Rajeswari Amma and another vs Joseph and another

Admittedly, the Execution petition was filed by Rajeshwari Amma, Sukumara Pillai and Neelamma Pillai, the legal representatives of the deceased Kolappa Pillai. After the Execution Petition was ordered by the Court of District Munsif at Kuzhithurai in E.P. No. 274/81 in O.S. No. 14/61 dated August 12, 1981, the respondents carried it in revision to the High Court. Therein only the deceased Kolappa Pillai, Rajeswari Amma and Sukumara Pillai were impleaded as respondents omitting Neelamma Pillai. In other words, the order of the Executing Court directing delivery of possession which was executed and possession taken in favour of the three persons was challenged against only two persons. The order in favour of 3rd person, namely, Neelamma Pillai became final. The Execution Petition being of the same property which is undivided between the decree-holders, the question emerges whether the High Court was right in allowing C.R.P. No. 2747/82 by order dated July 1, 1985 as against the unimpeded respondent and whether that order also comes in aid to the appellants. On going through the record we find that there is some force in the arguments of Sri G. Viswanatha Iyer, the learned Senior counsel for the appellants. Since the order of delivery of possession in favour of the decree-holders is common and inseparable and since it has become final as against Neelamma, the High Court was not right in setting aside the order as against the appellants. No doubt, as rightly pointed out by the learned counsel for the respondents that this contention was not raised before the High Court. But being a question of law, it is open to be raised and can be considered as the order is one of inseparable. Since the order against Neelamma had attained finality, we think that the High Court was not right in reversing the order of the executing Court as against two respondents. The appeal is accordingly allowed. No costs.