BABU RAM Vs. GANESH AND BADRI

JUDGEMENT

(1.) A suit brought by the respondent, Babu Ram, for possession of movable and immovable property was settled by an agreement dated the 17th of November, 1906, and duly registered, whereby the property then in suit was charged with the payment of an annuity of Rs. 200 to Babu Ram. In 1908 Babu Ram obtained a decree for arrears of the annuity against Brij Mohan, father of the respondent Badri, and in execution thereof part of the property, namely, a birt jajmani, some old books containing the names and genealogies of the clients (jajman) and a flag were brought to sale. The birt jajmani and the books wore purchased by Babu Ram himself and the flag was purchased by the appellant Ganesh.

(2.) The appeal now before us arises out of a second suit brought by Babu Ram for recovery of further arrears of the annuity by sale of the movable and immovable property charged by the agreement of 1906. Brij Mohan (since deceased) and his son, the respondent Badri, were impleaded as the persons in possession of the immovable property, and the appellant Ganesh was impleaded as the purchaser in possession of the flag. The claim was decreed by the first court andits decision was confirmed by the lower appellate court. This is a second appeal by the defendant Ganesh, in which he repeats all the pleas put forward by him unsuccessfully in the courts below.

(3.) His first point is that the flag having been once brought to sale by the respondent, Babu Ram, cannot be brought to sale by him again. It was indeed suggested that movable property cannot be charged with the payment of an annuity, but such a contention cannot be accepted. In the case of Sahib Mirza v. Umda Khanam (1892) I.L.R. 19 Calc. 444 both movable and immovable property was charged with the payment of an annuity. The property was sold repeatedly subject to the annuity in execution of decrees passed for arrears of the same, and there were many suits between the annuitants and the holders of the property, and between the holders of the property, inter se. Sahib Mirza v. Syed Mohammad Select Cases (Oudh) No. 306 is an example of them. It is clear that movable as well as immovable property, at all events movable property which is not perishable or necessarily consumed by use, may be effectively charged with the payment of an annuity and may be sold subject to the charge, even in execution of a decree for arrears of the annuity. The property now in question is of a peculiar character : the flag is one of those used by Pragwals at the confluence of the Ganges and the Jumna for the purpose of attracting pilgrims. Each flag bears a distinctive device which may be recognized by an old client. His flag and his books are the ordinary paraphernalia or stock in trade of the owner of a birt jajmani. Together, the birt jajmani, the books and the flag often form-a valuable property, and we may assume for the purposes of this case that such property may be charged with the payment of an annuity and may be sold subject to that charge even in execution of a decree for arrears of the annuity.