SHAH MOSIHUDDIN Vs. SHEO LOGAN SAHU

JUDGEMENT

(1.) The facts of the suit in which the present appeal has been made are as follows. Defendant No. 10, the present appellant, sued defendants Nos. 1-9 who constitute a joint family under the Mitakshara School of law for rent. He obtained a decree which was confirmed on appeal, and attached the house the subject-matter of this suit. Before attachment, however, a second appeal had been filed, and on the 19 August 1899 by an order of this Court execution was stayed on security being given. On the 23 of November, 1899 defendants Nos. 1-3, as managers for their family mortgaged the attached property to defendant No. 11 by whom the bond has since been transferred to the plaintiff, on terms that the principal debt should be repaid in two years and that interest due should be recoverable separately. On the 21 May 1900 the second appeal in the rent suit was dismissed, and a fresh attachment was made in September of the same year. The property was sold under the attachment in August 1902 and purchased by the appellant defendant. Afterwards the plaintiff sued for interest due under the mortgage-deed, brought the property to sale under the decree he obtained and himself became the purchaser. Claim proceedings were instituted under Section 335 of the old Code and terminated in favour of the appellant who was consequently maintained in possession. The plaintiff seeks to recover the balance of his mortgage-deeds by the sale of the mortgaged properties.

(2.) On these facts two questions arise for our decision. Can the mortgagee sue on his mortgage after he has recovered judgment and brought the property to sale under mortgage once already? Did the stay of execution in 1899, accompanied as it was by the giving of security, deprive the appellant of his lights under the attachment.

(3.) As regards the first question we have first to decide whether the plaintiff caused the property in question to be sold by proceedings in a suit instituted under Section 67 of the Transfer of Property Act, so as to avoid the application of Section 99 of the same Act, and if he did not, what is the effect of Section 99 in this case. The plaintiff's suit was based on a deed which admittedly constituted an ordinary mortgage in respect to the means provided for the recovery of the principal and interest of the sum advanced under it. It contained a clause that if the mortgagors failed to pay interest the creditor shall be at liberty to realise the interest and compound interest duo by us by instituting a suit whenever they like to do so." The suit was brought with a prayer That for the realization of interest the plaintiff may be declared entitled to sell the entire 16 annas of the mortgaged property." The decree was in the ordinary form of a mortgage-decree for sale. On this prayer and decree it seems impossible to contend that the suit was not instituted under Section 67. If this is so it is difficult to sec how the plaintiff can again ask to have the property brought to gale. He has acquired all the right, title and interest of the mortgagor therein and there is nothing more left to sell.