Delhi High Court
Krishan Lal Gupta vs Dujodwala Industries And Ors. on 19 February, 1976
Equivalent citations: ILR1976DELHI442
JUDGMENT V.D. Misra, J.
(1) Issuing commissions for recording the statements of witnesses is not unusual in civil eases. It is being dune ever since the Code of Civil Procedure was enforced more than a hundred years ago. Whenever a case fur such examination is made out, parties arc allowed to examine their witnesses on commission. In the case before us the defendant asked for permission to examine his witnesses on commission. The permission was given. Now he refuses to examine them and contends that he will examine them on commission only after the plaintiff has examined his witnesses and closed his case. He claims it as his right. He declines to examine them before the case is set down for hearing. If he is right then there is an end of the conception of a continuous trial. Let us, therefore, examine the Code of Civil Procedure and find out its intention.
(2) The rules of pleading and other ancillary rules contained in the Code of Civil Procedure have one main object in view. It is to Iind out and narrow down the controversy between the parties. Co achieve it various provisions have been made in the Code. Each party is required to place all the material facts before the Court. Gone are the days of hide-and-seek and a party is no more allowed to take the opposite party by surprise. The Court has been empowered under Order X to examine any party at the first hearing of the suit. or at any subsequent hearing, about any material questions relating to the suit. Needless to say, this examination forms a part of the record of the case. No party can object to the questions asked by the Court. The pica that the opposite party has not yet been examined cannot be raised. Each party has been given the right to ask for the discovery of facts and documents, as well as inspection of documents, from the opposite party and the latter is bound to disclose them as long as the matter is relevant to the suit (Order XI). Each party is required to admit or deny the documents produced by the opposite party (Order XII). A party can also call upon any other parly to the suit to admit for the purposes of the suit, any specific fact or facts. the Court is required to frame issues on the matters at which the parlies are found at variance (Order XIV).
(3) The procedure for trying the case is laid down in Order Xvii Rule 1 of the Code. It is in the following terms :
"1(1)The Court may, if sufficient cause is shown,, at any stage of the suit grant time to the parlies or to any of them, and may from lime to time adjourn the hearing of the suit.
(2)In every such case the Court shall fix a day for the further hearing of the suit, and may make such order as it thinks fit with respect to the costs occasioned by the adjournment :
PROVIDED that, when the hearing of evidence has once begun, the hearing of the suit shall be continued from day to day until all the witnesses in attendance have been examined, unless the Court finds the adjournment of the hearing beyond the following day to be necessary for reasons to be recorded."
THEproviso to sub-rule (2) unambiguously lays down that once the hearing of evidence has begun, the hearing has to continue from day to day till all the witnesses have been examined. Adjournment is an exception and continuous hearing is the rule. It is true that the Courts, in practice, have buried the rule fathoms deep and have been granting adjournments on the filmsiest of grounds. It is rare indeed when a Court holds a trial continuously in terms of this rule. But then this is no reason why this rule should not be followed and enforced in practice.
(4) Way back in 1925 Civil Justice Committee Report severly condemand the judiciary for continuously flouting the provisions of Order Xvii Rule I by granting adjournments for every conceivable reason and failing to hold a continuous trial. After a lapse of 33 years the 14th Report of the Law Commission of India on "Reform of Judicial Administration" (1958) notes with concern the failure of th courts to appreciate that Order Xvii Rule 1 "contemplates the continued hearing of a case, once it has started, from day to day until it is finished-" The Commission found that the judiciary seamed to think "that the interrupted hearings should be a rule and day to day hearings the exception." Unfortunately the lawyers and the suboninate judiciary still persist in flouring these provisions by refusing to have a continuous trial. The continuous failure of the Courts to observe this rule has resulted in the legislature proposing to drastically curtail the discretion of the Courts in granting adjournments during a trial as is apparent from the Bill to amend the Civil Procedure Code which is pending in the Parliament.
(5) It is important to remember that the general rule is that witnesses should be examined by the parties in open Court and their evidence tested by cross-examination. It is for that reason that Rule 4 of Order xviii requires "the evidence of the witnesses in attendance shall be taken orally in open Court in the presence and under the personal direction and superintendence of the Judge." This enables a Judge to know the demeanour of a witness while under examination. It is true that under rule 12 the Court may record such remarks as it thinks material respecting the demeanour of a witness, but is just not possible to record the impressions left on the mind of a judge by a witness appearing uncomfortable, hesitant, nervous, hollow, insincere, avoiding to tell the truth, and a witness answering questions confidently in an unruffled, straight forward manner giving the true ring. These are a great help in doing justice and, no amount of words in cold print can be a substitute of these impressions. The impressions are bound to fade with the passage of time especially when a judge is busy noting the demeanour of witnesses day after day in other cases. And these become utterly useless in a piecemeal trial spread over a long period of time where various judges come to record the evidence and the judge deciding the case, perhaps, having no advantage of looking at the demeanour of witnesses.
(6) Schlesinger in 'Comparative Law Cases and Materials' (1950 Edition), after comparing various civil procedures has this to say about a continuous trial :
"THEcivilians............seem to realize more and more the advantages of a 'day in court', permitting the judges, who are the triers of the facts, to obtain a live and immediate impression of the witnesses.................. so long as the civil jury remains with us, it will always be necessary to concentrate the introduction of evidence in one trial which then becomes the focus of the whole proceeding . . . . ."
THEsystem of holding a continuous trial in an open Court not only helps -the judge to do better justice, it also convinces the public that justice is being done. A citizen interested in finding out the quality of justice administered in the courts can sit through the trial and judge for himself the decision given in the case. Sir Maurice Amos in an aticle "A day in Court at Home and Abroad" [2 Cambridge Law Journal 340 (1926)] after examining various procedural systems, observes that any member of the public sitting in a court in England can hear a case opened, witnesses examined and crossexamined, relevant portions of documents, if any, read, and, at the end of the proceedings, be in a position to form his opinion whether the decision given by the judge is reasonable.
(7) Circumstances may arise in a case where it is not possible for a party to examine his witnesses in court. A witness may be about to leave the country; another may be too old or dangerously ill; still another may be living either in a foreign country or very far from the place where the Court sits. In order to meet such contingencies, a party is allowed to examine a witness de bene esse or on commission. This is allowed to be done on the condition that if the witnesses continue to be ill or absent during the trial their evidence may be read at the trial, but if they recover or return, then the evidence shall be taken in the usual manner.
(8) The defendant refers to Rule 2 of Order xviii of the Code and contends that he cannot be asked to produce his evidence unless and until the plaintiff has produced his evidence. For that reason, the defendant further contends, he has got a right to examine his witnesses on commission only after the plaintiff has closed his case and therefore Rule 1 (a) of Chapter X of Delhi High Court (Original Side) Rules amounts to a denial of justice. We have heard Mr. Malik and Mr. Radhey Lal Aggarwal in support of this contention. Mr. S. L. Bhatia, President of the Delhi High Court Bar Association, whom we asked to appear as amices Curiae, also addressed us. We must record our gratitude for the help rendered by Mr. S. L. Bhatia.
(9) Order xviii provides for the hearing of the suit and examination of witnesses. Rule 1 provides for the circumstances under which the defendant will have the right to begin, failing which the right to begin will be with the plaintiff.
(10) Rule 2 of Order xviii of the Code reads thus : "2. (1) On the day fixed for the hearing of the suit or any other day to which the hearing is adjourned, the party having the right to begin shall state his case and produce his evidence in support of the issues which he is bound to prove. (2) The other party shall then state his case and produce his evidence (if any) and may then address the Court generally on the whole case. (3) The party beginning may then reply generally on the whole case."
ITrequires [he parties to state their case before producing their evidence. The party having the right to begin has to produce his evidence first and thereafter the opposite party is required to produce his evidence. Practically all the High Courts have amended this rule empowering the court to direct any partly at any state to examine any wilness. Rule 16 also empowers the court to lake the evidence of a witness at any time after the institution of the suit. This power can be exercise either on the application of any party or of the witness himself where the witness is about to leave the jurisdiction of the court. It is thus clear that in order to meet contingencies Rule 2 can be departed from and the evidence of witnesses can recorded even before the stage for recording the evidence of a party has reached.
(11) Order Xxvi provides for recording the evidence of witnesses on commission. It is a departure from the general rule that the witnesses must be examined in the open court before the judge trying the case. This provision has been made in order to meet contingencies like a witness being too ill to attend the court or is a resident beyond the local limits of jurisdiction of the court. Of course a party is at liberty to produce such witnesses in court. It is important to remember that the power of court to issue commissions is discretionary (see M/s Filmistan Privute' Ltd., Bombay v. M/s. Bhagwandas Santprakash and another, ). It should also not be forgotten that the evidence of a witness recorded under a commission does not automatically become evidence in the suit. Rule 8 specifically lays down that such evidence "shall not be read as evidence in the suit without the consent of the party against whom the same is offered", unless the party examining the witness tenders such evidence in the court and succeeds in showing that the circumstances under which the witness was examined on commission continue to exit at the time of he trial, In N. Mohamed Hussain Sahib v. The Chartered Bank, Madras and another, . the examination of a witness on Commission was had not be affect Rule 2 of Order xviii and it was observed thus :
"(THE)examination of a witness de bene esse or on commission can affect the question of right to begin the case. Even in Criminal Cases, an accused person could examine on commission a witness, who is about to leave the jurisdiction of the Court. It would be an astounding proposition of law to contend in such cases that the accused should lead the evidence before the prosecution proves its case. It should be noted that the plaintiff would be entitled to insist upon Mr. Pryce being examined as a witness during the trial of the suit if he happened to return from England and happen to stay at Madras at the time in spite of the fact that he was already examined de bene esse. Hence the question of admitting the evidence given by Mr. Pyre before the Master could arise only when the first defendant adduces oral evidence and wants to mark the evidence given by Pryce as its evidence."
THEdefendant, therefore, has no basis to contend that to get the evidence of his witnesses recorded on commission before the trial is set down for hearing, is a departure or a contravention of Rule 2 of Order xviii.
(12) Now the relevant rules of Chapter X of Delhi High Court (Original Side) Rules may be noticed. Rule 1 reads thus :
"1(a) Applications for issuance of comissions to examine witness shall be made by the parties within 30 days from the date of the settlement of issues and shall be supported by an affidavit disclosing the nature of the evidence each of the witness is expected to give. If the witnesses are sought to be examined on interrogatories, the interrogatories will be submitted along with the application. Copies of such application, affidavit and interrogatories shall be served on the opposite party.
(B)No application for the issuance of such commission shall be entertained after the suit or matter has been set down for trial unless the court is satisfied that the application could not have been made earlier, and in that event the court may such order as to costs or otherwise as it deems fit.
Rule 3 is in the following terms : "3. Final hearing may be fixed after return of commission.
If the application referred to in rules 1 or 2 is granted, the matter may not be set down for final disposal before the return of the commission, except by order of the Court."
BYframing these rules this court has not departed from any of the well-established nations of justice. It is in keeping with the concept of a continuous trial. There is nothing new in these rules nor they are innovations. Similar rules were enacted long ago by the High Courts of Bombay, Calcutta and Sind, and have been continuously followed. Rule 26 of Chapter Ii of "The Rules of the High Court at Bombay (Original Side) 1957" is in the following terms :
"26.Suits in which orders for commission of witnesses are made and no definite date for postponement therein is fixed shall be considered as stayed suits, and shall be removed from the General List to the Stayed List B. Such suits after the return of the Commission may, by directions of the prothonotary and Senior Master, be restored to the General List."
Rule 30 of Chapter X of the Rules of the High Court at Calcutta (Orignal Side) 1914" reads thus.
"30.Unless otherwise ordered, a commission to examine witnesses issued in a suit or proceedings shall, until the return or expiration of the time for the return thereof, operate as a stay of such suit or proceedings."
THErelevant rule of the Rules of the Chief Court at Sind (Original Side) 1944, is in the same terms as Rule 3 of this Court reproduced above.
(13) The defendant contends that by requiring him to examine his witnesses on commission before the plaintiff closes his case amounts to a denial of natural justice. I do not see which principle of natural justice stands violated. He forgets that the normal rule, as already stated, is that he should produce the witnesses in court and that examination of witnesses on commission is an indulgence shown to him.
(14) Another contention of the defendant is that he should not be forced to disclose his evidence before the plaintiff, on whom the onus of proving the issue lies, has led his evidence. It is submitted that it is rather not possible for him to produce the evidence unless he knows the evidence he is required to meet, and, for all that matters, he might be wasting his time and money in case the opposite party does not produce any evidence. I am afraid there is no substance in these contentions. I have already pointed out that the evidence of a witness recorded on commission does not automatically become evidence in the case nor it amounts to leading evidence. He knows the case of the plaintiff. He knows all the documents on which the plaintiff relies. The witnesses of the plaintiff are also known to him since the plaintiff has already filed a list of witnesses in accordance with the rules of this Court. The only thing which he may not know is what a particular witnesses of the plaintiff may say in court. This cannot be a valid reason for not examining his winesses on commission. After all a witness is require to tell the truth, the whole truth and nothing but the truth. If a witness knows anything about the matter in controversy between the parties he should at all times be in a position to state the full truth. It is not expected of a party to produce tailor made evidence in order to defeat opposite party.
(15) The last contention is that the rules in question of this Court amend the provisions of sections 101 to 103 of the Evidence Act and so they are ultra vires. A bare look at these sections would show that the contention is without any basis. These sections relate to burden of proof which is not in any manner affected by the rules. Similarly a reference to section 135 of the Evidence Act by the defendant is uncalled for since this section only lays down that the order of production and examination of witnesses shall be regulated by the law and practice for the time being relating to criminal and civil procedure respectively, and in the absence of any law by the discretion of the Court. The relevant provision of the Code of Civil Procedure has already been discussed by me in detail and it is needless to repeat that the Code provides for a continuous trial once the hearing of the suit has begun.
(16) The applications, therefore, are dismissed with no order as to costs.
(17) This is an unusual case. There are no facts to be stated here. There is no list in the ordinary sense of the term. A point of practice has been raised. A practice direction of this court regulating the procedure of trial in an original suit is under challenge. But this is not a mere academic exercise. The point arises almost daily on the original side of this Court. Actiually it arose in a suit.
(18) Under section 7 of the Delhi High Court Act, 1966 (Act 26 of 1966) this Court has been framing rules and issuing practice directions to regulate the procedure on the original side. One such direction says that if any party wants to examine witnesses on commission he must apply well in time i.e. after pleadings have been exchanged and the issues have been framed and in any case before the suit comes on for trial.
(19) Application for issuance of commissions to examine witness shall be made by the parties within 30 days from the settlement of issues. After the commissions have been returned duly executed and production of documents required at the trial has been secured and the Registrar/Deputy Registrar is satisfied that the case can be made ready for continuous trial, he will fix a date and allot a time for the same in appropriate witness list. This is what is provided in the Original Side Rules and the Practice Direction (See Chapter X of the Original Side Rules as modified by Notification No. 42/OS dated March 31, 1973 and Original Side Practice Direction No. 4 of 1973 dated March 28, 1973 entitled 'Preparation for trial').
(20) Some members of the profession have raised objection to the. Practice Direction on the ground that it inverts the time honoured rule regarding production of evidence. It is said that a party cannot be asked to lead evidence until his turn comes. Suppose the defendant wants to examine his witnesses on commission. When should he apply ? It is maintained that he can be asked to apply only after the plaintiff has concluded his evidence and the defendant's evidence has yet to begin. It is s,a,id that our Practice Direction is inconsistent with this rule and is therefore bad. To answer this question this division bench has been constituted on a reference by one of us (V.D.Misra J.).
(21) The question of examination of witness on commission, I think, is intimately connected with the mode of trial. The law on this point is contained in O. 17 R. 1(2) of the Code of Civil Procedure. It provides:
"(1)The Court may, if sufficient cause is shown, at any stage of the suit grant time to the parties or to any of them, and may from time to time adjourn the hearing of the suit.
(2)In every such case the Court shall fix a day for the further hearing of the suit, and may make such order as it thinks fit with respect to the costs occasioned by the adjournment:
PROVIDED that, when the hearing of evidence has once begun, the hearing of the suit shall be continued from day to day until all the witnesses in attendance have been examined, unless the Court finds the adjournment of the hearing beyond the following day to be necessary for reasons to be recorded."
(22) This is a statutory provision which is almost refreshing in its clarity. It means just what it says the proviso provides that when the hearing of evidence has once begun such hearing shall be cootinued from day to day. The proviso, it seems, is mandatory and the requirement that reasons must be recorded for an adjournment beyond the following day emphasises the desirability of a continuous trial.
(23) The proviso appears in O. 17 which is entitled 'adjournments'. This is significant. The framers of the Code well knew that a trial may occasion needless 'adjournments. They, therefore, provided that the trial will not be adjourned except for compelling reasons. Now prophetic was the framers' insight into the judicial process. Later years have shown that they were entirely right. Now administration of justice has laid itself open to the charge that the "lawyers demand and judges concede innumerable adjournments on the flimsiest of pretexts." (See Editorial Times of India dated October 7, 1975).
(24) Within living memory this proviso has not been observed in Delhi. It has more been honoured in the breach than in observance. When the Delhi High Court was created in 1966, the original side was an entirely new jurisdiction. Its immediate predecessor the Punjab High Court did not exercise any such jurisdiction. So there were no forms of procedure or practice which this court could inherit. We had no past. But we have a future. In this state of vacuum we formed our own rules modelled on the rules in Sind and Bombay where the trial was continuous. The practice that we adopted in this court was the "Installment system" of trial such as hitherto been prevalent in the subordinate courts. The bar was already attuned to this mode of piece meal trial. They had grown in an environment m which the proviso was not observed. This hiatus, this gulf which divides the theory and practice, the rules and the actual procedure in vogue, is probably the genesis of most of our troubles. Once compromises begin, there is no end to them and the path is slippery.
(25) The proviso is now almost a century old. It was there in the Code of Civil Procedure, 1882. (See s. 156). It was re-enacted in the present Code of 1908. Now for over 50 years it has been the subject of comment by committees and commissions. "Back to the proviso" is the universal cry of those who manned these bodies.
(26) The Civil Justice Committee (1924-25) observes at page 51 of its report:
"II.The delay in hearing evidence is considerably aggravated when another provision of the law is disregarded, as it is systematically disregarded in certain provinces. Under Order Xvii, rule 1 it is laid down that when the hearing of evidence has once begun, the hearing of the suit should be continued from day to day until all the witnesses in attendance have been examined unless the court finds the adjournment of the hearing beyond the following day to be necessary for reasons to be recorded.
THEintention of this rule is clear. The hearing is to proceed from day to day. The practice should be as in England, that the evidence should be recorded continuously without interval, unless in very exceptional circumstances when something unforeseen or unavoidable has occurred.
THErule is plain. High Courts have laid down special instructions that the rule should be followed. It is only in certain provinces that the rule is followed. In those provinces we have been pleased to see that the supreme authorities have insisted effectively on its observance, and that the general practice is as the law requires. Unfortunately those provinces are exceptions. In other places the practice is to hear two or three witnesses on a certain date. Then there is an adjournment sometimes an adjournment for a month and the same process is repeated.
The result is lamentable. Neglect to follow the procedure laid down by law enable evidence to be fabricated, and improves the opportunities of those dishonest litigants who seeing that the first batch of witnesses is not giving satisfaction utilise the intervening period to manufacture evidence which it is hoped will give satisfaction. Failure to follow the correct procedure further leads to the filing of interlocutory appeals and applications.
WEhave discovered instances of judges endeavoring to show that they are really hearing a case from day to day when they are only devoting a very small portion of each day to the purpose. They take up a contested case, hear evidence in it for about an hour and then adjourn the hearing to the following day. By so doing they hope to show from their order sheets that they have been hearing the case from day to day."
(27) Thirty four years later the Law Commission in its 14th Report on the "Reform of Judicial Administration" published in 1958 said : "It has also been brought to our notice that in many States the provisions of Order Xvii, Rule 1 are disregarded and the hearing of a. case once begun is not continued from day to day. This happens in spite of the instructions to the contrary laid down by all the High Courts for the guidance of subordinate courts. Our examination of the order sheet of a large number of suits in the courts of munsifs and subordinate judges in West Bengal and UttarPradesh showed the utter confusion which prevails in the matter of fixing the dates of hearing. Day after day the cases were/are adjourned either because the lawyers are engaged elsewhere or because the court is otherwise busy. Indeed, so chaotic were the files, that cases (were) often adjourned to a future date only for the purpose of fixing the next date of hearing. This difficulty, in our opinion, is created by a total disregard of the provisions of Order Xvii Rule 1 and a failure to appreciate that it contemplates the continued hearing of a case, once it has started, from day to day until it is finished. In various States we found the subordinate Judiciary acting as if they understood the Code to provide the contrary. They seemed to think that interrupted hearings should be the rule and a day-to-day hearings the exception. We found in some States the cross-examination of a witness spread over several hearings with breaks running in some cases into months. It seemed to be the invariable practice to adjourn the case after the closing of the plaintiff's evidence and before the starting of the defendant's evidence. It would also appear to be common practice to adjourn the case after the recording of evidence is completed to enable the counsel to prepare their arguments. A further adjournment invariably takes place after the arguments are closed for the judge to deliver his judgment. It needs to be emphasised that every step in this method of what may be described as the hearing of a suit through a series of adjournments is contrary to the Code. There is no reason why all the witnesses in the case whether those of the plaintiff or of the defendant should not be examined in a series, the evidence followed immediately by arguments of counsel and, in most cases, the judgment following the close of the arguments. This happens every day in practice on the Original Sides of the High Courts of Calcutta, Madras and Bombay, and we see no reason why the subordinate courts should not be able to follow the same procedure."
(28) The Commission went on to say : "Unfortunately, in practice even after the case has reached the stage of trial, its progress is impeded by frequent adjournments. Adjournments are sometimes granted for the mere asking especially in the heavier cases. Quite often a litigant comes to court ready with witnesses to go on with a trial and is told that the case has been adjourned. Thus parties are forced to incur needless expense and parties and witnesses are harassed. The most frequent causes of the adjournment of a hearing are that the court is preoccupied with other ca,ses and has no time to take up the case or cases or that the date is inconvenient to the parties or their pleaders. In fact, the convenience of the parties or the pleaders is probably the most usual cause of adjournments. We have already dealt with the problem of adjournments arising out of the court's preoccupation with other case. With regard to adjournments which are granted to suit the convenience of the partics, the remedy is obvious. The matter was thus commented upon, by the Civil Justice Committee :
"NOhard a,nd fast rules can be laid down in such matters. There are instances in which an adjournment should be reasonably granted to suit convenience alone. For example an application for an adjournment on the ground that the father of the principal witness had died and the witness had to attend his obseques is a reasonable application which should be allowed ........At present, however, not only arc such adjournments granted too frequently, the interests of the other side are not sufficiently considered. When a party wants an adjournment to suit his own convenience the court should insist on a preliminary that he pays the costs of the other side for that day. Such adjournments should not be granted except for really good cause. Presiding Officers must be stricter on the point, and be ready to give up a reputation for easy doing good nature in the interest of efficiency. Lawyers who take up more work than they can handle must be shown that the court will not delay decision to suit their convenience........ The principle must be accepted as absolute that a case must be taken up on the date fixed unless there is really good reason for an adjournment."
(Vol. I p. 337-338, para 66).
(29) The Commission condemned the practice of the plaintiff and the defendant giving evidence at the end of other witnesses' evidence. It said:
"INdealing with the question of oral evidence we wish to refer to an undesirable practice which seems to prevail in certain courts. The plaintiff or the defendant upon whom lies the burden of proving certain issues and who has to give evidence in support of his case is not called as witness before the evidence of the other witness is recorded. He is called after all his witnesses have been examined. The underlying purpose of this practice appears to be that the plaintiff or the defendant giving evidence at the end may be able to fill in gaps in the evidence given by his witnesses. We strongly deprecate this practice and recommend that it should be stopped.
THEparties to a proceeding should be in a position at the commencement of the proceedings to make up their minds whether they wish to give evidence. If they do wish they should be required to enter the witness box before any of their witnesses are examined. We recommend that Rule 2 or Rule 3 of Order xviii of the Code of Civil Procedure be suitably amended so as to embody such a provision."
(Volume I page 340-para 71).
(30) In Practice Direction No. 6 of 1974 we have provided that the party shall appear before any other witness is examined on his behalf. In fact we have gone even further. We have said that the court may for sufficient reason go on with the hearing although the evidence of the party having the right to begin has not been concluded and may also allow either party to produce any witness at any stage of the suit. (See paragraphs 4 and 5 of Practice Direction No. 6).
(31) The Law Commission in its 27th Report on the Code of Civil Procedure published in 1964 observes at page 15, paras 31 and 32:
"ORDERxviii Rule 1(2) proviso enacts that when the hearing of evidence has once begun, hearing of the suit shall be continued from day to day. In practice, this provision is rarely observed. The practice which prevails in England should be followed, i.e. the evidence should be recorded continuously without any break, except in very exceptional circumstances such as the illness of a party, his witnesses or the advocate appearing in the case. There are too many adjournments on the ground of (a) non-attendance of witnesses, (b) want of time and (c) convenience of counsel.
Orderxvi Rules 1 and 2 should be amended so as to provide that the list of witnesses to be summoned by any party should be filed within a specified time. The date of hearing should be fixed only after such a list is filled and having regard to the time that may be reasonably required for summoning the witnesses. The date of hearing should be fixed in consultation with the advocates of both sides. Where a party has applied late for summoning the witnesses, the summons should be issued at his risk. A provision should be made in the Code enabling the parties to serve their own witnesses. Penal action should be taken against the witnesses who fail to attend though duly served (Order Xvi Rules 10 to 13)."
(32) In its 54th report on the Code of Civil Procedure published in 1973 the Law Commission says :
"ORDER17, rule 1(2), proviso, enacts that when the hearing, of evidence has once begun hearing of the suit shall be continued from day-to-day. In practice however this provision is rarely observed. The need for recording evidence continuously was emphasised in the earlier Report and the practice which prevails in England was referred to. It is obviously desirable as was observed in the earlier Report that evidence should be recorded continuously without any break, except in very exceptional circumstances.
WEagree with the above approach. We are of the view that Order 17, rule 1(2), proviso, should be made more restrictive, by express amendment. The time has come for enacting specific and positive restrictions in this respect; and, in particular, once the stage of evidence has been reached, an adjournment should be granted only for unavoidable reasons. That, indeed is the spirit of the existing rule ; but we would like to give it express recognition. We would, in the interest of expedition, also like to impose a few other restrictions on the' grant of adjournments."
(Page 158 Paras 17.5 and 17.6).
(33) On the object of the proviso it was said : "If one object of this proviso is to avoid delay, expense and inconvenience, there is a larger object, namely, to avoid opportunities for perjury and attempts to win over witnesses." (page 157).
(34) Adjournments have now gone to such absurd lengths that the case is adjourned for a witness's cross-examination at the request of the counsel on the ground either that he is busy elsewhere or that he is not prepared for cross-examination. Sometimes the court has no time or has to deal with another case waiting on the list. The result is that the witness is asked to go away. He is asked to appear again. In this needless adjournment he is the only casualty. His interest has always been disregarded. The Law Commission has proposed that 0. 17 be reframed so that this does not happen.
(35) In the bill to amend the Code of Civil Procedure 1908 (Bill No. 27 of 1974) which was introduced in Lok Sabha on April 8, 1974 the proviso to rule 1(2) of O. Xvii ha,s been made more restrictive so that once the stage of evidence has been reached, an adjournment should be granted only for unavoidable reasons. The following is the suggested amendment of the proviso : "Provided that, (A)When the hearing of the suit has commenced, it shall be continued from day to day until all the witnesses in attendance have been examined, unless the Court finds that, for the exceptional reasons to be recorded by it, the adjournment of the hearing beyond the following day is necessary, (B)no adjournment shall be granted at the request of a party, except where the circumstances are beyond the control of that party, (C)the fact that the pleader of a party is engaged in another Court, shall not be a ground for adjournment, (D)where the illness of a pleader or his inability to conduct the case for any reason, other than his being engaged in another Court, is put forward as a ground for adjournment, the Court shall not grant the adjournment unless it is satisfied that the party applying for adjournment could not have engaged another pleader in time.
(E)where a witness is present in court but a party or his pleader is not present or the party or his pleader, though present in court, is not ready to examine or cross-examine the witness, the court may, if it thinks fit, record the statement of the witness and pass such orders as it thinks fit dispensing with the examination in-chief or cross-examination of the witness, as the case may be, by the party or his pleader not present or not ready as aforesaid."
(36) This amendment of the Code is proposed with a view to "expedite the disposal of civil suits and proceedings, so that justice may not be delayed".
(37) These observations should be sufficient to show the consequences of ignoring the proviso.
(38) Apart from what is said in those observations, there is a chain of serious consequences resulting from the present mode of trial. I will refer only to the more conspicuous ones.
(39) The Installment system violates the basic notion of a trial on which our legal system proceeds : that the judge who saw the witnesses must decide the case. If a witness gives his evidence in a forthright way, unperturbed by cross-examination, the court will no doubt be more disposed to believe him than would be the case with a halting and prevaricating witness. No one has ever doubted that demeanour is of the utmost importance in deciding upon the veracity of witnesses. Demeanour can never be really recorded. Still, it is a vital thing. In the present practice, the judge deciding the case is totally deprived of this valuable aid. So the quality of justice is bound to deteriorate. Furthermore, the doctrine that a court of appeal will not normally interfere in matters of appreciation of evidence not having seen the witnesses, is devoid of meaning in the present context.
(40) The Installment system of trial is grossly unfair to the judge. When there are 20 or 30 cases listed on a, given day, an atmosphere of considerable pressure is built up, which is not conducive to judicial serenity. No human mind can possibly deal effectively or properly with so many matters within such a short space of time. It becomes an exercise in superficiality. Not knowing which case on the list will come to an effective hearing, the judge cannot reasonably be expected to prepare himself for any. The picture of a judge working in such conditions is well drawn by Sir Tej Bahadur Sapru. He says :
"VERYfrequently I have found that at the start of a case, the subordinate judge is supremely ignorant of facts and pleadings in the case and the real issues arising in it. This is mainly due to the fact that though the law requires that the case should be opened, it is in actual practice very seldom opened.......... The result is that if a point crises during the trial as to the relevancy or admissibility of any evidence, the subordinate judge is either unable to come to a decision then and there, or does not want to take the risk until he has mastered the whole case which he usually does when the case comes to be argued on both sides and sometimes even later. It is by no means infrequent to come across the remarks by the judge that evidence which is objected to by one party is admitted "subject to decision at the time of argument". I very well remember Sir John Stanley and Sir Henry Richards in civil cases commenting very severely upon practice of this sort, but their strictures had little effect."
(41) When that is the state of the judge, some counsel are encouraged to raise objections of speculative value. If they knew that a judge was fully seized of the case, perhaps many objections would never be raised.
(42) As an incident of the Installment system, cause lists are unduly lengthy. They communicate to experienced parties that all the cases will not be heard. This leads to laxity all round. In a sense the judge has dealt with 20 or 30 cases in a day, and yet he has done very little. A great deal of his time is spent in simply granting adjournments.
(43) The present system is also unfair to counsel. Having experienced numerous adjournments, counsel cannot be blamed if they are taken by surprise when a case is heard, and are found in a state of unpreparedness. The system also works hard on the litigant. He must now come to court over and over again merely to find at the end of the day that the case is adjourned, with nothing done. Like counsel he too is taken by surprise when the case is at last heard.
(44) There are so many practical side effects. I will mention only a few. Long lists involve more labour and expense. Every case listed brings to court more persons parties, witnesses and others producing congestion in and outside the court room. Judicial proceedings have to be carried on in an air of commotion and disturbance.
(45) Broadly, the Installment system reduces the efficiency of all the participants, results in unnecessary waste of judicial time, and increases the burden and, perhaps, the cost of litigation. Above all, it lowers the quality of justice administered by a court. I am unable to see what, if any, advantage the Installment system of trial can possibly have..
(46) I think there is great wisdom in the proviso. It is backed by centuries of judicial experience in England. Continuous system of trial is the only conceivable method of trying suits. On the appellate side it is no different. An appeal once begun is continuously argued till it comes to a close. May be few days. It is rarely adjourned from time to time. The continuous hearing is the best system of trial. It conserves judge-time and produces better justice.
(47) If the trial of a, case is continuous cases are not repeatedly adjourned after recording the statement of a witness or two or three as is often done in the Installment system of trial. Similarly, in the matter of delay, the average time taken to decide a case is no longer than at present. Of course, it does not appear recurrently in the list and so give the illusion of progress. It appears for trial in the list after a considerable time, it is true, but when it does, it is finished.
(48) These were some of our ideas when we decided to reorganise the original side of this court in January, 1973. The main idea underlying reorganisation was to ensure that cases are tried continuously on the original side as contemplated in O.17 of the Code of Civil Procedure. We thought that it was necessary to go back and enforce the proviso. We recommended continuous system of trial. These thoughts were expressed in a note which was prepared by T. P. S. Chawla J. and myself. Though I penned my name to that note it was essentially the handiwork of Chawla J.
(49) SUB-RULES (1) and (2) of O. 17 r. 1 speak of the hearing of the suit. There is thus a distinction between the hearing of the suit and the hearing of evidence. The proviso speaks of 'hearing of the suit' and 'hearing of evidence'. The word hearing is a comprehensive word and would include hearings, not involving the hearing of evidence as where the court hears parties for settlement of issues [See Madhu Sudan v. Kali Charan, Air 1919 Calcutta 800(3) (801)]. One thing seems clear. The legislature places special emphasis on the hearing of evidence in the proviso. Once begun the hearing of evidence must continue from day to day until all the witnesses in attendance have been examined. At this stage no adjournments are to be allowed except when for compelling reasons (which are to be recorded) the court finds it necessary to adjourn the hearing.
(50) In civil cases, all the evidence is normally given viva voce at the hearing, but it may be taken before trial and read at the trial when it is given by affidavit (0. 19) on commission (0. 26) or in answer to interrogatories (0. 11). (See Cross on Evidence 4th (1974) cd. p. 196).
(51) If the hearing of evidence has to be continued from day to day it does not stand to reason that at the stage of examination of a witness who it was known beforehand was to be examined on commission the trial comes to a grinding halt. It is not the intention of the framers of the Code that commission for the examination of defendant's witnesses should issue after the plaintiff has closed his evidence. Commission is woven into the texture of trial. It is not a thing apart. It is not an island where lawyers and litigants can repose for the time being till the ship carrying commission papers arrives.
(52) Once the trial has begun there is no respite. Everything has been readied beforehand. The witnesses are in attendance. Commission papers have been received if any witness was to be examined on commission. The judge starts hearing the evidence. He sits for days together, may be weeks, to hold the trial. Day and night his mind is preoccupied with the problems raised in the trial. He has no other case to distract his attention. The result is that he remembers most of the evidence given before him. The issues are clear in his mind. Material documents he remembers by heart.
(53) As soon as the evidence is over counsel address arguments. The whole matter is fresh in judge's mind. Arguments tend to be short. Everything need not be read. The judge has listened to the evidence. In the course of evidence his attention has been called to the important points involved in the case on which his rulings are sought from time to time. He is asked to decide on admissibility of documents and relevancy of evidence. He gives his rulings there and then. Nothing is reserved till the end except judgment. To judgment he proceeds immediately on the conclusion of arguments if he has made up his mind. If the case has been well prepared and well argued judgment is dictated in open court in the presence of the parties unless reserved for some reason.
(54) As Prof. Glanville Williams says : "Even an experienced judge often does not arrive at his decision by way of conscious reasoning: what happens is that as he listens to the evidence, he begins to feel the answer in his bones. The purported reasoning in his judgment is rationalisation, an expost facto statement of how he has come to feel." (The Proof of Guilt. Hamlyn Lectures (1963) 3rd ed. p. 314). This is the true picture of a trial judge.
(55) The trial cannot be broken into fragments. If you break the trial you break its essential unity, its thematic coherence. The judge has to see the facts of the case steadily and as a whole. He cannot sec them into different bits. In a word he has to get the whole hog.
(56) So much for the trial. Now I turn to commission. The general rule is, and this should not be lost sight of, that the evidence of a witness should be given in open court and tested by cross-examination. Unless the testimony of a witness is tested in the fire of cross-examination its worth cannot be estimated. The parties have a right to have the evidence of witnesses taken in open court i.e. publicly. See Rajah Bommarauze Bahadur v. Rangaswamy Mudaly, (1853) 6 Moo. Ind. App. 232 (264) (PC) (4). All witnesses should without distinction give their evidence from the witness box. The following may be deemed to be exceptions to the rule that the examination of witnesses should be in open court : 1. Pardanashin women and other persons who are exempted from personal appearance in court should not be examined in open court. See also ss. 132 Kind 133. 2. Where witnesses arc examined on commission (0. 26). As Odgers says:
"IT is in every way a misfortune not to have the evidence of an important witness given orally in court. The deposition when read aloud at the trial produces but a faint effect; if there is a jury, they like to see the man and hear him examined and cross-examined. Moreover your opponent learns beforehand exactly what your case is, and has plenty of time to prepare his answer to it." (Pleadings and Practice 20th ed. p. 296).
(57) O. 5 r. 4 provides tha,t no party shall be ordered to appear in person unless he resides within jurisdiction or within a certain distance outside jurisdiction. O. 16 r. 19 provides that no one shall be ordered to attend: in person to give evidence unless he resides within jurisdiction or within a certain distance outside jurisdiction. 0. 26 r. 1 provides for the examination on commission of any person residing within jurisdiction in certain circumstances. O. 26 r. -1. clauses (b) and (c) provide for the examination on commission of persons within jurisdiction under certain other circumstances. O. 26 r. 4 ct. (a) provides for the examination on commission of any person residing outside jurisdiction. O. 26 r. 5 provides for the examination on commission of any person, under certain circumstances, who is residing outside India.
(58) Under O. 26 the judge issues commission for the examination of a witness on commission. A practicing lawyer, rather than an officer of the court, is usually named as an examiner. The witnesses, parties and advocates attend before him, the witnesses arc examined, cross-examined and re-examined. The examiner lakes a note of any objection to the admissibility of evidence that may be raised. The judge will only allow the deposition to be read at the hearing, without the consent of the party against whom it is given if the maker is still unable to attend court (See Cross on Evidence 4th (1974) ed. p. 196).
(59) The impeached Practice Direction requires that if witnesses are desired to be examined on commission this must be dune well before the 'hearing' begins. O. 18 in terms speaks of the 'hearing' of a suit. The hearing is concerned with what happens in open court when witnesses are examined and cross-examined, addresses arc delivered by counsel and judgment is delivered. (See Sitaram v. Yograj Singh, .
(60) 0. 18 rr. 1 and 2 provide that the plaintiff has the right to begin and shall "produce his evidence in support of the issues which he is bound to prove". Thereafter the other party shall produce his evidence (r. 2). The right to begin follows the onus probandi as provided by ss. 101 to 114 of the Evidence Act. As a general rule the plaintiff has to prove his claim by positive proof for the court has to see whether there is proof of claim before it needs enquire as to the truth or otherwise of the defense.
(61) It is said that the Practice Direction is opposed to the (1) rules relating to onus of proof, and (2) the principle of natural justice since it requires the defendant to examine his witness on commission much before the plaintiff has unfolded his case in evidence and without the defendant knowing what the plaintiff's witnesses are going to spy at the hearing. It was submitted that the Practice Direction cannot alter the rules of evidence as propounded in ss. 101 to 103 of the Evidence Act and O. 18 r. 1 and 2, Code of Civil Procedure. This was the principal argument of Mr. R. L. Aggarwal and Mr. S. C. Malik who attacked the Practice Direction. We were referred to Smt. Gurdial Kaur v. Payara Singh, and Balakrishna Kar v. H. K. Mahtab, . Mr. S. L. Bhatia appeared on behalf of the bar association to support the Practice Direction. We record here our appreciation of the assistance the counsel gave us.
(62) In my opinion this argument is based on a misconception. O. 18 r. 16 itself shows that the rule regarding onus of proof need not be followed in all the circumstances. That rule provides that where a witness is about to leave jurisdiction of the court or other sufficient cause is shown why his evidence should be taken immediately, the court may take the evidence "forthwith" in the presence of the parties or on a day fixed for the examination after notice to the parties. The evidence taken under this rule should be signed by the witness after being read over to him. "It may then be read at any hearing of the suit." This rule provides for the de bene esse examination of a witness about to leave the jurisdiction of the court. This rule has nothing to do with the principles laid down in rules 1 to 3 of 0. 18 as to the right of the parties to lead evidence in the trial of a suit. The decisions of Punjab and Orissa cited above are rulings on 0. 18 and of no assistance in deciding the question of issuance of commission. The examination of a witness de bene esse cannot affect the question of right to begin the case. Where a defendant has examined a witness de bene esse, the plaintiff who has the right to begin the case, cannot insist that the defendant should complete Its evidence, before he (the plaintiff) is called upon to adduce his evidence. See Mohamed Hussain v. Chartered Bank, .
(63) It appears to me that the scheme and arrangement of the Code of Civil Procedure does not lend support to the argument that witnesses on commission cannot be examined before the hearing begins. It was urged that it is impossible for a party to examine his witness on commission unless he knows what the witnesses of the other side are going to say. I cannot accept this argument. In the pleadings (O. 6 to O. 8) the parties disclose their respective cases. The object of pleadings is to prevent surprise at the trial as it is called in England and "hearing" as called by the Code. A party is entitled to know the case of his opponent before he can meet it. O. 10 of the Code deals with the examination of the parties by the court. The object is to ascertain from each party or his pleader whether he admits or denies such allegations of facts as arc made in the plaint or written statement of the opposite parly, it is a matter of regret that this wholesome provision has not been frequently made use of in our courts. If parties are examined under O. 10 the evidence of the parties will be curtailed to a great extent. 0. 11 deals with discovery and inspection. O. 12 deals with admissions. O. 13 deals with the production of documents. Documentary evidence is to be produced at the first hearing and no party can say that he will not produce his documents till the other side has closed his evidence. O. 14 deals with the settlement of issues. Of particular importance is rule 4 of O. 14 which empowers the court to examine any witness or document before framing of issues. O. 16 deals with summoning and attendance of witnesses. Rule 7 of that Order provides that any person present in court may be required by the court to give evidence or to produce any document then and there in his possession and power. With O. 17 and O. 18 I have already dealt with in so far as they are relevant to our purpose. O. 19 deals with affidavit.
(64) These provisions arc preparatory to the trial. They are in the nature of a prologue. Now the stage is set. The drama remains. to be enacted. The actors, the dramatis. personae, are in readiness. They play their part. The judgment is delivered. That is the epilogue. The trial comes to an end. Once the hearing begins it will not stop for the examination of a witness on commission. If the witness is within the jurisdiction of the court and is unable to attend court e.g. where he suddenly falls ill the judge can order him to be examined immediately so that the hearing can go on.
(65) There is another point which demands decision. What is the proper procedure for tendering the evidence taken on commission at the trial ? Rules 7 and 8 of 0. 26. Code of Civil Procedure lay down the relevant law.
(66) The evidence taken on commission does not become evidence in the suit until the same has been tendered by the party on whose behalf it has been taken. Until evidence taken on commission is tendered and admitted as evidence in the suit neither party has the right to make use of it. (See Hemanta Kumar v. Banku Behari, (1905) 9 Cwn 794(8) and Kusum Kumari Rev v. Jatya Ra,njan Das, (1903) 2nd 30 Cal. 99(9).
(67) Rule 7 of 0. 26 says that evidence taken on commission forms part of the record. But it does not automatically become evidence as soon as the commission is returned. Rule 8 says that evidence taken under a commission shall not be read as evidence in the suit without the consent of the party against whom the same is offered until the conditions laid down in cl. (a) of that rule are satisfied : see Krista Kishore v. Pancharam, (per Rankin CJ. and Mitter J) (10), P. Krishna Dutt v. Pramatha Nath, and Mohitosh Ghosh v. Mohn Behari Dutt, .
(68) In this connection I would refer to a passage in the judgment of Sir George Rankin Cj in Phanindra Krishna Dutt v. Pramatha Nath, (11) where he said :
"Itake this occasion to point out that when this case comes on for trial, the mere fact that this commission has been ordered now will be no reason whatever for anyone lo look at it unless it is found that at the time of the hearing. sickness or infirmity or other reason prevents the witness from giving his evidence in the ordinary way."
(69) The division bench cast scrious doubt on the correction of Dhanu Ram Mahto v. Murlii Mahto, (1909) 36 Cal. 566(13) where another bench seems to have taken the view that once commission is executed, the evidence taken on commission is ipso facto evidence in the case. (Sec also Vithaldas v. Takirndas. Air 1942 Born. 266(14) where Chagia J. followed earlier Calcutta decisions and dissented from Dhanu Ram Mahto's case, supra).
(70) Again in the case of Boa Behary Chatterji v. Satish Kamlia Roy, Air 1923 Pc 73(15), Lord Atkinson delivering the judgment of the Judicial Committee, commented upon a ca,se where it appears that in December 1916 a commission was appointed, evidence was given on commission in January 1917 and the trial commenced in February 1917 ; and the Judicial Committee there pointed out :
"EVIDENCEtaken on commission should only be permitted to he used where the witness is proved to be too ill to give his evidence in Court or is absent or for other sufficent reason. If Satis went to the Court he coulee and presumably would have been accommodated with a seat and so on. The whole procedure in this mailer strongly suggests that it was his aversion to undergo the ordeal of an examination in open Court, in the presence of those who knew him, rather than ill health, which kept him from the witness box."
(71) In Mohin Chandra v. Naba Chandra, it was pointed out that rule 8 is to be treated as a reality. That was a case of a man who got himself examined at a time when he was outside the jurisdiction. At the time of the hearing he was within the jurisdiction and the other party wanted him to give evidence in court in the ordinary way. The court, as the man's evidence had been taken on commission, allowed the commission evidence to go in and it was pointed out that in those circumstances the evidence taken on commission could not be read as evidence in the case against the defendant in view of the provisions of 0. 26 r. 8, there being no material which would ground the exercise of a discretion on the part of the court to dispense with the proof of the various matters mentioned in that rule. Chatterjea and Panton JJ. said :
"THEREwas no consent of the defendant to the evidence of the plaintiff taken on commission being read against him. On the contrary the defendant all along insisted upon the presence of the plaintiff in Court. That being so it was for the plaintiff to show that he was beyond the jurisdiction of the Court at the time when the evidence was going to be read in Court. There is no such evidence. On the contrary one of the witnesses for the plaintiff said that the plaintiff was at home (i.e., at Dhurung in Chittagong) on the day the witness was examined. In these circumstances the evidence taken on commission under the law could not be read as evidence in the case against the defendant."
(72) The conclusion therefore is that the depositions of witnesses taken on commission have got to be tendered as evidence and admitted by the court as evidence before they become evidence in the case.
(73) Rules 7 and 8 clearly show that the witnesses have to be examined on commission before the case is set down for trial. If this is not done it is not easy to see how witnesses' depositions can he tendered at the trial.
(74) I agree that the defendants' applications should be dismissed.
(75) One final word. What has been said here is not new indeed it would be very strange if it were. Some old lessons need to be restated and relearnt if there is to be any worthwhile attempt to administer justice according to law.
(76) It was said that the Practice Direction was a complete departure from establised procedure and that we were innovators and deviants. In defense I will quote the words of Thorton Wilder: "I am not an innovator but rediscoverer of forgotten goods."