SARUP SINGH Vs. BHAGWAN DAS

JUDGEMENT

(1.) This js an appeal against an appellate order passed by the learned District Judge, Ambala, dismissing the appeal of the judgment-debtors.

(2.) On the 29th of January, 1941 Bhagwan Dass respondent obtained a decree for Rs. 4,000/- against Sarup Singh and others. On the 30th of April, 1941, one of the judgment-debtors made an application for conciliation to the Debt Conciliation Board. This application was dismissed on the 28th of January, 1943. An application for execution was then brought on the 1st of November, 1943, which was dismissed on the 10th of June, 1944. On the 13th of August, 1945, another application for execution was filed by the decree-holder. All the Judgment-debtors then made an application for conciliation to the Debt Conciliation Board on the 24th of September, 1945, and this was disposed of on the 25th of September, 1946. The execution which was pending was also dismissed on the 19th of April, 1947. The last application was then filed on the 6th of July, 1948, and an objection was taken that the execution was barred by time because of the provisions of Section 11 of the Punjab Debtors' Protection Act. Both the Courts below have overruled those objections and have allowed the execution to proceed. The judgment-debtors have come up in appeal in this Court.

(3.) Mr. Hans Raj Sachdev has submitted on behalf of the appellants that under Section 11 of the Punjab Debtors' Protection Act only 6 years are allowed for the execution of the decrees and that no time can be excluded which was taken by applications made before the Debt Conciliation Board, Section 11 provides: