Supreme Court of India
Arundhati @ Harshana vs Iranna @ Veerendra on 25 February, 2008
Equivalent citations: 2008 AIR SCW 1917, 2008 (3) SCC 181, 2008 (3) AIR KAR R 241, AIR 2008 SC (SUPP) 1570, (2008) 2 MAD LW 808, (2008) 2 ALL WC 1603, (2008) 3 KANT LJ 717, (2008) 2 RAJ LW 1144, (2008) 3 ICC 489, (2008) 1 WLC(SC)CVL 743, (2008) 3 ALLMR 471 (SC), (2008) 1 CLR 926 (SC), (2008) 71 ALL LR 301, (2008) 2 GUJ LH 700, (2008) 3 SCALE 264, (2008) 65 ALLINDCAS 166 (SC), (2008) 3 CIVILCOURTC 134, (2008) 3 RECCIVR 54.1, (2008) 2 PUN LR 307, (2009) 1 TAC 234, (2009) 1 ACC 561, (2009) 1 CIVLJ 176, (2008) 4 PUN LR 43
Bench: Tarun Chatterjee, Harjit Singh Bedi
CASE NO.: Appeal (civil) 1584 of 2008 PETITIONER: Arundhati @ Harshana RESPONDENT: Iranna @ Veerendra DATE OF JUDGMENT: 25/02/2008 BENCH: TARUN CHATTERJEE & HARJIT SINGH BEDI JUDGMENT:
JUDGMENT O R D E R CIVIL APPEAL NO 1584 OF 2008 [ Arising out of SLP [C] No.2051 of 2007 ]
1. Delay condoned.
2. Leave granted.
3. This appeal is directed against the judgment and order dated 22nd of September, 2006 of the High Court of Karnataka at Bangalore in MFA No.1741 of 2006, whereby the High Court had dismissed the first appeal which was to be decided on facts and law.
4. A suit was filed by the wife appellant for divorce on the ground of cruelty and desertion. The suit was dismissed and a first appeal was carried to the High Court. By the impugned judgment the High Court had dismissed the appeal at the admission stage without calling for the records and without admitting it.
5. We have heard the learned counsel for the parties and examined the judgments of the High Court as well as of the trial court and other materials on record. In our view the High Court had erred in dismissing the first appeal at the admission stage itself without issuing notice to the respondent and without looking into the evidence and other materials on record and also without considering the proprietary of the findings made by the trial court. Accordingly, the judgment of the High Court is set aside and the appeal is remitted back to the High Court for fresh determination by passing a reasoned order in accordance with law after serving notice on the respondent and taking into consideration the entire materials on record including the oral and documentary evidence.
6. For the reasons aforesaid, the appeal is allowed to the extent indicated above. There will be no order as to costs.