POLA VENKATARAMA SASTRI Vs. KAKUMANI VENKATANARASIMHAN

JUDGEMENT

(1.) We are unable to support the order of the learned Subordinate Judge in this case. The final decree in O.S. No. 15 of 1926 expressly provides for sale of item 6 to discharge the debt due to the second defendant (appellant) under his prior mortgage. This is in pursuance of the provision in the preliminary decree declaring that he should be at liberty to apply for.... the sale of the mortgaged property (item 6). Whether that direction is right or wrong is not a question which can be discussed by a Court executing the decree. It is quite impossible to hold that the decree is merely declaratory of the rights of the second defendant.

(2.) As for the point of limitation it cannot be said that the appellant's application of 21st September, 1932, was not an application in accordance with law. There was no obligation on him, under Order 21, Rule 11 of the Civil P. C., to produce a copy of the decree with the application. Under Order 21, Rule 11(3) of the Civil P. C. the Court required him to produce a copy of the decree. He failed to do so and his application was accordingly rejected on 10 March, 1933. His application when made was perfectly in accordance with law and the order of 10 March, 1933, was the final order on it. His present application dated 16 April, 1934, was therefore clearly in time.

(3.) The appeal is accordingly allowed. The execution application must be restored to file and disposed of according to law. The contesting respondent, the plaintiff, Will pay the appellant's costs in both Courts.