Supreme Court: A Bench comprising of A.K. Sikri, Ashok Bhushan and M.R. Shah, JJ. disposed of a matter concerning execution of conveyance deed and set aside the orders passed by Bombay High Court for want of jurisdiction.

The present proceeding arose out of a suit filed by original plaintiffs– purchasers of flats in the building developed by the defendant Trust. The plaintiffs filed a suit before the trial court for directing the Trust to perform its obligations including execution of conveyance deed of the plot where the subject building was developed. The trial court decreed the suit of plaintiffs. Aggrieved by the same, the Trust approached the High Court. Before the High Court, the plaintiffs filed Note for speaking to Minutes for clarification of certain details on record. The High Court dismissed the appeals and petitions filed by the Trust. However, it is pertinent to note that the impugned order was passed by the High Court below the Note. Aggrieved by orders of the High Court, the Trust preferred the present appeals. The Supreme Court quashed the impugned orders on certain grounds including, inter alia, for want of jurisdiction.

The Court was of the opinion that while passing the order below the Note, the High Court traveled beyond its jurisdiction in regard to the scope of deciding a Note for speaking to Minutes. It explained, “A Note for speaking to Minutes is required to be entertained only for the limited purpose of correcting a typographical error or an error through oversight, which may have crept in while transcribing the original order. Once, the judgment/order is pronounced and if any party to the same wants any rectification of any typographical error and any clerical mistake regarding the date or number, such a party may apply to the concerned Court for correcting such an error in the judgment/order. However, a Note for speaking to the Minutes cannot be considered at par with a review application or in a given case, with an application for clarification/modification of an order. A Note for speaking to the Minutes can never be considered to be an application of such a nature.” It was held that while passing the impugned order below the Note, the High Court virtually modified its original order passed in the first appeal. Such a course was not open to the High Court and therefore the order was liable to be set aside. For such and other reasons, the impugned orders of the High Court were set aside. [Akhil Bhartvarshiya Marwari Agarwal Jatiya Kosh v. Brijal Tibrewal,2018 SCC OnLine SC 2816, decided on 14-12-2018]

Must Watch

maintenance to second wife

bail in false pretext of marriage

right to procreate of convict

Criminology, Penology and Victimology book release

Join the discussion

Leave a Reply

Your email address will not be published. Required fields are marked *

This site uses Akismet to reduce spam. Learn how your comment data is processed.