AIR 2008 SUPREME COURT 1534 ::2008 AIR SCW 1664 ::(2008) 1 CLR 699 (SC) ::2008 (1) CLR 699 ::(2008) 1 WLC(SC)CVL 638 ::(2008) 3 All RentCas 522 ::(2008) 3 CivilCourtC 12 ::2009 (17) SCC 308 ::2008 (2) RecCivR 127 ::(2008) 2 Scale 622 ::(2008) 5 AllMR 29 (SC) ::(2008) 2 Cal HN 70 ::2008 (1) CTLJ 315 ::2008 (1) HRR 406 ::(2008) 2 ICC 374 ::2008 (2) MadLJ1100 ::(2008) 2 Mad LW 903 ::(2008) 2 All WC 1422

Supreme Court Of India

(From : 2000 (2) Mad LW 826)

Hon'ble Judge(s): Arijit Pasayat, P. Sathasivam , JJ

Civil P.C. (5 of 1908) , O.20 R.1, O.20 R.3— Judgment - Pronouncement - Mode - Declaration of final result orally - Before concise statement of case, points for @page-SC1535determination, the decision therefor and reasons therefor have been finalised - Improper. The declaration by a Judge of his intention of what his 'judgment' is going to be, or a declaration of his intention of what final result it is going to embody, is not a judgment until he had crystallized his intentions into a formal shape and pronounced it in open Court as the final expression of his mind. Civil P. C. does not envisage the writing of a judgment after deciding the case by an oral judgment and it must not be resorted to and it would be against public policy to ascertain by evidence along what the 'judgment' of the Court wag, where the final result was announced orally but the 'judgment', as defined in the CPC embodying a concise statement of the case, the points for determination, the decision thereon and the reasons for such decision, was finalized later on. The mere fact that a major portion of the judgment has been already dictated, will not, by itself, lead to the conclusion that the Judgment had been delivered.(Para 9 11 12) .....