Supreme Court of India
Amar Chand vs Bhano And Anr on 1 December, 1994
Equivalent citations: AIR 1995 SUPREME COURT 871, 1995 AIR SCW 675, 1995 HRR 416, 1995 REVLR 2 43, (1995) 2 PUN LR 493, (1995) 2 LANDLR 136, (1995) 1 RENTLR 371, (1998) 1 RAJ LW 150, 1995 SCC (SUPP) 1 550, (1998) 1 CTC 179 (SC), (1994) 3 CURCC 769, (1995) 1 CURLJ(CCR) 288, (1997) 10 JT 606 (SC)
Bench: K. Ramaswamy, N. Venkatachala
CASE NO.: Appeal (civil) 9225 of 1994 PETITIONER: AMAR CHAND RESPONDENT: BHANO AND ANR. DATE OF JUDGMENT: 01/12/1994 BENCH: K. RAMASWAMY & N. VENKATACHALA JUDGMENT:
JUDGMENT 1994 SUPPL. (6) SCR 252 The following Order of the Court was delivered Leave granted.
Though the respondents have been served, they are not appearing either in person or through counsel. We have heard the counsel for the appellant. Admittedly, the appellant had undertaken as a surety, on behalf of the defendant Dia Singh, for the due performance of the decree for a sum of Rs.10,000 including mesne profits payable by Dia Singh to the Decree holder. By the subsequent conduct, the decree holder compromised with the principal judgment-debtor and a compromise was recorded in that behalf without reference to the surety.
The question, therefore, is whether the amount undertaken by the appellant towards mesne profits as surety could be recovered from him. Section 145 of C. P. C. provides thus :
"Where any person has furnished security or given a guarantee
(a) for the performance of any decree or any part thereof...... the decree or order may be executed in the manner herein provided for the execution of the decrees, namely,
(i) if he has rendered himself personally liable, against him to that extent... and such person shall be deemed to be a party within meaning of section 47."
A conjoint reading these clause do clearly indicate that when a person has undertaken as a guarantor or a surety for the due performance of a decree or any part thereof, to the extent of the undertaking or guarantee, the guarantor or the surety is personally liable for due performance of the liability of the judgment debtor to the decree holder and the later is entitled to proceed against him in the manner laid down in s.145. But when the decree holder himself had compromised with the principal debtor and had discharged himself from the liability to the performance of the decree, in law it must be a full satisfaction of the decree under section 47 and the relevant rule in Order 21 CPC. Full satisfaction recorded in that behalf relieves the guarantor or surety from the obligation with the decree holder and the decree holder cannot seek any further remedy against the surety. The liability of the guarantor or surety is co-extensive with the judgment debtor. The compromise entered by the decree holder binds himself by his conduct and releases the guarantor or surety from the liability undertaken in the guarantee or surety bound for due performance of the decree. In case the compromise was with the consent of the guarantor or surety compromise with the principal judgment debtor is for other liability other than the extent of the liability undertaken by the guarantor or surety, in that event the guarantor or surety is not relieved from his liability for due performance of the decree. Such is not the case here. The compromise was without reference to the appellant, The appellant must be deemed to be relieved from the liability from surety bond and the decree holder, no longer is entitled to proceed against the appellant to recover Rs. 10,000 from the appellant. The High Court is clearly in error in the impugned order made in C. R. N. 3040/89 dated January 29, 1990 dismissing his revision. The appeal is allowed. The execution petition shall stand closed as full satisfaction must be deemed to have been recorded. No Costs.