DEO KUER Vs. SHEO PRASAD SINGH

JUDGEMENT

(1.) This appeal arises out of a suit brought by the appellants in 1947 for a declaration that the defendants first party had acquired no right or title to a property under certain deeds and that the deeds were inoperative and void. The suit was decreed by the trial Court but on appeal by the defendants first party to the High Court at Patna that decree was set aside. The High Court having granted a certificate of fitness, the appellants have brought the present appeal. The defendants first party have alone contested the appeal and will be referred to as the respondents.

(2.) The High Court held that as the appellants were not in possession of the property at the date of the suit as found by the learned trial Judge and the respondents were, their suit must fail under the proviso to S. 42 of the Specific Relief Act as the appellants had failed to ask for the further relief of recovery of possession from the respondents. In this view of the matter the High Court did not consider the merits of the case. The fact, however, was that at the date of the suit the property was under attachment by a magistrate under powers conferred by S. 145 of the Code of Criminal Procedure and was not in the possession of any party. This fact was not noticed by the High Court but the reason why it escaped that High Court's attention does not appear on the record.

(3.) The only point argued in this appeal was whether in view of the attachment, the appellants could have in their suit asked for the relief for delivery of possession to them. If they could not, the suit would not be hit by the proviso to S. 42. The parties seem not to dispute that in the case of an attachment under S. 146 of the Code as it stood before its amendment in 1955, a suit for a simple declaration of title without a prayer for delivery of possession is competent. The respondents contend that the position in the case of an attachment under S. 145 of the Code is different, and in such a case the magistrate holds possession for the party who is ultimately found by him to have been in possession when the first order under the Section was made. It was said that a suit for declaration of title pending such an attachment is incompetent under the proviso to S. 42 unless recovery of possession is also asked for. It appears that the attachment under S. 145 in the present case is still continuing and no decision has yet been given in the proceedings resulting in the attachment.