The decision of the learned Subordinate Judge is we think clearly wrong. It is opposed to the decision in Ademma v. Venkatasubbayya(1). With respect we are unable to agree with the decision in Debi Dial Sahu v. Moharaj Singh(2). Rr. 5 and 8 of O. 21 Civil Procedure Code, are distinct and independent. Under S. 39 Civil Procedure Code the Court which passed the decree may send it for execution “to another Court……” The Court which passed the decree in this case had power to send the decree for execution to the Sub Court Vizagapatam and in fact that was the order passed by the learned Subordinate Judge, Guntur on 29th August 1936. The decree, under R. 5, O. 21 had to be sent to the District Court, Vizagapatam, for mere transmission to the Sub Court, Vizagapatam. Vide C.R.P No. 139 which forbids the decree-holder to make any application to the District Court. R. 8, O. 21 applies only to those cases in which the decree is sent for execution to the District Court in another District (or for that matter in the same District). In such cases the District Court is not obliged to execute the decree itself but may transfer it for execution to any subordinate Court having jurisdiction. If the decree is not sent for execution to the District Court, the District Court cannot execute it, but must merely transmit it to the Court specified in the order of the Court which passed the decree. Vide S. 38, Civil Procedure Code, which shows that the only Courts competent to execute a decree are (1) the Court which passed it (2) the Court to which it is sent for execution.
Following Ademma v. Venkatasubbayya we hold that the order of transfer in this case took effect from 29th August 1936, that the Sub Court, Vizagapatam, had jurisdiction to execute it thereafter and that the decree-holder's application on 31st August 1936 was not barred by limitation. The order of the lower Court is accordingly set aside and the petition must be restored to file and disposed of according to law.
The appellants will recover their costs here and in the lower Court from the contesting 1st respondent.
Order set aside.
N.R.R