FANCY NETS LIMITED Vs. KISHAN DASS KHIA RAM

JUDGEMENT

(1.) This execution First appeal was referred to a Division Bench in view of the importance of certain questions involved therein.

(2.) Briefly the facts are that Fancy Nets Ltd. filed a suit for recovery of Rs 15,000 against Messrs Kishan Dass Khia Ram and obtained n order for attachment before judgment of money belonginag to the said Messrs. Kishan Das Khia Ram and lying with Delhi Hindustani Mercantile association, respondent No. 2. The appellant succeeded in the suuit and a decree for a sum of Rs. 15,743.65 nP. against Messrs Kishan Das Khia Ram was passed by the Bombay Court. An application was made for the transfer of this decree to Delhi which was allowed. The order of :tachment before judgment was served on respondent No. 2 on the 20th of January, 1961, while the suit was decreed on 2nd February, 1961. After the transfer of the decree to Delhi the appellant filed an execution application for realisation of the attachment amount on 16th February, 1961, and notices were served on respondent No. 2 on the 3th of February, 1961, On 25th February, 1961, the respondent filed objections which were rejected by order dated the 8th of March, 1961 nd respondent No. 2 was directed to deposit the amount with the executing Couit . On 21st of January, 1961 a petition was filed at Delhi for adjudging the judgment debtor as an insolvent and the said petition was admitted by the Insolvency Judge on 16th February, 1961. On 22nd February, 1961 the Insolvency court appointed an interim receiver to take into possession all the assets of the debtor with the Delhi Hindustani Merantile Association, respondent No. 2, and shop No. 5464, Chandni Chowk, Delhi. This appointment was made under section 20 of the Provinical Insolvency Act. On 15th March, 1961, the interim receiver made an application under section 52 of the Act that the property of the judgment-debtor be delivered to him and on 22nd March, 1961 the executing Court stayed the execution proceedings against the judgment debtor and directed the respondent No. 2 to pay the attached amount to the interim receiver. It is against this order that the present appeal is directed.

(3.) Mr. Sahni, learned counsel for the respondent, has taken a preliminary objection regarding the competency of the appeal. He submits that the competency of the appeal is to be determined on the basis of the provisions in the Civil Procedure Code since the impugned order is not one passed by an Insolvency Court. He submits that a receiver appointed under section 20 of the Provincial Insolvency Act does not represent the insolvent and he has only such of the powers as are conferrable on a receiver appointed under the Code of Civil Procedure 1908 as ; the Court may direct. Since such a receiver does not represent the judgment-debtor it cannot be said that the order determined the questions arising between the parties to the suit in which the decree was passed 6r their representatives within the meaning of section 47 and consequently an appeal under section 96 of the Civil Procedure Code will not be competent. Mr. Sahni draws our attention to Satyanaraya Banerji v. Kalyani Prosad-, wherein it was held that receiver appointed in suit under Order 40 Rule I is not the representative of any party within the meaning of section 47. According to the learned counsel an interim receiver appointed under section 20 merely operates to change the possession but does not affect the title of the property which continues to vest in those in whom it was vested when the appointment was made. It is well established that the receiver appointed under Order 40 I rule I of the Civil Procedure Code cannot be termed as a representative of the party to the suit. In Ajodhya Roy v. Hardwar Roy", Mokerjee, J. laid down two tests in order to determine whether a particular person is a representative of a party to the suit. They are-