Supreme Court of India
Jayanmti De And Anr. vs Abani Kanta Barat And Ors. on 11 May, 2000
Equivalent citations: 2000(3)CTC358, JT2000(8)SC264, (2001)1MLJ9(SC), AIR 2000 SUPREME COURT 3578(2), (2001) 3 RECCIVR 645
Author: K.T. Thomas
Bench: K.T. Thomas, R.P. Sethi
JUDGMENT K.T. Thomas, J.
1. Leave granted.
2. The appeal has been dismissed by the High Court with the following order:
This appeal is dismissed under Order XLI Rule 11 of the CPC. There will be no order as to costs.
3. We are not satisfied that the High Court has considered the appeal on merits. Even if the dismissal is under Order 41 Rule 11 and the High Court is not required under Sub-rule (4) to record in brief its grounds for doing so it is not a carte blanche to enable the appellate court to avoid recording any reason whatsoever. We think that the appeal required consideration on merits. We, therefore, set aside the impugned order and remit the appeal to the High Court for disposal of the same on merits and in accordance with law by stating the reasons. The position which remained as on the date of impugned order will continue till the disposal of the appeal.
4. The appeal is disposed of accordingly.