Banerji, J.:— This is a reference by the learned District Judge of Farrukhabad, under section 617 of the Code of Civil Procedure, The facts are these. A decree was made by a Court of Small Causes in a suit cognizable by that court. As the decree-holder sought to realise the amount of the decree by attachment and sale of immoveable property, the Court of Small Causes sent the decree to the Munsifs Court for execution, under the provisions of section 223 of the Code of Civil Procedure, the application for execution was accordingly made in the Munsifs Court, objections were raised on behalf of the judgment-debtor. Those objections having been overruled, the judgment-debtor appealed to the District Judge in his court. The question was raised whether an appeal lay from the order of the Munsif. It was contended before him that as the suit was of the nature cognizable in a Court of Small Causes, the ‘proceedings in execution taken in the Munsifs Court should be deemed to be proceedings in a Small Cause Court suit and were therefore final. The fallacy which underlies this contention is that in the present case the suit was not transferred to the Munsif nor were execution proceedings, pending in the Small Cause Court, transferred to the Munsifs Court but the decree was sent under section, 223 of the Code as immoveable property was sought to be sold. Had the suit or the execution proceedings been transferred to the Munsifs Court under section 25 of the Code of Civil Procedure, or had the execution proceedings been instituted in the Munsifs Court under section 35 of the Provincial Small Cause Courts Act, the proceedings in the Munsifs Court might be regarded as proceedings held by a Court of Small Causes. But this was not so. The Court of Small Causes had no jurisdiction to sell immoveable property, and for this reason the decree was sent to the Munsifs Court, in order that execution proceedings might be held in that Court. The order passed by the Munsif was an order which he might have passed in a suit instituted in his court. From such an order an appeal ordinarily lay to the District Judge, and therefore in the present case the appeal preferred in the Court of the District Judge could in our judgment be entertained. Section 27 of the Small Cause Courts Act has no application to a case of this kind. This is our answer to the reference.
2. Record returned.
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