Himmatbhai Son of Chaganlal Vs. Rikhilal & Ors [1978] INSC 53 (28 February 1978)

KAILASAM, P.S.

KAILASAM, P.S.

SARKARIA, RANJIT SINGH

CITATION: 1978 AIR 918 1978 SCR (3) 429 1978 SCC (2) 160

ACT:

Civil Procedure Code, Order 21, Rules 89 and 90-Application by one judgment debtor under Rule 90-Whether bars maintenance oil application by other Judgment debtors under Rule 89.

HEADNOTE:

In execution of a money decree, a house belonging to respondents Nos. 1 to 16 and 18, was sold to the appellant herein, in a court auction. Judgment debtor, Babulal respondent No. 18 herein, preferred an application under Order, 21, Rule 90 C.P.C., for setting aside the sale.

Later, on behalf of himself an two other judgment debtors, he filed another application under Rule 89, and deposited the decretal and compensation amounts. The Trial Court, and in appeal, a single Judge of the High Court rejected the latter application on the ground that it,; maintenance was barred by the pending application under Rules 90.A Division Bench of the High Court, allowed a Letters Patent Appeal, but granted a certificate of fitness.

Disposing of the entire matter, and allowing the application under Order 21 Rule 89. the Court

HELD : The application of one judgment debtor under Order 21 Rule 90, does not in any manner stand in the way of other judgment debtors, making application under Order 21 Rule 89 C.P.C. [432 F-G]

CIVIL APPELLATE JURISDICTION : Civil Appeal No. 2337 of 1968 (From the Judgment and Order dated the 2nd May, 1968 of the Madhya Pradesh High Court in L.P.A. No. 7 of 1967).

G. L. Sanghi and K. J. John for the appellant.

S. S. Khanduja and R. K. Shukla for respondents Nos. 1, 2, 4. 5, 8 to 14 & 16.

Ex-parte : For Respondents Nos. 3, 6, 7, 15, 17 & 18.

The Judgment of the Court was delivered by KAILASAM, J.-This appeal is by the auction-purchaser on certificate of fitness granted by the High Court of Madhya Prades against its order setting aside the decisions of Single Judge and the District Judge and directing the District Judge to deal with the application under Order 21, Rule 89, Civil Procedure Code, filed by the Judgment-debtors Bhagwandas and Rameshwar Prasad on 7th February, 1966.

The decree-holder, Smt. Bittibai, the. 17th respondent herein, in execution of a money-decree in her favour against respondents 1 to 16 and 18 herein sold a house belonging to the judgment debtors on 8th January, 1966. It was purchased in the court auction by the appellant herein. On 17th January 1966, respondent 18 Babulal, one of the Judgment- debtors made a 10--277SCI/78 430 application in the Court of District Judge, Sagar, under Order 21, Rule 90, Civil Procedure Code, for setting aside the sale. On 7th February, 1966 an application was filed under Order 21, Rule 89, by Babulal, the 18th respondent, on behalf of himself and respondents 1, 4 and 7 and the decretal amount of Rs. 27,267/90p. and Rs. 2,300/- as compensation, totalling in all Rs. 29,567/90p. was deposited. The appellant, auction-purchaser, resisted the application filed by the judgment-debtors, under Order 21, Rule 89, on the ground that as an application under Order 21, Rule. 90, was already pending the application under Rule 89 is not maintainable.

The trial court by an order dated 9th August, 1966 held that since the application of the judgment-debtors under Order 21, Rule 90, was pending the application under Order 21, Rule 89, was liable to be dismissed as not competent. It further held that the application filed by in Judgment- debtor, Babulal, dated 7th February, 1966 was not a proper application under Order 21, Rule 89. The judgment-debtors filed an appeal to the High Court of Madhya Pradesh and the learned Single judge who heard the appeal held that the application dated 17th January, 1966 under Order 21, Rule 90, was a bar to the maintenance of the application dated 7th February, 1966 under Order 21, Rule 89, and dismissed the appeal of the judgment-debtors on 24th February, 1967.

The Judgment-debtors filed a Letters Patent Appeal to a Division Bench of the Madhya Pradesh High Court. The Division Bench allowed the appeal of the judgment-debtors and set aside the judgment of the courts below on 2nd May, 1968. The decree-holder filed an application for granting a certificate of fitness which the High Court granted by its order dated 18th September, 1968. In pursuance of the certificate this appeal has been preferred by the appellant.

The main contention put forward by Mr. Sanghi, the learned counsel for the appellants, is that the application dated 17th January, 1966 filed by Babulal was on behalf of the firm and therefore the application alleged to be under Order 21, Rule 89, on behalf of the firm is not maintainable as the earlier application under Order 21, Rule 90, was pending. The learned counsel further contended that the application dated 7th February, 1966, was for a mere deposit of money and not an application under Order 21, Rule 89, for setting aside the sale. In any event, it was submitted that the courts below ought to have found that the application under Order 21, Rule 89, was barred by time.

In order to appreciate the contentions of the learned counsel, it is necessary to set out the relevant applications. The application filed by Babulal on 17th January, 1966, is marked as item No. 3 on p. 25 of the printed paper book. The cause-title mentions the applicant as Firm Durga Prasad Ganesh Dass, through Partner Babulal.

Bittibai, the Decree-holder and Himmatbhai, the Auction- purchaser, are, impleaded as respondents. The applicant Babulal has filed the application as partner. The learned Single Judge construed this application as having been made by Babulal for himself alone as 431 one of the judgment-debtors. The plea that the application under ,Order 21, Rule 90, was on behalf of all the Judgment- debtors was not taken before the Single Judge. The learned Single Judge in fact held that Babulal's application dated 17th January, 1966 under 90 though made on his behalf was a bar to the making of an application dated 7th February, 1966, under Rule 89 by other judgement-debtors when Babulal insisted on the sale being set aside under Order 21, Rule

90. The Division Bench understood the judgment of learned Single Judge as construing the application by Babulal having been made on his behalf only and not on behalf of the judgment-debtors and that two of the judgment-debtors Bhagwandas ,and Rameshwar Prasad had at no time applied under Order 21, 90. We have no hesitation in agreeing with the view taken by .Single Judge as well as the Division Bench of the High Court that the application that was made by Babulal on January 17, 1966 was only on his behalf and not on behalf of other judgment-debtors. Even .in special leave petition in the statement of the case. of it is stated in paragraph 3 that on 17th January, 1966, of the judgment- debtors made an application under Order 2 1, Rule 9 From the order of the District Judge we find that the execution was taken by the decree-holder separately against the various judgment debtors. In spite of. the fact that all through the proceedings it understood that, the, application made under Order 2 1, Rule 90, by Babulal on his behalf alone, the learned counsel for the appellant Mr. Sanghi, invited us to construe the, application dated 17th January, 1966 which he submitted would establish his case. We have gone through the document very carefully and we find that though the cause-title states the applicant as Firm Durga Prasad Ganesh Dass through Partner Babulal, it was made only by Babulal as a part and not on behalf of the firm. On this finding the submission of the 1,learned counsel, that the application was made on 17th January, 19 under Order 21, Rule 90, by Babulal on behalf of all the judgment debtors cannot be accepted. The learned Single Judge found the the application under Order 21, Rule 89, was made on behalf four judgment-debtors, viz. Babulal, Rikhilal, Bhagwandas Rameshwar Prasad. This view was accepted by the Division Ben which held that there was a valid deposit by Bhagwandas Rameshwar Prasad for setting aside the sale.

It was sought to be contended that the application made Babulal on 7th February, 1966, was not an application under Order 21, Rule 89, but was only an application for depositing amount of Rs. 29,567/99p. The application is item 5 and is found .at p. 29 of the printed paper book.

The application is stated to under Order 21, Rule 89, Civil Procedure Code. The first paragraph mentions that the property of the judgment-debtor auctioned for Rs, 46,000/- on 8th January, 1966 and was purchased by the auction purchaser. Second paragraph recites that the applicant wants to deposit a sum of Rs. 27,267/99 as shown in the proclamation of sale and Rs. 2300/- as commission of the purchaser on Rs. 46,000/-, in all a sum of Rs. 29,567/99.

There is no specific prayer for setting aside the sale but we have no hesitation in reading the application as one under Order 21, Rule 89. The 432 purpose of the application is clear and in fact the learned Judge has specifically stated "It has not been contended before me that the application dated 7th February 1966 was not an application within the meaning of Order 21 Rule 89 Civil Procedure Code." The Division Bench also proceeded on the basis that the application dated 7th February 1966 was under Rule 89 and was on behalf of Babulal himself and on behalf of some other judgment-debtors.

The learned counsel in support of his contention that unless there is a specific plea for setting aside the sale under Order 21, Rule 89, the application cannot be treated as one under Order 21, Rule 89, cited three decisions, A.I.R. 1916 Madras 717, A.I.R. 1955 Nagpur 185 and A.I.R. 1949 Bombay 313. We do not feel it necessary to refer to those decisions for they are clearly distinguishable and do not apply to the facts of this case.

It was next contended that in any event no relief should be granted on the application dated 7th February, 1966 as Babulal being one of the judgment-debtors having filed an application under Order 21, Rule 90, is not entitled to relief under Order 21, Rule 89 and to that extent the other judgment-debtors cannot take advantage of the deposit made by Babulal, at least to the extent of Babulal's share. We do not see any merit in this contention. Apart from the fact that this point was not raised in any of the courts below, we feel that when a deposit is made by any of the judgment-debtors as required under Order 21, Rule 89, a proper deposit is made and the benefit for setting aside the sale would 'accrue to the other judgment-debtors. It is not disputed that the entire amount as contemplated under Order 21, Rule 89, had been deposited. It is also not in dispute that the deposit was made on behalf of the judgment-debtors.

Even though Babulal's petition under Order 21, Rule 90, was pending, so far as the application under Order 21, Rule 89, by other judgment-debtors, it cannot be said to be ineffective when an application has been made by them and the entire money as required under the rule deposited.

In this view the Division Bench of the High Court was right in setting aside the order of the Single Judge holding that the application of Babulal under Order 21, Rule 90, did not in any manner stand in the way of two other creditors, Bhagwandas and Rameshwar Prasad, making the application under Order'21, Rule 89.

The learned counsel for the respondent relied on a local amendment made in Order 21, Rule 89, of the Code of Civil Procedure and submitted that the terms of the rule are much wider and any person claiming any interest in the property or acting for such person is entitled to relief. The amended rule runs :- "Where immovable property has been sold in execution of a decree, any person claiming any interest in the property sold at the time of the sale' or at the time of 433 Petition, or acting for, or in the interest of, such person, may apply to have the sale set aside on his depositing in Court." As we have found that even without this amendment the application filed by Babulal on behalf of other judgment- debtors will be a valid application under Order 21, Rule 89, it is unnecessary to refer to this amendment.

We find that there is no merit in any of the contentions raised by the learned counsel for the appellant. The amount deposited by the auction-purchaser has been lying in court.

We find that under Order 21, Rule 93, the court is entitled to direct repayment of the purchase-money and interest.

Pending appeal before this Court we- are told that this amount was deposited in a fixed deposit account. During the time in which the amount was not earning any interest, we direct the judgment-debtor to pay interest at 6 per cent per annum on that amount. From the date on which the amount was invested in fixed deposit no interest need be paid but the auction-purchaser will be entitled to withdraw the amount covered by the fixed deposit along with the interest thereon. As we, are disposing of the entire matter the direction by the Division Bench to the District Judge to dispose of the application under Order 2 1, Rule 89, is set aside. _The result is that the application by judgment- debtors under Order 21, Rule 89, will stand allowed and the sale set aside. "Me appeal is dismissed with costs.

M. R Appeal dismissed.

 Back