Sri Venkatarayappa S/O Hanumanthappa vs Sri G Muniyappa S/O Late Narayanappa on 4 April, 2008

[Cites 1, Cited by 5]

Karnataka High Court

Sri Venkatarayappa S/O Hanumanthappa vs Sri G Muniyappa S/O Late Narayanappa on 4 April, 2008

Equivalent citations: AIR 2008 KARNATAKA 163, 2008 A I H C 2922 (2008) ILR (KANT) 3553, (2008) ILR (KANT) 3553, 2008 (6) ALJ (NOC) 1296 (KAR.) = AIR 2008 KARNATAKA 163, 2008 A I H C 2922, 2008 (4) AIR KANT HCR 261, (2009) 1 CIVLJ 392

Bench: A.N.Venugopala Gowda

.-gun mm

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awis 4.-1" k»gr_r:.n:- 3,

g§T"ﬂfE[E",

S11 Vellkatalayappa, 
Aqr:-rl ahni 11' FL'? 1};-wart; 

.5 shun r-I.r..-\Ju..n.u.-H\.1':..a  o. 2' ' it
3/0 Ha11L11r1aJ._;111a1Jpa,-._ ...__  V _
C"nannake ahavaspura' 'xzfiilvagcg '  1.
Kasbav Hob1i,"j;C11ii;.&:an'1aI1i Tait:.k--,' "
Ko1ar?District..--     '

(By Sri AC'i.__Papi   

 uni__yappa.,
  ,4\gar]"s3h'n11t 60 years,
'  l£:.t£;.N.a4.ya_ya_nappa,
' Nidaigurld Village,
 ;!l\'\-I; ("Pa-Enfnrnvan;
lxmnyq 1Ivuu., \..zu..|.u.x.1:I.|.|.J.¢:4.Lu.

H' " z i{glai' District.

 Sh Munishamappa,
 Aged about '7 8 years,
S10 Eerappa.

S-1i Iiallappa,
Aged about 40 years,

C3 I '''L 151-: n. :cl.1.'|.-I n-'mm I'lI'II'2n
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4. Sri Ecmppa,
Aged about 38 yeam,
S/0 Munisllamappa, 

5. Sri Krishuappa,
Aged about 38 years,

S] :3 Vcnkatarappa,

6. Sri A.K. Nalayanappa,
Aged a'nm!f. 65 yemffz,
S] 0 Dasappa, V V'

7. Sri Vcllkatappa-1,  H _ _
Aged ahouitﬁﬂ yegiam, " * _ _ _ V_ Z
3.1-;     " _  

Q 62...: n.."r...1..-'1'".'._,.}Vt.'  [.4-..,--.;'., 

UV IJJJ.   ..IfI3J C4 Jlltjvl'
Agngl ra"vno11t"--f§.5_ yam$;_,
I 0 I\'ii'tiT]1fiS.'t1a.l]1£:t})})EEL,

9. 311'. Pilla Vt;1i}rA§tﬁ;}12ay:35t11z;;a,
Agc=.-Id 4_a'ho11t 'F30 Ayenrﬁ»,
. S] 0 Mupiahamappa,

 l'§¢_3s.2 to 9 a11:"i'tiSit1cntB of
r"~1..,',.-';.'.1.._,..1.,............-. w;11....u
\.r'J._'».'C1.¢4.I--I-.lC>Ll'.\':§3.IIQ.V W LII (51 V I-I-I35'-.r,

3  _ Kaahéittﬂvrxhli, ('2l1in1amani'I'al11k,
. Kain; D;i§.ii'cit.

  -V   Rcspozxdcnts
( B_y'S1:nt. S. Sushc-.ela_. Adv.)

 _ A This Writ Petition ﬁled u11dc1'A1'tic1us 226 and 227 of the
Culjslitutioxx of India pmying to quash the older dated
'£.2.2005 passed by the Cirmrt ofM1msiﬁ" 8:. JMFC, Chintamani

"  Execntion No.18;'2{)02 vista .A..n:3.exur.e 



U)

"T"|.:u .u;££l-1.... 'l.,...£..... 1..."... 1...... .. I .....
111.15 1JCL.lL1U1l. 11:1 .1115 US Ll IUD IVFU.

iiii

-.;« .V.L'- ._ ,.:.. .f. ﬁ.'.-.
 'ill I v 

pronouncement, this day,   

pI'0Il0LII1Ct3d the l'ullowi11g: 

In this writ, pctitioll, 'VL4le$§a}i.Ly   o 1}*dc:1' dated

01.02.2005 passed i11--....V}:'3);§::<3_ut.:i§2{f.1""P§3Lii;it;11 No.18j'200i?. by

been   by  !,i1e __  lloldtzr/pcLiLio11c1'.

Rcspu:1g1g:1V1t5 :'*     judgment dcbtoras.
 LA No.6 undczr Order 21 Rule

97 or cPc,11%;:1;e%¢xm.;i;:on 1:11:33 to adjudicate his ugm to

ui-=«$uiL~;'1'*pe:1~£y« uy muirug "11 eiiqurry.
2 V' * I31*ig:1' far;i;:s necessaljy ibr colmideralion and disposal

P"'Li.i.i"11"1* had iiistriuit ii u..:>. no. 113i 1.98'? in 'uh:-:

 Cou1'i. 01' the then Mu11siIl', at. Chilltalmmri, for decrct: of

pcznuanent injunction against. 1'espo11dt:11L N052 to 9,

\/

K .



which was dt-JL1't:t3d on 25.03.1995. The  

t\ 1'

dismizsseti on 07.12.2301. 1* l1'iiUIl:€:3,1T'i'_Ej1{:'l4l:5 iiietii  EXt:(f:i.3u('JI1 '

No.18/2002 to lake acLiu1x   Lo 

alleging willful (1iS0b6diBI1C.t;   'tile  ;16t.'.I'('JC for
pt:1'ma11cnL  {11;::u1. In Lhc
cxecutiun cast, 1*" 1',-::s~~of:"-"hi'*'--V'A1I.:~_  11 -:1 I
LiI1d(3I'        and adj udicatc
his 1'ig11_L.W V'   had posted IA No.6
for llt§.i«§I'i11g¥ has ﬁled IA No.7 l_lIldt3I' Section
151  ﬂuid:   u.i'.'uiu1st:ll' and his wilxicsses
u.0.pruvc L11' i:;I3's"1;.g,c'r'fI'.ﬁ'."t"".-£135 1i1a"-as in L?' NLL6 ' '11} L" decide the
 IA No.7 was co11Le:sLt:d by the
 1u.Jldc1'. Co11sidc1'i:ng IA No.7 and
o123(:s;ti§9';1.eVs".VLl1c1'cLo, Executing Court. llas allowed IA No.7

t__I_1'¢:¢_:I..,ug Lhc: applicant and dt:L:1't:e I10ldt3l' to pl'0Ct'.(:d with



ﬁogtentions:

3. S151 G. Papi Ruddy, lealncd    
pelituer conteudtzd that, the dc<: u:e 
side having been  

angle 1339313 ﬂu:-Ii}! .11 PH $--|"I.V_V ".,'i'l"2(3. Ilﬁf§[£(i}iII 'E Wiﬂl (.1113
511.414. H... ....I._.. ---...:.,..J '._A .,,'_--, ', ,___ ,,, _- A ,,  ,

pI'Up6I'Ly by 1'cspu11dé1i'L!s~  fan '9' Jfcq11ii;1ucd, 6XfiC'l.i't.i"I1

proceedings \gv£:i'cv..i1ﬁi;iéi(;t§(i~  (;11e: ju¢1g111c11.L dt:bl.UI'S,
that the 1%'?"1'é_.s;5u1:{,1é11.LV~yy?i1Q }--iaS 11p1igl1L, camlol. obstruct

the cxt:t:'u1.iq1'3- 1J1i£,:::.edi1>1gs. I'-'lt:'...e.:t:>11L«::11dt:d that 1'e:spom.1c11l,

pos$c§*.sic;11~« by producing u1ai.t':1riai pr<3oi',
   Sﬁtikh into the 11011 existing right and
   the claim is wholly u1111t:cc.-ssary. H6
 provision under Rule 97 ofOrde1' 21 is not
  'Par a pcmuu 'mm is net 9. }.:.1'Ly in E11...
 i3#,Q:'5cdi11gs and 1161106 IA No.6 ﬁled by 1" 1'<~:spo11dc11'L is
v___'1i)aLe1;lly bad in law and the same is 1iab1e_t.u be tlislxlisscd

without holding any clxquiry. He relitzd on the decision of

1:Li.-  in the case of Jesarqj Ghasljmal Beta! us

K
/



CK

Ht: co11Le11ded that the lower CuuA1j[>_acLing"i'11§ga1i_§»  a_11ti uii1. 

excess of the ju1'isdicl.io11, 11as -alltajwezil  " W~i1Li1it;_a:1.1i

considclmg the rights o1't11:5_}'m_tiLiu11e1'.

4. Per co11t1~g,, '_   COU.1lSt'3l
appearing for  l11e  that, £116
pt:.LiLiL)11t_:1' 1:445'  Ll1aL mlbsequellt
events  it has 11%' 11 a.:i*-sway i ~
that,   right, Lille and ilxtcrcst
ovcar Lhfz' ..p1 'ope1'~L§  O.S. Nu.113/ 1987, that there

is ;sL1pp1'cssim1" or énatclial [ants and :rcco1'd by the

gwtiiiezzcz :-41-1 inif.is.a.I._.,u; uf t:.>gt:.maI.in11 111 at: miiltsas before

 .Li'I<':_ .E}£éU1_1JL37."{1g" Cuuri. is  and uicgm  She-; 1"'uif:'

cdi'1Lcu('it':d""L11at., sinct: tlxcrt: was abuse of due p1'oc<~:ss 01'

  law by"t.l1c pctitionm to suit. his coxlvcnicnce, IA No.6 was

 in Lhc execution case seeking adjudication of right of

"Est 1'es.puu..e1.., by 1191113113 :11 .11!" 'ya T..-H 1*'.x..:ui.i11g

'A1,, r' I',, ;

Court ilxstead 01" o1'Lit:ri11g cnquziry, pusicci EA mo. 10

>,'.



A ate.-.9-3., ills: rruilzi "mi. mi-as  1' 1'

'H-I

hold an enquiry into the 1naLl.e12... to ess[abliSl1  

pleaded in IA No.6. She eolltelﬁed   ﬂit:

fact. that, an enquiry in IespTeC-L01' the V1uaLLL§1'S'~«ig5:i-eigeel in EAL'

IA No.6

-

r Nc_>,6 i: (.3-_1_let,1. I01' wiilV;Q.1L;1VViLA'*v:l_1t)'1g1LAiI1s£..2,.' ca11'uui_ he decided, 11:-ass passed the impugned o1'§ie§", as illegal nor passed in Counsel relied on the of {;}(>u1'L and this Court in sup? L'. :11-91' A '

5. g ' C¢)11side1'_i1ig"l.l1e. rival contentious and record of the .. .....,. .,.. -.. .11}! c«_I11.~:i¢.ie1'M lit 11 i..':

. " Wheiher the Exet:u.Li11g C;uu1'i. has 'jcommitted any illegality in ordering to hold = "enquiry into the claim/objectiolls raised by a third party to the execution?

Reg, us.

V% = 15* respondellt has ﬁled IA No.6 under Order 21 Rule 9?' GPC1 in the Executi11g Court, objecting the execution of " ""ﬁdi~1'v'ii aﬁiﬁiilpaiiyﬁig I. ./.1 ;1,___ _1.___:_._. 1... 11... ._._.1.'.4:._-.. , 1'__ :1 L116 UUUI CC Dy U163 1Jt3l..1l.1U.l.l 1. Hi L1 I

1.. "n.6, it, its 51.:-.a_I.t:.«.}. 1..1i:.:I.L ht: w_._ 1_.)L :1 :_.Lhc moctzediligs, he has got an ilxdepeiideixi;»:i§;E.1i'~<§vt:I° _1}:i::» 'V petition sclicdulc pI°upt:rLy a1u11g4wit:;l1Titigxiéz gﬁxc suit property is a tank bed ove1*..v&hic11~,[V:i1uj '}!(§1}S£§I1 11:15» got absolute right, _U1aL iiciicieiii and the 53 judgmmii. d<:l..u1's by 5£;s;l1u.~s;€.$.ig: '4 have £.L......L1_1.1 ﬁ'auduleI1L dctrrctj. i11a.i"i1is light. has to be adjL1diCai.t'__3.".1' by i;1.ui.,1i11g__a1;.cl-1qif1i1y,,as he was not a party to meiiiii -...,Vp1»'ﬁtx:ccdiI1gs. The said applicatioxii wtis by' the peliliolier.

'7'. -I1; ﬁled against the t.it:c1't:e passed and conﬁmitzd in RA 1311995, in WI-5 1 tizii-3-ietiiiu1'c1', this '"icu1'!. in L18 juL.,gm:::1¥_ uaicd r' 6.4-.2004 held as Follows:

"However, it is ObSt31'Vt3d that any deems that has been granted by tn-.5: 'I'rial Court 01"

which has been coulimied by the lower appellate Court will not ensure to the beneﬁt of tin: 1'cspo11de11L--plai11ti[i', if ullzinlately the grant. made in favour of the plaintiff is set. aside by

1... ...--......L. .,... 'tn . . ' #5 'uic: uuiup-:'u:,ut W' L 61 auilmnty.

-r

8. Pts{.i1.iu11t:1* and a.110L11e1' pt3l'SUI1 1 l1'nQt-*.r-1:351:05 gt )1 It '.f_-'_.'l"I' Ti'! H)

1. V . _ H ..-c, V . . V . , H -05° C';hi11i,a111a1I1i, agaimsi. $01116 uf 'Lhc: '1'e:$p011dt:1§S.:sA i"1<i1't-:i)z1.'*T'1'1'e:*? TallSﬂ(1E11-, Chintamaixi by "Vé§I1.vi: '!fJI_V.lt31l" ;§1.V€)1.2001 passed in case V'{;aAiv1cc]lcd the grant dated 24:5.1985_ 18 gulxlas of ('F {"'.1I:I.\1'i'1:I.1I4'r=-s:.}" u\n.nw.nI1-u 1'n;.uh-\ '31: Iuntru :1' In' _ L-ll 'JV. l.LI '§' lulu' 'J LI' I. N! (7.5: ,.

If.-I'll "E1 J.I--aInlL\dI, L1 1. \..«u. .1.| 1 S34. .E*_~1'u.i.?.

of the pevliviidlitﬁj'. " F'<:Vi;ivi;_iu_1Vit':1:' am anolhcl' pt:I'S011 had p1'efc1:rcd_ agai11.-st. the said order in RA(C1dii)V.:_-£35:20-2)()4'i)'i lht: Assistant Cu1u111issio11t:1', C1njlgkaballéip-mjV_ S'ub;Di§isiun. The said auLho1"il.y by an '1«\'I|lI'¢'_"l'1 2'!'-nfaiw' 0 P7 'nxu :}':|_-1rr:_L\_L.~:.u:| ('sun rnrnwsunml ' \J."'\'.l\.u» '..:l¢--'.'..LL; £1 . I o £l\J\J ,I. LMICD \|.J»t'.'.'J-$.11-C'\'.'.'\.--»l.:I. L1 ILA _EJl¢(3.I.u s3a'pseq:'icz%M;1u§gL'ijctiuona had filed RA 152/2001-02 be['o1'c l11tE* D¢;.pu'ty" Co1Im1is:sionc:1', Kolar District, under Section . 50 .91" KaI'I1€i.L':1k%i Land RBVBIIUC Act, 1964 qucesljoijing i4:lj'£:' 't:a11cel1atjo11 of the grmit. by 'I'al1sildar and its said Co111mi3si011c1' by an o1'dt:1' dated 3.6.2006 has dislnissed p...

C) "1..-

the appeal and has or('1eI=ed in 'r e 0'v"'"i' i.}i.e__ the custody of the Gove111n.1enl. a_11d_i.o Ins:-ii1'1't::ii11 l';he' _:sa111ex as "tank bed". The said. o1'de1' ;§.ppe'a1.'3 Le._ Imve finality as no matelial is 1J1'uyit;ee(1 belb1'e_1iie,e§i1ewii:g

9. From the said p:fQeeecii1_igs leleal' that, there is p1'""a .:..eie {die-m L --

peLilio11er1 ._tef d.¢¢i.6e Passcd in U_S_ No.11?3/ figied .1995. Pel;il1'une1' has not b1'ot1g1i£ "Lhe Executing Court. the said p1'0eeedi11gs, 'w,l1_V1iel1 have lakeli place in respect of the suit , 1;1'_i)pe1'{." ikemre the nevenue ..u!l1u1"m.,e. bmm £11.. ;._.1'u:.~:-;;1.l uI" Lhe"S:iid_u;i;(ie1's passed by the Revenue Aui.i1o1'i't.ies, it is p1'ii11avf::.~icie"t:lea1' Lhal, the claim made by the peli1.ione1' Lo 3 i.he4_esuiL p1'ope1'l._y has become questiomxble since the grant

7.-{>f the p1'ope1'Ly made in hits favour has been cancelled, 1 pl.-'I. 31,';-. 1--4.31.»-nu .-.l"ﬁ-.-uu_u1 111: I an 'II 11!!-Tl' Lil!' Il\'|";t'.ll-'G. 11! 'I'll' W111 11 11:1 bL».|.1 C.Ll.1J..l.I..u.l.4\4l. IJ L.11La 11.1&5.s\.u. ¢4I.l_I.|---.l1\.J.1a.(.L\..I'I..rn JJA -.....-u ii A .1' _ n.,.;'Hi_ 1-1 9%; uu ,u11o_--.~':_)1

5.». " I -'AA , J_II-

,4 r"lJ'\l"\.

,,_, r _ A ., W '.~__ , IIIHUC DI1 D."l.£U 'f 1 V .j1'7i Exticuiilzg Court. by the 1%' uonsidtsralioll. Since the lower 1": _.

1.13.

Icspuiidtzzﬁ. 'I't5t}I.1iJ.'t§S » 1 for 11ca1*i11g of a1'gu111t:11Ls_, IﬁL_V.I*lp.7 was ﬁ1ed.pwi_ii1--V~a *p1'ay{-:19 in lmld an 9:111." if'! to H1' uH._I?'n »'3HMuuI"1:i 1:.' twin P. ' I I

1.. J, 3.. ._,.-., ,.fvt,.......-:,, ,........, - - ..- No.6 and to decide L116'1;1::I.iLig:i?»Vﬂ11t§i'tr§a1'"fqc3f, The Excculillg Court, has gi;-;,11{.ly t;#.;;i1clu:si011, that for proving (11.6a£'i_lt:gat[;ipi'1S_;.1ja<1¢'--"by; the applicant. in IA No.6, an clxcguiity. i.S::.I-e(1:é;:i17Cd'.LD- be ."1'1¢:ld;: to ﬁnd out as to WIIGUICI' wiielhel' "appiiC:e;i1'L.-"»LVl1as got light. which could be 01115/'"b3'Vco11dLu:tj11g an cllquiry and without right, of the applicant cannot. be decided. 1() ."* .t1*;§'é-;' case of Jearqj Ghasimal (supra) decided by ita1;;1ei1" §si11gle Judge of this Cou1'l., the facts were that the '"gx:»l.ii.i011e1' lhczrtzin, had obtajxled an order of eviction ........ .. _ - .. --..1.-. .. r3 . _. ., i:1g,&:u.L1::n. 11;: puuuI::n'L nu.-.1 uuxu u.u.c1 A y ' 1 .. .. .. . 'M ......l um... .. ....:-

uuuuu .\ 12 for deiively oi' possession, the Execuiillg Co1_,ui 1:aai,'%j~.s:seéee wa1'1'a11L for delively of possession, feitf""wi;ie"'1ﬂstage » L4 applicatioll under Order 21 Rt.11e.'9'7'_A_A T ai11d'~98 'L11'.-'£}V':'$*J.as ﬁled by Iespondents 1 and 2:"'tJ:;e1'ei1';,whiC}.; .objeetedt' 'I1: 1": I L') I} L. dismissed holding t.11aL"iAt_s v»'asVii1:1:é:oii1§)et.ei,:L. 'Tile order was questioned 1'1; ap'pea1,j;Aw1yjie}1 y§as'«allow«ed set.ti1xg set. aside the order 1334 V__t;t'te:~'t§3xeeuti11g Court. The said o1'de1j~oi'n' (itj'{11*t--.,' was el1a1ie11ged in the petitif'i1,," 's'u::-'ide3j§11** which, the lwsxee Smgle Judge lxssniemnitgs Lbtloesz "'I'11ei'ei'ei'e, Lhe only persolls, who can ﬁle an . , ta-pplieatien rnder Order 2 1 Rule 97 of the . of Civil Procedure, are (1) the holder of a decree for possession and (2) the purchaser of . -sity such property sold in execution of a " " decree. No other person has got. a right to ﬁle such an appiieatrion. In ease LA. 1 i ﬁled by respondents I and 2, who claim. to have purchased 1/431 share in the p1'ope1°t..y and claim to have been put in possession of the p1'opert.y by judgment-debt.o1' respondent No.3 on 1.4.1986. Therefore, respondents 1 and 2 cannot be said to be the holders of the decree for possession, because they have not obtained me decree, respondents 1 and 2 ml" moi. be considered to be the the property sold in execution ofVVthe~.dec1'ee, V' V because ad1ni1.t.edly ...iJ1_t_:y o¢1aim;$ to " .V.l1ave".

purchased the gpropertyz_ ._ip1*ivsLi7.e a1'1'a11ge111e1 1L 'I'l 1e1'el'(:=1'e,1 _i'e:'spo1.1_de1_1t.s 1" iii ' 2

4. ' V do not fall within any-eoiie of?»th.e"eaL.e--gorie:'y mentiolled in 1eu1_e9f7 ol"€)V1'dee~:_1' "L3 1 V!.l1.e1 ' of Civil Proeed 1.11t:."» "

11. In the case of :75 Riehiké-sh Prasad in AIR 1997 SC 856, the .1lags,l1e1;iVae,Iollowe:

""" &:11o1;'L"--l11e'a;{".sresaid sLatut.o1'y provieiolls ' .of=.().1:de.1f lay' down a complete code for ._1-eaoivﬁisg'ollezlisoutee pe1'*...aini11g Lo exeoui.io11 of I:leerec'"'for "possession obtained by a deere.e-- '11o1<_1eI'._ a1.1d'~.~w11ose attempts at execuiixlg the 'decree meet with rough weather. Once 1'e:siSl'a--Ii-to is olTe1'ed by a pu1])o1't<:d s11'a11ge1' Lo . .4 {he cleeree 2111:}. which comes to be noted by me WVE_xé;§:utj11g Court as well as by the decree- holder the remedy available to the decree-

" ----_.ht_)1t_le1' agaillst such an ubslluciiollisi. is only " under Order XXI, Rule 97 sub--rule (1) and he cauinol. E:-y--p:;ieses Sliiili ol;e§1'u<:lion and moist on re--issuanee of warrant for possession under Order XXI, Rule 35 with the help of police force, as that course would amount to by-

passillg and -::i1'cL1111ve11l:ing the p1'o<:edu1'e laid dowri under Order XX}, Rule 97 in conrloction with I'('JIl10Val of obsinxtioxl of pl.11'p0."i'i.t3d strangers to the decree. Once such an «...,».s.111t_;l_io11 its gm the 1'eco1'd of the Executing, |'_'t\l II" 'N 'Eu (HIT H1" {rm l,_\'lI'l\'I'V--il"; xi4.§'*.ISr\.tn:" .'-'Vi:-A xzuua l.- :1. ;u \.I.l.IJ'. ;I_x.11. Lu ¢:Lj_.J1.u \.,.o\.».|_$.~ up j._I\.y-If?' -,:._.|_1.1.; Executing Court can tell such "'4:1bstrL1£:ticr1ist"

that he must. i'11's'L lose posses'si1.11V1, 1e11.1(i_ their . . only his remedy is Cto "nicvvke a11V_"app1i'catiL1n 7 u11de1'_O1'de1' XXI, 121,111: 99,CPC"a_1'1:i i}1"1-ayT1.n._if(J1' u '. ' , 3 . "-

restoration of p(:ssessi0r1.--._ The .i.;ii§1 com {L-'1 by the impugned clfdar &111d- jutig111e11.t'f«i11:1s-Vitaken' the View that theaciily reriiedjﬁavaiilable to a sl.1'aI1ge1' to L11;-;____ decree wh9__ <;_l£ai111s any independent...A_ right, *title"v,or interest. in the .1._......11,n1 ..n".;......,...1.-,1 4;} V1.1"-..';~. 14,. r'\...Im.. VV1 13.4., \.lLa\.a.|.k1-|.Q.l 1Jl.\JillE.-'3. L') .i.lJ \J1'J.CI -/\I\...l, 1'\u.1U

99. This View cf: the Higti czourt on the albifes-aid s1at;u1o;:y.% scilerxie is clearly L111sU;Stainé1b1e."" ltlis "r-:'a;sy.-- to visuaiise that $1'-1'i=11i§gt3fI' " Le »L_}.1t:." 'ti-2:(.,']»'t:(i who .u1ai111s an 1inaieperitieritr'-51%ght; eae and interest in the . .A(iec1'e'b:;1.1 _p1-'g1pe1'Ly' 1211.1 'oi1"er his 1'esisla11ce be1"0re .act,11alIy dispossessed. He can equally a:_.;il,a!.§s..11is g1:i_eva:_11ce and ci:=1_i11_1. [.':_>r mijiitiicgalieii "of h.is inde*per1-dent" right, title ancl interest in V L... ,1...',....'. ..!~ -....-...... .. ........ .-1' .\.. 1...-;....- 4- L1 us uIv.:\..,1 U yi. u}_Jc.1 'Ly U V (:1 1 an it:-I Jucsu. 15 possession as per Order XXI, Rule 99. Order XXI;"'}%.:1le~97 deais with at stage wilich is priur in the -E?LC.'.1_'.1_J,«El.1 execution 91' 1.;he d.ecree for _ _'pg5ssessio11 whereili Lhe grievance cl' Lhe cb'st1'L1ctio1ﬁst can be adjur;iicat.ed upon before ﬁacztual delively 01' pussessioli to the decree- ' ~.l1oIder. While Order XXI, Rule 99 on the other 11211111 d_es11s with the sL111s¢;x_y_.1e11I_., stage in the execution proceedings where a stranger ciailniug any 11°gi1'L, iiiie mid i11i,e1'es'L in the cleeretal property might have got. actually disposed and claims 1'esL0r::1tiu11 of possession on acijudication of his inciependent right, title and i11Le1'esL dehors the" i11Le1'est of the judg111t:11'L--<iei1'Lo1'. Both these types oi' enquiries in connection with the right, title and ....-

Uh . I ' V " V' V'

-. .4 - _, I f I . [ | ' -. ' .. ' - ' 1111161631. G1 at stranger LG Jae <ie<:1.'_ee as o_lt.:~:_1'13:_ contemplated by the aforesaid sczheine-of Orderi' XXI and it is not as ifﬂttiiat 5u"Ui'1'~--&;1.'~8l1'£d11geIf. to. the decree can comeixl the ._pict111*e:"on}y' at the ﬁnal stage after losilirg. thee ~poseee~s_io11' 1,i'1-1d'*13:_1oL before it if he is vigg-,;i1a11t'--eI1ou{.*;'it':_;Att;a 'raisezhie objection and ohsiijuetioil hefoiie 'V!,t1e...\Ma11'a111i' for possession gets 'e.ctL1ali3'__ executecl against 111111, with 1'espe£:.t :ti.1e'~i;1ig1 1'3o.1,_1rt has totally ignored the"~V.seh_emeA of Orcier XXI, 'Rule 9'? in this (:013iif:2C'p'it,ii1.1"ijyi';.ii:va}:iiiig i.i1iti t.i1a{. oniy remedy of H_s_L'1c_.h the decree lies 1111Liei'.__C)1'd_e1' XX}, Rt1'ieV 99 etliti he has no 100113 s1_;é1..T1:}ii1- to get €a.L'ij111iic;9;tio11....of his 1.2131111 prior to "l'ii'e._ 11-t:iiv.e1'y" 0iT_'1JQ&iS(3SSi()I1 to {he decree- .ij1o1i.Ci%3I' in 't;'11e~.,e:;ect1tic:er1' proceedirigs. The 'v'ic--:w ~ . 1a1ke:'1::1.»¢.= t;i.1e=1-ili.g[1'~-C:o1f11'l. in this conneetioxi also 1res1;1;siv.1npa1em;1 breach of principles of natural ' H1-::" _ot1-1-1l.1'111:i,i1111.i1.~:-L who alleges to _ 'i1av'e._a'njy* ;' "111ep"e1'1c1ent. right, title and interest L'win-the-__Lie1:1'ei1§1i property anti who atiliiittedly not epaxtjy t.o the decree even though making a g1ieifa:.1.<..:e'1'igl1t in time before the wairaiii. for A3-ave:

. \..a«.{L\..

.

ution is .e1et1J.9.11y executed, 11201116. be told.

_ " ,,"o1_T"-li1e gates and his grievance would not be eonééitiered or heard on me1'i't.s and he wouici be

7.ih3'ow11 off lock, stock and barrel by use of 'V "police force by the decree--holder. 'I'h.at would oiwioueiy 1'ee11i'.. in i1'1e}.1e.1'aE1le i11ju1'y to 31.1511 obst.ruc.tionist Whose grievance would go overboard without being considered 011 me1'ii.s and such obstructionist; would he COI]dCII'1I1Cd to{.all_y 1111hea:1'd. Sl1c.h an order of the E:-ietzttting Co'1.11't, therefore, would fail also on the ground of 11011-compliaxlce with basic principles of natural justice. On. the oontrcxry the statutory scheme envisaged by Order XXL '/ the Executing Court and it is that acljudioatvbn ...r.. no r-«nrr .. .1.' ..........., ' -.A --. H. Rule: :71, urn...» ua u:.'Suu-an-ad €ﬁ?"3ié'T-gwﬁfd against such a pitfall and provide; ajstamtoryy' remedy both to the degree-Raider weii_a.5~3 to.

the obstmctionisf to I:.ave"tkezir7*. respect£v.e".2:vay"'.ir1 7 the matter and to get f9ro;;9ere'acijudio£ztio2ie'«before the Court afcd it t:";c:'.;-_:,','o 'czca'_;"-eae;'~f£c';é:tr'o:i.L which subject we hierarchy of.ap1p€aL?--'1wou£d' remain binding Iiietiveen fhe_9"'péxr1ie's to such prooeedizzgu sepicrote» suit be barred with a view to that mulﬂplicity of procieediiigs ' oaiid j.:artzEj€ei% proceedings are avoided ancjthe gonivut-"€aid.I'Vc!own by Order XXI, RuleSa_97 to uucufd remain a complete code .s2o;'e reinedyfof t!'2e~-- ooneemed parties to ,hinge~~..tI:eir«jgr1e12a:iees once and for all ﬁnally ' fa.-§o;:zeci' tfr':.e'r.'r'cse€ves." 2 (i--1e;ii1;_'e_is by me for emphasis)

12. in the cease-_O"'.S'.-ﬂee!" ""' ""' "'- "'"" ' éi-" rumrv:.~u:a., van lid' reported in AIR 1998 SC 1754 the held as follows:

. _ "12-- 13. IL is clear that. ext-:cuLi11g Court. v 'c.9.n decide whether the resistor or obstructor is 9. pe1_'-.~:o11 !.;-ouzzd. by the deozee :.;:.11t.1 he 1'e1':_1eee_= to vacate the properly. That question also squarely fails w;ii.i1i11 the atijutiicaioly p1'ocees contemplated in Order 21, Rule 97(2) of the Code. ' The adjudication 1ue11iju11ecl Lhertairu need not necessarilv involve 5-2. dcigailerl enrmirv . ' J * " *1'-"*..r or collecllon of evldence. Court can make the adjudication on a(.'uuiiJu:(i facts or even on the averments made by the resistor. Qf course the 0 /' can direct the pa7*"s to for such determination if the Ce1,Lr€jV'e<:leem;~2.".. it' necessary-" ' ' '- .

(1 tajitfs is by 11_1e~ 11119' elzipi i:a.é;i§5}. A . 7-1 '

13. In the case of Sreeneitiiearnd Rqjeslt and others reported' :.$(;"~1827 eerleidering the quezstion, wlletjtel' l11Ae_f'(':3»1_fF1 jpessessioll of the 1-;-1 H.' . . . .1 :, __. ' _' _ V "1'o"e1".v clafttiguw 11.:d.e1..=e1y.ie1;i 1301':-LVVV' .., .,.. .. .. -I t' E' .7 . , . ' 1 1 ~. 1' rs pally to the T_ ;_'t;eL'1'ee' .1.iiiii,_ie1* "exe'c;:1itioI1 cm.LiL't 1'e$.i5'L such d(:'CI'6ij3 at,ﬁugiiI;e1t.iu11 of his objection under Order 2'1.._I~?{L.1le 97 "CAP(_.'{,"aitt"lias been held as fuliuws:

" 1'0, " VU11(§.eI' sub--c1au:5e ]. (.)1'tie1' 21, Rule 35, the 'Ex-ec«'uth1g Court delivers actual physical _ p:o5eeeeion of H1 disputed pmperty Le the " fdvectree holder and, if neczessary, by removing attlj/"})t2I'S()Ii bound by the decree who 1.'ei'ueee to "3.véicat.e the said property. The SigI1iﬁ<:a11twords '*"are by relnoviug any person bound by the decree. Order 21, Ru} 36 eenceives of ilnmovable pmperty when in occupancy of a tenant or other person not bound by the de(:1'ee_, the Couri. delivers poasm-:ssio11 by ﬁxixlg, a copy of the warrant in some conspicuous place of the pmperty and p}'{}{J}ai}iii1}g to the occupant by beat. of drum or other <:uet0111a1'y Inode at some convenielli. piece, the subst,a11ce of the dccrep in regard to the A

-_ .- 1-.._. 1..- .i".;.'.'.--.1.;;.--.. in ui.uc:1 wmua, int: .m__c;m<s -'--};u'1a__}i';i propeﬁy .

gets the Symbolic possession. f3Lf§le3ﬁ'e'2n1, Rule' 99 conceives of 1'esieLa1;ce or o'bS'I1?u_m:lio11pt,olhe. }_u_n_sr_:t_:2st_ait,)1; of ijmuovable '_L:1f0pe1~ti.y _\}v§:e11"i:1aLie -

in execution of a decree '§:iy>*"'an;r pefeo1i".--..é 'fthie may either try' the. persoii »,'t;:ru"1;d 't:;y"'vti&1eL decree, clain1ing _ti'l"1e th1*oL1ghju.dg:(ne.1'1t--'debtor' or clailning i11(l6po1:L1e11LV"right-I oi: his own inolucling t,e:r1e_11t ;1ot1'pe;¢ty to t;11e_§L;i;t or even a sL1'a:uge1'. ' ._dc:ci1ee V I1o_ic_.1ei~*,. in such case, Inay make an e1ppiioa_J:i}:m t.he»_Exec11ti11g Court co1nplai11i11gV_V'suVe}t1 3iV'eei'e.laI§ico;' for d.e1ive1'_y of possessiorit of -the '~.p1foperty'; Sub-clause (*2)

5.,*l5't.-V'..."2.'!;':l:_~--»»" 19'".?6=i ""e1_1."i,;i:~:-I.it..i_'1l;'t.c._>.:; eurpowers the «Q_1-Q.i1rt.s'---'ur'}1en_ such claim is made to .p1*;jeeeLi " to upoil the appiii:aIi'1."s ~ . oiaimztf 311:: &ec'ordaI1ce'with provisions (:.ontai11ec1 _ _ l1ez--*ei;1a[1.e1:,"'~«.3'i':is_' refers to Order 21, Rule 101 ' 4 {es by 1975 Act} under which all _ _rel_at'£izg to right, title or interest in the ._proper_ty1_ arising between the parties uncter order' 21, Rate 97 or Rule 99 shall be detennined by the Court and not by a separate 'suit. By the or.r-..e.n.dme-nt, one 319.5 not to go for -:2.

" .,°fre;=h suit but all matter pertaining to that even if obstructed by a stranger

7._ot2__i::Ldtcated and ﬁnality given even in the * 'executing proceedings. We find the expression "any person" under $3.522-c!w.4.se {1} ts uses! deliberately for widening the scope of power so that the Exe<::uting Court couici adjudicate the claim made in any such application under Order 21, Rule 97. Thus by the use of the words 'any person" it delivery of possession, claiming right in the property even those not bound by the decree, '/ 13-: {$11 J Han ..........,w.. 9.5! persons reetssting the ' 2 ,1 .4 + u - 2 an .u.uee .enan...'s 02* {:ther ;',*erser..-;_.e:.a1:mr:-A,' :ﬁa5.,'".$ on their own including G'. strcmgerﬁ'. .

(Ila l1'c'e is by 111eiJfe1*'ez!;pl1aei5):"

14. In the case of c. Sor§;e~~ as.

reported__ 'in " Vebnei{].eﬁ11g wiieiher Lhil' ext' "uuV igxi i.' 2 the applicalieu deLer1.nini11g the question 91" ' i)rupe1*Ly as e11visage¢.i u11cie1',v'£)--1'd.ei"{2'1 E2:§,tle has been held as follows:

""7, I_lJe"~eﬂie11L' of 1'esi:sla11oe or ubsL1'uct.io11 _ " Qffered---4.by '.::1_1y "pe1'so11 the remedy available to ihe DeC1'eee'«E~f0ic1e1* is under Order 21 Rule 9'? I'0r_1§;oSseSsion. Order 21 Rule 97 is a elatutoly re1'n'ed3I.._b:3tl1 to the Decree Holder as well as to V _ "iJ..;e o';.Ijec1.r.11' Lu have I._l1ei1" 1'e:spe¢_:t.i.ve say in the and get the proper ac'£judicatien before . i-.he""exeuuii11g This }Ji"UVi§:'iiiﬁ'1 eriaeted 'with a View to see that Irlultiplicity of ' » *'jp1'ocee<.li11gs and parallel proceedings are aveided, It is also possible that a stranger to the decree could claim an independent. right, title and interest. in the ciecretai property and can ol'I'e1' his 1'esistam:e before getting actually dispossessed. He could also equally agitate his glievmzce 5.11;! 931311;; 1'01' 9.1.13 1_1¢_iit_:e_I,.1'e1; cf his right, title and irlterest in the clecretal property. 'Ti1i:s is precisely whai happeiied in the preeeiii. Case. The 0bSt1"L1Cti0I'1iStS filed their \, / l\) (3 nu J. ... . ..

.

. 3... ;....... "IL\lh':'I- .. 1... _''_~:... I:

¢1y1JuL,i-1{1LJ11-:3 brhcvuxg, iuui. 'timy .-.5__1uu .;'.1§5;};L,V title and int.ere:_=.t ove ' the prop<:rty,'' ' Frmn the primzipleas laid d0w11 ~'aﬁl1t:'"':1t§cj+Sioij»§§'--~1jiiV!.{:(i above, it is clear that WilﬁIi &§_"~.})CI'S(i1JvCiHi1iijl1g 'i1i{lti":L0 1116 }_J1'0pt:I'L_y in his post-:e§;:s1c)1; <)_1__).s{_,'1*:_;_¢_:'i;.j; gg L_lg§:.;-;;A,L_i1v5;;1;t L}; 111:: d(iCI'i3(3 holder 'L0 "L':_u-: suit p1'opt:1'i.y, Lhc Executing COL_11'l. i§:3 C"c$I11,it_Jt:_'t'<:41:1VL'ﬁ-._'Lu V-cc;1i'si¢1c1' all quesljulis 1'l:1iSCd by Ll1e"fp¢:i9zsQ*._V1'(>ﬂi:;'i:ta_g db5_L1'u_(:t1'u11 against extzculiull of the,de:t:3ft;6g.a11{iii::,pa.S$.»app:'Op1é::i:tt: 0I'dt'.I' which Lmdcr the p1v.1\.Ii..~_=i's;;_1;.?;4t..1'(.):'d£1f.2»14uR_Li§t:_ 1L3 9!' CPD is in be !.1'.,a!.I.:.. at-; a dt:c1t:e.'"i?.V1'u1.x; i-I:_1e'..pe1.:iisaj oi' the ave1'1nt:nLs made in LA by Elie'~--1.--5t*1'espo11dt:nL, in the .l£'.xct:uLi11g Court, L' C}-.z:}iI:.viin:g *1"igl1l. to the pruptzrty in dispute. l+'1'o111 the oi Llm t.1-*.:*.::1'.,-:3 hul...,1' .0 LL: pr ii1.a_ Lé:1ia1_ on record by Lht: 15* 1't:spo11dc:11L, 111:: light (3 pcmy 1:1 qua.-51.10.: "}"}111£--.'. lama L0 be clouded. 'The pxnccedings belbw the R€V6I1UB Authorities were an the ineslamsc of the tlt:Cl't1(;' holder, wh¢:1'ei11 ﬁndings 1't:cu1'ded art: advtmse Lo him. HCIICC, the order of the ExecuLi112 Clourt posting the cast: r 1' 1 1 I H 401 au_}u<,.1ca..1am in me claim xnazis Hi EA J held to be illegal. In my view, tlwj £-});ecL1ifii1g"C{_':«a1i"t:Inns ﬁat.

3", comlliitted any excess ju1'isdi<;Li011 Vﬂbhéd 'B1; iii :i::.~1:§s_%i_11g Lhe impug11ed order. In viL?w"-qf L116» decla1'é_1liQ1'1'v uf ﬂaw 'my' the I-Iun'blt: Sup1'e111c__ C3oL11'L__.i1x:1' ~._i_.11t:_v dcCiSi£)1}s__ifvIE11'ed to the Co115LiLL1tiq1i' Q1" Illitiiii; 'v=Jfi1l.idL1r;: Itaspéct, I am Luxahle to follow {11t§;"'£i::¢f}§5i£*g11'..1'::1}~:l(:1'eE:(jf." in» the case 01' Jesrqi T Ghastmal, pm; V in i.iLs:*_, 1'c'.5L1i_'L, -.r_v"1'i«i..& ~7pt':Liif1o11 is devoid of meiii. auu " '~ di:.§ji:isg3¢c1.v%wilii'(:t;§.l_,_2e3«.' Advocate fee is ﬁxed at. Rs. 1,000 / ~. Il..A.i§;L:'i.V_11.iadc clear that the lZ='.xccuLi11g Cmlrt shall \.=-.ri|.1y.2uL Lrcizzg inﬂuenced. in z«1I_;y"'_« 111a1111e1' by the ﬁndings ami o'usc1'va'1io11s manic U he1't:i11, which are limitcsd for cu11sidt:1'aLiun of the coxlteuliuils raised befure 1.11:: and! the sauna shall not be B'/' /,.

[..;r t-an I':3X:1_Ji't':':SSiOi1 of any opiiﬁon on i.i1_¢::._1116IﬁL:'--4.51'Eht:

matter, pending bcfun-: the Exet:L;I.j11g_Coui'L" " 1:

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