Prasanna Deb Raikat Vs Darpa Narayan Singh and Another

Calcutta High Court 14 Jan 1918 AIR 1919 Cal 458(1) : 44 Ind. Cas. 145
Bench: Division Bench
Acts Referenced

Judgement Snapshot

Hon'ble Bench

Richardson, J; Beachcroft, J

Acts Referred

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 23 Rule 3

Judgement Text

Translate:

1. This is an appeal from two orders of the Subordinate Judge of Darjeeling both dated the 18th May 1917. It appears that the suit in which these

orders were made was instituted by the plaintiff, the appellant before us, on the 23rd April 1917, to eject the defendants from certain lands on the

footing that having been tenants under the plaintiff their tenancy had been determined by a notice to quit. On the 18th May 1917 the defendants

filed written statements by which they confessed judgment. It further appears that the same defendants were the mortgagor defendants in a suit

previously instituted by the mortgagee on his mortgage in 1916. In that suit the question arose whether a Receiver of the property should be

appointed, a question which was decided in the affirmative. In the present suit, an application was made on behalf of the Receiver on the 21st May

1917, that he should be added as a party defendant. Meanwhile on the 18th May 1917, the day on which the written statement was filed, the

plaintiff and the defendants in this suit filed separate petitions by which the plaintiff prayed for judgment and decree against the defendants and the

defendants stated that they consented to a decree being made against them. The present appeal is from the orders made on those petitions, and a

preliminary objection is taken that these orders rejecting the petitions are not orders from which an appeal lies under the Code of Civil Procedure.

It is suggested on behalf of the appellant that the petitions taken together amount to a lawful agreement or compromise within the meaning of Rule 3

of Order XXIII. In the Court below, however, the matter does not appear to have been presented or dealt with on that basis. The learned

Subordinate Judge in one of the orders in question referred to Rule 6 of Order XII, and in our opinion the substance of the matter is merely this,

that the learned Subordinate Judge was moved by the parties to make a decree on the footing that the defendants had admitted the facts stated in

the plaint and confessed judgment. In that view of the matter no appeal lies and this appeal must be dismissed with costs. We assess the hearing

fee at 2 gold mohurs. The costs of the paper-book prepared by the respondents will be borne by the appellant after being assessed by the office.

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