Sowdammal Alias Sundarammal v. Veerammal And Others.

JUDGMENT

This is an appeal by the plaintiff against an order of remand made by the learned Subordinate Judge of Coimbatore. The main contest between the parties is whether the house in respect of which partition was sought was the joint family property of Sreeranga Chettiar, the deceased father-in-law of the plaintiff or his separate property. If it was joint family property, the plaintiff would have a larger share than it was a separate property, became, if it was joint family property the plaintiff's deceased husband Nanjappa Chettiar would in his own right have been entitled to one third share and the plaintiff would be further entitled to the share of Sreeranga Chettiar along with the others. The learned District Munsif, who tried the suit, on a consideration of the evidence, accepted the case of the plaintiff. On appeal preferred by the first defendant, the learned Subordinate Judge felt some difficulty in deciding the case and he thought that in the interests of justice, the suit should be remanded to the trial court to allow both parties to let in more satisfactory evidence. Actually an endorsement was made by the learned counsel for the defendants in the trial court that the defendants were not adducing any oral evidence. The only document that was marked on their side was Ex. B. 1. Still a complaint was made in the ground of appeal that the defendants were not allowed sufficient opportunity to adduce evidence and actually I.A No. 269 of 1965 was filed to receive as additional evidence some receipts for payment of house tax in the name of Sriranga Chettiar. With reference to these, the learned Subordinate Jndge recognised that in view of the endorsement on the plaint by the learned counsel for the defendants, he was unable to hold that the appellant was denied any opyortunity by the trial court to adduce evidence. But in view of his earlier inclination to remand the suit, he observed that it was a St case for remand even apart from I.A No. 269 of 1965. He formally allowed I.A No. 269 of 1965 on the first defendant payiag Rs. 35 to the other side.

The order of remand is opposed to the terms of O. 41, R. 23, C.P Code, as amended by this court and uniformly interpreted by decisions of this court. Note: Kalahasti Veeramma v. Prattipati Lakshmayya 1948 1 M.LJ 427 = A.I.R 1948 Mad. 488., Chithiah Mudaliar v. Govinda Pandithan 1948 2 M.LJ 413 = A.I.R 1949 Mad. 394,, Thirumalaiswami Mudali v. Periasami Mudali 1951 2 M.L.J 532=A.I.R 1952 Mad. 66. Ramakrishna v. Rangayya A.I.R 1954 Mad. 783., Ahmed Rowther v. Bathumal Beevi 1960 1 M.L.J 37., Balasubramania Aiyar v. Subbiah Thevar I.L.R 1964 2 Mad. 586 = A.I.R 1965 Mad. 417 = 78 D.W 105., Chinna Ambalam v. Ramiah Maniam 81 L.W 296,, Achammal v. Krishtama Naidu8, Subramania v. Kaliammal 1968 2 M.L.J 548., O. 41, R. 23, as amended in Madras, states—

“Where the court from whose an appeal is preferred has disposed of the suit upon a preliminary point and the decree is reversed on appeal, or where the appellate court in reversing or setting aside the decree under appeal considers it necessary in the interests of justice to remand the case, the Appellate court may by order remand the case…”

This is the only provision for remand. The following four rules, Order 41 rules 24, 25, 26 and 27, deal with a situation where the appellate court has to keep the appeal ea its file and dispose it of. Order 41 rale 24 deals with a case where the evidence on reeord is sufficient to enable the appellate court to pronounce judgment; the appellate court may, after resettling the issues finally determine the suit. Order 41 rule 25 deals with a case where it is necessary to take additional evidence on the fresh issues which are to be framed by the appellate court. The appellate court may have the evidence recorded and filndings submitted by the trial court but should dispose of the appeal itself finally. Order 41 rule 27 deals with a situation where the parties were prevented from adducing neceessary evidence before the trial court and with a case where the appellate court itself wants fresh evidence to be recorded. There again the appellate court has to keep the appeal on its file. It is therefore clear from the scheme of the rules that generally speaking only where it is not possible to apply O. 41 Rr. 44 to 27, a remand should be resorted to under O. 41 rule 23. It will be noted further that before remanding the case, O, 41 rule 23 itself contemplates that, the appellate court should reverse or set aside the decree. Reading the rules together, this prevision will not apply to a case where the District Munsif has considered the entire evidence, but in the opinion of the appellate court, a different view ought to be taken of the evidence and the apoellate court is in a position to come to a finding on the evidence on record. In such a case, it is the duty of the appellate court to consider the matter as it stands and give its own finding in reversal of the finding of the trial court. But that would not justify a remand. Here it will be noted that the learned District Munsif did not shut out any evidence and he considered the evidence including Ex. B. 1 which was relied on strongly by the defendants. It may be that he was wrong in his appreciation of the evidence, but that by itself would not justify a remand and the learned Subordinate Judge was not justified in allowing the parties to fill up any laeuna in the evidence unless the strict conditions of O. 41. R. 27, were satisfied.

So far as I.A 269 of 1965 is concerned, Prima facie the explanation of the first defendant contained in the affidavit filed in support of the application may be accepted, namely, that even though copies of tax receipts were applied for, the copies were obtained only after the trial of the ease was over. There may be no objection to the reception of these tax receipts add indeed Sri P.S Ramachandran, learned counsel for the appellant, sumits before me that the plaintiff may have no objection to the reception of these tax receipts because in his view they will net advance the case of the defendants. Any how, I am net inclined to interfere with the reception of the additional evidence in I.A 269 of 1965, namely, the tax receipts, and the oral evidence which will be aecessay to prove them. Bat beyond that, the provisions of Order 41 rule 27 should be strictly complied with by the appellate court. It being common ground that the parties were sot prevented from adducing any evidence, the only provision that should be applied by the appellate court, is whether the appellate court itself requires any document to be produced or any witness to be examined to enable it to pronounce judgment or for any other substantial cause. As has been pointed out in a number of decisions, the appellate court should come to a finding, on that question and this rinding could only be after considering the entire evidence already on record. Beyond this, it is not desirable for me to say anything about the merits of the case.

Accordingly the order of the learned Subordinate Judge dated 17th Septmber 1966 is set aside subject to the reservation in respect of I.A 269 of 1965 as observed herein. The learned Subordinate Judge will keep the appeal on his file and dispose of the appeal according to law. Leave refused.

V.C.S