SATISH CHAND SURANA vs. RAJ KUMAR MESHRAM

REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO(S). 7446 OF 2021 (Arising out of SLP(Civil) No.30587 of 2019) SATISH CHAND SURANA ...Appellant(s) Vs. RAJ KUMAR MESHRAM ...Respondent(s) O R D E R Leave granted. (2) The appellant herein was the plaintiff in Civil Suit No.30A/2017 on the file of the First Additional District Judge, Balode, and the respondent was the defendant. The parties are referred to by their respective ranking before the Trial Court. (3) The plaintiff filed the said suit for specific performance of the Agreement dated 26.08.2015 said to have been executed by the defendant in favour of the plaintiff for sale of property No.395 and 396/1 having Signature Not Verified Digitally signed by Anita Malhotra Date: 2022.01.10 16:06:31 IST Reason: 1 area 0.59 hectare and 0.05 hectare respectively, totally measuring 0.64 Hectare situated at Village Jagtara, Patwari Halka No.22, Balode. The suit was proceeded ex-parte . On appreciation of the materials placed on record, the Trial Court dismissed the suit. (4) The plaintiff filed an appeal, F.A. No.433 of 2018 before the High Court of Chhattisgarh challenging the aforesaid judgment. During the pendency of the appeal, the plaintiff filed an application under Order 41 Rule 27 of the Code of Civil Procedure (for short, ‘CPC’) for production of additional evidence. The High Court dismissed the appeal by the impugned judgment, without considering the said application. The plaintiff has challenged the legality and correctness of the judgment of the High Court in this appeal. (5) Though notice was served on the respondent/defendant but no one has entered appearance on his behalf. (6) Heard learned counsel for the appellant and perused the materials placed on record. (7) Learned counsel for the appellant-plaintiff submits that the High Court has dismissed the first 2 appeal of the plaintiff without deciding the application filed by him under Order XLI Rule 27 of the CPC, seeking permission to adduce the additional evidence. Learned Counsel further submits that the appellant has a good case on merits. (8) It is well-settled that, ordinarily, the Appellate Court should not travel beyond the record of the lower court. Section 107 of the CPC carves out an exception to this general rule, enabling the Appellate Court to take additional evidence subject to the conditions prescribed in Order 41 Rule 27 of the CPC. Thus, grant or refusal of the opportunity for production of additional evidence at the appellate stage is within the discretion of the appellate court. Dismissal of the main appeal without deciding the application for additional evidence would result in miscarriage of justice. The First Appellate court, being the last court of facts and evidence, should permit the production of additional evidence where the explanation furnished by the party is satisfactory and the documents in question are vital to establish the case. (9) It is also necessary to observe here that the 3 application for permission to file additional evidence should contain the list of documents giving full particulars thereof and copies sought to be filed as additional evidence should be served on the other side. However, the High Court cannot completely ignore the application filed by the appellant and pronounce the judgment. If the appellant makes out a case for allowing the application, the material produced along with the application has to be considered at the time of final disposal of the appeal in accordance with law. (10) In the instant appeal, it is clear that the High Court has proceeded to dismiss the appeal without considering the application filed by the appellant-plaintiff. In our view, the High Court has to consider the matter afresh in the light of the observations made above. (11) In the result, the appeal succeeds and is accordingly allowed in part. The judgment of the High Court impugned herein is set aside. The matter is remitted back to the High Court for fresh disposal in accordance with law and in view of the observations made above. 4 (12) Pending application(s), if any, shall stands disposed of. There will be no order as to costs. .......................J. [S. ABDUL NAZEER] .......................J. [KRISHNA MURARI] New Delhi; December 6, 2021. 5 ITEM NO.36 Court 7 (Video Conferencing) SECTION IV-C S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Petition(s) for Special Leave to Appeal (C) No(s). 30587/2019 (Arising out of impugned final judgment and order dated 20-06-2019 in FA No. 433/2018 passed by the High Court of Chhattisgarh at Bilaspur) SATISH CHAND SURANA Petitioner(s) VERSUS RAJ KUMAR MESHRAM Respondent(s) (IA No. 183937/2019 - EXEMPTION FROM FILING O.T.) Date : 06-12-2021 This matter was called on for hearing today. CORAM : HON'BLE MR. JUSTICE S. ABDUL NAZEER HON'BLE MR. JUSTICE KRISHNA MURARI For Petitioner(s) Mr. Ashutosh Ghade,Adv. Ms. Manju Jetley, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Leave granted. The appeal is allowed in part in terms of the signed Reportable order. Pending application(s), if any, shall stands disposed of. (ANITA MALHOTRA) (KAMLESH RAWAT) COURT MASTER COURT MASTER (Signed Reportable order is placed on the file.) 6