ALAPATI SYAMALADOSS Vs. DORADLA SUBBAYYA

JUDGEMENT

(1.) Appeal against the order of the Subordinate Judge of Bapatla in A. S. No. 62 of 1923. The appellants are defendants and judgment-debtors in O. S. No. 922 of 1907, District Munsif's Court, Ongole. The respondents filed E. P. No. 789 of 1920 on 4 October 1920, praying that certain property attached before judgment might be sold. Some doubt was expressed whether there had been an attachment before judgment, and it seems that the District Munsif suggested that other property of the defendants should be attached and sold. Accordingly respondents filed E. A. No. 163 on 20 March 1923, praying that the, property said to be under attachment might be attached, and also other property already scheduled in a compromise between the parties.

(2.) The District Munsif held E. A. No. 163 of 1923 to be a petition to amend E. P. No. 189 of 1920; otherwise it would be time-barred under Section 48, Civil P. C. The judgment-debtors appealed, and the learned Subordinate Judge has held that the application may be amended following Varadiah , V/s. Raja Kumara Venkata Perumal [1913] 26 M. L. J. 83 This amounts to holding that if a decreeholder files an execution application against certain property before the expiry of the term of limitation, after the expiry he can proceed against other property by treating each subsequent application as an amendment of the application already filed. It is not as though there were technical defects in the original application, which are allowed to be cured after time has run. A decree-holder cannot file a complete execution application before the expiry of twelve years; and then after the expiry of the period apply for execution against other items of property, treating that application as one for amendment of the previous application. The settled rule of practice is that laid down by Lord Esher, M. R., in Weldon v. Neal [1887] 19 R. B. D. 394 as pointed out in Kumara Venkata Perumal V/s. Velayuda Reddi [1914] 27 M. L. J. 25 Varadiah V/s. Raja Kumara Venkata Perumal [1913] 26 M. L. J. 83 which contravenes that rule, must be regarded as governed by the peculiar circumstances of that case.

(3.) Sadasiva Aiyar, J., was one of the Judges in Kumara Venkata Perumal V/s. Velayuda Reddi [1914] 27 M. L. J. 25 and only supported Varadiah V/s. Raja Kumara Venkata Perumal [1913] 26 M. L. J. 83 on the ground that he personally was not inclined to consider the defendants right to raise technical pleas. Vemuri Pitchayya V/s. Raja Yarlagadda Ankineedu A. I. R. 1924 Mad. 367 concerns the amendment of a defective application, and does not apply to the facts of this case, even if it be taken as overruling the Calcutta Full Bench decision in Asgar Ali v. Troilokya Nath Ghose [1890] 17 Cal. 631 (F. B.) which seems to be in close conformity to the settled rule.