CHATURBHUJ CHANDANMULL Vs. BASDEO DAS DAGA

JUDGEMENT

(1.) This is an application for an order that the execution of the decree, dated the 22nd of Marsh 1921, be stayed until the final determination of the appeal, upon the appellants furnishing such security to the satisfaction of the Registrar and within such time as the Court may be pleased to direct.

(2.) The case was tried by my learned brother Mr. Justice Rankin, who, on the 22nd of March 1921, gave judgment in favour of the plaintiff for the sum of Rs. 41,131 (Rs. 41,000?). It was alleged by the appellants, though denied by the plaintiff, that negotiations with regard to settlement took place. They, however, came to nothing and the plaintiff applied in the ordinary course to the Master for execution of the decree.

(3.) Thereupon, on the 14 of April 1921, nearly a month after the judgment had been given by Mr. Justice Rankin, the appellants applied to Mr. Justice Greaves. for stay of execution of the decree, pending the final determination of the intended appeal, and obtained an interim stay of the said execu. particular case, execution ought to be stayed, If the application is made to another Judge, sitting in Chambers, it must be obvious that much time will be wasted by putting before the learned Judge all the material facts of the case on the one side and on the other, and, it must further be obvious, that he cannot be in such a good position to judge whether execution should be stayed as the learned Judge who tried the case. The Order in the Civil Procedure Code, Order XL I, Rule 5 (2), to my mind clearly contemplates that that course should be adopted, because it provides: "Where an application is made for stay of execution of an appealable decree before the expiration of the time allowed for appealing therefrom, the Court which passed the decree may on sufficient cause being shown order the execution to be stayed."