DWARKANATH HALDAR Vs. KAMALAKANTH HALDAR

JUDGEMENT

(1.) In this case the plaintiff sued to recover a yearly palla, or turn of worship, in the month of Bhadra, immediately following that of Mahesh Chandra and others. His claim was founded on a mortgage of that palla, which he alleged had been foreclosed; and be obtained a decree to recover the palla claimed in his plaint. It appears that the claim in the plaint following the deed of mortgage entitled the plaintiff to recover a yearly palla in the month of Bhadra, following that of Mahesh Chandra and others. The Munsiff, on an application for execution, in which the decree-holder asked to be put into possession of a palla falling in a different month from that of Bhadra, considered that he could not put the plaintiff into possession of such a palla; and that as Mahesh Chandra had several pallas in the mouth of Bhadra, it was impossible for him, as the case stood, to ascertain which of the pallas of Mahesh Chandra's the palla which the plaintiff had recovered was to be immediately following. He says, "when the decree-holder's vakeel admits that Mahesh Chandra and others had more than one palla in that month, it is difficult to ascertain in the execution department the date of the palla of Mahesh Chandra and others, which was immediately followed by the palla in question." The plaintiff appealed to the Judge, who stated that the "palla was on the 1st of Bhadra 1263, and on the last day of Jaishta or the first Assar in 1275."

(2.) It is said, on the part of the plaintiff, that the palla which he recovered was not a palla necessarily falling in the month of Bhadra, but that it was a shifting one, and sometimes fell in Bhadra and sometimes in other months. But that was not the palla such as was mortgaged, nor was it a palla such as was decreed. All that the Court has to do in the execution department is to put the plaintiff into possession of the palla which was described in the decree; and if the palla which was described in the decree was so uncertainly described, that it was impossible to decide what was decreed, execution could not be given; and if execution cannot be given of a decree so uncertain that it is impossible to ascertain what is decreed, it seems clear that a plaintiff cannot be put into possession by execution of any other thing than that which the decree describes.

(3.) It has been contended that evidence was admissible in the execution department to make that clear which the decree left uncertain, or to show that the decree intended to give the plaintiff something different from that for which the plaintiff sued, and which was awarded to him by decree. According to that contention, if a plaintiff were to sue for a lakh of rupees and the Judge were to say he could not ascertain what was due to the plaintiff, whether it was a lakh of rupees or one rupee, and he, therefore, decreed to the plaintiff as much as the defendant owed him. if the amount could be ascertained in the execution department, you would be deputing to the execution department that which the Judge should himself have determined; and if the contention is allowed, it goes further. It would allow the execution department to decide that the Judge intended to give to the plaintiff something different from that described in the decree, upon the ground that the Judge must have intended to give it.