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Citation Codes
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citation codes
Case Number
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Acts
  • Code of Civil Procedure and the Limitation Act,
  • Order XLI, rule 33, of the Civil Procedure Code,
  • 1908. Rule 33 of Order XLI of the new Code,
  • Article 179 of the old Limitation Act
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Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Judges
Acts
  • Code of Civil Procedure and the Limitation Act,
  • Order XLI, rule 33, of the Civil Procedure Code,
  • 1908. Rule 33 of Order XLI of the new Code,
  • Article 179 of the old Limitation Act
Smart Summary

Factual and Procedural Background

The Subordinate Judge passed a decree on 6 May 1910 declaring separate liabilities against sets of defendants (the appellants before this Court) in the amount of Rs. 3,925-10-4 to be paid to the plaintiff by each set of defendants. Those sets of defendants did not prefer an appeal to the High Court against the Subordinate Judge's decree, so the separate decrees became final at that stage. No execution was levied within three years of 6 May 1910, and the appellants contended that their portions of the decree therefore became barred by limitation prior to 19 July 1915.

The plaintiff's claim was subsequently dismissed by the High Court of Calcutta on 19 July 1915. Later, an Order of His Majesty in Council (H.M. in Council) restored the plaintiff's claim and, in effect according to the respondents, fastened liability on all defendants, including the present appellants. The appellants challenged execution that followed the H.M. in Council order, arguing that the Subordinate Judge's decree (as to them) had become time-barred and could not be revived by the H.M. in Council.

The appeals before this Court raised a common objection concerning whether the decree against the appellants was barred by limitation and whether execution founded on the Order of His Majesty in Council could validly be levied against them.

Legal Issues Presented

  1. Whether the decree passed by the Subordinate Judge on 6 May 1910 (as to the appellants) became barred by limitation before the Order of His Majesty in Council of 19 July 1915.
  2. Whether the Order of His Majesty in Council could be treated as restoring or reviving a decree which, as against particular defendants, was alleged to have been time-barred.
  3. Whether, in the context of an appeal involving part of a decree, the appellate court (and ultimately H.M. in Council) could deal with the entire suit and render final judgment affecting parties who had not themselves prosecuted appeals (with reference to Order XLI, rule 33, Civil Procedure Code and relevant provisions of the Limitation Act).

Arguments of the Parties

Appellants' Arguments

  • The decree of the Subordinate Judge (dated 6 May 1910) fixed separate liabilities against the appellants and became final when they did not appeal; execution should have been levied within three years and was not, so the decree became barred by limitation long before the H.M. in Council order of 19 July 1915.
  • The Order of His Majesty in Council cannot, and was not intended to, revive a decree which had already become barred by limitation as against these appellants.
  • Counsel cited several authorities (including Ganga Kuar v. Kesar Kuar, Mashiat-un-nissa v. Rani, Raghunath Pershad v. Abdul Hye, Christiana Sens Law v. Benarashi Proshad Chowdhury and others) to support the proposition that the portions of a decree which became final as to some defendants should not be treated as revivable when not executed within the period of limitation.

Respondent / Plaintiff's Position (as described in the opinion)

  • The respondents were executing only the Order of His Majesty in Council, which, according to the respondents, fastened liability for the plaintiff's claim on all defendants, including the appellants.
  • The plaintiff had not accepted the Subordinate Judge's decree as final and had cross-objected in the appeal seeking the whole claim to be decreed against all defendants; thus the whole suit was involved in the appeal and the plaintiff was not bound to execute the Subordinate Judge's decree before the appeal was finally determined.
  • Because the High Court and subsequently His Majesty in Council dealt with the whole claim, the plaintiff had no decree to execute until those appellate determinations were complete.

Table of Precedents Cited

Precedent Rule or Principle Cited For Application by the Court
Premlall Mullick v. Sumbhoonath Roy Recommended remedy where a party considers an order of His Majesty in Council contains a mistake: approach His Majesty in Council to get the mistake rectified. The Court held that appellants could have sought redress only from His Majesty in Council under the approach suggested in this case; failure to do so left the H.M. in Council order unimpeached in Indian courts.
Ganga Kuar v. Kesar Kuar Cited among authorities on whether portions of a decree can be executed when other portions are under appeal; decision by Knox, J., who followed Mashiat-un-nissa v. Rani. The Court records that Ganga Kuar was cited by appellants but notes that Knox, J. felt bound by Mashiat-un-nissa and did not advance his own reasoning; the decision was considered in the broader survey of authorities.
Mashiat-un-nissa v. Rani An early Allahabad decision in which two judges (Broadhurst and Mahmood, JJ.) took a different view from other authorities on whether a decree portion becomes final / executable when other parts are under appeal. The Court acknowledges this differing view and notes that later decisions were distinguished on the ground that not all parties were impleaded in the appeals before them.
Raghunath Pershad v. Abdul Hye Cited as authority on execution and finality of decrees (as relied on by counsel for appellants). The Court notes that this case was distinguished, if not overruled, by the Full Bench in Gopal Chunder Manna v. Gosain Das Kalay.
Christiana Sens Law v. Benarashi Proshad Chowdhury Cited by counsel among cases addressing finality and execution of portions of decrees. The Court notes that this decision was later distinguished in Satish Chandra Chaudhuri v. Girish Chandra Chakravarty and treats it as not controlling for the present facts.
Dhirendra Nath Sarkar v. Nischintappre Company Cited by counsel as authority relevant to execution/finality questions. Referred to as among the cases relied upon by appellants; the opinion does not elaborate a separate rule from this case beyond its citation.
Badi-un-nissa v. Shamsuddin Distinguished earlier conflicting cases on the ground that in those cases all parties to the suit were not parties to the various appeals. The Court considered this case as indistinguishable from the present facts and treated it as supporting the view that a decree may not be final as to some defendants while an appeal involving the whole suit is pending.
Gopal Chunder Manna v. Gosain Das Kalay (Full Bench) Full Bench decision addressing finality and limitation; relied on Article 179 of the old Limitation Act and considered earlier authorities. The Court treats this Full Bench as having distinguished or overruled Raghunath Pershad and as supporting the proposition that a decree is not barred as to portions until the appeal as to other portions is finally determined.
Kristnama Chariar v. Mangammal Reviewed prior cases and concluded a decree is not barred even with respect to the portion against which no appeal had been preferred until the appeal against the other portion is finally determined. The Court cites this case as directly supporting the conclusion reached in the present case about non-bar of execution where the appeal involving the whole suit was pending.
Satish Chandra Chaudhuri v. Girish Chandra Chakravarty Distinguished Christiana Sens Law v. Benarashi Proshad Chowdhury. Cited as authority that distinguished Christiana Sens Law and therefore to be preferred over that earlier decision for present purposes.
Ranjit Prasad Tewari v. Ramjatan Pandey Referred to as supportive, to some extent, of the view that the finality/limitation should be determined by considering the appeal as a whole under the new procedural provisions. The Court states that this case will "to some extent also support the view" that the plaintiff's right to execute was not barred.

Court's Reasoning and Analysis

The Court analyzed the question in several interrelated steps, adhering closely to the facts and to procedural provisions and precedents cited in the opinion.

  1. The Court first observed that the respondents were executing an Order of His Majesty in Council and that the Indian courts are not competent to "go behind" such an order. Whether the H.M. in Council order was right or wrong, the courts in India must give effect to it and punctually obey and carry it into execution. Any grievance about the H.M. in Council order could be remedied only by approaching His Majesty in Council, following the course suggested in Premlall Mullick v. Sumbhoonath Roy.
  2. The Court noted that the appellants had been impleaded as respondents in the appeal before His Majesty in Council and thus had the opportunity in that forum to urge that the decree against them was barred by limitation. Having not raised and obtained relief on that ground before H.M. in Council, the appellants could not now rely on the limitation point in this Court to avoid execution founded on the H.M. in Council order.
  3. The Court examined the procedural posture: although separate decrees were passed by the Subordinate Judge against particular defendants, the plaintiff had not accepted those decrees as final. The plaintiff had preferred a cross-objection and sought a decree for the whole claim against all defendants. Therefore, the whole suit was involved in the appeal to the High Court and the appeal did not confine itself to the decrees against only some defendants.
  4. The Court relied on the effect of Order XLI, rule 33 of the Civil Procedure Code (the new Code of Civil Procedure of 1908). That rule gives the appellate court the power to pass such decree in favour of all or any of the respondents or parties, whether they were actually before the appellate court or not, as justice requires. The Court treated this provision as validating the appellate court's jurisdiction to deal with the entire decree even when the appeal is prosecuted only by some parties or against only part of the decree.
  5. The Court reviewed relevant case law, including Full Bench authorities (Gopal Chunder Manna and Kristnama Chariar), which, interpreted against the backdrop of the old Limitation Act and anticipating provisions of the 1908 legislation, supported the proposition that a decree is not barred as to portions against which no appeal was preferred until the appeal concerning other portions is finally determined.
  6. The Court concluded that under the present Code (Order XLI, r. 33) and the Limitation Act provisions as they then stood, the appellate process could render the decree non-final until the appeal was disposed of and thus the plaintiff's right to execute the decree was not barred by limitation.

Holding and Implications

HOLDING: The Court affirmed the view of the learned Subordinate Judge and held that the plaintiff's right to execute the decree was not barred by limitation; accordingly, the Court dismissed the appeal with costs.

Implications:

  • The direct effect is that the appeals are dismissed and the execution founded upon the Order of His Majesty in Council may proceed against the appellants; the Subordinate Judge's approach was upheld by this Court.
  • The Court emphasized that it could not set aside or go behind an Order of His Majesty in Council; any correction of that order must be sought from His Majesty in Council itself (as noted in Premlall Mullick v. Sumbhoonath Roy).
  • The opinion does not announce a new principle beyond applying existing procedural rules and Full Bench authorities; it confines its decision to the facts and the law as stated (i.e., that under Order XLI, rule 33 of the 1908 Code and related Limitation Act provisions the decree was not time-barred in the circumstances). The opinion does not state that it establishes a novel precedent beyond affirming the reasoning of the Full Bench authorities it relied upon.

Disposition: Appeal dismissed. (Kulwant Sahay, J. concurred.)

    Somar Singh v. Mussammat Premdei

    Jwala Prasad, J.:— (After stating the facts, set out above, proceeded as follows):—

    The objection is common to both the appeals, and consequently one judgment will be sufficient to dispose of both of them.

    The objection is a short one. It is said that the decree of the Subordinate Judge was passed on the 6th May, 1910, declaring separate liabilities of these appellants in the two cases, viz., Rs. 3,925-10-4 to be paid to the plaintiff by each set of defendants; that these sets of defendants had not preferred any appeal to the High Court and the separate decrees against them embodied in one decree of the Court below became, final; that the execution of the portions of, the decree against these sets of defendants should have been levied within three years of the 6th of May, 1910, the date of the decree, and that no execution was levied nor was any step taken to advance execution of the decree against these appellants. Hence it is urged that the decree against them became barred by lapse of time long before the 19th July, 1915, when the High Court dismissed the plaintiff's claim, and that the Order of His Majesty in Council simply restores the decree of the Subordinate Judge and the execution is virtually in respect of the decree passed by the Subordinate Judge and the effect of the Order of His Majesty in Council is to revive the decree which, as stated above, was long before barred. Now, it has not been disputed in this Court that the respondents are executing only the Order of His Majesty in Council and that order fastens the liability of the claim of the plaintiff on all the defendants, including the appellants before us; but it is said that it could not have been contemplated nor could it be the result of the Order of His Majesty in Council to revive the decree of the Subordinate Judge which was barred as against these defendants, the appellants before us. It appears to me that we are not competent, nor was the Subordinate Judge competent, who was executing the decree in question, to go behind the order passed by His Majesty in Council. That order may be right or wrong; but we have to take it as it is, and the only duty of the Courts in India is to give effect to the order in question and, as stated in the concluding portion of the order, to punctually observe, obey and carry the same into execution. The grievance of the appellants, if any, could be rectified by His Majesty in Council alone, and the remedy as recommended in the case of Premlall Mullick v. Sumbhoonath Roy was to approach His Majesty in Council and to get the mistake, if any, rectified. This course has not been so far adopted, and the Order of His Majesty in Council remains unimpeachable. The appellants were impleaded as respondents in the appeal before His Majesty in Council and it was their duty to urge before His Majesty in Council to absolve them from the liability of the decree of the Subordinate Judge upon the ground that it was barred by limitation. That decree was challenged in appeal by defendants Nos. 1 and 3; in that appeal the present appellants were also impleaded as parties and were made respondents. The plaintiff preferred cross-objection to the decree and prayed that the entire claim should have been decreed against all the defendants and that the Subordinate Judge was wrong in modifying the claim and reducing the same. In this way the whole suit of the plaintiff was involved in the appeal. The plaintiffs did not accept the decree of the Subordinate Judge as a final decree and therefore were not bound to enforce it. They wanted their whole claim and until that was determined in the appeal in the High Court of Calcutta they were not at all required to execute the decree in question.

    I have already briefly set out the scope of the suit and the point involved in the appeal in the High Court. The entire suit was based upon an ekrarnamah or certain dealings which the plaintiffs alleged were binding upon all the defendants as members of a joint Mitakshara family. The foundation of the liability might have been different, and in the appeal the foundation of the plaintiff's claim was involved. That was the scope of the appeal, and the result confirms the view, for upon the hearing of the appeal their Lordships of the Calcutta High Court did not confine themselves to the decree passed against defendants Nos. 1 and 3, but dismissed the entire claim of the plaintiff. This, to my mind, arose upon the particular facts of the case and upon the appeal and the cross-appeal before the High Court and upon the fact that all the contending parties were before the Court either as appellants or as respondents. Therefore, as a matter of fact, the whole decree was before the Court and the finality of it was not determined until the appeal was disposed of. Apart from this, the High Court had full seizin of the appeal, and under Order XLI, rule 33, of the Civil Procedure Code, it had full power to pass such decree, in favour of all or any of the respondents or parties whether they were actually before the Court or not, as the justice of the case required. This provision in the Code is new, but it has given effect to the principles from time to time enunciated by learned Judges in dealing with cases that came before them where they found that it was their incumbent duty as a Court of Appeal to do full justice to the case and to the parties involved in the case—whether all of them were before the Court or not. Therefore the plaintiffs were not required to execute the decree before it became final: in other words, before the appeal in the High Court was determined. After the High Court of Calcutta dismissed the appeal, the plaintiffs had no decree in their favour to execute until His Majesty in Council upheld their claim.

    The learned Counsel on behalf of the appellants has cited a number of authorities in support of the provision that the Subordinate Judge's decree against the present appellants could be executed inasmuch as their liabilities under the decree were specified: Ganga Kuar v. Kesar Kuar, Mashiat-un-nissa v. Rani Raghunath Pershad v. Abdul Hye, Christiana Sens Law v. Benarashi Proshad Chowdhury and Dhirendra Nath Sarkar v. Nischintappre Company.

    The earliest case of Allahabad was Mashiat-un-nissa v. Rani in which two learned Judges (Broadhurst and Mahmood, JJ.) took a different view. The other case, Ganga Kuar v. Kesar Kuar, was a decision by Knox, J., who, while he felt that there was a sharp difference of opinion upon the question, thought that he was bound by the decision in Mashiat-un-nissa v. Rani. He does not give any reason of his own to support his view. On the other hand, a Division Bench of the same Court in Badi-un-nissa v. Shamsuddin distinguished those cases upon the ground that all the parties were not impleaded in the appeal in those cases. Sir John Edge, C.J, referring to those cases says, “but in these cases all the parties to the suit were not parties to the various appeals from the decree in the suit.” In the case decided by Sir John Edge, C.J, the decrees passed in favour of the plaintiff in respect of the pre-emption with respect to two of the villages were no longer involved in the subsequent appeals up to the High Court by the plaintiff with respect to two other villages, yet it was held that the execution to enforce the decree with respect to the first two villages was not barred, inasmuch as the decree did not become final until the appellate decree of the High Court was passed. This case is indistinguishable from the present one and the learned Counsel for the appellants concedes that. The case of Raghunath Pershad v. Abdul Hye was distinguished, if not overruled, in the Full Bench case of Gopal Chunder Manna v. Gosain Das Kalay. The case of Christiana Sens Law v. Benarashi Proshad Chowdhury was similarly distinguished in Satish Chandra Chaudhuri v. Girish Chandra Chakravarty.

    The case of Kristnama Chariar v. Mangammal dealt with all the cases, and upon a review of them and of the law on the subject distinctly came to the conclusion that a decree is not barred even with respect to the portion against which no appeal had been preferred until the appeal against the other portion of the decree is finally determined.

    The Full Bench cases of Gopal Chunder Manna v. Gosain Das Kalay and Kristnama Chariar v. Mangammal were based upon Article 179 of the old Limitation Act but shortly before the present Limitation Act was passed in 1908, and most of the reasonings advanced there would seem to anticipate the law as at present stands embodied in the new Code of Civil Procedure and the Limitation Act, both of which were passed in the year 1908. Rule 33 of Order XLI of the new Code, as observed above, enables the appellate Court to deal with the entire decree although the appeal may be as to a part of the decree, and also to give direction in favour of parties who have actually not filed any appeal or objection. In this way under the present Code of Civil Procedure in an appeal from a part of the decree by some of the parties the entire decree becomes the subject-matter of the appeal. Article 182, clause (2), “the date of the final decree or order of the Appellate Court, or the withdrawal of the appeal” would seem to apply where there has been an appeal from a part or whole of the decree, or only when some of the parties to the suit have brought the appeal. It does not in any way qualify or restrict the final decree or order as is sought for by the appellants. The case of Ranjit Prasad Tewari v. Ramjatan Pandey will to some extent also support the view.

    It would thus appear that the plaintiff's right to execute the decree is not at all barred.

    The view taken by the learned Subordinate Judge is therefore correct, and we dismiss the appeal with costs.

    Kulwant Sahay, J.:— I agree.

    Appeal dismissed.

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    Comments

    Somar Singh v. Mussammat Premdei
    (Jan 4, 1924)