N.D. Ojha, C.J.
The petitioner in his capacity as landlord of an accommodation of which the respondent was the tenant obtained a decree for eviction of the respondent and for arrears of rent under the provisions of the M. P. Accommodation Control Act, 1961. When the decree was put in execution, the respondent filed an objection purporting to be u/s 47, Code of Civil Procedure, asserting that he had made payment of the decretal amount out of Court to the decree-holder, that a compromise had been arrived at between the parties that the judgment-debtor shall deliver vacant possession of the accommodation to the decree-holder and that it will be again given to the judgment-debtor on an enhanced rent of Rs. 500/- per month, the earlier rent being Rs. 275/- per month. His case further was that he complied with the terms of the fresh agreement and that since he was now in possession over the accommodation in pursuance of fresh agreement of tenancy, the decree under execution had become inexecutable. The case of the petitioner in reply to the said objection was that he never entered into any agreement of fresh tenancy as alleged by the respondent, that no payment whatsoever was made to him by the respondent as alleged by him and that even otherwise the objection raised by the respondent was not maintainable in law inasmuch as the plea set up by him was one about adjustment was not got recorded as certified by the respondent as contemplated by Sub-rule (2) of Rule 2 of Order XXI, Code of Civil Procedure, the same could not be recognised by the Court executing the decree in view of the provision contained in this behalf in Sub-rule (3) of Rule 2 of Order XXI of the Code of Civil Procedure. This plea raised by the petitioner found favour with the Court executing the decree and the objection raised by the respondent-tenant was rejected.
The respondent preferred a revision against the order of the Court executing the decree which was allowed by the District Judge on 16th July, 1985. The District Judge took the view that the objection filed by the respondent pertained to execution of the decree as contemplated by Section 47, Code of Civil Procedure, and notwithstanding the provisions contained in Order XXI, Rules 2 and 3, Code of Civil Procedure, the same deserved to be investigated. On this view, after setting aside the order of the Court executing the decree, the District Judge remanded back the case to the said Court with a direction to investigate into the agreement alleged by the respondent-tenant on merits after giving the parties an opportunity to adduce evidence. It is this order dated I6th July, 1985 passed by the District Judge which is sought to be quashed in the present writ petition.
When the writ petition came up for hearing it was pointed out that on the point in issue whether such an objection as had been raised by the respondent in the Court executing the decree could be entertained by the Court executing the decree in spite of the bar created in this behalf by Sub-rule (3) of the Rule 2 of Order XXI, Code of Civil Procedure, there was a difference of opinion between two Division Benches of this Court, namely, in Bahadur Singh Gupta v. Mohammad Ali 1977 Jab LJ 609 and
Before dealing with the respective submissions made by learned counsel for the parties, we find it necessary to point out the facts in brief and the ratio decidendi of the two decisions referred to above. The decision in the case of Bahadur Singh Gupta (supra) was given in a Letters Patent Appeal. The appellant got a decree for ejectment and damages against the respondent and the said decree was put in execution by presenting an application in this behalf. The respondent took an objection to the execution of the decree but the appellant in the absence of the respondent got the execution dismissed on the ground that he did not want to prosecute it. Subsequently the appellant made a second application for execution of the decree. The respondent filed an objection purporting to be one u/s 47, Code of Civil Procedure, contending inter alia, that there had been a settlement between the parties under which the appellant had given up his right of ejectment and had made the respondent his tenant on a fresh contract of tenancy on an enhanced monthly rent and the respondent had paid certain amount towards the compromise. On this ground the respondent asserted that the execution application deserved to be dismissed. To this objection, among others, the reply of the appellant was that the objection taken by the respondent amounted to an adjustment of the decree but since it was not certified within time, it was barred under Order XXI, Rule 2, Code of Civil Procedure. This plea of the appellant was accepted by the Court executing the decree and that order was maintained in appeal by the Additional District Judge. In second appeal, however, a learned single Judge of this Court took the view that since there was no delivery of possession by the appellant to the respondent and a fresh contract of tenancy had been created, there had been no adjustment of the decree and the question as to whether the agreement between the parties had rendered the decree unenforceable could be inquired into u/s 47, C.P.C. and Order XXI, Rule 2 thereof had no application. On this view, the learned single Judge remitted the case to the executing Court for investigating the agreement alleged by the respondent on merits. Against this judgment of the learned single Judge a Letters Patent Appeal was filed and it was held that in view of the words "under a decree of and kind" in Sub-rule (1) of Rule 2 of Order XXI, C.P.C., the said rule applied to every kind of decree and the agreement set up by the respondent amounted to adjustment of decree and fell within the ambit of Order XXI, Rule 2, Code of Civil Procedure, and if the adjustment has not been certified under the said rule, the executing Court could not take cognizance of it. The order of the learned single Judge was accordingly set aside and that of the first appellate Court restored.
In the case of
"It is therefore clear that u/s 47 of the CPC the executing Court is conferred with powers to determine objections with regard to three things : (i) execution, (ii) satisfaction, and (iii) discharge. So far as ''satisfaction'' is concerned, a specific procedure has been provided under Order 21, Rule 2 and if that is not followed, Sub-rule (3) of Rule 2 provides that the question cannot be gone into by the executing Court. But there could be no difficulty when the objection pertains to the ''execution'' of the decree and as discussed earlier the objection No. 2 raised by the non-applicant judgment-debtor clearly pertains to the execution of the decree".
It was accordingly held that in the facts and circumstances of the case the judgment-debtor could resist the execution of the decree without any application being made by him under Order XXI, Rule 2, Code of Civil Procedure, and adjustment and/or satisfaction having been recorded by the Court which passed the decree.
It was urged by learned counsel for the petitioner that the decision of this Court in the case of Bahadur Singh (1977 Jab LJ 609) (supra) lays down correct law. It was pointed out that this decision unfortunately does not seem to have been brought to the notice of the learned Judges who decided the subsequent case of
Having heard learned counsel for the parties at some length, we are of opinion that the decision of the Division Bench of this Court in the case of Bahadur Singh (supra) lays down the correct legal proposition in regard to the scope of Order XXI, Rule 2 of the Code of Civil Procedure. The question which really arises for consideration is about the scope and purport of the term ''adjustment'' used in Order XXI, Rule 2, Code of Civil Procedure. In this connection it would be pertinent to notice that Section 47, C.P.C. does not use the word ''adjustment'' but uses the words ''relating to the execution, discharge or satisfaction of the decree.'' If the purpose of enacting Order XXI, Rule 2, C.P.C, was to confine its applicability to ''satisfaction'' of the decree alone as seems to be the view taken in Bhurelal''s case (supra) there was no difficulty in using the word ''satisfied'' in Order XXI, Rule 2, C.P.C. The Legislature, however, purposely made a departure in this behalf and in place of using the word ''satisfied'' used the word ''adjust''. Not only that, it also prefixed the word ''adjusted'' with another word of significance, namely ''otherwise''. The purpose of Order XXI, Rule 2 of the CPC obviously, therefore, was that an agreement which had the effect of adjusting the decree in any manner had to be got recorded as certified and on failure to do so, the executing Court was prohibited by Order XXI, Rule 3 CPC to recognize any agreement which had the effect of adjustment of a decree in the manner stated above. The word ''adjust'' or ''adjustment'' had not been defined in the Code of Civil Procedure. One of the meanings attributed to the word ''adjust'' in the Oxford Dictionary is "a refashioning."
In regard to the scope of agreements to compromise a claim to execute a decree, a Division Bench of this Court in
"Agreements to compromise a claim to execute a decree may be divided into three classes. In the first class of agreement, the decree-holder agrees to give up all his rights under the decree on the judgment-debtor''s doing something or other, and there is no adjustment until the judgment-debtor has done whatever he promised. The second class of agreement is where the decree-holder agrees to give up all his rights under the decree in return for a promise by the judgment-debtor to do something or the other; on the recording of such an adjustment the decree becomes fully satisfied and the decree-holder can enforce the fulfilment of the judgment-debtor''s promise only by a separate suit. It has in some cases been doubted whether such an agreement termed an "executory agreement," could amount to an adjustment of the decree, but it is now well settled that it can; see for example 56 Mad 198, 22 Lah 383 and
In our opinion, the agreement of a nature such as is said to have been entered into in the instant case will fall in second class of agreements referred to above. Apparently it was an agreement where, according to the judgment-debtor the decree-holder had agreed virtually to give up his right of evicting the judgment-debtor under the decree in return for a promise by the judgment-debtor to enhance the monthly rent. What has been laid down in the case of Meghraj (supra), therefore, apparently is that if an agreement falls within the second category, it will be tantamount to an adjustment of the decree and "on the recording of such an adjustment the decree becomes fully satisfied. "Since Order XXI, Rule 2, Code of Civil Procedure, uses the words" in whole or in part "after the words" "Otherwise adjusted," even a partial adjustment of the decree is clearly permissible under this rule. Consequently, where a decree has been adjusted in whole or in part, it has to be got recorded as satisfied under Order XXI, Rule 2, of the Code of Civil Procedure.
The distinction pointed out in the case of Bherulal (AIR 1981 Madh Pra 181) (supra) that such decrees are in two parts, namely, the first part being that the decree has been satisfied as the possession was restored to the decree-holder of the premises, and the second part being that the judgment-debtor has been put into the premises under a fresh agreement of enhanced rent, is in our opinion more artificial than real. It is not the case of the judgment-debtor that agreement was reached at two stages, the first stage being that the judgment-debtor shall deliver vacant possession to the decree-holder outside Court even without the decree being actually executed through the process of Court with the result that the decree for eviction stood satisfied and that after vacant possession over the accommodation (for in a decree for eviction against a tenant actual physical possession has to be delivered to the decree-holder and not formal or notional delivery of possession) had so been delivered to the decree-holder, the parties entered into a second agreement whereby a fresh lease was created on enhanced rent. The agreement, on the other hand, set up by the judgment-debtor is a composite one. What he asserts is that at one and the same point of time even before actual possession over the accommodation had been delivered by him to the decree-holder in pursuance of the decree, the parties entered into an agreement that the judgment-debtor would deliver possession to the decree-holder outside Court and would be allowed to continue as tenant on an enhanced rent thereafter. The offer of the judgment-debtor to deliver possession is never intended to be fulfilled. The judgment-debtor while making such an offer knows that in reality actual possession is not to be delivered even for a second and that he is to continue in possession in the same manner throughout notwithstanding the alleged agreement to deliver possession. In other words, his possession under the agreement is meant for all intents and purposes to be continuing without a break, of course on payment of higher rent. In such a case, it would be obviously preposturous for the judgment-debtor to assert that merely because there was an offer to deliver possession to the decree-holder outside Court, the decree would be deemed to have been satisfied simply because of such an offer even though actually at no stage was vacant possession delivered to the decree-holder. How can a decree for eviction of a tenant be deemed to be satisfied when no actual (and not merely formal) possession has been delivered cannot really be comprehended. In law, the effect of such an agreement as pleaded by the judgment-debtor obviously, therefore, is that there are no two stages where first the decree is satisfied and thereafter a fresh agreement of lease on higher rent is entered into. In the very nature of things the effect of such an agreement is that the parties refashion the decree for eviction in such a manner that it stands modified for all intents and purposes whereby the decree-holder in reality agrees not to evict the judgment-debtor even for a moment but to permit him to continue as a tenant on payment of higher rent. In such matters, it is really the substance which is to be seen and not the form. That being so, the case squarely falls within the second category of agreements as pointed out in the case of
It may be pointed out at this stage that it is a salutary rule of interpretation that two statutory provisions should not be so construed as to render one of them otiose. It is again a salutary rule of interpretation that statutory provision should not be so construed as to encourage frivolous litigation. Consequently, Section 47, C.P.C. does not deserve to be so construed as to render Order XXI, Rules 2 and 3 otiose. Likewise, Section 47 should also not be so construed as to encourage frivolous litigation by providing a judgment-debtor who having lost in the suit is trying to avoid the execution of the decree as far as possible with a second innings to delay the execution proceedings and to enjoy the boon of delay at the cost of the decree-holder. Such an attempt on the part of the judgment-debtor would, there can be no manner of doubt, amount to an abuse of the process of Court and interpreting Section 47, C.P.C. in a manner which assists the judgment-debtor in his design would be against all canons of rules of interpretation. In our opinion, Rules 2 and 3 of Order XXI of the CPC were really intended to curb this tendency. The purpose of Rules 2 and 3 of Order XXI obviously is that whenever such an agreement as the one pleaded in the instant case is set up by the judgment-debtor which has the effect of adjustment of the decree either in whole or in part the same has to be got recorded as certified. The advantage of the requirement of such an agreement being placed before the executing Court for purposes of recording would be that in the very proceedings for recording the adjustment the question as to whether any such agreement was really arrived at or not would be decided. If it is decided in favour of the judgment-debtor and the adjustment is recorded, he would become entitled to the benefits of the adjustment. On the other hand, if it is found that no such agreement as set up by him was ever entered into, recording or certification of the claimed adjustment of the decree would be refused and the decree-holder would be saved from being compelled to face a second innings on the execution side.
At this place we shall like to refer to certain decided cases which support the view which we take. In
"We are satisfied that as far as possible Courts must avoid multiplicity of litigation. Any interpretation of a statute which will obviate purposeless proliferation of litigation, without whittling down the effectiveness of the protection for the parties sought to be helped by the legislation, should be preferred to any literal, pendantic, legalistic or technically correct alternative,"
In
We may also point out that it is true, as has been held in the case of Bherulal (AIR 1981 Madh Pra 181) (supra), that if an objection pertains to the ''execution'' of the decree, it has to be investigated u/s 47 C.P.C. This provision, however, is clearly subject to the specific provision contained in this behalf in Rules 2 and 3 of Order XXI of the Code of Civil Procedure. The clear intendment of these two rules is that notwithstanding the general power of making investigation in an objection pertaining to the execution of the decree contained in Section 47 C.P.C. the said power shall not be exercised if it would have the effect of recognising an adjustment which has not been recorded as contemplaced by Rules 2 and 3 of Order XXI of the Code of Civil Procedure. So to speak, the provision contained in this behalf in Section 47 C.P.C. is general whereas the constraint or restriction placed on the power exercisable u/s 47 by Rules 2 and 3 of Order XXI is special. In all cases, therefore, which fall within the purview of Rules 2 and 3 of Order XXI which contain special provision these Rules shall prevail over the general power exercisable by the executing Court in matters pertaining to execution of decree u/s 47 C.P.C. in view of the well known maxim "generalia specialibus non derogant." In
The question in regard to the distinction pointed out in the case of
Now we shall refer to the cases relied on by learned counsel for the respondent. These cases are
"It is open to the parties to enter into a compromise with reference to their rights and obligations under a decree. There is nothing in the CPC which prevents the parties from entering into such a compromise. If the compromise amounts to an adjustment of the decree, it must be recorded under Order 21, Rule 2 and if not so recorded, it cannot be recognised by any Court executing the decree."
In that case, as pointed out by the Supreme Court, the compromise which was dated May 29, 1954 had been recorded under Order XXI, Rule 2, Code of Civil Procedure, within the prescribed period of limitation,
We would like to add one word about the decision of the Supreme Court in the case of
"Order 21, Rule 2 prescribes the procedure for recording payment of money under any decree or for adjustment of any decree to the satisfaction of the decree-holder. If any money payable under a decree of any kind is paid out of Court, or the decree is otherwise adjusted in whole or in part to the satisfaction of the decree-holder, the decree-holder is enjoined by Rule 2(1) of Order 21 to certify such payment or adjustment to the Court; the judgment-debtor may also inform the Court of such payment or adjustment, and it may be recorded after enquiry; Rule 2(2) of Order 21. In the present case, however, there is no adjustment. Adjustment contemplates mutual agreement, and in the present case, there is no evidence of any consent on the part of the appellant who was never willing to take back the wife and resume conjugal relations. Order 21, Rule 2 contemplates adjustment of the decree by consent-express or implied-of the parties; where there is no such consent, Order 21, Rule 2 does not apply."
In view of the foregoing discussion, we are of the opinion that the agreement set up by the respondent in the instant case came within the purview of the term ''adjustment'' and since the said agreement had not been got recorded as certified by the respondent under Order XXI, Rule 2, Code of Civil Procedure, his objection could not be recognised by the Court executing the decree in view of Rule 3 of Order XXI of the Code of Civil Procedure. The view taken by the Court executing the decree and dismissing the objection filed by the respondent was correct and the District Judge committed a manifest error of law in the revision filed against the order of the executing Court in taking a contrary view.
In the result, this writ petition succeeds and is allowed with costs and the impugned order of the District Judge, dated 16th July 1985, a copy whereof has been filed as Annexure-B to the writ petition, is quashed. The outstanding amount of security be refunded to the petitioner.