M/S.FOODWORLD SUPER MARKETS LTD. Vs H.SUJAN SINGH .
Case number: C.A. No.-002380-002380 / 2009
Diary number: 25919 / 2008
Advocates: E. C. VIDYA SAGAR Vs
V. D. KHANNA
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.2380 OF 2009 (Arising out of SLP(C) No. 22584 of 2008)
M/s. Foodworld Super Markets Ltd. & Anr. ..........Appellants
Versus
Shri H. Sujan Singh & Ors. ........Respondents
ORDER
Leave granted.
2) Since the issue involved in this appeal lie in a narrow compass, by
consent of both the learned counsel, the matter is taken up for
final hearing.
3) The appellant is the tenant of a business premises measuring 4000
Sq. fts. situated at No. 1133, HAL 2nd Stage, Corporation Ward
No. 74, Bangalore. The appellant is the defendant before the trial
court.
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4) The respondents herein are the landlords. They have filed a Civil
Suit O.S. No. 1894 of 2007 for ejectment of the defendants from
the suit schedule premises.
5) After exchange of pleadings, the Suit was posted for evidence of
the plaintiffs. The plaintiff (P.W.1) has filed his affidavit by way
of his evidence. On the request made by learned counsel for the
defendant, the matter had been adjourned twice for cross
examination of plaintiff (P.W.1) and finally, it was posted on
28.2.2008. Since the learned counsel for the defendant was not
present before the court, when the matter was called out, the
learned trial Judge has closed the evidence of the plaintiff and has
posted the matter for the evidence of the defendants, if any.
6) Subsequently, the defendants have filed application (I.A.No.2) for
recalling the order dated 28.2.2008 and permit them to cross
examine the plaintiff (P.W.1). In the affidavit filed along with the
application, they have assigned the reasons for not being present
before the court when the case was called out twice.
7) The learned trial Judge not impressed by the explanation offered
by the defendants, has rejected the application (I.A. No. 2). Being
aggrieved by the said order, the defendants had carried the matter
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by filing a Writ Petition under Article 227 of the Constitution of
India before the High Court to issue a writ in the nature of
certiorari and direct the trial court to afford one more opportunity
to the defendants to cross examine plaintiff (P.W.1).
8) The writ court has dismissed the writ petition. Hence, this appeal.
9) We have heard learned counsel for the parties to the lis. We have
also carefully perused the affidavit filed with the application
(I.A.No. 2) to recall the order dated 28.2.2008, discharging P.W.1
from cross examination. In our considered view, the explanation
offered by the defendants appears to be not only satisfactory and
also bonafide. This aspect of the matter is not properly appreciated
both by the trial court and the High Court. In our view, the
foreclosure of the defendants right to cross examine the plaintiff
(P.W.1) has resulted in grave prejudice to the right of defence of
the defendant/appellant herein. Therefore, we cannot sustain the
impugned orders.
10) In view of the above discussion, we allow this appeal and set aside
the impugned orders. Now a direction is issued to the trial court to
recall the plaintiff’s witness and permit the defendants/appellants
to cross examine plaintiff’s witness (P.W.1) in O.S. No. 1894 of
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2007. Since the matter is pending from last two years, we direct
the trial court to dispose of the suit as expeditiously as possible at
any rate within an outer limit of six months from the date of
receipt of this court’s order. No order as to costs.
.......................................J. [ TARUN CHATTERJEE ]
.......................................J. [ H.L. DATTU ] New Delhi, April 13, 2009.
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