Madras High Court
Venkatanarasimha Naidu vs Papammah on 17 September, 1895
Equivalent citations: (1896)ILR 19MAD54
JUDGMENT
1. It appears that, since the passing of the decree in 1879, no less than four applications have been made for execution, and orders have been passed accordingly for the construction of a dam or 'floor' as it is termed in the decree. These orders were passed notwithstanding the opposition of the plaintiff and he never appealed.
2. There can be no doubt that, although, some of the terms of the decree are inserted for the protection of the defendant, it was never intended that the defendant should execute it against the plaintiff. It is argued that the District Munsif had no jurisdiction to order execution of the decree and that the previous orders in execution should be disregarded, and we are referred to Kalka Singh v. Parasram L.R. 22 I.A. 68. That was not a case in which the execution of a decree was immediately in question and is therefore distinguishable from the other decisions of the Judicial Committee which were cited.
3. Those decisions go to show that although a decree does not in terms give a certain relief, yet if it is construed in orders passed upon it as having given that relief, it is not competent to the Court on a subsequent application to treat those orders as erroneous and put another construction on the decree Mungul Pershad Dichit v. Griga Kant Lahiri Chowdhry L.R. 8 I.A. 123; Ram Kirpal Shukal v. Mussumat Rup Kuari L.R. 11 I.A. 37 and Bani Ram v. Nanhu Mal L.R. 11 I.A. 181.
4. We think those decisions are applicable to this case. We must dismiss the appeal with costs.