Supreme CourtFull Bench(1993) 09 SC CK 0149

Rachhpal Singh vs Sohan Singh

Supreme Court Of India · Decided on 24 September 1993 · Citation: (1994) 2 SCC 544 Supp

HON’BLE JUDGES
S. P. Bharucha, J · J. S. Verma, J · B.P. Jeevan Reddy, J
RESULT
Allowed
CASE NUMBER
Civil Appeal No. 5205 Of 1993

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

4 paragraphs · 243 words
1.

LEAVE granted.

2.

HEARD on merits.

3.

DURING the hearing of the second appeal in the High court, the appellant made an application under Order 23 Rule 3 Civil Procedure Code placing reliance on a receipt dated 28/03/1977 alleged to have been executed by the opposite party. After inquiry conducted by the trial court on the direction of the High court, a finding was recorded that the said receipt was not a genuine document. The High court affirmed that finding and rejected the receipt as forged and fabricated. It also directed prosecution of the appellant for the same. It is obvious that on that conclusion reached by the High court, after rejecting the application under Order 23 Rule 3 Civil Procedure Code, the second appeal had to be heard and decided on merits. However, that was not done and after rejecting the application under Order 23 Rule 3 Civil Procedure Code because it was based on a receipt found to be forged, the High court proceeded to dismiss the appeal itself without considering the merits of the appeal. This was an obvious error on account of which the impugned judgment dismissing the appeal in this manner has to be set aside.

4.

CONSEQUENTLY, the appeal is allowed. The High court''s judgment, insofar as it relates to the dismissal of the second appeal, is set aside. The second appeal be now heard on merits and decided afresh by the High court. No costs.