2016 (4) AKR 606 ::(2017) 1 ICC 291 ::(2016) 4 ICC 325

Karnataka High Court

Hon'ble Judge(s): A. N. Venugopala Gowda , J

(A) Civil Procedure Code (5 of 1908) S. 96, O. 41, R. 31 — First appeal — It is duty of appellate court to deal with oral and documentary evidence led by parties and all issues raised before it — Court coming to conclusion without recording of reason thus committing serious error of procedure and total lack of judicial approach in deciding appeal — None of submissions of parties have been considered — Order set aside and matter remanded back to first appellate court AIR 2015 SC 1139, AIR 2001 SC 2171, Relied on (Paras 16, 18, 19)