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Judgment
Ayling, J.—With all respect to the views of the learned Judges in Hukum Chand Boid v. Kamalanand Singh ILR (1905) .Cal. 927. I prefer
to follow the reasoning of an earlier Bench of the same Court, in Bissesswari Chowdhurany v. Horro Sundar Mozum-dar 1.C.W.N. 226, which
has been adopted by this Court in Muthuhnmarasami Rowther Minda Nayinar v. Kuppusami Ayyangar ILR (1909) .M. 74. I regard an order of
an Appellate Court staying execution as in the nature of a prohibitory order to the Lower Court which becomes effective only on communication.,
Till it is communicated steps in execution taken by the Lower Court must be treated as legally valid.
I would answer the reference in the negative.
Seshagiri Aiyar, J.
Notwithstanding the high regard I entertain for the opinions of the two learned Judges who decided Hukum Chand Boid v. Kamalanand Singh,
ILR (1905) .Cal. 927 and to the opinion of Sadasiva Aiyar,. J., I am unable to agree with their conclusions. In my opinion, sufficient attention has
not been paid by these learned Judges to the provisions of Order 41, Rule 5. The legislature has enacted by that rule that the Court of first instance
still retains jurisdiction to order execution notwithstanding the fact that an appeal has been preferred against its decision. That power can only be
taken away by some communication made to it by the court to which it is subordinate and to which an appeal has been preferred. A Court
exercising jurisdiction which is conferred on it in express terms cannot be regarded as having been deprived of it unless the superior authority
informs it that that has been done. This principle of jurisprudence should not be departed from unless there is any legislative provision to the
contrary.
As regards the citation of the American authorities, I wish to point out that it appears from what is said in Spilling on Injunction, Vol. II, Section
1718, that the preferring of an appeal operates in some of the States to suspend the powers of the Court below. In that view, it may be justifiable
to hold that the lower Court need not be informed of the action taken by the Court of appeal.
I agree in holding that Muthukumarasami Rowther Minda Nayinar v. Kuppusami Ayyangar ILR (1909) M. 74 was rightly decided. My answer
to the reference is in the negative.
Bakewell, J.
I agree with Mr. Justice Ayling.