At, Court of Appeal of New Zealand
By, THE HONOURABLE MR. JUSTICE CLIFFORD
By, THE HONOURABLE MR. JUSTICE GILBERT & THE HONOURABLE MR. JUSTICE GODDARD
For the Appellant: In Person. For the Respondent: B.J. Upton, Advocate.
Judgment Text
REASONS OF THE COURT
(Given by Goddard J)
The proceedings in the District Court and High Court
[1] Ms Mills brought proceedings against ASB Bank Ltd (ASB) seeking compensation for losses that she says she suffered as a result of ASB breaching obligations under the Credit Contracts and Consumer Finance Act 2003 (the CCCFA) and the law of negligence.
[2] ASB applied for summary judgment, or in the alternative, to strike out the claim. Judge Courtney granted summary judgment in favour of ASB in respect of all of Ms Mills’ claims, other than a cause of action under s 22 of the CCCFA.[1] Ms Mills appealed to the High Court. Clark J dismissed Ms Mills’ appeal.[2] Clark J subsequently declined an application by Ms Mills for leave to appeal to this Court.[3]
The appeal to this Court
[3] This Court granted leave to appeal to Ms Mills on the question of whether the District Court was correct to grant summary judgment in favour of ASB on part of Ms Mills’ statement of claim.[4]
[4] Counsel for ASB have filed a memorandum dated 19 May 2021 advising this Court that ASB consents to Ms Mills’ appeal being allowed. ASB sought orders that:
(a) the appeal be allowed by consent;
(b) Ms Mills’ claims and ASB’s challenges to those claims be returned to the District Court for determination; and
(c) costs in this Court should lie where they fall.
[5] At a telephone conference convened by Goddard J on 17 June 2021, Ms Mills confirmed that she consents to the making of the orders proposed by ASB. In particular, she does not seek any order in relation to costs in this Court.
[6] We are satisfied that it is appropriate for the appeal to be allowed. The result of allowing the appeal is that the entry of summary judgment on all but one of Ms Mills’ claims is set aside, and the proceedings will continue in the District Court.
Result
[7] The appeal is allowed.
[8] The order of the District Court entering summary judgment in favour of ASB on all causes of action apart from the claim for breach of s 22 of the CCCFA is set aside.
[9] The proceedings are remitted to the District Court.
[10] There is no order as to costs.
--------------------------------------------------------------------
Please Login To View The Full Judgment!
-------------------- [1] Peterson v ASB Bank Ltd [2018] NZDC 14505. [2] Mills v ASB Bank Ltd [2019] NZHC 1505. [3] Mills v ASB Bank Ltd [2019] NZHC 2383. [4] Mills v ASB Bank Ltd [2020] NZCA 228, [2020] NZCCLR 22 at [29].
