GIRIJA DEVI Vs. LALLAN SINGH

JUDGEMENT

(1.) Heard the learned counsel Mr. Mahesh Narayan Parvat appearing on behalf of the petitioner and the learned counsel Mr, Janardan Prasad appearing on behalf of the respondents.

(2.) This application has been filed by the plaintiff decree holder petitioner under Article 227 of the Constitution of India against the order dated 12.6.2008 passed by Sub-Judge-5th, Chapra in Execution Case No. 1 of 2004, whereby the learned court below allowed the application filed by the judgment-debtor respondents for appointment of a Pleader Commissioner for the purpose of local investigation and sub- mission of the report.

(3.) The learned counsel for the petitioner submitted that partition suit was filed and in the said suit prayer was made for declaration certain deeds of transfer as illegal and not binding on the plaintiff. The said suit was decreed. The defendant respondents filed title appeal before the first appellate court which is still pending. In the meantime, final decree proceeding was conducted and ultimately after appointment and submission of report of Pleader Commissioner the final decree was sealed and signed. According to the learned counsel for the petitioner no appeal has been filed against the final decree. It is settled law that the final decree is executable and not the preliminary decree. To execute the final decree the plaintiff petitioner filed Execution Case No. 1 of 2004. In this execution case the present defendant respondents filed an application for appointment of Pleader Commissioner which has been allowed. According to the learned counsel for the petitioner in the execution case earlier Pleader Commissioner was appointed and delivery of possession according to the final decree was affected and possession of the property to the extent of the share of the petitioner was delivered to the petitioner. Thereafter, the application has been filed by the defendant. The learned counsel further submitted that unless the previous Pleader Commissioner's report is set aside the court could not have appointed the second Pleader Commissioner and moreover according to the defendants those properties which were delivered to the petitioner is not the subject matter of the partition suit, the executing court has no jurisdiction to execute the decree.