YATINDER KUMAR AGGARWAL Vs MUKUND SWARUP
Bench: HON'BLE MR. JUSTICE A.K. SIKRI, HON'BLE MR. JUSTICE S. ABDUL NAZEER, HON'BLE MR. JUSTICE M.R. SHAH
Judgment by: HON'BLE MR. JUSTICE A.K. SIKRI
Case number: CONMT.PET.(Crl.) No.-000002-000002 / 2012
Diary number: 14224 / 2012
Advocates: MOHD. IRSHAD HANIF Vs
DINESH KUMAR GARG
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA CRIMINAL ORIGINAL JURISDICTION
CONTEMPT PETITION (CRIMINAL) NO. 2/2012 IN
CIVIL APPEAL NO. 8398/2013
YATINDER KUMAR AGGARWAL & ORS. PETITIONER(S)
VERSUS
MUKUND SWARUP & ORS. RESPONDENT(S)
WITH
REVIEW PETITION (C) NO. 57/2014 IN
CIVIL APPEAL NO. 8398/2013
MANJU SWAROOP (D) THROUGH LRS. PETITIONER(S)
VERSUS
BHUPESHWAR PRASAD (D) THROUGH LRS. RESPONDENT(S)
J U D G M E N T
A.K.SIKRI,J.
To state the facts in brief, a civil suit was filed
by Hari Kishan Das (hereinafter referred to as the
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“plaintiff”) way back in the year 1955. It was a money
suit in which decree in the sum of Rs. 11,666.66 p. was
passed in favour of the plaintiff and against M/s. Diwan
Kripa Ram Radha Kishan (hereinafter referred to as the
“defendant”). This decree was upheld by the District
Judge and by the High Court of Allahabad in Second
Appeal. The problem which arose thereafter is in the
execution proceedings. Execution Case No. 29 of 1962 was
filed by the plaintiff/decree holder as the decree was
not fully discharged. Auction notice was published on
16.04.1964. At that stage the defendant/Judgment Debtor
filed an application under Order XXI Rule 83 of the Civil
Procedure Code, 1908 for postponement of sale pleading
that he would raise the decreetal amount and pay the same
to the plaintiff. Ultimately, on 08.10.1964 the parties
came to an understanding on the basis of which statement
was recorded by the Executing Court to the effect that
four months' time be given to the defendant/Judgment
Debtor to deposit the entire amount. It was also agreed
that if the amount was not deposited in four months, the
property would be sold without proclamation. Though the
defendant/Judgment Debtor paid certain amount but could
not make the full payment as per his statement. He filed
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an application for extension in which certain orders were
passed. However, ultimately the property was sold and
purchased by the son of the plaintiff for a sum of Rs.
13,700/-. Objections against the same were filed stating
certain irregularities in the conduct of the auction
which were dismissed. Appeal thereagainst was also
dismissed by the High Court. That order was challenged
in C.A. No. 8398 of 2013 which was dismissed by this
Court vide judgment dated 20.09.2013. In the said
judgment it is, inter alia, noted that the decreetal
amount was admittedly not paid by the defendant/Judgment
Debtor which led to the dismissal of the Execution Second
Appeal by the High Court.
The instant review petition is preferred by the
defendant/Judgment Debtor ('the appellant in the said
appeal') seeking review of the said judgment dated
20.09.2013. It may also be noted at this stage that
during the pendency of the Special Leave Petition/Appeal
interim orders were passed restraining the
defendant/Judgment Debtor from disposing of the property
in question. However, as per the plaintiff in violation
of those orders the defendant/Judgment Debtor sold the
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property to certain persons. Because of this reason,
contempt petition is preferred by the plaintiff.
Arguments were heard in these two cases which are
disposed of by this common order.
Adverting to the review petition, in the first
instance, the case set up by the defendant/review
petitioner is that this Court committed a factual error
in its judgment dated 20.09.2013 by recording that the
entire decreetal amount admittedly was not paid by the
defendant/Judgment Debtor because of which execution
second appeal was dismissed by the High Court. It is
submitted by Mr. D.K. Garg, learned counsel appearing on
behalf of the defendant/Judgment Debtor, that the entire
amount stood paid and the decree had been satisfied. In
order to buttress his submission learned counsel has
referred to the order dated 17.02.1971 passed by the
District Judge, Saharanpur in Misc. Appeal No. 116 of
1970. By this order the District Judge, Saharanpur
allowed the appeal of the defendant/Judgment Debtor
specifically holding that the amount as directed by the
High Court had rightly been deposited through the bank
drafts and that amount of Rs. 13,800/- which was
deposited would be deemed to have complied with the order
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of the High Court dated 11.05.1970. It is also pointed
out that against the said order the plaintiff/decree
holder had filed an appeal which was dismissed by the
High Court on 15.10.2001. According to Mr. Garg the
defendant/Judgment Debtor, in fact, paid the amount in
excess. Along with the review petition, the
defendant/Judgment Debtor has filed various challans by
which the amount was deposited in the executing court
from time to time. The details of which are as under.
Amount due as mentioned in the Proclamation of Sale
Rs.22,843.70
Amounted deposited by the petitioner pursuant to the order of the Executing Court dated 08.10.1964. The order was a consent order by which 4 months time was given to the Judgment Debtor to deposit the entire amount with the executing court. The amounts deposited by the petitioner in 4 months is as under:-
24.10.1964 : Rs. 3,000/- 11.11.1964 : Rs. 2,000/- 11.12.1964 : Rs. 2,000/- 09.01.1965 : Rs. 2,000/-
Thus, before the date as agreed (7.2.1965) the respondent deposited only Rs. 9,000/-
Rs.9,000.00
Further amount deposited by the Judgment Debtor before the date of auction:-
23.02.1965 : Rs. 2,000/- 12.03.1965 : Rs. 2,000/- 15.04.1965 : Rs. 2,000/- 20.07.1965 : Rs. 2,000/- 16.08.1965 : Rs. 2,000/-
Rs. 10,000/-
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Amount outstanding as on 29.10.1965 Rs.3,843.70
A further amount claimed for the first time in the review petition to be deposited on 02.03.1965
Rs. 1,386.00
Amount short deposited Rs.2,457.70
Amount claimed to have been deposited on 13.11.1965 (i.e. after the auction):
Rs.1,720.00
Amount still due Rs.737.70
It is, thus, pointed out by Mr. Garg that as against
the decreetal amount Rs. 11,666.66 p. the
defendant/judgment debtor had already paid a sum of Rs.
35,906/-.
Mr. Sushil Kumar Jain, learned senior counsel
appearing for the respondent, in the review petition
could not dispute the fact that payments were made by the
defendant/judgment debtor from time to time as recorded
above. These dates show that the defendant/judgment
debtor had been making payments, though in installments.
His only submission was that the order of the District
Judge is the subject matter of the appeal pending in the
High Court. The District Judge, Saharanpur has
categorically recorded that the entire decree stands
satisfied. These facts were not noted while giving the
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judgment dated 20.09.2013, which material alters the
outcome of the case. As on today the position as per the
order of the District Judge is that the entire decree
stands satisfied. Even if the appeal of the plaintiff
succeeds and the High Court finds that some more amount
is due that may not be substantial amount, if at all and,
therefore, the defendant/judgment debtor can always be
directed to pay the amount. In these circumstances, it
would not be feasible to sell the property of the
defendant/judgment debtor. We, thus, recall our order
dated 20.09.2013 and allow the Civil Appeal No. 8398 of
2013 thereby setting aside the order of sale of the
property in question.
Coming to the contempt petition, no doubt the
contemnors have violated the orders of this Court by
selling the property. However, since the properties are
not subject matter of sale now, we are inclined to take a
lenient view of the contempt committed. The contemnors
shall pay a sum of Rs. 50,000/- as compensation to the
plaintiff/decree holder. This amount shall be paid within
four weeks.
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The contempt petition as well as the review petition
stand disposed of in the aforesaid manner.
......................J. [A.K. SIKRI]
......................J. [S. ABDUL NAZEER]
......................J. [M.R. SHAH]
NEW DELHI; JANUARY 22, 2019.