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Judgment
This is a reference made by the District Munsif of Palghat under Order XLVI, Rule 1, of the Code of Civil Procedure. The question referred is
whether when mortgage money is deposited u/s 83 of the Transfer of Property Act for the benefit of the mortgagee, and the mortgagee is a
Malabar tarwad or tavazhi governed by the Marumakkatayam law, consisting of a mother and her minor daughters who are all made counter-
petitioners to the petition put in u/s 83, the minors being represented by their mother as guardian ad litem, the money may be paid out to the mother
alone as manager without taking security from her under Order 32, Rule 6, of the Code of Civil Procedure, to protect the interest of her minor
daughters. The munsif is of opinion that, although the proceeding before him is not a suit or appeal, he is entitled to make this reference by virtue of
the provisions of Section 141 of the CPC which lays down that ""the procedure provided in this Code in regard to suits shall be followed, as far as
it can be made applicable, in all proceedings in any Court of civil jurisdiction."" In our opinion this reference is incompetent. It has been held in
numerous cases that Section 141 will not give a party to a proceeding, not a suit, a right of appeal: See Thomas Souza v. Gulam Moidin Beari
I.L.R., (1903) Mad., 438, Parasurama Ayyar v. Seshaier I.L.R., (1904) Mad., 504. The corresponding provision in Section 38 of Act XXIII of
1861, expressed in similar language, was interpreted by Jackson and Miller, JJ., to extend to other proceedings only ""the mode of trial and the
procedure incidental thereto"" laid down in the; CPC and not a right of appeal. See Hureenath Koondoo v. Modhoo Soodun Saha (1873) 19
W.R., 122 followed in Ningappa v. Gangawa I.L.R., (1886) Bom., 433. We are of opinion that the section does not authorize a Court to invoke
the jurisdiction of another Court, any more than it authorizes a party to do so by way of appeal. Such right must be expressly conferred by statute.
See Minakshi v. Subramanya I.L.R., (1888) Mad., 26. We therefore decline to answer the question. The record will be returned to the munsif
who will dispose of the case according to law.