@JUDGMENTTAG-ORDER
Kulkarni, J.
1.This is a revision by the judgment-debtor against the order dated 2-7-1982 passed by the Additional Munsiff, Virajpet, in Execution No. 94 of 1981, rejecting the application of the judgment-debtor.
2. Before ordering the issue of warrant for arrest, it is desirable to hold an enquiry as to whether the judgment-debtor has got the means to pay the decretal amount and whether he is willfully avoiding to pay the same. This is the view taken by this Court in Puttaramaiah -v.- Hajee Ibrahim Essac 1985 Mys. L.J. 813. This Court has held as -
"We may not be understood to say that in every case the Executing Court should postpone inquiry about the requirements of Section 51 of the CPC till the stage of detention is arrived at. In appropriate cases, the Executing Court may combine the relevant inquires relating to arrest with that of detention."
This is also the view taken in In Re.
3. If a person is ordered to be arrested without holding an enquiry, as contemplated by Order 21 Rule 37 read with Section 51 of the Code of Civil Procedure, the very object of the said provisions is likely to be frustrated. If the judgment-debtor really had no means to pay the decretal amount and if he is brought under arrest and if the enquiry is held about his paying capacity thereafter, the mischief would have already been done. In order to avoid this mischief, an enquiry is contemplated. In this case, no enquiry has been made before issuing the arrest warrant.
4. Therefore, the order impugned in this revision is set aside. The revision is allowed. The matter is sent back to the Court below to hold an enquiry as directed above.
