LEKH RAJ (D) TH. LRS Vs RANJIT SINGH .
Bench: HON'BLE MR. JUSTICE R.K. AGRAWAL, HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
Judgment by: HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
Case number: C.A. No.-001885-001885 / 2008
Diary number: 21767 / 2006
Advocates: AJAY PAL Vs
UGRA SHANKAR PRASAD
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No.1885 OF 2008
Lekh Raj(Dead) Through L.Rs. & Ors. ….Appellant(s)
VERSUS
Ranjit Singh & Ors. …Respondent(s)
J U D G M E N T
Abhay Manohar Sapre, J.
1) This appeal is filed by the judgment-debtors
(defendants) against the final judgment and order
dated 04.08.2006 passed by the High Court of
Punjab and Haryana at Chandigarh in C.R. No.
3823 of 2005 whereby the High Court dismissed the
civil revision filed by the appellants herein against
the order dated 16.07.2005 of the Additional
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District Judge, Jagadhri which upheld the order of
the executing Court dated 12.05.2005.
2) We herein set out the facts, in brief, to
appreciate the issue involved in this appeal.
3) The proceedings, which are traveled to this
Court in appeal, arise out of the execution initiated
by the respondents(plaintiffs/decree-holders)
against the
appellants(defendants/judgment-debtors) in relation
to suit land (agriculture) bearing Kill Nos. 1/19,
1/22, 1/23, 1/24 and 2 measuring 119 Kanals 7
Marlas situated in village Isharpur, Tahsil
Jagadhari, District Yamuna Nagar on the basis of
the judgment and decree dated 14.05.1965 passed
by Additional District Judge (II), Ambala in Appeal
No. 185 of 17.02.1964 which arose out of Civil Suit
No. 461/1962 decided on 27.11.1963 in
respondents’ favour.
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4) The respondents filed a civil suit against the
appellants’ predecessor-Lekhraj seeking a
declaration and other consequential reliefs in
relation to the aforementioned suit land. The suit
was filed by the plaintiffs asserting inter alia their
customary rights which were, at the relevant time,
recognized in law in the suit land for claiming reliefs
against the defendants.
5) Though the suit came to be dismissed by the
Trial Court, it was decreed in an appeal filed by the
plaintiffs by the Additional District Judge(II) Ambala
vide appellate judgment/decree dated 14.05.1965
as detailed above. This appellate decree became
final because the defendants did not further
challenge the decree in second appeal.
6) The operative portion of the appellate
judgment/decree, which resulted in decreeing the
plaintiffs’ suit, reads as under:
“6………….. In view of my finding above, I, therefore, hereby setting aside the
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judgment and decree of the trial court accept the appeal and grant the plaintiffs a declaration that the sale of the land in dispute by defendant No.2 in favour of defendant No.1 shall not effect the rights of inheritance after the death of their father Kanshi Ram and that they shall be entitled to its possession on his death on payment of Rs.2000/- to defendant No.1. In case they do not want to avail of the decree as is granted to them for declaration, they shall be entitled to possession of the land in dispute on payment of Rs.5000/- to defendant No.1 which shall be deposited by them on or before 14/6/65. The parties shall bear their own costs throughout.”
7) It is this decree, which was put in execution by
the decree holders (respondents herein) against the
appellants (judgment-debtors) in the Executing
Court. The appellants, on being noticed, entered
appearance and raised several objections to the
execution of the decree.
8) According to the appellants, first, the
execution application filed by the respondents was
barred by time; second, the father of the decree
holders having purchased another property in
exercise of his right of pre-emption through sale
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deed, the decree in question had become
unexecutable; third, no notice of the proceedings
was served on the appellants and hence execution
application was not maintainable; fourth, the decree
holders having failed to deposit the money in terms
of the decree, they had lost their right to file the
execution application; fifth, since in the meantime,
the judgment-debtors made investment in the suit
land and made it cultivable by planting the
trees/crops and also installed the tube-well, the
decree became unexecutable against them; sixth,
the suit land being in joint ownership of several
parties so long as it was not partitioned amongst all
the co-owners, the decree holders had no right to
claim any right in the suit land. These were
essentially the objections taken by the
judgment-debtors in their reply to oppose the
execution of the decree in question.
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9) The Executing Court, by order dated
12.05.2005, overruled all the objections holding
them to be wholly frivolous and devoid of any merit.
In consequence, the executing Court allowed the
execution application to give effect to the terms of
the decree.
10) The judgment-debtors, felt aggrieved, filed
appeal before the Additional District Judge. The
appellate Court by order dated 16.07.2005
dismissed the appeal and affirmed the order of the
Executing Court. The judgment-debtors, felt
aggrieved, filed revision before the High Court. By
impugned order, the High Court dismissed the
revision and affirmed the orders of the Executing
and Appellate Court, which has given rise to filing of
this appeal by the judgment-debtors.
11) Heard Mr. Ajay Pal, learned counsel for the
appellants and Mr. Neeraj Kumar Jain, learned
senior counsel for the respondents.
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12) Learned counsel for the appellants (judgment-
debtors) while attacking the legality and correctness
of the impugned order raised only one point. In
other words, all the objections on which the decree
in question was challenged before the Executing
Court, first appellate Court and lastly before the
High Court were given up and the challenge was
confined only on one legal point.
13) According to learned Counsel, the decree in
question was rendered nullity in the light of the
amendment made in 1973 in the Punjab Custom
(power to Contest) Act, 1920 (hereinafter referred to
as “the Act”). It was urged that the rights of the
plaintiffs (decree holders) on which their suit was
based were, at the relevant time, governed by the
provisions of the Act but the amendment made in
1973 took away those customary rights. It was
urged that the amendment was held retrospective in
its operation by this Court in two decisions in
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Darshan Singh Vs Ram Pal Singh & Anr., (1992)
Supp (1) SCC 191 and Kesar Singh and others vs.
Sadhu (1996) 7 SCC 711 and hence the very basis
of filing the suit stood withdrawn by reason of
amendment. It was, therefore, urged that it is for
this reason, the decree in question had become
nullity. It was urged that since the objection, apart
from being legal, goes to the root of the case, hence,
it is permissible to raise such objection in execution
proceedings.
14) In our considered opinion, the submission is
wholly misconceived and deserves rejection on more
than one ground detailed infra.
15) First, this objection was neither raised before
the Executing Court nor the first appellate Court
and nor the High Court. In other words, when the
objection was not even raised at any stage of the
proceedings then it cannot be allowed to be raised
for the first time in this appeal. Nothing prevented
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the judgment-debtors to raise this objection along
with several other objections to enable the Courts to
record their finding on such objection. It was,
however, not done.
16) Apart from what is held above, assuming for
the sake of argument that the judgment-debtors
could raise such objection and raised it, yet in our
view, it had no merit. It is for the simple reason that
the suit and the appeal, which arose out of the suit,
stood already decided much prior to the date of
amendment coming into force. In other words, the
suit/appeal remained unaffected with the
amendment.
17) It is clear from the fact that the suit was filed
in 1962 whereas the appellate Court passed the
decree in 1965 and the amendment in the Act was
introduced and came into force in 1973. So the lis
had already attained the finality much before the
amendment came into force.
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18) Second, the amendment was held retroactive
in nature as would be clear from Para 4 of Kesar
Singh(supra), which reads as under:
“4. The controversy is no longer res integra. This Court in Darshan Singh v. Ram Pal Singh, 1992 Supp(1) SCC 192 considered the effect of the Amendment Act, 1973 on the customary right of the Punjab Custom (Power to Contest) Act, 1920 and held that: (SCC pp. 219-22, paras 51-60)
“Considering the above principles, the provisions of the principal Act, the statement of objects and reasons and the provisions of the Amendment Act and the decisions of the Punjab High Court and of this Court, we are of the view that Section 7 of the principal Act as amended by the Amendment Act is retroactive and is applicable to pending proceedings. The decisions of this Court dated 28-11-1986 in Ujaggar Singh v. Dharam Singh, CA No.1263 of 1973(SC) and in Udham Singh v. Tarsem Singh, CA No.1135 of 1974(SC) dated 15-7-1987 do not need reconsideration.”
(emphasis supplied)
19) Third, the amendment being retroactive, it was
applicable only to those proceedings, which were
pending on the date when the amendment came
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into force, i.e. 1973, or where the proceedings were
initiated after the date of amendment.
20) In our considered view, in order to take benefit
of the amendment, it was necessary for the
appellants (judgment-debtors) to have filed the
second appeal against the decree of the first
appellate Court and if the second appeal had been
decided after 1973, the impact of the amendment on
the rights of the parties could have been considered
in the context of the amendment in the light of law
laid down by this Court in Kesar Singh’s case
(supra). It was, however, not done because, as
mentioned above, the decree in question had
already attained the finality in 1965.
21) If the rights of the parties had already been
crystallized then, in our opinion, subsequent
change in law would not take away such rights
which had attained finality due to lis coming to an
end inter se the parties prior to such change.
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22) In the case of Kesar Singh(Supra), the plaintiff
had filed the suit in 1978 and second appeal arising
out of the suit in 1979, so, the lis was initiated after
1973. It is due to this reason, it was held that the
rights of the parties were governed by the amending
Act. Such is not the case here. The law laid down in
Darshan Singh and Kesar Singh (supra) cannot,
therefore, be applied to the facts of this case.
23) There is one more distinguishing fact due to
which law laid down in Darshan Singh and Kesar
Singh (supra) cannot be applied to the facts of this
case. It is not in dispute that the provisions of the
Amendment Act of 1973 are applicable only to the
State of Punjab whereas the case in hand arises out
of State of Haryana. There is nothing on record to
show that the provisions of this Act were extended
to the State of Haryana also and, if so, since when
and by which adaptation of the laws.
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24) It is for these reasons, we are of the view that
the submission urged by the appellants questioning
the decree as being nullity is devoid of any merit
and deserves rejection.
25) Though learned counsel for the appellants did
not attack the concurrent findings of the two courts
in this appeal, yet we have perused the findings and
find that they were properly recorded. In the first
place, the objections raised were all on the facts
which could not be enquired into execution
proceedings. Second, it is a settled principle of law
that the executing Court cannot go behind the
decree. This principle squarely applies to the facts
of this case because all the factual objections raised
by the appellants could be raised only in the suit in
its trial but not in execution proceedings. In other
words, any enquiry into the objections would have
taken the executing Court behind the decree which
was not permissible in law.
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26) In the light of foregoing discussion, we find no
merit in the appeal, which fails and is hereby
dismissed.
………...................................J. [R.K. AGRAWAL]
…...……..................................J.
[ABHAY MANOHAR SAPRE] New Delhi; August 16, 2017
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