(1.) The question raised in this Second Appeal is whether there is no time limit for an application for delivery of possession of immovable property purchased at a sale held by a Civil Court in execution of a certificate issued by the Registrar of Cooperative Societies under S.59(a) of the Travancore Cooperative Societies Act, 1121. In execution of the certificate the District Munsiff of Padmanabhapuram sold two items of immovable properties on 17.11.1118 as separate lots. As regards the first item defendant 2 who was the owner thereof filed an application under O.21 R. 87 Civil Procedure Code, to set aside the sale and that was eventually dismissed on 29.11.1122 when the sale of that item was confirmed. As regards the second item there was no petition by its owner defendant 1 and that sale was therefore confirmed on 17.12.1118. The application for delivery with respect to both items was made only on 3.4.1122. Since by that date more than 3 years had elapsed after the confirmation of the sale of the second item the District Munsiff refused to allow delivery with respect to it while delivery was allowed as regards the other. On appeal by the decree holder-purchaser the Munsiffs decision was confirmed. This second appeal is preferred against that appellate decision of the District Court.
(2.) In supporting the appeal the appellants learned Advocate dealt at length on the meaning of the words in the same manner as a decree of such court occurring in Sub-s. (a) of S. 59 of the Travancore Cooperative Societies Act and contended that those words did not attract the application of the provisions of the Limitation Act to an execution by a Civil Court of a certificate issued under that sub-section. The argument was that as there was no period of limitation prescribed by the Cooperative Societies Act or the rules framed thereunder for the execution of a certificate issued by the Registrar the decree holder could make an application at any time he chooses. The argument is in our opinion not only unsound but also irrelevant for our present purpose. It has been settled by a long line of decisions that the words in the same manner as a decree of such court or words similar to them make all the provisions of the Civil Procedure Code and the Limitation Act applicable to the execution by a Civil Court of the decision of an outside authority than the Court. See Pathanamthitta Cooperative Taluk Bank v. Parvathi Amma ( 27 TLJ 238 ), Trippunithura Peoples Cooperative Bank Ltd. v. Kunhan Thirupad (25 Cochin L.R. 724), Kunhumuhammed v. Eriyed Edavilangu Cooperative Society Ltd. (36 Cochin L.R. 918), Subba Rao v. Calicut Cooperative Urban Bank ( AIR 1940 Mad. 635 ) and the decisions referred to in these cases. The argument is irrelevant for we are not here concerned with the execution of a certificate of the Registrar but with the enforcement of a sale certificate by the Court itself.
(3.) All that we are therefore called upon to decide here is whether the court having issued a certificate to the auction purchaser law prescribes no time limit for its enforcement by an application to the court. If the purchaser has a right to seek the aid of the Court to put him in possession of the property it is idle to contend that the law of limitation will not apply to him. It will be against both reason and convenience to hold that the Court has no power to enforce a certificate issued by it under circumstance similar to the present. When the machinery of the court is put in motion to give effect to the certificate by means of an application to the Court - a procedure which in our opinion the purchaser is entitled to adopt-that application is necessarily an application under the Civil Procedure Code and must be governed by the provisions of the Limitation Act. The Petitioner cannot be heard to say that his application is not amenable to the provisions of the Civil Procedure Code and the Limitation Act.