JHUNNI LAL Vs. NATHA

JUDGEMENT

(1.) This is a first appeal from order which has been by the decree-holder and arises out of the following circumstances: A mortgage decree for sale was obtained against Madan Lal who died subsequent to the decree. In his place Onkar Das, his brother and Natha Ram, his nephew, were brought upon the record as his legal representatives and heirs. There were, first certain objections filed by Onkar Das with which we are not concerned in this appeal. On the 15 November, 1922, Natha Ram filed certain objections purporting to be made under Section 47 and also under Order 21, Rule 58 of the Civil P. C.. Notice was issued to the decree-holder, but the report of the process-server was that he refused to accept notice. The Court considered the service sufficient and ordered that ex parte proceedings should be taken. On the 24 February 1923, the objector got the objections amended as being exclusively under Section 47, and on that date the Court passed an ex parte order allowing the objections.

(2.) On the 28 February 1923 the decree-holder put in an application for setting aside the ex parte order, alleging that he had no notice of it, and also stating that the objection under Order 21, Rule 58 was not maintainable. The learned Judge has dismissed this application summarily, holding that Order 9, Rule 13 of the Civil P. C. does not apply to execution proceedings, and that therefore the application is not maintainable.

(3.) A preliminary objection is taken that no appeal lies before us. If the original objection had been one under Order 21, Rule 58 and had been allowed then objection that no appeal lies could have been entertained. But we have already pointed out that Natha Ram was brought upon the record as a representative of the deceased judgment-debtor. In his objection he set up his own right to the property, and therefore his objection must be taken to have come under Section 47. This was clearly held in the case of Dulla V/s. Shib Lal (1917) 39 All. 47 by a Bench of which one of us was a member. The objection being under Section 47, the order which was passed on the 24 of February 1923, though an ex parte one, amounted to a decree. Under Section 2, Sub-clause (2) of the Code of Civil Procedure a decree includes the determination of any question within Section 47. It follows, therefore, that Order 9, Rule 13 would in terms be applicable. The learned Judge was quite wrong in holding that the application for setting aside the ex parte decree was not maintainable. Even if Order 9, Rule 13, were not expressly applicable, the Court would have an inherent jurisdiction to review an order which had been passed ex parte provided of course sufficient cause is shown.