AIR 2002 SUPREME COURT 335 ::2001 AIR SCW 5105 ::2002 (1) UJ (SC) 163 ::2002 UJ(SC) 1 163 ::(2002) 1 CivilCourtC 35 ::2002 (1) RecCivR 512 ::(2001) 8 Scale 503 ::2002 (1) SCC 749 ::2002 (1) CurCC 46 ::(2002) 2 BankCas 30 ::2002 (1) ICC 394 ::2002 (3) MadLW 460 ::2002 (2) Pun LR 757 ::(2001) 5 SCJ 254 ::(2002) 1 LandLR 1 ::(2002) 1 UC 270 ::2001 (8) Supreme 647 ::(2001) 6 Andh LT 95 ::2001 (2) JT (Supp) 24 ::2002 (2) SRJ 449

Supreme Court Of India

(From : Delhi)*

Hon'ble Judge(s): D. P. Mohapatra, P. Venkatarama Reddi , JJ

(A) Constitution of India , Art.136— Appeal by special leave- Scope - Art. 136 dose not confer right of appeal on party - But confers a discretion on Court to interfere. (Para 12) (B) Constitution of India , Art.136— Specific Relief Act (47 of 1963) , S.6(3)— Special leave to appeal - Grant of - Suit under S. 6 of Specific Relief Act for possession - Decreed ex parte by single Judge of High Court in original jurisdiction - Division Bench in intra-Court appeal setting aside ex parte decree on finding that ex parte decree had been obtained by manipulating regard to show due service-Special leave against order setting aside ex parte decree not granted - Despite fact that pleas as to non- @page-SC336maintainability of appeal before Division Bench in view of bar contained in S. 6(3) of Specific Relief Act could not be said to be without substance. (Para 13) (C) Specific Relief Act (47 of 1963) , S.6(3)— Delhi High Court Act (26 of 1966) , S.10— Bar to appeal - Plea that bar is absolute - Cannot be got over by invoking provisions of intra-Court appeal - Is not without substance - Question about correctness of contrary view taken in AIR 1998 SC 424 : 1997 AIR SCW 4415 to l....