Indian Kanoon - Search engine for Indian Law

Jharkhand High Court

Mrs Indira Vishwa Mohini Mishra vs Smt Kiran Devi And Ors on 6 February, 2014

Author: R. Banumathi

Bench: Chief Justice

    IN THE HIGH COURT OF JHARKHAND AT RANCHI

                        L.P.A No. 328 of 2013

    Mrs. Indira Vishwa Mohini Mishra               ...           ... Appellant
                         Versus
    1. Smt. Kiran Devi
    2. Shiv Shankar Raman
    3. Ravi Shankar Raman                                  ...    ... Respondents 
                               ­­­­­­
    CORAM: HON'BLE THE CHIEF JUSTICE 
              HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR
                             ­­­­­­

    For the Appellant                 : Mr. Sudhir Kumar Sharma, Advocate                 
    For the Respondents               :  
                                      ­­­­­­
    Order No. 05                                  Dated: 06.02.2014

          This Letters Patent Appeal is preferred against the order dated 
    12.08.2013

 passed in Interlocutory Application No. 3253 of 2012 in  F.A.   No.   115   of  2007 in  and by  which  the   learned Single  Judge  dismissed   the   application   filed   by   the   appellant   under   Order   1  Rule 10 C.P.C.  to implead the Jharkhand State Housing Board as a  necessary party in the appeal. 

2. We   have   heard   the   learned   counsel   Mr.   Sudhir   Kumar  Sharma, appearing for the appellant. 

3. This Letters Patent Appeal has been listed under the caption  'for orders'. Since this Letters patent Appeal is preferred against the  order passed in the Interlocutory Application in the First Appeal No.  115 of 2007, we have raised queries regarding the maintainability  of the appeal and we have heard the submissions of the learned  counsel for the appellant on the question of maintainability of the  appeal. 

4. First Appeal No. 115 of 2007 has been preferred against the  judgment   and   decree   dated   23.06.2007   and   07.07.2007  respectively passed by Sub­Judge­II, Ranchi in Title Suit No. 154 of  2004   whereby   and whereunder  the  learned Sub­Judge­II,  Ranchi  2 has decreed the Title Suit and found that the appellant­plaintiff is  entitled for refund of Rs. 2,58,794/­ along with simple interest @  6%   per   annum   and   dismissed   the   suit   with   respect   to   the   main  relief   of   the   Specif   Performance   of   Contract   of   the   suit   property  sought for by the plaintiff. The said First Appeal No. 115 of 2007 is  pending before the learned Single Judge of this Court. 

5. In the First Appeal No. 115 of 2007, the appellant filed an  Interlocutory   Application   No.   3253   of   2012   to   implead   the  Jharkhand  State   Housing Board  as  a necessary  party­Respondent  No. 2 in the First Appeal No. 115 of 2007 and the said Interlocutory  application No. 3253 of 2012 was dismissed by the learned Single  Judge by order dated 12.08.2013. 

6. The   learned   counsel   appearing   for   the   appellant   submitted  that since the order was passed in the Interlocutory Application No.  3253   of   2012   dismissing   the   application   filed   under   Order   1  Rule 10 C.P.C., the Letters Patent Appeal is maintainable. 

7. After the Code of Civil Procedure (Amendment) Act, 2002 by  insertion of Section 100 A.­ Notwithstanding anything contained in  any   Letters  Patent   Appeal  for  any High  Court   or  any  instrument  having the force of law or in any other law for the time being in  force, any appeal from an original or appellate decree or order is  heard and decided by a Single Judge of   a High Court, no further  appeal shall lie from the judgment and decree of such Single Judge.  The words in Section 100 A of the C.P.C., 'no further appeal shall lie'  is of great significance. The said words which are 'no further appeal  shall lie' clearly indicate that no further appeal shall be entertained  from   an   order  passed by the  learned Single  Judge  either on  the  original or the appellate decree or order is heard and decided by a  learned  Single   Judge  of  the   High  Court. Section   100 A  reads  as  under:

100 A. "No further appeal in certain cases­  Notwithstanding   anything   contained   in   any  Letters Patent Appeal for any High Court or  any instrument having the force of law or in  any other law for the time being in force, any  appeal from an original or appellate decree or  order is heard and decided by a single judge  of   a High Court, no further appeal shall lie  from the judgment and decree of such single  judge."  

8. Section 100 A C.P.C. also speaks of non­obstante clause. In  view of  clear  bar  under Section 100 A C.P.C., this Letters Patent  Appeal is not maintainable and the same is accordingly dismissed  as not maintainable. The appellant is at liberty to work out remedy  in accordance with law. 

9. The office is directed to return the original certified copy of  the order to the appellant, if so required, by the appellant. 

(R. Banumathi, C.J.)                                                         (Shree Chandrashekhar, J.)             Manish/Amit