MANOJ MENON Vs E.K.ABDUL HAMMED .
Case number: C.A. No.-000050-000050 / 2009
Diary number: 11219 / 2005
Advocates: P. V. DINESH Vs
HIMINDER LAL
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 50 OF 2009
[Arising out of SLP(C) No. 6945/2006]
MANOJ MENON ... APPELLANT(S)
:VERSUS:
E.K. ABDUL HAMMED AND ORS. ... RESPONDENT(S)
O R D E R
Leave granted.
Having heard the learned counsel for the parties, although we agree that
the impugned judgment passed by the High Court suffers from no legal infirmity, but
in the peculiar facts and circumstances of this case and, particularly, we having been
taken through the entire records by the learned counsel for the parties, are of the
opinion that the appellant may be given an opportunity before the High Court to
argue the matter on merit of the appeal.
We make it clear that we have passed this order keeping in view the
peculiar facts and circumstances of this case and, in particular, the relationship
between the appellant, on the one hand, and the defendant No.2 and defendant No.3,
on the other. We further make it clear that
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we are passing this order in exercise of our discretionary jurisdiction under Article
142 of the Constitution of India with a view to do complete justice to the parties.
As a sum of Rs. 50 thousands has been deposited by the appellant in terms
of the order passed by this Court on 3.4.2006, which amount, admittedly, has been
withdrawn by the plaintiff-respondent No. 1, we are of the opinion that the said
amount may be treated to be the costs payable by the appellant for the purpose
condonation of delay.
The appellant, however, shall pay a further sum of Rs. 25 thousands to the
plaintiff-respondent No.1 by way of costs of this appeal.
We would request the High Court to consider the desirability of disposing
of the appeal as expeditiously as possible and preferably within a period of six weeks
from the date of receipt of a copy of this order.
The appeal is disposed of with the aforementioned observation and
direction.
..........................J (S.B. SINHA)
..........................J (V.S. SIRPURKAR) NEW DELHI, JANUARY 5, 2009.