S HARNAM SINGH Vs. MOHAN LAL

JUDGEMENT

(1.) THIS is an application against an order of the District Judge Jammu refusing the prayer of the petitioner to stay a subsequent suit pending decision of a previously instituted suit in his own court.

(2.) IT appears that the respondent Mohan Lal filed a suit for specific performance of a contract of sale entered into between him and one Harman Singh the father of the petitioner. Sardar Balwant singh the son of the petitioner had brought a suit for injunction against him from alienating the properties on the ground that the alienation was not justified by legal necessities and that the father was not competent to alienate the same. A prayer was made by the petitioner for staying the subsequent suit pending decision of the suit filed by his son. The learned District Judge rejected the prayer mainly on the ground, that since Balwant Singh was not a party in the susequent suit there could be no question of stay. Technically the learned judge is right because section 10 of the Code of Civil Procedure in terms would not apply, but in cases where section 10 C P. C. does apply in terms the court has ample powers under section 151 C. P. C. to pass orders staying a suit. In the present cases, it is obvious that issues in the two suits are absolutely identical In fact, if the previous suit filed by Balwant Sing succeeds, the subsequent suit filed by Mohan Lal will have to fail The policy of law is to avoid coming into existence two conflicting decrees and this principle is embodied in section 10 C. P. C. To cases where section 10 C. P. C. does not apply in terms the court has ample powers to pass orders ex debito justicaie under its inherent powers. In the present case, therefore, it seems to me that this was a case where the subsequent suit filed by Mohan Lal should have been stayed by the court exercising its inherent powers

(3.) I would, therefore, allow this application, set aside the order of the court below and direct that the suit filed by Mohan Lal against the petitioner will be stayed pending decision of the suit filed by S. Balwant Singh. In the circumstances, there will be no order as to costs.