Translate
Text Highlighter

Bookmark

PDF

Share

Report a problem
AMICUS AI
Citation Codes
Equivalent Citations
citation codes
Case Number
Advocates
Judges
Acts
  • section 283 of the Code of Civil Procedure (corresponding to Order XXI, rule 63)
  • SECTION 42 SPECIFIC RELIEF ACT
  • provisions of Order II, rule 2, of the Code of Civil Procedure,
  • Order XXI, rule 66, of the Code of Civil Procedure
  • Order XXI, rule 63, of the Code of Civil Procedure.
  • Order XXI, rule 58, of the Code of Civil Procedure,
  • Order XXI, rule 95, Code of Civil Procedure,
  • Order XXI, rule 22, Code of Civil Procedure
  • Order XXI, rule 63, Code of Civil Procedure.
  • Order XXI, rule 58 (and Order XXI, rule 62,
  • Order XXI, rule 58, and Order XXI, rule 63,
  • 1937 Order XXI, rule 58,
  • Order XXI, rule 100,
  • Order XXI, rule 58,
  • Order XXI, rule 96.
  • Order XXI, rule 63,
  • Order XXI, rule 95.
Are you a practicing lawyer?
Enhance your digital presence and reach by creating a Casemine profile.
Upload pleading to use the new AI search
Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Advocates
Judges
Acts
  • section 283 of the Code of Civil Procedure (corresponding to Order XXI, rule 63)
  • SECTION 42 SPECIFIC RELIEF ACT
  • provisions of Order II, rule 2, of the Code of Civil Procedure,
  • Order XXI, rule 66, of the Code of Civil Procedure
  • Order XXI, rule 63, of the Code of Civil Procedure.
  • Order XXI, rule 58, of the Code of Civil Procedure,
  • Order XXI, rule 95, Code of Civil Procedure,
  • Order XXI, rule 22, Code of Civil Procedure
  • Order XXI, rule 63, Code of Civil Procedure.
  • Order XXI, rule 58 (and Order XXI, rule 62,
  • Order XXI, rule 58, and Order XXI, rule 63,
  • 1937 Order XXI, rule 58,
  • Order XXI, rule 100,
  • Order XXI, rule 58,
  • Order XXI, rule 96.
  • Order XXI, rule 63,
  • Order XXI, rule 95.
Smart Summary

Structured Summary of the Opinion (Meredith, J.)

Factual and Procedural Background

The appeal arises from proceedings under Order XXI of the Code of Civil Procedure. The appellant (defendant no. 1) was the decree-holder who had obtained a money decree on 14 January 1934 against defendant no. 2 based on a hand-note. In March 1936 the decree-holder initiated execution proceedings seeking attachment and sale of certain property of the judgment-debtor. Notice under Order XXI, rule 22 was served on the judgment-debtor, and subsequently, on 8 April 1936, the judgment-debtor executed and registered a usufructuary mortgage in favour of the plaintiff-respondent over the same property.

The properties were attached between 8 May 1936 and 3 June 1936. On 3 June 1936 the plaintiff-respondent filed a claim under Order XXI, rule 58, relying on the usufructuary mortgage. Execution proceeded, the property was sold on 23 September 1936 to the decree-holder (the appellant). The claim case was rejected on 28 September 1936 on the ground that the claimant had not been in possession under the alleged mortgage and that the mortgage was not genuine. The sale was confirmed on 4 December 1936 and possession delivered to the auction-purchaser on 2 February 1937 under Order XXI, rule 95. Thereafter, on 25 September 1937, the plaintiff filed the present suit seeking a declaration that the execution sale was not binding upon him; he did not seek recovery of possession, contending instead that the delivery of possession had been ineffective as against him.

At trial the mortgage transaction was found to be sham and the suit dismissed. On first appeal the Subordinate Judge found the mortgage genuine and that the plaintiff had obtained possession thereunder, and granted a declaration that the execution sale did not affect the plaintiff's rights under the mortgage. This second appeal by the decree-holder challenges, inter alia, the maintainability of the suit under Order XXI, rule 63, and whether the suit was barred by section 42 of the Specific Relief Act.

Legal Issues Presented

  1. Whether a mortgagee in possession (a usufructuary mortgagee) may maintain an application under Order XXI, rule 58 to challenge an attachment and sale in execution proceedings instituted by a decree-holder.
  2. Whether, if a claim under Order XXI, rule 58 is rejected, the mortgagee may bring a suit under Order XXI, rule 63 to establish his title or rights in respect of the property.
  3. Whether the suit under Order XXI, rule 63 is barred by section 42 of the Specific Relief Act when possession has been delivered under Order XXI, rule 95 (i.e., whether dispossession requires the claimant to seek possession rather than a mere declaratory relief).
  4. Whether earlier decisions (notably Biswanath Patra v. Lingaraj Patra and Sunder Prasad Singh v. Deodhari Singh) preclude the mortgagee from proceeding under Order XXI, rules 58 and 63 where the decree-holder has attacked the mortgagee's rights.

Arguments of the Parties

Appellant's Arguments (Mr. S.M. Mullick)

  • The sale in execution was only of the judgment-debtor's right, title and interest (the equity of redemption), and did not affect the mortgagee's interest; therefore the mortgagee had no right to apply under Order XXI, rule 58.
  • Because the mortgagee had no right to apply under rule 58, any claim under that rule and any consequent suit under Order XXI, rule 63 was not maintainable — the claim case and subsequent proceedings were void.
  • The suit was barred by section 42 of the Specific Relief Act: possession had been delivered under Order XXI, rule 95 before the suit was filed, the plaintiff had been dispossessed, and therefore a mere declaratory suit (without also claiming recovery of possession) was impermissible under section 42.

Plaintiff-Respondent's Position (as presented in the opinion)

  • The plaintiff relied upon the registered usufructuary mortgage and filed a claim under Order XXI, rule 58 asserting rights under that mortgage.
  • After the claim was rejected and the property sold and possession delivered, the plaintiff filed a suit under Order XXI, rule 63 seeking a declaration that the execution sale was not binding upon him; he did not seek recovery of possession, contending delivery of possession had been ineffective as against him.
  • During the claim proceedings the decree-holder contested the validity/genuineness of the mortgage and litigated the claim on the merits.

Table of Precedents Cited

Precedent Rule or Principle Cited For Application by the Court
Biswanath Patra v. Lingaraj Patra Proposition that Order XXI, rules 58 and 63 have no application between a decree-holder executing a money decree and a mortgagee in possession (in the facts of that case). The court distinguished this case: in Biswanath Patra the mortgagee's rights were not challenged and the sale was assumed to be of the equity of redemption; therefore the earlier decision did not apply to the present case where the mortgagee's rights were directly challenged.
Sunder Prasad Singh v. Deodhari Singh (Full Bench) Held that rule 58 would not be maintainable where mortgagee's rights were not challenged; also decided that an abortive application under rule 58 would not bar a subsequent application under rule 100 if dispossessed. The court explained that the Full Bench decision applies where the mortgagee's rights were not in jeopardy; it therefore did not govern the present situation in which the decree-holder challenged the mortgagee's rights.
Mahatha Raghubir Prasad v. Ramnath Singh Interpreted and explained the Full Bench decision; supported view that a usufructuary mortgagee can apply under rule 58 where his rights are threatened. The court relied on this Division Bench decision to support the proposition that a usufructuary mortgagee has a stronger right to make a claim under rule 58 than a simple mortgagee and that such a claim may be maintainable when rights are in dispute.
Radhey Kishan Lal v. Rameshwar Prasad (Kulwant Sahay, J.) Held that a mortgagee in possession may apply under Order XXI, rule 58 for removal of an attachment of mortgaged property executed against the mortgagor; but if it appears the decree-holder intended only to attach the equity of redemption, attachment may continue on the equity. The court regarded the reasoning as sound and directly applicable, using it to support the maintainability of the claim under rule 58 in the present facts.
Maharaj Bahadur Singh v. Nosharan Bibi When property in possession of a usufructuary mortgagee is attached, if decree-holder intended only the equity of redemption the attachment may continue on the equity; otherwise the attachment of the mortgaged property must be released on application by the usufructuary mortgagee. The court cited this decision to illustrate the established distinction between attachment of the equity of redemption and attachment of the property itself, and to justify releasing an attachment of the property where the mortgagee's rights are threatened.
Kristnam Sooraya v. Pathma Bee (Full Bench) Held that the special right conferred by section 283 of the Code (corresponding to Order XXI, rule 63) on a claimant whose claim is rejected is not controlled by the proviso to section 42 of the Specific Relief Act; the plaintiff need not seek other relief in such a suit. The court relied on this Full Bench decision to reject the appellant's contention that section 42 barred a declaratory suit under rule 63 after delivery of possession under rule 95.
Bhagwan Lal v. Rajendra Prasad Sahi (Division Bench) Held that a mortgagee whose claim under Order XXI, rule 58 has been rejected may bring a declaratory suit under Order XXI, rule 63, and that section 42 of the Specific Relief Act does not govern such a suit. The court cited this Division Bench decision in support of the proposition that rule 63 provides a special remedy not subject to section 42.
Yellamaraju Venkatasubha Rao v. Goteti Vigneswaradu (Madras Division Bench) Held that dispossession of a claimant after the right to set aside the order on a claim petition has accrued cannot be treated as part of his cause of action so as to invoke Order II, rule 2; unsuccessful claimant under rule 58 may sue under rule 63 for declaration even when out of possession; section 42 not applicable. The court relied on this reasoning to support the conclusion that a claimant may sue under rule 63 for declaratory relief even if out of possession and that section 42 of the Specific Relief Act does not bar such a suit.

Court's Reasoning and Analysis

The court proceeded through a structured analysis addressing the appellant's principal contentions.

  1. On whether the mortgagee could apply under Order XXI, rule 58:

    The court rejected the appellant's contention that rule 58 and rule 63 have no application between the decree-holder and a mortgagee in possession. It distinguished the earlier authorities relied upon by the appellant (Biswanath Patra and Sunder Prasad Singh) on the ground that in those cases the mortgagee's rights were not challenged and the sale was understood to be only of the equity of redemption. By contrast, in the present case the decree-holder actively challenged the genuineness of the mortgage and litigated the claim on the merits, thereby putting the mortgagee's rights directly in issue.

    The court accepted the reasoning of subsequent decisions (Mahatha Raghubir Prasad and Radhey Kishan Lal) which held that a mortgagee in possession — especially a usufructuary mortgagee — may apply under rule 58 to seek removal of an attachment of the mortgaged property when his rights are threatened. The court emphasized the clear and recognised distinction between attachment of the equity of redemption and attachment of the property itself, and concluded that when the property itself has been attached the mortgagee in possession is entitled to object under rule 58 and to seek cancellation of the attachment or that it be limited to the equity of redemption.

    The court also relied on Maharaj Bahadur Singh v. Nosharan Bibi to demonstrate that if the decree-holder's intention was not to attach the property itself but only the equity, the attachment might be permitted to stand as one on the equity; otherwise the attachment must be released on the mortgagee's application.

    Given these considerations, and the fact that the decree-holder did not contest the maintainability of the claim but litigated it on the merits, the court held that the application under rule 58 was maintainable in the present case.

  2. On the consequence of the claim case and the availability of a suit under Order XXI, rule 63:

    The court noted that Order XXI, rule 63 provides that where a claim or objection is preferred and an order is made against the claimant, the aggrieved party may institute a suit to establish the right claimed, but that, subject to the result of such suit, the order shall be conclusive. The claim in the present case was decided against the claimant on the merits. Therefore, the court reasoned, a suit under rule 63 was the proper and indeed the only available remedy to challenge that decision. Because the decree-holder had contested the claim on the merits, she is estopped from now asserting that the subsequent suit (arising naturally from the rejected claim) is not maintainable.

  3. On the application of section 42 of the Specific Relief Act:

    The appellant contended that section 42 barred the suit because possession had been delivered to the auction-purchaser under Order XXI, rule 95. The court rejected this contention on the basis that a suit under Order XXI, rule 63 is a special statutory remedy under a special procedure and is not subject to the general provisions of section 42 of the Specific Relief Act. The court cited Full Bench and Division Bench authorities (Kristnam Sooraya; Bhagwan Lal; Yellamaraju Venkatasubha Rao) to support the proposition that an unsuccessful claimant under rule 58 may institute a declaratory suit under rule 63 without being obliged to seek recovery of possession and that section 42 does not govern such suits.

    The court added that it did not necessarily accept that the plaintiff was out of possession — his case was that he remained in possession notwithstanding the order of delivery — but even if that factual point were unresolved, no remand was necessary because the decree below could be properly entered without further factual findings on that narrow point.

  4. Other procedural and contextual points:

    The court observed that Order XXI, rule 66 requires that incumbrances be specified in the sale proclamation and noted that in the present case the incumbrance (the mortgage) was not specified. The court also observed that delivery of possession occurred under Order XXI, rule 95 rather than rule 96, and that throughout the execution and claim proceedings the decree-holder's conduct indicated an intention to go behind the mortgage and obtain actual possession. These circumstances strengthened the conclusion that the mortgagee's rights were directly in issue and justified the maintainability of the rule 58 claim and the subsequent rule 63 suit.

    The court further noted that rule 58 had been amended in 1937 by the High Court, but that the present claim was brought and decided before that amendment; accordingly the court considered the matter under the pre-1937 wording of rule 58.

Holding and Implications

Holding: Appeal dismissed.

Implications and direct effects:

  • The second appeal is dismissed with costs, affirming the outcome in favour of the plaintiff-respondent as reached in the first appeal (i.e., the declaration that the execution sale did not affect the plaintiff's rights under the usufructuary mortgage may stand, subject to the first-appeal decree's terms).
  • The court held that a usufructuary mortgagee in possession may, where his rights are challenged by a decree-holder, maintain an application under Order XXI, rule 58 to object to attachment of the mortgaged property and (if necessary) seek that the attachment be cancelled or be limited to the equity of redemption.
  • The court held that where a claim under rule 58 is rejected, the appropriate remedy for the claimant is a suit under Order XXI, rule 63 to establish the right claimed to the property attached; such a suit is a special statutory remedy not governed by section 42 of the Specific Relief Act and is therefore not barred merely because possession has been delivered to an auction-purchaser under Order XXI, rule 95.
  • The decision clarifies that prior authorities which held rule 58 inapplicable applied to situations where the mortgagee's rights were not in dispute; those authorities do not control where the decree-holder expressly challenges the mortgagee's rights and litigates the matter on the merits.
  • The court rested its conclusion on the particular facts and procedural posture of the case (including the decree-holder's conduct in contesting the claim on the merits and the omission to specify the incumbrance in the sale proclamation) and therefore the ruling addresses the legal questions arising on those facts rather than creating broad new doctrine beyond the issues discussed.

This summary has been prepared strictly from the contents of the provided opinion and does not add or infer facts or holdings beyond what the opinion itself states.

    Musammat Anrajo Kuer v. Ramdeyal Singh

    Meredith, J.:— This second appeal is by defendant no. 1, and arises out of a suit under Order XXI, rule 63, of the Code of Civil Procedure. The appellant on the 14th of January, 1934, obtained a money decree upon a hand-note against the defendant no. 2 in the present suit. On the 17th of March, 1936, she started execution proceedings, praying for attachment and sale of certain property of her judgment-debtor. On the 27th of March, 1936, notice under Order XXI, rule 22, Code of Civil Procedure was served on the judgment-debtor. Shortly afterwards, on the 8th of April, 1936, the judgment-debtor executed and registered a usufructuary mortgage deed in favour of the plaintiff respondent in respect of the same property which was the subject of the execution proceedings.

    Between the 8th of May, 1936, and the 3rd of June, 1936, the properties were attached. On the latter date, the plaintiff respondent filed a claim case under Order XXI, rule 58, of the Code of Civil Procedure, relying upon the usufructuary mortgage to which I have just referred. Execution, however, proceeded, and on the 23rd of September, 1936, the property was sold and purchased by the decree-holder herself. On the 28th of September, 1936, the claim case was rejected, the Court holding that the claimant had not been in possession under the alleged mortgage, which was not genuine. On the 4th of December, 1936, the sale was confirmed, and on the 2nd of February, 1937, delivery of possession was made to the auction-purchaser under Order XXI, rule 95, Code of Civil Procedure. Thereafter, on the 25th of September, 1937, the present suit was filed, the plaintiff praying for a declaration that the sale in the execution proceedings was not binding upon him. No prayer was made for recovery of possession, the plaintiff contending that the delivery of possession had been ineffective as against him.

    The trial Court held that the mortgage transaction was a sham one, and dismissed the suit. In first appeal, however, the learned Subordinate Judge held that the mortgage was genuine, and the plaintiff had obtained possession thereunder. In that view he gave the plaintiff a declaration that the execution sale did not effect his rights under the mortgage.

    Mr. S.M Mullick for the appellant does not now challenge the finding that the usufructuary mortgage was genuine and for consideration. Indeed, he could not do so in second appeal. He has, however, argued that the suit should have been dismissed as not being maintainable under Order XXI, rule 63, Code of Civil Procedure. His argument is that what was sold in execution of the money decree was merely the right, title and interest of the judgment-debtor, that is to say, the equity of redemption. The interest of the mortgagee was not at all affected by the attachment or sale. Therefore, the mortgagee was not entitled to make an application under Order XXI, rule 58, which had no application at all to the case. Having no right to apply under Order XXI rule 58, he had no subsequent right to sue under Order XXI, rule 63, and no such suit was maintainable by him. The order in the claim case was wholly void, as the Court was not entitled to entertain an application under rule 58 in the circumstances of the case.

    In my view, Mr. Mullick's argument is not correct. He relies upon two cases of this Court, Biswanath Patra v. Lingaraj Patra*, and a Full Bench case, Sunder Prasad Singh v. Deodhari Singh, for the proposition that Order XXI, rule 58, and Order XXI, rule 63, have no application as between the decree-holder executing a money decree and a mortgagee in possession. In both those cases, however, it appears that there was no challenge to the rights of the mortgagee. The sale was assumed to be only of the equity of redemption, and not of the property itself. The rights of the mortgagee under his mortgage had apparently not been challenged by the decree-holder, and it was for this reason that it was held that no application under Order XXI, rule 58, would be maintainable. What the Full Bench case actually decided was that in such circumstances an abortive application under Order XXI, rule 58, would not bar a subsequent application by the mortgagee under Order XXI, rule 100, if dispossessed. In my view, these two cases have no application to a case like the present where the rights of the mortgage were challenged by the decree-holder. There can be no doubt that in the present case the mortgagee had every justification for fearing that the sale might prejudice his interests. Under Order XXI, rule 66, of the Code of Civil Procedure incumbrances are to be specified in the sale proclamation. In the present case the incumbrance was not specified in the sale proclamation, and the claim case was decided after the sale proclamation had been drawn up. Moreover, the delivery of possession when it took place was, as I have noticed, under Order XXI, rule 95, Code of Civil Procedure, not under Order XXI, rule 96. It was quite evident that the decree-holder in execution was endeavouring to go behind the mortgage, and obtain actual possession of the property. That seems to have been her attitude all along. That was still her attitude during the trial of the present suit. That was her attitude upon the claim case. She did not resist the claim on the ground that she was not selling the mortgagee's interest, and that the claim case was not maintainable. On the contrary, she fought it on the merits, and challenged the existence of any genuine mortgage. This was clearly a case where the rights of the mortgagee were in issue.

    The cases upon which Mr. Mullick has relied have been considered and explained by a Division Bench of this Court in Mahatha Raghubir Prasad v. Ramnath Singh and therein the view taken regarding the Full Bench decision was that which I have just put forward. Manohar Lall, J. said: “As I understand the decision of the Full Bench it only decides that the decision of this Court in Biswanath Patra v. Lingaraj Paira was correct. That case expressly referred, like the case in the Full Bench, to a usufructuary mortgagee. Further in the Full Bench case, Sunder Prasad Singh v. Deodhari Singh (as will be seen at page 58), the rights of the mortgagee were not in jeopardy as is clear from the following sentence: “In this case the mortgagee was merely claiming in respect of his mortgage rights which were not threatened and the judgment-debtor could merely claim in respect of the right to put up for sale the equity of redemption: that is to say they were not fighting about the same property at all.” That case was a case of a simple mortgagee, but it appears to me that what applies in the case of a simple mortgagee must all the more apply in the case of a usufructuary mortgagee. If the right of the former is one which can be successfully put forward in application under Order XXI, rule 58 (and Order XXI, rule 62, clearly contemplates that this is so), then the greater right of a usufructuary mortgagee must a fortiori be one in regard to which a claim can be put forward under the rule.

    In Radhey Kishan Lal… v. Rameshwar Prasad…Opposite Party. a learned Judge of this Court, Kulwant Sahay, J., took this view. He held that it is open to a mortgagee in possession to apply under Order XXI, rule 58, for removal of an attachment of a mortgaged property under execution of a money decree against the mortgagor, though, he observed, if it can be inferred that the intention of the decree-holder was not to attach the property itself but the equity of redemption, the attachment may be allowed to continue upon the equity of redemption. That is a case of a learned Judge sitting singly, but with respect, I think, the arguments upon which the decision is founded are sound and directly applicable to the present case.

    The distinction between attachment of the equity of redemption and attachment of the property itself is a clear one and well recognized. In such circumstances, upon general principles, where the property itself has been attached I can see no reason why the mortgagee in possession should not be entitled to object to the attachment under Order XXI, rule 58, and to contend either that the order of attachment should he cancelled, or at least that it should continue only as an attachment of the equity of redemption. This view has been taken by the Calcutta High Court in Maharaj Bahadur Singh v. Nosharan Bibi. In that case it was held that when property in the possession of a usufructuary mortgagee is attached in execution of a money decree, if it can be inferred that the decree-holder's intention was not to attach the property itself but the equity of redemption, the attachment may be allowed to continue upon the equity of redemption and it need not be released notwithstanding that the usufructuary mortgagee applies for removal of the attachment. But otherwise, upon such application by the usufructuary mortgagee the attachment of the mortgaged property at the instance of the decree-holder must be released.

    The application under Order XXI, rule 58, was, in my opinion, maintainable. The claim was decided against the claimant upon the merits. In Order XXI, rule 63, it is provided that “Where a claim or an objection is preferred, the party against whom an order is made may institute a suit to establish the right-which he claims to the property in dispute, but, subject to the result of such suit, if any, the order shall be conclusive”. Therefore, the decision in the claim case would have been conclusive against the validity of the mortgage in the absence of a suit under Order XXI, rule 63. The suit under that rule was the proper and indeed the only remedy.

    The matter may be looked at from another aspect. As I have, said, when the claim case was preferred, the decree-holder did not take the position that it was not maintainable. On the contrary, she challenged the mortgage, and invited a decision upon the merits. Having done so, she is, in my judgment, now estopped from taking the opposite position and asserting that the suit, which naturally arises out of the decision on the merits which she herself invited, is not maintainable.

    Before I leave this point, I should notice that in the year 1937 Order XXI, rule 58, was amended by this High Court. The claim case with which we are at present concerned was, however, brought and decided before that amendment came into force. I have, therefore, considered that question upon the wording of rule 58 as it stood prior to 1937. It is unnecessary in the present case to consider the effect of the amendment.

    Mr. Mullick's first contention, in my view, clearly fails. He has, however, further argued that the suit is, in any-event, barred, under the provisions of section 42 of the Specific Relief Act. He points out that before the suit was filed possession had been delivered under Order XXI, rule 95. That, he says, must be taken to have dispossessed the plaintiff. The plaintiff was, therefore, not entitled to sue for a mere declaration without also asking for recovery of possession. There is a short answer to this contention. The suit under Order XXI rule 63, is a special suit under a special procedure provided by statute and is, therefore, not subject to the general provisions contained in section 42 of the Specific Relief Act. So long as the suit is strictly in accordance with the provisions of rule 63, as the present suit is, it cannot be said that it is barred by any provision of the general law. This view has been adopted in a number of cases. In Kristnam Sooraya v. Pathma Bee a Full Bench held that the special right conferred by section 283 of the Code of Civil Procedure (corresponding to Order XXI, rule 63) on a claimant whose claim is rejected, to sue for a declaration of his title in so far as it is affected by the order passed against him is not controlled by the proviso to section 42 of the Specific Relief Act, and the plaintiff in such a suit is not bound to ask for any further relief to which he may be entitled. A Division Bench of this Court in Bhagwan Lal v. Rajendra Prasad Sahi has taken a similar view, holding that a mortgagee whose claim under Order XXI, rule 58, has been rejected is entitled to bring a declaratory suit under Order XXI, rule 63, which is a special remedy granted in special circumstances, and the proviso to section 42 of the Specific Relief Act does not govern the suit. In Yellamaraju Venkatasubha Rao v. Goteti Vigneswaradu a Division Bench of the Madras High Court laid down that dispossession of a claimant, after the right to set aside the order on the claim petition has accrued, cannot be held to be a part of his cause of action for a suit under Order XXI, rule 63, so as to attract the provisions of Order II, rule 2, of the Code of Civil Procedure, and bar the institution of a subsequent suit for possession. An unsuccessful claimant under rule 58 may sue under rule 63 to establish the right which he claims to the property attached without praying for recovery of possession even when he is out of possession, and is able to sue for that relief, section 42 of the Specific Relief Act not being applicable to such a case.

    I must not be taken as necessarily agreeing that the plaintiff was out of possession in the present case. His case was that he was in possession despite the order of delivery of possession. There appears to be no clear finding by the Court below upon this point, but merely a finding that he had been in possession under his mortgage. In view of the legal position, however, it appears to me that no remand is necessary for any finding upon that point. The decree given by the Court below was one which could properly be given even without any such finding.

    In my view, the appeal cannot succeed, as both the arguments put forward by Mr. Mullick must be rejected. I would, therefore, dismiss this appeal with costs.

    Shearer, J.:— I agree.

    S.A.K
    Appeal dismissed.

    Use AI to get other relevant cases.

    Comments

    Musammat Anrajo Kuer v. Ramdeyal Singh
    (Jan 2, 1942)