JUDGMENT
Sadasiva Aiyar, J. — The plaintiff is the appellant. The learned City Civil Judge correctly describes the suit as praying for a declaration that the sale of the property mentioned in the plaint on 1st April, 1909, in favour of 1st defendant is null and void against plaintiff and that it is liable to be proceeded against in execution of the deeree in Suit No. 89 of 1909 passed in favour of plaintiff. The learned Judge further describes the suit as praying for art injunction restraining the 1st defendant from alienating the plaint property, but this seems inaccurate.
Turning to that portion of paragraph 12 of the plaint which refers to injunction, the prayer contained in that portion is that the 1st defendant be restrained by an injunction from alienating the plaint property in any manner “pending the disposal of this suit.’ This cannot be treated as a prayer for an injunction to be embodied in the decree to be passed in the suit but only as a prayer for an interlocutory order of injunction. Treating then this suit as a suit for a declaration of the invalidity of the alienation in favour of the 1st defendant as against the plaintiff, who is a creditor under a simple mortgage bond and who has obtained a decree for sale and who expected to get a decree on the personal covenant contained in the mortage-deed after the mortgaged property was sold in execution of the decree first passed in suit No. 89 of 1909, the questions for decision are (1) whether he is a creditor within the meaning of Sect. 53 of the Transfer of Property Act and, therefore, entitled to bring a suit to have it declared that the alienation was in fraud of him and other creditors and is void as against him and them and (2) whether his suit is barred by limitation.
Having regard to O. 34, R. 14, of the Civil Procedure Code (Old Sec. 90 of the Transfer of Property Act), it cannot in my opinion be argued that a simple mortgagee, whose rights under the personal covenant have not been barred, is not a creditor of the mortgagor and that he is not entitled to bring a suit to declare the invalidity of alienations of other properties by his mortgagor (debtor).
As regards the question of limitation, I think the cases of Tallapragada Sundarappa v. Boorugapalti Sreeramulu, and Pachamuthu v. Chinnappan, establish that the limitation for a suit of this nature is provided for by the general art. 120 (6 years) and not by art. 91 or 95 of the Second Schedule to the Limitation Act.
The decision of the learned City Civil Judge that the suit is barred by the 3 years period of limitation cannot be sustained.
I must also state that the observation of the learned City Civil Judge in his judgment dated 10th May, 1913, that the plaintiff had taken no steps whatever to add Hakim Muhammad Ghouse Sahib as a party to the suit is not accurate, as the plaintiff on the 12th March, 1913, had applied to the Lower Court for bringing Hakim Muhammad Ghouse Sahib on record as the 8th defendant in the case and also prayed for an amendment of the plaint. Another amendment petition filed on the 18th March, 1913, also makes it clear that he wanted Hakim Muhammad Ghouse Sahib to be made a party and to amend the plaint by inserting additional allegations to the effect that the plaintiff apprehended (and 1 take it that he meant it was a reasonable apprehension) that the sale of the mortgaged properties in execution of the decree in Suit No. 89 of 1909 could not fetch the whole of the amount due under the decree. I would, therefore, further set aside the orders of the learned City Civil Judge refusing the prayers of the two petitions, dated 12th and 18th March, 1913, and would rant the prayers of those petitions. The amendments should be made by the plaintiff within two weeks of the receipt of the records by the City Civil Court or such other time allowed by that Court. The decision of the City Civil Judge is set aside and the suit remanded for disposal on the other issues which arise on the pleadings already on record and which might hereafter be raised in due course of law.
Costs hitherto incurred will abide the result.
Napier, J.—I concur.
Appeal allowed.