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PETITIONER: FAUJA SINGH

       Vs.

RESPONDENT: JASPAL KAUR

DATE OF JUDGMENT:       22/04/1996

BENCH: ANAND, A.S. (J) BENCH: ANAND, A.S. (J) MAJMUDAR S.B. (J)

CITATION:  1996 SCC  (4) 461        1996 SCALE  (4)326

ACT:

HEADNOTE:

JUDGMENT:                          O R D E R      Leave granted.      We have  heard learned  counsel  for  the  parties  and examined the record.      The  appellant  had  raised  a  specific  plea  in  the executing  court  regarding  the  non-attachability  of  his residential house  in view  of the  provisions of Section 60 (CCC) C.P.C.  The executing  court has  not dealt  with  the issue and  the High  Court, also  did  not  deal  with  that question and  dismissed the  civil revision  petition by one word "dismissed".  In our  opinion, since  the parties  were present before  the High Court in the civil revision, on the plainest consideration  of justice,  it should have assigned reasons for  dismissing the  civil revision petition against the order of the executing court. The absence of reasons has deprived this  court to know the circumstances which weighed with the  High Court  to dismiss  the revision  petition  in limine.  We   say  it   with  respect,   that  it   was   an unsatisfactory method  of disposal of the revision petition. The  necessity  to  provide  reasons,  howsoever,  brief  in support of  its conclusion  is too obvious to be reiterated. Obligation to  give reasons introduces clarity and excludes, or at  any rate  minimizes the  chances of arbitrariness and the higher  forum can test the correctness of those reasons. The order  of the  High Court  dismissing the civil revision petition,  in-limine,   thus,  cannot   be,  sustained.  We, accordingly, accept  this appeal  and set aside the order of the High  Court and  remand the  civil revision petition No. 2064/91 to  the High  Court for  its disposal  in accordance with law,  after hearing  the parties,  We, however, clarify that we.  are expressing  no opinion  on the  merits of  the civil revision petition.      The appeal  is accordingly  allowed in the above terms. No Costs.

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