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Sree Hargobind Agarwal Vs Ramawtar Dipak Kr. Property (Huf) represented by its Karta Shri Ramawtar Modi and Others

Case No: Civil Revision No. 10 of 1990

Date of Decision: Jan. 12, 1990

Acts Referred: Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 41 Rule 5, Order 41 Rule 5(1), Order 43 Rule 2, 115

Citation: (1990) 1 GLR 414

Hon'ble Judges: Manisana, J

Bench: Single Bench

Advocate: S.P. Roy, R. Borah, S.N. Dev Nath, M. Ali and R.R. Roy, for the Appellant; J.N. Sarma and K.C. Sancheti, for the Respondent

Final Decision: Dismissed

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Judgement

Manisana, J.@mdashThis revision petition arises from an order dated 23.12.89 passed by the District Judge Kamrup at Gauhati in Misc. Appeal

No. 7 of 1989.

2. In Title Suit No. 64 of 1989, on an application filed by the Plaintiff, the Munsiff (2) Gauhati granted an exparte interim injunction restraining the

Defendant--1, his agent, employees from closing the main collapsible gale of the ground floor as well as closing the door for going to the roof, and

also from obstructing the Plaintiff, his servants and employees from taking water from the Gauhati Municipal Corporation tap. The order was

appealed to the District Judge Kamrup. The District Judge passed interim orders pending the appeal staying the order relating to closing of the

door for going to the roof, and directing the Defendant to allow the Plaintiff to take water from the Gauhati Municipal Corporation tap from

morning till 10.00 pm and to keep the collapsible gate open till 10,00 pm for the ingress and egress of the Plaintiff. Hence this petition.

3. The learned Counsel for the Appellant has contended that the lower appellate Court has no jurisdiction to stay an order granting ex parte interim

injunction passed by the trial Court. He has referred (sic) to a decision of the Madhya Pradesh High Court in Vasant Diwakar Patrikar and Others

Vs. Union of India (UOI) and Others,

4. In Vasant Diwakar Patrikar and Others Vs. Union of India (UOI) and Others, , it has been held;

...examination of the language used in Sub-clause (1) of Rule 5 clearly provides for stay of proceedings, under a decree or an order, or the stay of

executions of a decree. It is, therefore, clear that so far as an order of temporary injunction, as was granted in this case is concerned, there are no

proceedings under the order which could be stayed, nor is there any question of execution which could be stayed. In ray opinion, therefore, no

order could be passed by the learned appellate Court in exercise of jurisdiction under Sub-rule (1) of Rule 5 of Order 41, Code of Civil

Procedure.

In the case before the Madhya Pradesh High Court, the trial Court granted an exparte temporary injunction restraining the Defendants from

passing transfer orders. In the context, the Madhya Pradesh High Court has held that there was no proceeding under the order which could be

stayed, nor was there any question of execution which could be stayed and, therefore, no order could be passed staying the order of injunction.

5. Order 41, Rule 5(1), CPC runs as follows:

An appeal shall not operate as a stay of proceedings under a decree or order appealed from except so far as the Appelate Court may order, nor

shall execution of a decree be stayed by reason only of an appeal having been preferred from the decree; but the Appellate Court may for

sufficient cause order stay or execution of such decree.

Explanation....

6. Under Order 41, Rule 5(1), the appellate Court may for sufficient cause order stay of execution of a decree, Order 43, Rule 2 provides that

rules of Order 41 shall apply, as far as may be, to appeals from orders. Section 36, CPC provides that the provision of the Code relating to

execution of decrees shall, so far as they are applicable, be deemed to apply to the execution of orders. Therefore, an appellate Court may for

sufficient cause order stay of execution of an order.

I am not expressing my opinion on the decision of the Madhya Pradesh High Court as the case before the Madhya Pradesh. High Court relates to

an injunction restraining from passing transfer orders. The fact of the present case is different from that before the Madhya Pradesh High Court.

Therefore, the decision of the Madhya Pradesh High Court does not help the Petitioner. As regards the question whether an order of injunction

restraining from passing transfer orders can be executed or stayed. I will prefer to leave the question to be dealt with later, if ever it is alleged.

7. As regards the mode of execution of a decree or order for injunction, where the party against whom a decree or order for injunction has been

passed, the decree or order may be enforced by his intention in civil prison or by attachment of his property or by both (see Order 21 Rule 32) It

is stated at the bar that police assistance has been prayed for from the Court for the implementation of the order. In my opinion, the order of

injunction can be executed and therefore, the appellate Court has jurisdiction to stay an order of injunction under Sub-rule (1) of Rule 5 of Order

41, Code of Civil Procedure.

8. The next question which arises for consideration is whether the jurisdiction of this Court u/s 115, CPC would be invoked on the facts and

circumstances of the case. The order of the lower Court may be right or wrong, or may be in accordance with law or may not be in accordance

with law, but an order even if it is erroneous, that order will not be corrected u/s 115 unless the lower appellate Court has exercised its jurisdiction

either illegally or with material irregularity. On perusal of records, it appears that there is no jurisdictional error. However, in view of the statement

made by Mr. J.N. Sarma, the learned Counsel for the Defendant-opposite parties, that the collapsible gate of the ground floor will be opened for

the ingress and egress of the Plaintiff Petitioner in case of emergency. I hope the Defendant will honour the under taking given by his learned

Counsel.

9. For the foregoing reasons, thy petition is dismissed.