RAM KISHAN Vs LALI @ KRISHANA(D) THR. LRS.
Bench: S.B. SINHA,CYRIAC JOSEPH, , ,
Case number: C.A. No.-005877-005877 / 2008
Diary number: 1470 / 2005
Advocates: R. NEDUMARAN Vs
MEERA AGARWAL
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 5877 OF 2008
[Arising out of SLP(C) No.1847/2005]
RAM KISHAN ... APPELLANT(S)
:VERSUS:
LALI ALIAS KRISHANA ... RESPONDENT(S)
O R D E R
Leave granted.
The primary question involved in the suit filed by the respondent herein was
as to whether she was the daughter of Molhar. That was the first issue framed by the
learned Trial Judge.
Indisputably, the said issue was determined in favour of the appellant and
against the respondent by both the learned Trial Judge and the First Appellate Court.
The High Court framed the following question to be the substantial question
of law involved in the second appeal preferred by the respondent herein:
“Whether it has been proved from evidence that the appellant is the
daughter of Molhar?
.2.
By reason of the impugned judgment, the High Court has entered into
evidence adduced on behalf of the parties and reversed the findings of fact arrived at
by the Courts below. It was, in our opinion, impermissible, as ex-facie the question
formulated by the High Court at the time of the admission of the appeal was not a
substantial question of law.
For the reasons aforementioned, the impugned judgment cannot be sustained
and it is set aside accordingly. The appeal is allowed.
However, in the facts and circumstances of this case, there shall be no order
as to costs.
..........................J (S.B. SINHA)
..........................J (CYRIAC JOSEPH) NEW DELHI, SEPTEMBER 26, 2008.