpaDg;g cj;jutplg;gLfpwJ/
tprhuiz ePjpkd;wk; nfhg;g[ fpilj;j
K:d;W khjj;jpw;Fs; tprhuiz Kof;f
eltof;if vLf;f ntz;Lbkd;W
Mizaplg;gLfpwJ/ ,k;nky;KiwaPl;oy;
nky;KiwaPl;lhsu;fs; brYj;jpa[s;s ePjpkd;w
fl;lzj;ij nky;KiwaPl;lhsu;fSf;F
jpUg;gp brYj;j cj;jutplg;gLfpwJ/
A.S.No.17 of 2002 - nkw;fz;l
c/e/K/r/gpupt[ 1 kw;Wk; 4Ia[k; tHf;fpd;
jPu;g;g[fisa[k; fUj;jpy; bfhs;Sk;nghJ
tprhuiz ePjpkd;wk; rhl;rpaj;jpd;
mog;gilapYk; r';fjpfspd; mog;gilapYk;
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C.M.A.Nos.804, 805 and 830 of 2005
rhl;rpaj;jpw;F Kd;ng ,Ujug;g[ tHf;fpd;
Kf;fpa r';fjpfisg; bghWj;J
Fwpg;ghft[k; bjspthft[k; vGtpdhf;fs;
vGg;gg;gl;L mjdog;gilapy;
,Ujug;gpdUf;Fk; j';fs; jug;g[ tHf;fpid
tha;bkhHp rhl;rpaj;jpd; K:yKk;
Mtz';fspd; K:yKk; epU:gpg;gjw;F nghjpa
tha;g;gspf;fhkYk; jPu;t[ fz;Ls;sJ vd;Wk;
j';fs; jug;g[ vGtpdhf;fs; vd;d vd;gJ
jFe;j jug;gpdUf;F bjupe;jhy; jhd; me;j
vGtpdhf;fSf;F. rk;ge;jg;gl;l
jug;gpdu;fshy;. Mtz';fspd;
mog;gilapYk;. tha;bkhHp rhl;rpaj;jpd;
mog;gilapYk; Fwpg;ghft[k; bjspthft[k;
Kjy;tprhuizapd;nghJk; FWf;F
tprhuizapd;nghJk; rhl;rpakspf;f Koa[k;
vd;Wk; mt;thW vGtpdhf;fs; vGg;gg;gl;L
mjdog;gilapy; rhl;rpfs; tprhuiz
bra;ag;glhj epiyapy;. tprhuiz
ePjpkd;wk; ,Ujug;g[ rhl;rpfspd; tprhuiz
Koe;jjw;F gpd;dpl;L jPu;g;g[ tH';Ftjw;Fs;
1 khjj;jpw;F Kd;g[ Kf;fpa vGtpdhf;fis
Kd;mwptpg;gpd;wp khw;wpaikj;Js;s
fhuzj;jpdhy;jhd; thjpfs;. gpujpthjpfs;
j';fs; jug;g[ tHf;fpid epU:gpg;gjw;F
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C.M.A.Nos.804, 805 and 830 of 2005
nghjpa tha;g;ghf mikatpy;iy vd;W
mwpa[k; epiyapy;. tprhuiz ePjpkd;wk;
rhl;rpaj;jpd; mog;gilapYk;. r';fjpfspd;
mog;gilapYk;. jPu;t[ fhzhky;
mDkhdj;jpd; mog;gilapy; N:H;epiyfspd;
mog;gilapYk; ,t;tHf;fpy;
rl;ltpjpKiwfSf;F Kudhf jPu;t[
fz;Ls;s epiyapy; ,k;khjpupahd rhl;rpa
rl;lk;. brhj;Jupik khw;Wr;rl;lk;. Mfpa
rl;ltpjpKiwfSf;F Kudhf jPu;t[
fz;Ls;s xU tHf;fpid kPz;Lk;
tprhuiz bra;J (remand) rl;lg;goa[k;.
r';fjpfspd;goa[k; Mtz';fspd;goa[k;
bjspthd jPu;g;gpw;F tu kWtprhuizf;F
(remand) cj;jputpLtJjhd; ePjpapd; eyd;
fUjp (in the interest of justice) mtrpak; vd;W
mwpa[k; epiyapy;. ,t;tHf;fpid
kWtprhuizf;fhf (remand) tprhuiz
ePjpkd;wj;jpw;F jpUg;gpaDg;g
cj;jputplntz;oaJ mtrpabkd;W
jPu;khdpf;fg;gLfpwJ/
gpur;rpid 6 ? ,Wjpahf
,k;nky;KiwaPL mDkjpf;fg;gl;L. khtl;l
cupikapay; ePjpkd;wk;. XN:u; m/t/vz;/165-
83 ehs; 20/11/01y; md;W gpwg;gpf;fg;gl;l
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C.M.A.Nos.804, 805 and 830 of 2005
jPu;g;g[iu kw;Wk; jPu;g;ghizia uj;J
bra;J. ,j;jPu;g;g[iuapy; Rl;of;fhl;oa[s;sjd;
mog;gilapy; tpupthf jPu;khdpg;gjw;F
VJthft[k;. tprhuiz ePjpkd;wj;jpy;
cgajug;gpdu;fSf;Fk; TLjy; tha;bkhHp
rhl;rpak; mspf;ft[k;. TLjy; Mtz';fs;
jhf;fy; bra;at[k; re;ju;g;gk; mspg;gjw;F
VJthft[k;. kWtprhuizf;fhf
,t;tHf;if fPHik ePjpkd;wj;jpw;F
jpUg;gpaDg;g cj;jutplg;gLfpwJ/
tprhuiz ePjpkd;wk; nfhg;g[ fpilj;j
K:d;W khjj;jpw;Fs; tprhuiz Kof;f
eltof;if vLf;f ntz;Lbkd;W
Mizaplg;gLfpwJ/ ,k;nky;KiwaPl;oy;
nky;KiwaPl;lhsu;fs; brYj;jpa[s;s ePjpkd;w
fl;lzj;ij nky;KiwaPl;lhsu;fSf;F
jpUg;gp brYj;j cj;jutplg;gLfpwJ/@
6. This Court is of the considered opinion that under Section 107
CPC, the powers of the Appellate Court are contemplated. The Appellate
Court shall have powers to remand the case to frame issues, take additional
evidence or require such evidence to be taken. Order 41, Rules 23 and 23-A
provide power for remanding the cases to the Trial Court. However, Order
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C.M.A.Nos.804, 805 and 830 of 2005
41, Rule 24 CPC enumerates that Court where evidence upon record is
sufficient to enable the Appellate Court to pronounce the judgment, the
Appellate Court may after resetting the issues, if necessary, finally
determine the suit, notwithstanding that the judgment of the Court from
whose decree the appeal is preferred has proceeded wholly upon some
ground other than that on which the Appellate Court proceeds.
7. The question arises whether the order of remand was issued in
accordance with Rules 23, 23A and 24 of the Order 41 CPC.
8. The reason for remand is to be considered for the purpose of
invoking even the provisions of the Code of Civil Procedure.
9. In these cases, the reasons stated are to take additional, oral
evidence or to recast the issues. Even, in cases, where additional documents
are to be filed, the same can be filed by either of the parties by filing an
application before the Appellate Court itself. The Appellate Court is well
within its power to examine the documents or witnesses by providing
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C.M.A.Nos.804, 805 and 830 of 2005
opportunity to all the parties to the appeal suit.
10. Remanding the matter would cause prejudice to the interest of
the parties resulting longevity of the litigation. The parties would be
frustrated on account of long duration for completion of the litigation. Thus,
the Appellate Courts are to be cautious while remanding the matters.
11. It may be an easy way out for remanding the matter for re-
appraisal or for reconsideration. However, such remand is necessary or not
and within the scope of Order 41, Rules 23 and 23-A CPC are to be
examined by the Courts by passing an order under Order 41, Rules 23 and
23-A CPC.
12. Order 41, Rule 24 CPC unambiguously enumerates that where
evidence upon record is sufficient to enable the Appellate Court to
pronounce the judgment, the Appellate Court may after resetting the issues,
if necessary, finally determine the suit. The Appellate Court, therefore, shall
accept additional documents, examine witnesses, by recasting the issues, if
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C.M.A.Nos.804, 805 and 830 of 2005
necessary and decide the matter finally by affording opportunity to all the
parties.
13. This being the provisions of the Code of Civil Procedure,
there is no reason whatsoever to remand the matters back to the Trial Court
with reference to the facts and evidences are concerned and thus, the First
Appellate Court has committed an error in remanding the matters back
which would cause prejudice to the interest of the parties.
14. This being the factum, the judgment and decree dated
31.12.2003 passed in A.S.Nos.13, 17 and 18 of 2002 on the file of the
Subordinate Court, Hosur stand set aside. The First Appellate Court is
directed to decide the issues on merits and in accordance with law, by
affording opportunity to the parties to the Appeal Suit, if necessary, by
recasting the issues or accepting additional evidence and examining
witnesses.
15. The First Appellate Court is directed to dispose of the Appeal
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C.M.A.Nos.804, 805 and 830 of 2005
Suits, within a period of six months from the date of receipt of a copy of this
judgment. The parties to the Appeal Suits are directed not to seek
unnecessary adjournments and the First Appellate Court shall not grant
unnecessary adjournments on flimsy grounds. Even if adjournments on
genuine grounds are to be granted, the reasons are to be recorded by the
Courts.
16. With the above observations, CMA Nos.804, 805 and 830 of
2005 stand allowed. However, there shall be no order as to costs.
Consequently, connected miscellaneous petitions are closed.
21-01-2021
Speaking Order/Non-Speaking Order.
Internet : Yes/No.
Index: Yes/No.
Svn
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C.M.A.Nos.804, 805 and 830 of 2005
To
1.The Sub Judge,
Sub Court,
Hosur.
2.The District Munsif,
District Munsif Court,
Hosur.
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C.M.A.Nos.804, 805 and 830 of 2005
S.M.SUBRAMANIAM, J.
Svn
C.M.A.Nos.804, 805 and 830 of 2005
21-01-2021
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