Kerala High Court
6 vs S.R. Samson (Air 1931 Rangoon 252) on 1 December, 2011
Author: Thomas P. Joseph
Bench: Thomas P.Joseph
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE THOMAS P.JOSEPH
THURSDAY, THE 1ST DAY OF DECEMBER 2011/10TH AGRAHAYANA 1933
CRP.No. 525 of 2011 ( )
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PETITIONER/JUDGMENT DEBTOR
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SHRIMAD RAGHAVENDRAN THIRTHA SWAMI
SANYASI, AGED 41 YEARS
MATHADHIPATHI
SHRI KASHI MATH SAMSTHAN
PRESENTLY CAMPING AT THIRUPATHI
ANDHRA PRADESH.
BY ADV.SRI.T.KRISHNAN UNNI (SR.)
SRI.G.RAJAGOPAL
RESPONDENT/DECREE HOLDER
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SHRIMAD SUDHEENDRA THEERTHA SWAMI
AGED 86 YEARS, MADATHIPATHI OF
SREE KASHI MATH SAMSTHAN REPRESENTED
BY HIS POWER OF ATTORNEY HOLDER
G.G.PRABHU, NO.1, MANUSMRITHI RELIEF ROAD
DAULAT NAGAR, SANTHACRUZ (W) MUMBAI 400 054.
BY ADV. SRI.R.LAKSHMI NARAYAN
SRI.R.D.SHENOY (SR.)
THIS CIVIL REVISION PETITION HAVING COME UP FOR ADMISSION ON
01-12-2011 ALONG WITH OPC NO. 3837/2011, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
SD
THOMAS P. JOSEPH, J.
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C.R.P.No.525 of 2011 and O.P(C).No.3837 of 2011
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Dated this 01st day of December, 2011
ORDER
The following questions are raised for a decision:
(i) Whether, it is within the power of the Court to which a decree is sent for execution (for short, "the Transferee Executing Court") to entertain and decide a challenge to the executability of the decree on the ground that the Court which passed the decree had no jurisdiction to do so?
(ii) Assuming that the Transferee Executing Court has the jurisdiction to entertain and decide such a plea, in what circumstance could such Court entertain that plea?
(iii) Whether the Court which passed the decree in this case (for short, "the Transferor Executing Court") had the jurisdiction to pass the decree?
(iv) Whether the decision of the Transferee Executing Court issuing warrant of arrest to the petitioner/judgment debtor is sustainable?
2. Short facts necessary for a decision of the above questions are:
Petitioner (hereinafter referred as the judgment debtor) C.R.P.No.525 of 2011 and O.P(C).No.3837 of 2011 -: 2 :- instituted the suit in the Court of learned Additional District Judge, Tirupathi praying inter alia, for a declaration that he is the Madathipathi of Kasi Matt Samsthan. Respondent/decree holder (hereinafter referred as the decree holder) filed written statement and counter claim claiming that he is the Madathipathi of Kasi Matt Samsthan, that under certain circumstances the deities, paraphernalias and insignia were entrusted to the judgment debtor for custody, that on demand judgment debtor has not returned the said articles and hence, decree holder is entitled to a mandatory injunction to get those articles returned to him. Learned Additional District Judge dismissed the suit but granted a decree in the counter claim and directed the judgment debtor to return the deities, paraphernalias and insignia to the decree holder. Judgment debtor has challenged that judgment and decree in the suit and counter claim in the High Court of Andra Pradesh, in A.S.Nos.90 and 91 of 2009 and those appeals are pending. In the meantime the decree holder filed petition to execute the decree on the counter claim in the Court of learned Additional District Judge, Tirupathi. Though, judgment debtor had sought a stay of execution of the decree on the counter claim in A.S.Nos.90 and 91 of 2009, the High Court of Andra Pradesh declined to grant stay. That order was confirmed by the Supreme C.R.P.No.525 of 2011 and O.P(C).No.3837 of 2011 -: 3 :- Court. In E.P.No.18 of 2009 filed by the respondent before learned Additional District Judge, Tirupathi (for execution of the decree on the counter claim) notice could not be served on the judgment debtor. The decree holder filed application under Sec.151 of the Code of Civil Procedure (for short, "the Code") in the appeals pending in the High Court of Andra Pradesh seeking a direction to the judgment debtor to return the articles to him. The High Court declined to pass any order in that way but directed that judgment debtor could appear in E.P.No.18 of 2009 pending before learned Additional District Judge, Tirupathi on the date mentioned in the order, prefer objection, if any to the execution petition and that in case judgment debtor did not make any such appearance before learned Additional District Judge, it will be taken that judgment debtor has waived his objection to the execution petition. Judgment debtor appeared through his representative before learned Additional District Judge, Tirupathi and raised a preliminary objection that as he is camping at Elamakkara, in Ernakulam District, learned Additional District Judge, Tirupathi has no jurisdiction to execute the decree on the counter claim. Pursuant to that objection decree holder withdrew E.P.No.18 of 2009 and filed application before learned Additional District Judge, Tirupathi to transmit the decree C.R.P.No.525 of 2011 and O.P(C).No.3837 of 2011 -: 4 :- certificate to the Court of learned District Judge, Ernakulam for execution against judgment debtor. Accordingly the decree certificate was transmitted to the District Court, Ernakulam where decree holder filed E.P.No.77 of 2001. Learned District Judge made over that execution petition to the Court of learned Additional District Judge, Ernakulam. Judgment debtor appeared before learned Additional District Judge, Ernakulam and preferred his objection contending that the said Court has no jurisdiction to execute the decree and that at any rate since he is camping at Tirupathi, only the Court at Tirupathi could execute the decree. Those objections were overruled by learned District Judge as per order dated 19.08.2011. The said order was challenged in this Court in C.R.P.No.398 of 2011. This Court by order dated 05.11.2011 dismissed the civil revision holding that learned Additional District Judge, Ernakulam has the power to execute the decree.
3. In the order dated 19.08.2011 learned Additional District Judge, Ernakulam directed judgment debtor to return the articles to the decree holder within fifteen days from the date of order. Judgment debtor did not comply with the said order. Decree holder filed E.A.Nos.465 and 466 of 2011 (in E.P.No.167 of 2011). E.A.No.465 of 2011 was for a direction to the police C.R.P.No.525 of 2011 and O.P(C).No.3837 of 2011 -: 5 :- authorities to trace out the articles while in E.A.No.466 of 2011 decree holder claimed that since judgment debtor has not complied with the direction to return the articles as per order dated 19.08.2011, he is to be detained in the civil prison. To those applications, judgment debtor preferred objection. After this Court dismissed C.R.P.No.398 of 2011 judgment debtor filed additional objection contending that the decree sought to be executed against him is a nullity as the Court which passed that decree had no jurisdiction to pass it. Contention of judgment debtor is that the counter claim which is in the nature of a cross suit came within the scope of Sec.92(1) of the Code but the counter claim is made by only one person and that too, without obtaining leave of the Court which is a pre-condition for institution of a suit under Sec.92(1) of the Code. Judgment debtor contended that the decree passed by learned Additional District Judge is therefore without jurisdiction, is a nullity and hence not executable. Learned Additional District Judge, Ernakulam rejected the contention and allowed E.A.Nos.465 and 466 of 2011. Judgment debtor was directed to produce the articles in Court or hand over the same to the decree holder within 7 days from the date of order. In case judgment debtor failed to produce the said articles before Court or deliver the C.R.P.No.525 of 2011 and O.P(C).No.3837 of 2011 -: 6 :- same to the decree holder, warrant of arrest was to be issued to enforce the decree. The order dated 10.11.2011 is under challenge in this civil revision and original petition.
4. Point No.I Learned Senior Advocate for the decree holder, Sri.R.D.Shenai has contended that the objection judgment debtor has raised before learned Additional District Judge as to the jurisdiction of the transferor Court to pass the decree and its enforceability is not a matter which could be entertained or decided by the transferee executing court. Learned Senior Advocate has placed reliance on the decisions in S.A.Nathan Vs. S.R. Samson (AIR 1931 Rangoon 252), N.A.V.R.Chettyar Firm Vs. Maung Than Daing (AIR 1931 Rangoon 262), P.S.Ramamoorthy Sastry Vs. Selvar Paints and Varnish Works (Pvt). Ltd, Bombay-72 (AIR 1984 Madras 172) and Ramankutty Vs. Kali Nani (1986 KLT 54). According to the learned Senior Advocate, the power of transferee executing court is co-terminus with that of the transferor executing court only in executing the decree and a challenge to the jurisdiction of the Court which passed the decree is beyond the jurisdiction of the transferee executing court to entertain. It is contended that the C.R.P.No.525 of 2011 and O.P(C).No.3837 of 2011 -: 7 :- transferor executing court retains jurisdiction over the decree and its execution notwithstanding transfer of the decree as is evident from the various provisions of the Code and hence, if the judgment debtor has a challenge to the decree on the ground that the transferor court which passed it had no jurisdiction to do so, the objection has to be raised either in the transferor executing court or in the appeal arising from the judgment and decree of the said Court.
5. Learned Senior Advocate for the judgment debtor, Sri.T.Krishnanunni contends that a plea that the decree is a nullity for want of jurisdiction could be raised whenever and wherever the decree is sought to be enforced against the judgment debtor, be it in the same proceeding or even in a collateral proceeding. It is contended that if the decree is null and void, it is non est in the eye of law and that question could be raised wherever the decree is sought to be enforced against the judgment debtor. Reliance is placed on the decisions in Kiran Singh Vs. Chaman Paswan and Ors. (AIR 1954 SC 340), Jai Narain Ram Lundia Vs. Kedar Nath Khetan and Ors (AIR 1956 SC 359), Kammela Somasekhara Rao Vs. Kammela Seshagiri Rao (AIR 1960 AP 321), Sanwal Das Gupta Vs. Babubhai Bhawanji Jhaveri (AIR 1963 Punjab 395), The C.R.P.No.525 of 2011 and O.P(C).No.3837 of 2011 -: 8 :- Allahabad Bank Ltd Vs. Chaitram Ram Choudari and Ors. (AIR 1964 Madhya Pradesh 226), Sushil Kumar Mehta Vs. Gobind Ram Bohra (1990(1) SCC 193) and Smt. Isabella Johnson Vs. M.A Susai (AIR 1991 SC 993). Learned Senior Advocate contended that the fact that the counter claim is not instituted notwithstanding that it related to a public trust of religious character in accordance with Sec.92(1) of the Code rendered the decree passed by the learned Additional District Judge, Tirupathi null and void, being without jurisdiction.
6. Presently I am to consider whether an objection as to the executability of the decree on the ground that it is a nullity for the reason that the Court which passed it had no jurisdiction to do so is entertainable in the transferee executing court. In Kiran Singh Vs. Chaman Paswan and Ors. (supra), Sushil Kumar Mehta Vs. Gobind Ram Bohra (supra) and Smt. Isabella Johnson Vs. M.A Susai (supra) it is held that a decree passed without jurisdiction is a nullity and could be set up even in collateral proceeding. In the former of the said decisions, it is held that a defect of jurisdiction whether it is pecuniary, or territorial, or whether it is in respect of the subject matter of the action strikes at the very authority of the Court to pass a decree and that such a defect cannot be cured even by consent of C.R.P.No.525 of 2011 and O.P(C).No.3837 of 2011 -: 9 :- parties. The view taken in Sushil Kumar Mehta Vs. Gobind Ram Bohra (supra) is that in respect of nullity, no question of waiver or consent arises and that so far as plea of nullity is concerned, question of res judicata also does not arise. In Smt. Isabella Johnson Vs. M.A Susai (supra), it is held that the Court having no jurisdiction in law cannot be conferred with the jurisdiction by applying the principles of res judicata.
7. Now the question is whether objection regarding executability on the ground that the transferor executing court had no jurisdiction to pass the decree could be entertained and decided by the transferee executing court. To decide that question, it is necessary to refer to the relevant provisions of the Code of Civil Procedure 1882, 1908 and as amended by Act 104 of 1976 with effect from 01.02.1977.
Code of Civil Procedure, 1882 Code of Civil Procedure, 1908 Sec.225: Order XXI, Rule 7:
"The Court to which a decree is so sent The Court to which a decree is so sent shall cause such copies and certificate to shall cause such copies and certificates to be filed, without any further proof of the be filed, without any further proof of the decree or order for execution, or of the decree or order for execution, or of the copies thereof, or of the jurisdiction of copies thereof, unless the Court, for any the court which passed it, unless the special reasons to be recorded under the former Court, for any special reasons to hand of the Judge, requires such proof. be recorded under the hand of the Judge, requires such proof.
C.R.P.No.525 of 2011 and O.P(C).No.3837 of 2011 -: 10 :- Code of Civil Procedure, 1882 Code of Civil Procedure, 1908 Sec.223: Sec.39 A decree may be executed either by the (1) The Court which passed a decree Court which passed it or by the Court to may, on the application of the decree which it is sent for execution under the holder, send it for execution to another provisions hereinafter contained. Court,-
The Court which passed a decree may, on (a) ............................ the application of the decree- holder, send (b) ............................ it for execution to another Court,- (c) ............................
(a) ........................ (d) ............................
(b) ........................
(c) ....................... (2) ...........................
(d) if the Court which passed the decree considers for any other reason, which it shall record in writing, that the decree should be executed by such other Court.
The Court which passed a decree may of its own motion send it for execution to any Court subordinate thereto.
The Court to which a decree is sent under this section for execution shall certify to the Court which passed it the fact of such execution, or, where the former Court fails to execute the same, the circumstances attending such failure........ C.R.P.No.525 of 2011 and O.P(C).No.3837 of 2011 -: 11 :- Code of Civil Procedure, 1882 Code of Civil Procedure, 1908 Sec.228: Sec.42(i) The Court executing a decree sent to it The Court executing a decree sent to it under this Chapter shall have the same shall have the same powers in executing powers in executing such decree as if it such decree as if it had been passed by had been passed by itself. All persons itself. All persons disobeying or disobeying or obstructing the execution obstructing the execution of the decree of the decree shall be punishable by such shall be punishable by such Court in the Court in the same manner as if it had same manner as if it had passed the passed the decree. And its order in decree. And its order in executing such executing such decree shall b subject to decree shall be subject to the same rules the same rules in respect of appeal as if in respect of appeal as if the decree had the decree had been passed by itself. been passed by itself.
(Act 104 of 1976 incorporates Sub secs.2
to 4)
Sec.233 Sec.41
Every transferee of a decree shall hold the The Court to which a decree is sent for same subject to the equities (if any) execution shall certify to the Court which which the judgment debtor might have passed it the fact of such execution, or enforced against the original decree where the former Court fails to execute holder. the same the circumstances attending such failure.
C.R.P.No.525 of 2011 and O.P(C).No.3837 of 2011 -: 12 :- Code of Civil Procedure, 1882 Code of Civil Procedure, 1908 Sec.239 Order XXI, Rule 6:
The Court to which a decree has been The Court sending a decree for execution sent for execution under this Chapter shall send- shall, upon sufficient cause being shown, (a) a copy of the decree; stay the execution of such decree for a (b) a certificate setting forth that reasonable time, to enable the judgment satisfaction of the decree has not been debtor to apply to the Court by which the obtained by execution within the decree was made, or to any Court having jurisdiction of the Court by which it was appellate jurisdiction in respect of the passed, or, where the decree has been decree or the execution thereof, for an executed in part, the extent to which order to stay the execution, or for any satisfaction has been obtained and what other order relating to the decree or part of the decree remains unexecuted; execution which migh have been made by and such Court of first instance or appellate (c) a copy of any order for the execution Court if execution had been issued of the decree, or if no such order has been thereby, or if application for execution made, a certificate to that effect. had been made thereto:
and, in case the property or person of the judgment debtor has been seized under an execution, the Court which issued the execution, may order the restitution or discharge of such property or person pending the result of the application for such order.
C.R.P.No.525 of 2011 and O.P(C).No.3837 of 2011 -: 13 :- Code of Civil Procedure, 1882 Code of Civil Procedure, 1908 Sec.244: Sec.47:
The following questions shall be (1) All questions arising between the determined by order of the Court parties to the suit in which the decree was executing a decree and not by separate passed, or their representatives, and suit: relating to the execution, discharge or
(a) ........... satisfaction of the decree, shall be
(b) ........... determined by the Court executing the
(c) any other questions arising between decree and not by a separate suit.
the parties to the suit in which the decree was passed, or their representatives, and relating to the execution, discharge or satisfaction of the decree or to the stay of execution thereof.
8. As the Code now stands after the CPC (Amendment Act 104 of 1976) Sec.39 deals with transfer of decree and states that the Court which passed the decree may, on the application of the decree holder, sent it for execution to another Court (of competent jurisdiction). Sec.40 deals with transfer of decree to a Court in another State and states that where the decree is sent for execution in another State, it shall be sent to such Court and executed in such manner as may be prescribed by rules in force in that State. Sec.41 requires the transferee Court to which the decree is sent for execution to certify to the Court which passed it, C.R.P.No.525 of 2011 and O.P(C).No.3837 of 2011 -: 14 :- "the fact of such execution, or where the former fails to execute the same the circumstances attending such failure".
Sec.42(1) says that the Court executing a decree sent to it shall have "the same power in executing such decree as if it had been passed by itself".
9. Order XXI, Rule 6 of the Code deals with the procedure where the Court decides that its own decree shall be executed by another Court. Rule 7 of Order XXI says that a Court to which a decree is so sent shall cause such copies and certificates to be filed, without any further proof of the decree or order for execution, or of the copies thereof, unless the Court for any special reason said to be recorded under the hand of the Judge requires such proof".
10. While the Code of 1908 was enacted and the provision in Sec.225 of the Code of 1882 was incorporated in that Code in Order XXI Rule 7, there was a substantial change made in that, the expression "or of the jurisdiction of the Court which passed it" occurring in Sec.225 of the Code of 1882 was deleted and the rest of the provisions in Sec.225 was incorporated in Rule 7 of Order XXI of the Code of 1908 which is retained even after Act 104 of 1976. It is said that in Sec.225 of the Code of 1882 the expression "or of the jurisdiction of the Court which passed it"
C.R.P.No.525 of 2011 and O.P(C).No.3837 of 2011 -: 15 :- was provided in recognition of the right of transferee executing court to enquire into the jurisdiction of the Court which passed the decree. In Haji Moosa Haji Ammed Vs. Perumanand Nursey (1891) 15 ILR Bombay 216) Farran, J held at page 219, "Even in the case of our own Courts, the Code recognised in Sec.225 the right of the executing court to enquire into the jurisdiction of the Court which passed the decree...."
11. The Bombay High Court in Bhagwantappa Vs. Viswanath (28 Bombay 378 (1904)), referring to the above said expression in Sec.225 of the Code of 1882, held;
"looking at Secs.224 and 225 of the Code of Civil Procedure which bear on this point, we find that the Court to which a decree is sent for execution has jurisdiction to decide the preliminary question whether the decree sent to it for execution was passed with jurisdiction or not. Sec.225 points out the conditions which must be fulfilled to the satisfaction of the Court to which the decree is sent for execution before it can exercise the functions of an executing court......".
The Bombay High Court in the above decisions indicated that presence of the expression "or of the jurisdiction of the Court" in Sec.225 of the Code of 1882 conferred power on the transferee executing court to entertain an objection regarding jurisdiction of C.R.P.No.525 of 2011 and O.P(C).No.3837 of 2011 -: 16 :- the Court which passed the decree to do so.
It is relevant to note the observation made by West, J in Chogalal Vs. Trueman (1883)7 Bombay 481 at page 483) which is as follows:
"The intention of the Civil Procedure Code as shown by Secs.239 and 242, is manifestly that a Court to which a decree is sent for execution by another under the same Government and the same law of procedure shall not take on itself the trial of whether the Court which passed the decree had jurisdiction to make it or not. In case of doubt the Court where execution is sought may adjourn the execution in order to enable the party interested to make an application to the Court passing the decree. Thence the appellant may, of course, proceed by appeal, if dissatisfied, in the ascending scale of Courts until he reaches the highest in the Province in which the decree was made. It is intended that the decree of this Court, or of the lower Court at which proceedings in the suit have ceased, shall be conclusive. A contrary rule would virtually subject the decrees of the civil Courts to revision and reversal by superior Courts (or even equal or inferior ones to which they are not subordinate. When the time allowed for an application, if any, has elapsed, the court to which the decree has been sent must accept it as a valid one without going into further inquiries, or overruling the C.R.P.No.525 of 2011 and O.P(C).No.3837 of 2011 -: 17 :- judgment of the Court which tried the case".
12. The legislature has made a conscious change while Sec.225 of the Code of 1882 was re-enacted in the Code of 1908 in Rule 7 of Order XXI by omitting the expression "or of the jurisdiction of the Court which passed it" obviously as the legislature did not want the transferee executing court to go into the question of jurisdiction of the Court which passed the decree to do so. Page, C.J, answering the reference in S.A Nathan Vs. S.R.Samson (supra) commented on the observation made by West, J in Chogalal Vs. Trueman (supra) quoted above and the change brought out in Order XXI, Rule 7 of the Code of 1908 in the following way:
"The intention of the legislature was that indicated by West,J in Chogalal Vs. Trueman was made clear 25 years later by the alteration of the terms of Sec.225 of the Code of 1882 that was effected when O.21 R.7 of the code of 1908 was enacted............ In the civil procedure code of 1908, in which O.21 R.7 corresponds to S.225 of the Code of 1882, the words "or of the jurisdiction of the Court which passed it" are omitted thus evincing the manifest intention of the legislature that an executing court should not be entitled to question the jurisdiction of the Court that C.R.P.No.525 of 2011 and O.P(C).No.3837 of 2011 -: 18 :- passed the decree of which execution is sought.....".
In S.A.Nathan Vs. S.B Somson (supra) the question considered was whether the transferee executing Court has the power to entertain a challenge to the jurisdiction of the Court which passed the decree. Since there was cleavage of opinion among various High Courts the Division Bench formulated the question, "Can a Court to which a decree has been transferred refused to execute a decree on the ground of its nullity as having been passed by the Court which had no jurisdiction to deal with the matter, which came before it".
The Full Bench referred to the various provisions of the Code of 1908 and held that it may be possible for the executing Court in two contingencies to report to the transferor Court that execution is not possible - when a decree has been passed against a dead person or the decree is passed by a Court which is not constituted in accordance with the law. In such cases, there is no "decree" as defined in Sec.2(2)of the Code in that as per the said definition, 'decree' means the formal expression of an adjudication conclusively determining the rights of two or more parties. If the decree has been passed against a dead person, C.R.P.No.525 of 2011 and O.P(C).No.3837 of 2011 -: 19 :- there is no 'decree' in the eye of law. If the decree is passed by a Court which is not constituted under the law, it is not 'decree' in the eye of law as defined in Sec.2(2) in which the transferee Executing Court cannot execute the decree since there is no decree at all. I must bear in mind that it is not a challenge to the jurisdiction of a Court which is duly constituted under the law. The Full Bench in S.A.Nathan Vs. S.R. Samson (supra) answered the reference in the negative and held that the transferee executing Court is not competent to consider the question whether the Court which passed the decree and send it for execution had the jurisdiction to pass the decree.
13. After the above said expression was omitted in Rule 7 of Order XXI while enacting the Code of 1908, the Madras High Court held in Raja Jaya Veera Rama Venkeswara Vs. V. Chidambaran Chetty (1920)43 Mad 675) at page 687;
".......the provision in Sec.225 of the old Code that a Court might proceed to execute decrees transferred to it without requiring further proof, among other things, of the jurisdiction of the Court which passed the decree lent some colour to the view that it was open to a Court to which the decree had been sent for execution to go into the question whether the Court which passed the decree had jurisdiction to do so, and influenced the decisions which are referred to in the order of reference. C.R.P.No.525 of 2011 and O.P(C).No.3837 of 2011 -: 20 :- These words, however have been omitted advisedly in the corresponding Order XXI, Rule 7 of the new Code".
14. The same view was taken by a Division Bench of the Patna High Court in Aekram Hussain Vs. MT.Umathul Rasul (AIR 1931 Patna 27). In page 29, it is held;
"in the old Code Sec.225 was worded in such a way that some of the Courts took the view that the executing court had the right to enquire into the jurisdiction of the Court which passed the decree. Under the new Code, there, the words "or of the jurisdiction of the Court which passed it"
have been omitted and as was pointed out in Hari Govind Kulkundri Vs. Narsingh Rao Deshpande ((1913) 38 Bombay 136), the inference from this omission is clear that the executing court had no power under the present Code to question the jurisdiction of the Court which passed the decree under execution".
15. Reading Sec.225 of the Code of 1882 and the change brought about in the corresponding provision - Order XXI Rule 7 of the Code of 1908 which as such is retained after the Amendment Act 104 of 1976, it appears to me that by omitting the expression "or of the jurisdiction of the Court" from Sec.225 of the Code of 1882, the legislature intended that the transferee executing court is not required or competent to entertain a C.R.P.No.525 of 2011 and O.P(C).No.3837 of 2011 -: 21 :- challenge to the jurisdiction of the Court which passed the decree and which sent the decree for execution to it.
16. Sec.42 of the Code confers power on the Court to which the decree is sent for execution "the same powers in executing such decree as if it had been passed by itself". It is not as if under Sec.42 of the Code the transferee executing court has all the powers, co-terminus with the Court which passed the decree for its execution - the power of the transferee executing court conferred by Sec.42 is only that power of the Court which passed the decree "in executing such decree". The function of the transferee executing court is to execute the decree in the way the Court which passed the decree could have done it. Along with said provision, Sec.41 of the Code has also to be read. Under that provision, the transferee executing court is to certify to the Court which passed the decree the fact of such execution, or where the former court fails to execute the same, the circumstance attending such failure.
17. Referring to the expression "in executing such decree" occurring in Sec.42 of the Code, it has been held in Sm.Saralabala Devi Vs. Shyam Prosad Chatterjee and Ors. (AIR 1953 Cal 765) that when Sec.42 is read along with Order XXI, Rule 28 of the Code the meaning of the words "powers in C.R.P.No.525 of 2011 and O.P(C).No.3837 of 2011 -: 22 :- executing the decree" must mean "powers in carrying out the purpose of executing the decree". It is held:
" If we read Sec.42 along with Rule 28 of Order XXI of the Code the meaning of words "powers in executing such decree" must mean "powers in carrying out the purpose of executing the decree". Such powers only passed to the transferee court. The Court acts under delegated authority under the transferor Court and must in my opinion accept the order of the transferor Court under which delegated authority is confers on it".
In Kannappa Vs. Ishar Singh (AIR 1937 Rangoon 477) it is held:
"Sec.42 and Order XXI, Rule 26 of the Code of Civil Procedure should not be read as giving the Court which passed the decree and the Court to which the decree is sent for execution concurrent jurisdiction to determine the questions affecting the validity of a proceeding in the former Court...."
18. In Firm Nandram Narayandas Vs. Firm Gopaldas Laxminarain and Ors. (AIR 1956 Madhya Bharath 255), the Gwalior Bench held, "........ Under Sec.42 the transferee court can exercise only such powers the Court passing the decree itself would have exercised in executing the decree and not all the powers for the execution of C.R.P.No.525 of 2011 and O.P(C).No.3837 of 2011 -: 23 :- the decree. There is difference between the expression 'powers for the execution of a decree' and 'powers in executing a decree'. Whereas the former expression connotes powers for the general object of the execution of the decree, the latter expression means powers exercised in actually enforcing the decree".
The Orissa High Court in Ramavtar and Ors. Vs. Pop Singh Mahadeb Prasad (AIR 1970 Orissa 36) said:
"Now it is well settled that the powers referred to in Sec.42 CPC purport only to mean the powers of the executing court in relation to the procedure to be followed and not in relation to the substantive law applicable in execution of the said decree...."
Thus there is difference between the expressions "powers for the execution of a decree" and "powers in executing a decree". The former expression confers "powers of the general objects of execution of the decree" and latter expression refers to "powers exercised in actually executing the decree".
19. In N.A.V.R.Chettyar Firm Vs. Maung Than Daing (supra), it is held that although under Sec.42 of the Code, the Court executing a decree sent to it shall have the same powers in executing such decree as if it had been passed by itself, it does not thereby obtain the powers to review the decision of another Court.
C.R.P.No.525 of 2011 and O.P(C).No.3837 of 2011 -: 24 :-
20. In P.S.Ramamoorthy Sastry Vs. Selvar Paints and VarnishWorks (Pvt). Ltd (AIR 1984 Madras 172) question considered was whether the transferee executing Court could say that as per the law in force in that State the decree stood discharged when the decree was passed by a Court in another State and sent to the former for execution. In paragraph 8 the Division Bench referring to Secs.40 and 42 of the Code stated that those provisions are procedural and does not deal with substantive law. Referring to Sec.42 it is held that the said provision purport to mean the powers of the executing court in relation to the procedure to be followed (in execution of the decree) and not in relation to the substantive law in execution of the decree.
21. Rule 28 of Order XXI says that the order of the Court which passed the decree is binding on the transferee executing court. In Prayagdas Shankarlal Vs. Indirabai (AIR 1948 Nagpur 189) the view taken is;
"It is the duty of the Court which passed the decree to satisfy itself that the decree it is transferring 'is a live decree which is still capable of execution'. One aspect of this is reflected in Order XXI, Rule 6. If the decree is fully satisfied obviously the Court which passed the decree cannot transfer it ------ if the decree is dead for C.R.P.No.525 of 2011 and O.P(C).No.3837 of 2011 -: 25 :- other reasons the court which passed it should in normal circumstances decide the matter..."
22. Useful reference can be made to the decision of this Court in Krishnan Nair Vs. Philip (1958 KLT 357). There, the decree was transferred for execution to another Court. An objection was raised before the transferee executing court on the ground of limitation and want of proper service of notice on the judgment debtor (issued by the transferor Court). It was held that it is the duty of the Court which passed the decree to satisfy that the decree it is transferring is " a live decree capable of execution" and that the judgment debtor is precluded from raising plea of limitation before the transferee executing Court. Learned Judge proceeded to hold that the power exercised by the transferor Court under Rule 6 of Order XXI of the Code (in deciding to transmit the decree to the transferee executing Court) is not a ministerial act but a judicial act of the transferor Court. The transferor Court before deciding to transmit the decree for execution to another Court is to be satisfied either expressly or impliedly that the decree is "a live decree capable of execution". Reliance was placed on the decision in Prayagdas Shankarlal Vs. Indirabai (supra). The same principle is followed in Joseph Annamma Vs. Pylo Chacko (1986 KLT C.R.P.No.525 of 2011 and O.P(C).No.3837 of 2011 -: 26 :-
255). There, the question considered was whether the Court which is to transmit the decree to another Court for execution was competent to decide that the debtor is entitled to the benefits under Act 17 of 1977 (Kerala). Referring to the decision in Krishnan Nair Vs. Philip (supra), this Court held that the act of transmitting a decree to the transferee executing court is not ministerial act but a judicial act and that the transferor executing court retains the power over the decree. The Court expressed agreement with the view taken in Krishnan Nair Vs. Philip (supra) that the duty of the Court which passed the decree to satisfy itself that the decree it is transmitting is a live decree which is still capable of execution and that if the decree is dead for other reasons, the Court which passed it should in the normal circumstance decide the matter.
23. Yet another decision which requires reference is Ramankutty Vs. Kali Nani (supra). There, of course the question considered was whether transferee executing Court can review an order passed by the transferor Court. Referring to Sec.42 of the Code, it is held that the said provision made it clear that the transferee Court has all the powers to executing the decree sent to it from another Court but, that does not means that the transferee executing court can go beyond the decree or C.R.P.No.525 of 2011 and O.P(C).No.3837 of 2011 -: 27 :- any direction contained in it. Transferee executing court has the same powers in executing the decree as if it had been passed by itself but the power is confined "only to the execution of the decree". Learned Judge held that it is difficult to read into Sec.42 of the Code that the transferee executing court can unsettle things settled by the transferor Court. Though, Sec.42 of the Code states that the Court executing the decree sent to it has the same power of the transferor executing court in executing the decree as if it had been passed by the transferee executing court, it is difficult to say that it is open to the transferee executing court to question the legality of the decree or order passed by the transferor Court. In paragraph 7, learned Judge observed that when the transferee executing court is unable to execute the decree it has to sent back the decree to the transferor Court and, thus it could be seen that at no point of time the transferor Court lost its jurisdiction merely because the decree is sent for execution to the transferee Court. The power of the transferee executing court is not co-terminus with the transferor executing court and the essential function of the transferee executing court is only to execute the decree.
24. Sec.47 of the Code may appear to strike a different note. There, it is provided that all questions arising between the C.R.P.No.525 of 2011 and O.P(C).No.3837 of 2011 -: 28 :- parties to the suit in which the decree was passed or their representatives and relating to the execution, discharge or satisfaction of the decree "shall be determined by the Court executing the decree and not by a separate suit". It may appear at the first blush the said expression in Sec.47 takes in the transferee executing court as well. But I must bear in mind that while Sec.47 deals with the general power of the executing court, Sec.42 deals with the procedure which the transferee executing court is to follow in executing the decree. The power so far as the transferee executing court is concerned, is limited and circumscribed by the purpose for which the decree is sent to it, ie, for execution.
25. Sec.41 of the Code requires the transferee executing court to certify as to the result of the execution to the transferor Court. The provision says that executing court shall certify to the Court which passed the decree the fact of such execution, or where the former Court "fails to execute the same the circumstances attending such failure". When a decree is sent to the transferee executing court for execution, its responsibility is to execute the decree as referred to in Sec.42 exercising all the powers the transferor court has in executing the decree and report fact of execution if it is successful or, the failure if any to C.R.P.No.525 of 2011 and O.P(C).No.3837 of 2011 -: 29 :- the transferor court as required under Sec.41 of the Code.
26. It is relevant to refer to the expressions used in Sec.41 of the Code. The expressions "certify" and "fails"occurring under Sec.41 of the Code are not defined either in the Code or in the General Clauses Act and hence the meaning of the words should be found from the dictionaries. The expression "to certify" means "to guarantee as certain, attest in an authoritative manner, to give certain information of", and;
"certificate" means "the action of certifying or guaranteeing the truth of anything, attestation" (Oxford English Dictionary).
27. Bouvier defines "certificate" as meaning "a writing by which an officer or other person bears testimony, that a fact has or has not taken place". In Standard Dictionary the word "to certify" means "make a declaration about in writing under hand, or hand and seal, to make attestation either in writing or orally as to the truth or excellence of something".The expression "fail" is defined in New International Dictionary as meaning "to be found wanting with respect to an action, a duty, an effect, etc. to miss".In Oxford English Dictionary the word "fail" is given the meaning "not to render the due or expected service or aid; to disappoint, given no help to". In Bouvier L. Dictionary the word, "fail" is given the meaning "to leave unperformed, to omit; to C.R.P.No.525 of 2011 and O.P(C).No.3837 of 2011 -: 30 :- neglect; as distinguished from 'refuse' which latter involves an act of will, while the former may be an act of 'inevitable necessity'". Importing the meanings of the expressions used in Sec.41 what the transferee executing Court has to do is either to execute the decree as it is capable of or, if it is not capable of executing decree either in whole or part, to certify that fact of the transferor Executing Court. That 'failure' to execute the decree arises on account of any inability to perform the delegated duty cast on it by the transferor executing Court and not, a 'refusal' to execute the decree on the ground that the Court which passed the decree had no jurisdiction to do so. To say so, will mean that the transferee executing Court has 'refused' to execute the decree and not that it 'failed' to execute the decree as understood in Sec.41 of the Code. Thus, going by the above provisions, the delegated function of the transferee executing Court as only to execute the decree or, if it is incapable of doing so, to report that fact to the transferor court.
28. I shall refer to the decisions which learned Senior Advocate for the judgment debtor has referred to me. The Supreme Court in Kiran Singh Vs. Chaman Paswan and Ors. (supra) only dealt with the general law that the issue regarding nullity could be raised even in collateral proceeding whenever C.R.P.No.525 of 2011 and O.P(C).No.3837 of 2011 -: 31 :- the decree is sought to be enforced. But the power of the transferee executing court is limited and circumscribed by the purpose for which the decree is sent to it and as is revealed by the statutory amendment made to Sec.225 of Code of 1882 while incorporating the said provision in Rule 7 of Order XXI of the Code and the wordings of Secs.41 and 42 of the 1908 Code as it is available even after the amendment of 1976. Jai Narain Ram Lundia Vs. Kedar Nath Khetan and Ors. (supra) was not a case where the question whether the transferee executing court could decide on the jurisdiction of the transferor Court to pass the decree was considered. There, the decree was found to be passed against a non existing firm, hence a nullity and not executable. A decree against a dead person or against a non existing entity is not a "decree" as defined in Sec.2(2) of the Code which could be executed. The other decision which the learned Senior Advocate has referred me is Kammela Somasekhara Rao Vs. Kammela Seshagiri Rao (AIR 1960 AP 321). There, respondent obtained decree against the appellant for recovery of money and the respondent applied for transmission of the decree to the District Court at Eluru where the appellant owned properties. Appellant objected challenging validity of the decree (in the transferor Court itself). The trial court transmitted the C.R.P.No.525 of 2011 and O.P(C).No.3837 of 2011 -: 32 :- decree to the District Court, Eluru. That order was challenged before the Andra Pradesh High Court. The question raised was whether the transferor Court was obliged to decide the objection to the decree before it was transmitted for execution. It was held that as a result of the combined operation of Secs.39 and 42 all objections, whatever their nature may be, bearing on the executability of the decree could be urged before the executing court and Sec.39 does not compel the transferor court to decide questions of limitation or of the like nature before transferring the decree to another. It was held in paragraph 14 that Sec.42 of the Code confers on the executing court all the powers of the Court, which passed the decree and that there is no restriction on the authority of the executing court in that behalf. In other words, they are coeval with those possessed by the Court that passed the decree. The language of Sec.42 does not warrant reading any limitation into the powers of the Court executing transferred decrees. In Sanwal Das Gupra Vs. Babubhai Bhawanji Jhaveri (AIR 1963 Punjab 395) the question considered was whether the Court to which the decree is sent for execution is competent to entertain and decide an application under Rule 50(2) of Order XXI of the Code. The decree was obtained in that case against a partnership firm and the decree C.R.P.No.525 of 2011 and O.P(C).No.3837 of 2011 -: 33 :- was sent to the Sub Court at Delhi for execution. The decree holder filed application to execute the decree against a partner. The partner objected on the ground that such an application is maintainable only in the Court which passed the decree. Transferee executing Court overruled that objection and held that it has jurisdiction to decide the said application. That order was challenged before the High Court by the partner against whom the transferee executing court decide to proceed. Referring to Order XXI, Rule 50(2) of the Code, the High Court held that for execution against any person other than a person referred to in sub rule (1), clauses (b) and (c) (of Order XXI, Rule
50), the decree holder could apply to the transferee executing court as well. Now, by virtue of sub sec.(4) of Sec.42 of the Code incorporated by Act 104 of 1976, it is within the power of the transferee executing court also to proceed against persons referred to in clauses (b) and (c) of sub rule (1) of Rule 50 of Order XXI of the Code.
29. Yet another decision learned Senior Advocate has placed reliance is The Allahabad Bank Ltd, Calcutta Vs. Chaitram Choudhari and Ors. (AIR 1964 Madhya Pradesh
226). There, the question considered was whether it was within the power of the transferee executing court to proceed against C.R.P.No.525 of 2011 and O.P(C).No.3837 of 2011 -: 34 :- certain properties. The question was answered in the affirmative. It was held that under Sec.42 the transferee executing Court has the same powers in executing such a decree as if it had been passed by itself.
30. For the reasons stated above and in the light of the decisions of this Court referred supra, with due respect I am unable to accept the view taken by the Andra Pradesh, Punjab and Madhya Pradesh High Courts that Sec.42 of the Code gave power to the transferee executing court co-terminus with the power of the transferor Court in respect of any and every matter while dealing with the decree. The said High Courts while holding that the power of the transferee executing court is co- terminus with the power of the transferor Court did not refer to the expression "in executing such decree" occurring in Sec.42 of the Code, the function of the transferee executing court under Secs.41 and 42 and the change brought about to Sec.225 of Code of 1882 while that provision was re-enacted in Rule 7 of Order XXI of the Code of 1908 by deleting the expression "of the jurisdiction of the Court".
31. It is not as if, if the judgment debtor finds that the decree which is sent to the transferee executing court is passed by a Court without jurisdiction is without any remedy. He can C.R.P.No.525 of 2011 and O.P(C).No.3837 of 2011 -: 35 :- apply to the transferee executing court for stay under Rule 26 of Order XXI of the Code so that, he can either approach the Court which passed the decree or challenge the decree itself by way of appeal. It is not as if the judgment debtor could raise invalidity of the decree on the ground that the Court which passed it had no jurisdiction to do so (except in cases where the decree is passed against a dead person or the decree is passed by a Court which is not constituted in accordance with the law) in the transferee executing court. I am inclined to think that exercise of that power by the transferee executing court is beyond the delegated function given to it by Sec.42 of the Code, ie, the power in executing the decree and the responsibility cast on it under Sec.41 of the Code to report to the transferor executing court the result of execution. Viewed in that line I am unable to accept the contention of judgment debtor that the transferee executing court is entitled to entertain and decide an objection as to the executability of the decree on the ground that the transferor Court which is duly constituted under the law lacked jurisdiction to pass the decree. The transferee executing court has no power to entertain and decide such a plea. That objection ought to be raised either before the transferor Court or, in the appellate court where the decree is under challenge. C.R.P.No.525 of 2011 and O.P(C).No.3837 of 2011 -: 36 :-
32. Point Nos.II and III:
In the light of my finding to point No.I learned Senior Advocate for the judgment debtor has submitted that it is not necessary to enter a finding on point Nos.II and III. I have heard learned Senior Advocate for the decree holder as well. In the view I have taken as regards competence of the transferee executing court to entertain an objection of the nature referred above and in view of the submission made by the learned Senior Advocate for the judgment debtor, it is not necessary for me to decide point Nos.II and III and those questions are left open for decision before the appropriate forum.
33. Point No.IV:
What remains is whether on the facts of the case, learned Additional District Judge was justified in issuing a warrant of arrest to the petitioner.
34. Learned Senior Advocate contended that the said order has been passed on applications preferred in the execution petition while the execution petition itself is kept pending. It is also contended by learned Senior Advocate that though under Rule 32 of Order XXI of the Code it is within the power of the executing court either to detain the judgment debtor in civil prison and/or, attach his property when it is found that there is C.R.P.No.525 of 2011 and O.P(C).No.3837 of 2011 -: 37 :- willful disobeyance of the decree, the transferee executing court in this case, in spite of the fact that property of the judgment debtor is placed under attachment did not consider the question whether it was necessary on the facts and circumstances of the case to order detention of judgment debtor in the civil prison. It is contended by learned Senior Advocate that detaining the judgment debtor in civil prison is a matter of serious consequence effecting his personal liberty and such an extreme step is required only when the executing court is satisfied that there is willful disobeyance of the decree. It is pointed out by learned Senior Advocate that though, there were directions issued by the transferee executing court to the judgment debtor to produce the articles either before the Court or hand over the same to the decree holder, judgment debtor was not in a position to comply with the order since in the meantime he was arrested by the police and kept in judicial custody. It is also contended that it is without recording any evidence that the executing court has entered a finding that there is willful disobeyance of the decree.
35. In response, it is contended by learned Senior Advocate for the decree holder that twice, judgment debtor was given opportunity to produce the articles either before Court or C.R.P.No.525 of 2011 and O.P(C).No.3837 of 2011 -: 38 :- hand over the same to the decree holder but that has not been complied, nor was there any satisfactory explanation for non production of the articles. It is pointed out that property of judgment debtor was attached by the transferee executing court at a time when judgment debtor remained absent in the execution proceeding, later, judgment debtor appeared and he was permitted to take part in the execution proceeding. Learned Senior Advocate has invited my attention to the decision in V.S.Alwar Ayyangar Vs. Gurusamy Thevar (AIR 1981 Madras 354). There, in paragraph 22, it is stated that under Rule 32 of Order XXI of the Code, there must be evidence of willful disobedience of the decree for injunction. The facts of that case revealed that no evidence was adduced in regard to the alleged disobeyance of the decree. But, the Court took the view that for the said reason it could not be said that the Court was deprived of proof of the kind sufficient to invoke Rule 32 of Order XXI of the Code. In that case from the affidavits it was held that notwithstanding the decree for injunction passed against the judgment debtor, he got into possession of the suit property.
36. In the present case, it is not disputed that by order dated 19.08.2011 judgment debtor was directed to produce the articles in Court within 15 days or hand over the same to the C.R.P.No.525 of 2011 and O.P(C).No.3837 of 2011 -: 39 :- decree holder. That was not complied. There was no satisfactory explanation for non compliance of the said order. Nor was the said order challenged by the judgment debtor. That was followed by the order in the present case directing judgment debtor to deliver the articles to the Court or hand over the same to the decree holder within 7 days. The issue of warrant of arrest arises only when the articles are not produced within a period of 7 days. I must also bear in mind the stand judgment debtor has taken in the various Courts. Before the Court which passed the decree, he took the stand that execution petition is not maintainable in that Court since he is stationed at Elamakkara. Before the transferee executing court he took the stand that the execution petition is not maintainable in that Court since he is stationed at Tirupathi. These are circumstances which show that there was no intention on the part of judgment debtor to comply with the decree. I do not find any jurisdictional infirmity in the finding that there is wilful disobedience of the decree. The transferor executing court has granted 7 days' time to the judgment debtor to produce the articles failing which alone, warrant of arrest is to be issued to the petitioner. If judgment debtor is not inclined to comply with the said order, I am inclined to think that he should face the consequence. In the view I have taken, I do not find C.R.P.No.525 of 2011 and O.P(C).No.3837 of 2011 -: 40 :- merit in this civil revision and the original petition.
37. Learned Senior Advocate submitted that in case judgment debtor wished to challenge this judgment, he may be granted time and in the meantime the order for issue of warrant of arrest to the judgment debtor may be kept in abeyance. I have heard learned senior advocate for the decree holder also. Having regard to the various circumstances and the issues involved I am inclined to allow that request.
In the result,
(i) The civil revision and the original petition are dismissed.
(ii) It is directed that the order passed by the learned Additional District Judge, Ernakulam to issue warrant of arrest to the petitioner/judgment debtor will stand in abeyance for a period of one month from the day on which a copy of this judgment is notified to be delivered to the petitioner/judgment debtor.
(THOMAS P. JOSEPH, JUDGE) Sbna/-