Allahabad High Court
Tota Ram vs Panna Lal on 9 April, 1924
Equivalent citations: 79IND. CAS.997
JUDGMENT Daniels, J.
1. This is an application for revision of an order passed by the Court below restoring an application for cancellation of a sale. The application was originally dismissed for default. The application to restore was not made within the time allowed by law. The Court below has, however, allowed it in the exercise of its inherent powers under Section 151 of the Code. It is established by ample authority that Section 151 is not intended to override the express provisions of law. In other words where the law provides a period of limitation for a particular class of application the Court cannot ignore the provisions of the law of limitation by appealing to Section 151 of the Code. That section is intended for cases for which the strict letter of the law provides no remedy. This was the view taken by this Court in a very recent case, Joshi Shib Prakash v. Jhinguna 78 Ind. Cas. 416 : 46 A. 144. There are also decisions of the Patna Ajodhya Mahton v. Phul Kuar 65 Ind. Cas. 341 : 1 Pat. 277 : (1922) Pat. 61 : (1922) A.I.R. (Pat.) 479 Lahore, Bissa Mai v. Kesar Singh 53 Ind. Cas. 789 : 1 L. 363 Bombay, Bhausing v. Chaganiram Hurchand 45 Ind. Cas. 552 : 42 B. 363 : 20 Bom. L.R. 348 and Ramchandra Govind Thomare v. Jayanta Ravji 59 Ind. Cas. 715 : 45 B. 503 : at.P. 507 : 22 Bom. L.R. 1409, and Madras Rrishnasamy Naidu v. Chengalraya Naidu 76 Ind. Cas. 336 : 47 M. 171 : 18 L.W. 870 : 45 M.L.J. 813 : 33 M.L.T. 207 : (1924) A.I.R. (M.) 114 High Courts to the same effect. There are observations to the same effect in the judgment of their Lordships of the Privy Council in Sabitri Thakurain v. Sari 60 Ind. Cas. 274 : 48 C. 481 : at. P. 491 : 40 M.L.J. 308 (1921) M.W.N. 159 : 19 A.L.J. 281 : 48 I.A. 76 : 33 C.L.J. 307 : 25 C.W.N. 557 : 23 Bom. L.R. 681 : 14 L.W. 362 : 3 U.P.L.R. (P.C.) 57 (P.C.).
2. I accordingly set aside the order of the Court below. The application for cancellation will stand dismissed with costs in both Courts.