AI Structured Summary
Not yet generated for this judgment
Judgment
Krishnan, J.—This is an appeal against an order allowing execution against the judgment-debtor in O.S. 1310 of 1921 on the file of the
District Munsif of Kurnool The District Munsif allowed execution to proceed, overruling the objection raised and the District Judge has confirmed
the order.
It is contended in second appeal that the lower Courts have not complied with the provisions of Order 21, Rule 15(2) and, therefore, their
orders are bad.
There are eleven decree-holders and one judgment-debtor, the 1st defendant, who is the appellant before me. The execution application was
put in by four of the decree-holders, the other decree-holders being counter-petitioners, to the application. No objection seems to have been taken
by the 1st defendant'' under Rule 15(2) that execution should not be allowed on an application of some only of the decree-holders. The learned
Judge has, therefore, not passed any definite order under Clause (2).
The application itself was professedly by the applying decree-holders under Rs. 15 and 66 of Order 21, Civil P.C. thereby indicating that they
were executing the decree not only on behalf of themselves, but on behalf of all. Evidently, the District Munsif. thought it unnecessary to pass any
special orders for the protection of the interests of those who did not join in the application as no objection was taken. In appeal also this objection
has not been dealt with by the District Judge. He says:
No other points arise.
It is urged by the learned vakil for the appellant that the point was raised before the District Judge, but it seems to be very doubtful if this was
so, from the way in which the learned Judge has written his judgment. However, not having taken the point in the first Court, it is not a ground for
setting aside the order for execution now.
It is said that there are certain minors involved in the case. But these minors are persons applying for the execution of the decree, through their
guardian. If, after realizing the money by the sale of properties, there is any difficulty in the distribution of the sale-proceeds and the payment over
of the money to the adult decree-holders, under Order 32, Rule 6, the Court will, no doubt, take care that security is furnished before money is
paid. But at this stage that objection is not valid.
The Civil Miscellaneous Second Appeal is dismissed with costs.