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Judgment
Raghava Rao, J.—The question in this case is whether the District Court of Coimbatore in the Dominion of India has power to execute, after
the 15th August, 1947, a decree passed by the Court of Small Causes at Karachi in the Dominion of Pakistan prior to that date and transmitted for
execution after that date by that court to the, District Court of Coimbatore. The learned District Judge in the Court below held that he had the
power. The learned District Judge is obviously wrong. After the appointed day the judgment of the Court at Karachi passed before then became a
foreign judgment in respect of which execution could only be had if the territory in which the decree in question was passed has become, by an
arrangement between the two Dominions, a reciprocating territory within the meaning of Section 44-A of the Civil Procedure Code. The precise
point now arising for decision has been decided by a Bench of the High Court of Calcutta composed of Mookerjee and Chunder, JJ., in a case
reported in Dominion of India v. Hiralal (1949) 53 C.W.N. 817. It has been, after a careful consideration of the relevant provisions of the Indian
Independence Act and the Code of Civil Procedure, there ruled that in circumstances like those of the present case there could be no execution
had at the hands of the Court in the Dominion of India. I consider that ruling to be perfectly correct and I accordingly apply it to the present case.
The civil miscellaneous appeal is, accordingly allowed with costs throughout.