@JUDGMENTTAG-ORDER
M.Y. Eqbal, J.@mdashThe petitioners claiming themselves to be the daughters of late Badhni Ghatwarin, have challenged the order dated
11.2.2005 passed by the Land Acquisition Judge, Bokaro in L.A. Execution Case No. 9/90 whereby the learned Judge refused to allow the
petitioners to continue the execution proceeding by substituting their names in place of the deceased, Budhni Ghatwarin for the recovery of the
compensation amount.
2. It appears that the raiyati land belonging to late Budhni Ghatwarin was acquired for construction of Bokaro Steel Plant and a award was
passed. Late Budhni Ghatwarin being dissatisfied with the amount of compensation, got the matter referred to Land Acquisition Judge u/s 18 of the
Land Acquisition Act for enhancement of compensation. The amount of compensation was enhanced by the Land Acquisition Judge in L.A. Case
No. 12/96. The deceased, Budhni Ghatwarin levied Execution Case No. 9/90 for the recovery of the compensation amount. It is stated by the
petitioners that the enhanced amount of compensation with interest has already been deposited by the respondent-State. However, during the
pendency of the Execution Proceeding, the decree holder, Budhin Ghatwarin, died leaving behind the petitioners as heirs and legal representatives.
The petitioners, therefore, filed a petition on 9.7.2005 for substitution of their names in place of their deceased-mother and to allow them to
continue the Execution Proceeding. That has been disallowed by the execute the decree or order against the debtor for payment of his debt
without bringing succession certificate. In other words, Section 214(1)(b) only bars institution of Execution Proceeding by a person on succession
and does not debar the continuance of the Execution Proceeding which had already been instituted by the original decree holder. A Division Bench
of the Patna High Court, in the case of Raghubir Narain Singh Vs. Raj Rajeshwari Prasad Singh and Others, , while interpreting Section 214 of the
Act, has observed as under :
The relevant provision on the question at issue is contained in Section 214(1)(b) of the Indian Succession Act, according to which a succession
certificate is required to be produced if a person claiming on succession to be entitled to the effects of the deceased person wants the Court to
proceed, upon an application made by him, to execute against a debtor of the deceased, a decree or order for the payment of his debt. Exactly
similar provision was made by Section 4(1)(b) of the Succession Certificate Act (Act VII of 1889), before the enactment of the present Indian
Succession Act.
A Bench of the Calcutta High Court in Mahomed Usuf v. Abdur Rahim ILR Cal 839 (A), interpreted that section to mean that the bar to the Court
for proceeding with the execution applied only to an original application made by a person claiming to be entitled to the effects of a deceased
person and not to the application which was originally made by the decree holder himself and was, on his death, sought to be continued by his
heirs. I entirely agree with the view taken in this case.
A reading of the provisions of Section 214(1)(b) of the Indian Succession Act makes it perfectly clear that it only bars the institution of execution
proceedings by a person claiming on succession and does not bar the continuance of a proceedings which had been instituted by the original
decree-holder. Execution proceedings; having once been instituted by the original decree holder, his heirs can continue them without the production
of the succession certificate irrespective of whether they are heirs by the principle of inheritance or by survivorship.
3. Similar view was taken by the Patna High Court in a subsequent decision in the case of Lakhan Mahto and Another Vs. State of Bihar, . In that
case an application was filed by the widow of the deceased-awardee for being substituted in place of her husband and for permission to withdraw
the compensation money in deposit. Her prayer was refused by the Court below on the ground that she did not produce the succession certificate
as required u/s 214 of the Indian Succession Act. In a revision application filed by the petitioner His Lordship held that the application for
withdrawal of the money already in deposit cannot be treated as an application for execution of the award and, therefore, the Court could not have
insisted the petitioner for production of succession certificate.
4. In the case of Lal Kumari Devi and Others Vs. Fulmati Kuer and Others, , their Lordship, while interpreting Section 214 of the Indian
Succession Act, held that succession certificate is not necessary if the execution case has already been commenced by the original decree holder
and if death takes place during the pendency of the execution case, the heirs of the original decree holder are entitled to continue the execution
case without production of succession certificate.
5. As noticed above, the provisions of Section 214(1)(b) of the Act debars the Court from entertaining an application for execution of a decree or
order for payment of debt by the heirs on the death of the decree holder. It does not debar the Court from proceeding with the execution
proceeding by allowing the heirs and legal representatives of the deceased decree holder to continue the proceeding on the death of the decree
holder. In my opinion, therefore, the Court below has not correctly appreciated the provisions of Section 214 of the Act. The impugned order,
therefore, cannot be sustained in law.
6. For the aforesaid reason this application is allowed and the impugned order is set aside. The Court below is directed to allow the petitioners to
continue the execution proceeding.
