MEHLA Vs. SITA

JUDGEMENT

(1.) THIS appeal is directed against the decree and judgment of the learned Additional District Judge, Sangrur, in Civil Appeal No. 373 of 1992, dated April 30, 1998.

(2.) I am constrained to set aside the impugned judgment and decree of the learned Additional District Judge, Sangrur, solely on the ground that the Additional District Judge has not considered any of the contentions raised before him. In paragraph 8 of his judgment, the learned Additional District Judge said as follows :

(3.) IN my view, this is no judgment at all in the eye of law. The learned Additional District Judge has forgotten the fact that the first appellate Court is a final court of fact and it has to deal with the issues independently on the basis of the material on record. The first appellate Court cannot dispose of the matter by saying that the trial Court judgment is a well-reasoned judgment and all the issues have been decided correctly. It is the bounden duty of the first appellate Court to deal with the issues and the evidence and then give his own findings either confirming or reversing the findings of the trial Court. The judgment of the Additional District Judge is most unsatisfactory. I am left with no option except to set aside the impugned decree and judgment of the learned Additional District Judge, Sangrur, and remand the matter to him for fresh disposal in accordance with law. The appeal is directed to be disposed of within 4 months from today. Appeal remanded.