RACHHPAL SINGH Vs. SOHAN SINGH

JUDGEMENT

(1.) Leave granted.

(2.) Heard on merits.

(3.) During the hearing of the second appeal in the High court, the appellant made an application under Order 23 Rule 3 Civil Procedure Code placing reliance on a receipt dated 28/03/1977 alleged to have been executed by the opposite party. After inquiry conducted by the trial court on the direction of the High court, a finding was recorded that the said receipt was not a genuine document. The high court affirmed that finding and rejected the receipt as forged and fabricated. It also directed prosecution of the appellant for the same. It is obvious that on that conclusion reached by the High court, after rejecting the application under Order 23 Rule 3 Civil Procedure Code, the second appeal had to be heard and decided on merits. However, that was not done and after rejecting the application under Order 23 Rule 3 Civil Procedure Code because it was based on a receipt found to be forged, the High court proceeded to dismiss the appeal itself without considering the merits of the appeal. This was an obvious error on account of which the impugned judgment dismissing the appeal in this manner has to be set aside.