THEPFULO NAKHRO ANGAMI vs. SHRIMATI RAVALU alias RENO M. SHAIZA

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 3 PETITIONER: THEPFULO NAKHRO ANGAMI Vs. RESPONDENT: SHRIMATI RAVALU alias RENO M. SHAIZA DATE OF JUDGMENT21/01/1971 BENCH: HEGDE, K.S. BENCH: HEGDE, K.S. SHAH, J.C. (CJ) MITTER, G.K. GROVER, A.N. RAY, A.N. CITATION: 1972 AIR 43 1971 SCR (1) 424 1971 SCC (1) 431 ACT: Appeal-Respondent in Supreme Court seeking to raise questions decided in favour of appellant by High Court--Respondent is entitled to raise such question even though he has not filed substantive appeal against of the People Act, 1951, s. 116A as amended in 1966-Court can devise appropriate procedure in absence of express provisions-Provisions of Civil Procedure Code O. XLI r. 22 can be drawn upon. HEADNOTE: In an election petition there were charges under s. 123(6) read with s. 77 of the Representation of the People Act, 1951 against the appellant. The High Court decided against him. although absolving him of certain charges. The appellant filed an appeal in this Court under s. 116A of the Representation of the People Act, 1951 as amended in 1966. The respondent contended that he was entitled to submit without preferring a Substantive appeal to this Court that the charges in respect of which the appellant had been absolved by the High Court were proved and he should therefore be allowed to raise those questions. On the matter being referred to a large bench-, HELD : The respondent’s contention must be accepted. In Rambhai Ashabhai Patel’s case it was ruled that this Court has power to decide all the points arising from the judgment appealed against and even in the absence of an express provision like OXLI r. 22 of the Code of Civil Procedure, this Court can devise appropriate procedure to be adopted at the hearing and there could be no better way of supplying the deficiency than by drawing upon the provisions of a general law like the Code of Civil Procedure and adopting such of those provisions as are ,suitable. The decision of the Court did not rest either on the ground that the appeal before it was brought by special leave or on the interpretation of S. 116A as it then stood. [426 D-G] Rai anbhai Ashabhai Patel v. Debbi Ajitkumar Pulsinji & Ors. [1965] 1 S.C.R. 712, followed and applied. http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 3 JUDGMENT: CIVIL APPELLATE JURISDICTION: Civil Appeal No. 1125 of 1970. Appeal under s. 116-A of the Representation of the People Act, 1951 from the judgment and order dated March 26, 1970 of the Assam and Nagaland High Court in Election Petition No. 2 of 1969. S.V. Gupte, S.K. Ghose, Advocate-General, Nagaland, Naunit Lal, A. R. Bharthakar, R. C. Choudhry and B. K. Dass, for the appellant. A. S. R. Chari, R. K. Garg, D. P. Singh, R. K. Jain, V. J. Francis and S. Chakravarty, for the respondent.. 425 On January 14, 1971 the Court passed, the following ORDER After hearing the arguments we are of the view that unders. 116A of the Representation of the People Act, 1951 as amend- ed by the Act of 1966, the respondent is entitled to support the judgment of the High Court without preferring an appeal against, an order made against him if the ultimate decision in the petition is in his favour. The reasons for this order will be given hereafter. The Judgment of the Court was delivered by Hegde, J. The decision on the question of law considered by this Bench was announced on the 14th of this month. We are now proceeding to give our reasons in’ support of that decision. On September 14, 1970, two of us (Shah, C.J. and Grover, J.) passed the following order "This appeal raises an important question of procedure. We have heard leaned Counsel appearing on behalf of the parties. Mr. Gupte appearing for the appel- lant contended that the charge under s. 123(6) read with s. 77 of the Representation of the People Act was not made out. Mr. Chari appearing on behalf of the respondent contended that he was entitled to submit without preferring a substantive appeal to this Court that the charges in respect of which the appellant has been absolved by order of the High Court are proved and he should be permitted to raise those questions in this appeal. Our attention has not been invited to any case which interprets the provisions of s. 116(A) of the Representation of the People Act at it stands after the amendment made in the year 1967. In view of the importance of the question, we direct that the case be referred to a larger bench of five judges. Hearing expedited. Though, the entire appeal was referred to a larger bench for decision, at the hearing it was considered advisable to decide only the question of law set out in the order and not the whole case. We accordingly heard arguments only on that question. In our opinion that question is concluded by the decision of this Court in Ramanbhai Ashabhai Patel v. Debhi Ajitkumar Fulsinji and’ Ors. (1) (1) [1965] 1 S.C.R. 712. 426 Mr. S. V. Gupte , learned Counsel for the appellant tried to distinguish that decision on two grounds viz. (1) that the decision in question was rendered in an appeal to this Court by special leave and as such the jurisdiction of this Court was much wider than that conferred on this Court by s. 116A of the Representation of the People Act, 1951 and (2) that http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 3 the scope of an appeal under s. 116A before, its amendment in 1966 was different than from its scope at present. We are unable to accept either of these two contentions. In the above decision, it was ruled that this Court has power to decide all the points arising from the judgment appealed against and even in the absence of an express provision like 0. XLI, r. 22 of the Code of Civil Procedure, this Court can devise appropriate procedure to be adopted at the hearing and there could be no better way of supplying the deficiency than by drawing upon the provisions of a general law like the Code of Civil Procedure and adopting such of those provisions as are suitable. The decision of, the Court did not rest either on the ground that the appeal before it was brought by special leave of this Court or on the interpretation of s. 116A as it than stood. The reasons behind the rule laid down by this Court are found at p. 725 of the report. Therein it is observed : "It is true that the rules framed by this Court in exercise of its rule making powers do not contain any provision analogous to 0. XLI, rule 22 of the Code of Civil Procedure which permits a party to support the judgment appealed against upon. a ground which has been found against him in that judgment. The provision nearest to, it is the one contained in 0. XVIII, r. 3 of the Rules of this Court which requires parties to file statement of cases. Sub-rule (1) of that rule provides that Part I of the statement of the case shall also set out the contentions of the parties and the points of law and fact arising in the appeal. It further provides that in Part II a party shall set out the propositions of law to be urged in support of the contentions of the party lodging the case and the authorities in support thereof. There is no reason to limit the provision of this rule only to those contentions which deal with the points found in favour of that party in the judgment appealed from. Apart from that we think that while dealing with the appeal before it this Court has the power to decide all the points arising from the judgment appealed against and even in the absence of an express provision like 0. XLI, r. 22 of the Code of Civil Procedure it can devise the appropriate procedure to be adopted at the hearing. There could be no better way of supplying the deficiency than by drawing upon the provisions of a 427 general law like the Code of Civil Procedure and adopting such of those provisions as are suitable. We cannot lose sight of the fact that normally a party in whose favour the judgment appealed from has been given will not be granted special leave to appeal from it. Considerations of justice, therefore, require that this Court should in appropriate cases permit a party placed in such a position to support the judgment in his- favour even upon grounds which were negatived in that judgment." The decision referred to above will govern the question of law with which we are connected in this case. The appeal was already directed by the Chief Justice to be posted before the Bench presided over by Mitter J. for further hearing. G. C. 428