SIDDHARTH CONSTURCTION Vs D.T.VORA .
Bench: B.N. AGRAWAL,HARJIT SINGH BEDI,G.S. SINGHVI, ,
Case number: C.A. No.-005336-005340 / 2005
Diary number: 13915 / 2005
Advocates: PAREKH & CO. Vs
JAY SAVLA
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS.5336-5340 OF 2005
Siddharth Construction & Ors. ...Appellant(s)
Versus
D.T. Vora & Ors. ...Respondent(s)
With Civil Appeal Nos.6147 to 6151 of 2005
O R D E R
Civil Appeal Nos.5336-5340 of 2005:
These appeals are directed against the common order passed by the
National Consumer Disputes Redressal Commission (hereinafter referred to as “the
Commission), whereby the original petitions filed by the respondents were allowed
and various directions were given to the opposite parties (appellants herein).
Having heard learned counsel for the parties at length and gone through
the records, we are of the view that the Commission ought not to have entertained the
complaints because intricate questions of fact were involved therein and such
questions could have been decided by the civil court after giving opportunity to the
parties to adduce oral and documentary evidence. Ordinarily, we would have
relegated the respondents to the remedy of civil suit but, keeping in view the fact that
a period of twelve years has elapsed from the date of filing of the complaints, we do
not consider it proper to adopt that course.
...2/-
- 2 -
A careful reading of the impugned order shows that the Commission has
allowed the complaints without making detailed evaluation of the pleadings and
evidence and without considering the documents produced by the parties. We may
have, keeping in view the settled legal position that the appellate court is possessed
with all the powers of the trial court, decided the appeals on merits but as the parties
do not appear to have properly understood the magnitude of the controversy and the
nature of evidence which was required to be produced,we feel that it would be just
and proper to remit the matter to the Commission for fresh adjudication of the
complaints after giving opportunity to the parties to adduce oral as well as
documentary evidence.
Accordingly, the appeals are allowed, impugned order is set aside and the
original petitions are remitted to the Commission for decision afresh in accordance
with law after framing issues and giving opportunity to the parties to adduce oral and
documentary evidence.
As the complaints were filed twelve years ago, we feel that it would be
expedient to fix a time-frame for deciding the petitions afresh on merits. Learned
counsel appearing on behalf of the parties made a statement at the Bar that their
respective clients undertake to cooperate the Commission in disposal of the petitions
within a period of one year. Accordingly, the Commission is requested to dispose of
the petitions within a period of one year from the date or receipt/production of copy
of this order.
...3/-
- 3 -
Civil Appeal Nos.6147 to 6151 of 2005 :
In view of the order passed in Civil Appeal Nos.5336-5340 of 2005, these
appeals have become infructuous and the same are, accordingly, dismissed.
......................J. [B.N. AGRAWAL]
......................J. [HARJIT SINGH BEDI]
......................J. [G.S. SINGHVI]
New Delhi, July 31, 2008.