Akkach Mondal v. Aminuddi Mullik

The Judgment of the Court was as follows:—

This Rule is directed against an order made by the District Judge of the 24-Perganas. The suit in question was a suit upon a mortgage, and the parties having come to a compromise a decree was made on the 5th June directing that on payment by the Defendant into Court of the sum of 850 rupees on or before the 4th April 1917, the Plaintiff should deliver up to the Defendant all documents in their possession relating to the mortgage property and should put the Defendant into possession of the property in question. On the 31st March 1917 the Defendant paid into Court the sum of 450 rupees and applied under Or. XXXIV, r. 3, that the time for the payment of the balance should be enlarged. The Original Court rejected that application on the ground that the decree passed was a final decree and not a preliminary decree. In appeal the learned District Judge held that the decree was not a final decree, but declined to enlarge the time for the payment of the balance on the ground that the date for payment had been fixed by agreement of parties. Before that order was made the balance 400 rupees had in fact been paid into Court on the 12th May 1917.

The objection taken by the Plaintiff is not seriously pressed in this Court and we think that on the whole it would not be unjust to both parties that we should now extend the time for the payment of the balance up to the 12th May, on which date the money was paid into Court, and that the Court should now make the final decree in terms of Or. XXXIV, r. 3, C.P.C

Having regard to the concession that we thus make to the Defendant, the Petitioner before us, we direct that he do pay to the Plaintiff opposite party the costs of this Rule which we assess at one gold mohur.

Let the papers be sent, down at once.

H.C.S