1

* HON’BLE SRI JUSTICE BANDARU SYAMSUNDER

+ Civil Revision Petition No.788 of 2015

%11.10.2022

#Kattula China Krishna Murthy @

Nallaiah, s/o.Musalaiah, aged 58

years, Occ:Agriculture, R/o.Tadiplarru

village, Tanuku Mandal, West Godavari

District.

……Petitioner/Respondent/JDr

And:

$1. Pinepe Yesupadam (died)

2. Pinepe Raju, s/o.Yesupadam, aged

45 years, Occ:Pastor, R/o.Near

Ambedkar Statue, Velivennu

village, Undrajavaram mandal,

West Godavari District. …..Respondents/Petitioners/DHr

3. Kattula Jaya Rao, s/o.Suraiah,

aged 55 years, Occ:Cultivation,

R/o.Tadiparru village, West

Godavari District

4. Kattula Narsimha Murthy,

s/o.Venkanna, aged 45 years,

Occ:Cultivation, R/o.Tadiparru

village, West Godavari District.

5. Rapaka Narasimha Murthy @

Elisha, s/o.Venkanna, aged 60

years, Occ:Cultivation,

R/o.Tadiparru village, West

Godavari District.

2

6. Vakalapadi Srinivasa Rao,

s/o.Seshaiah, aged 40 years,

Occ:Cultivation, R/o.Tadiparru

village, West Godavari District.

….Respondents/Respondents/DHrs

(Respondents 3 to 6 are not necessary parties to the CRP)

!Counsel for the petitioner : Sri P.S.P.Suresh Kumar

^Counsel for respondent No.2 : Sri S.Syamsunder Rao

^Counsel for other respondents : --

<Gist:

>Head Note:

? Cases referred:

1. 2018 SCC OnLine Del 13005.

2. 2022 Livelaw (SC) 533

3. Supreme Court Civil Appeal Nos.1659-1660/2021 order dated

22.04.2021

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HON’BLE SRI JUSTICE BANDARU SYAMSUNDER

Civil Revision Petition No.788 of 2015

ORDER:

This Civil Revision Petition is filed by the petitioner/JDr No.1 under

Article 227 of Constitution of India against the orders passed by the

learned I Additional Junior Civil Judge, Tanuku, in E.A.No.589 of 2008 in

E.P.No.218 of 2008 in O.S.No.300 of 1998 wherein and whereby the

executing Court allowed the petition filed by the petitioner under Section

151 of CPC seeking police aid for the execution of decree of mandatory

injunction.

2. The case of the respondent/DHr No.2 before executing Court in

brief is that:

Trial Court passed decree of mandatory injunction in their favour as

per the plan appended to the decree and then they filed execution petition

under Order XXI Rule 35 of C.P.C for delivery of execution petition

schedule property. He submits that Court Ameen came to execution

petition schedule property along with plaint plan met him on 19.10.2008

at execution petition schedule property situated in Thadiparru village for

delivery of the property for which the 1

st

JDr i.e., petitioner herein came

and attacked them and obstructed for the delivery of property as per the

decree. It is the contention of the respondent/DHr No.2 that though

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appeal is pending,no stay is granted due to that for implementation of

orders of the Court police aid is required. He prays to direct Station House

Officer, Undrajuvaram police to provide police aid in implementation of

decree and also at the time of handing over the property to them.

3. The revision petitioner/R.1 filed counter denying the averments in

the affidavit of the respondent before trial Court. It is the contention of

the revision petitioner that there is no direction in the decree for delivery

of property to the respondent/DHr No.2 and they preferred A.S.No.5 of

2008 on the file of Senior Civil Judge, Tanuku against the Judgment and

decree passed by trial Court, which is pending wherein they also filed

petition for stay of execution in which the respondent sought time to file

counter and recently filed counter, which is coming up for hearing. He

submits that execution petition filed under Order XXI Rue 35 C.P.C is not

maintainable and petition has to be filed under Order XXI Rule 32 C.P.C

and before passing of any order notice has to be issued to them and if any

violation of orders of the Court Order XXI Rule 32 C.P.C specifies to attach

the property of violator and send him to civil prison but relief claimed by

the respondent in execution petition and also in police aid petition are not

tenable. He also pleaded about pendency of appeal against the decree

and Judgment passed by trial Court and another litigation in respect of

same property. He prays to dismiss the petition.

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4. Before executing Court the respondent himself examined as PW.1

and also examined another witness as PW.2 and got marked Exs.A.1, A.2

and X.1. On behalf of the revision petitioners, RWs. 1 to 6 were examined

and got marked Exs.B.1 to B.5. After hearing both sides court below

allowed the petition filed by the respondent and directed Station House

Officer concerned to provide assistance for delivery of execution petition

schedule property to the respondent/DHr.

5. Aggrieved by the orders passed by learned I Additional Junior Civil

Judge, the revision petitioner filed this petition stating that orders passed

by the Court below are not sustainable either in law or on facts, which are

liable to be set aside. He submits that petition filed under Section 151

C.P.C seeking police aid is not at all maintainable, which is liable to be

dismissed as there is no necessity for taking such police aid. It is the

contention of the revision petitioner that in a suit for recovery of

possession the question of providing police protection or police aid is not

maintainable in execution petition stage and Court Ameen, who deposed

as PW.2 has stated that he went to serve the Court warrant on

19.10.2008, which also served on JDrs, which shows that there is no

resistance on their part and question of providing police aid is not at all

necessary. He further submits that execution petition itself is not

maintainable since the schedule in the petition is not matching with the

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decree and Court below failed to appreciate the fact that RW.6 is Process

Server of the Court who clearly stated real facts. He prays to allow the

revision petition and dismiss the petition filed by the respondent seeking

police aid.

6. I have heard both sides.

7. Learned counsel for the revision petitioner would submit that there

is no schedule either in the plaint or in the decree as showing specific

schedule of the property is mandatory as per Order VII Rule 3 of C.P.C.

He would further submit that as pre Order XX Rule 9 C.P.C decree for

recovery of immovable property, which shall contain a schedule with

boundaries to identify the property but in the present case, no schedule is

shown in the decree due to that execution petition itself is not

maintainable. He relied on ratio laid down by High Court of Delhi in

Mr.Satish Kumar Jain..Petitioner Versus Veena Jain @ Sheelu Jain

and others..Respondents, 2018 SCC Online Del 13005 wherein it is

held that as per Order XX Rule 9 C.P.C when the suit for recovery of

immovable property, it must mention description of such property in the

decree and as per Order XX Rule 9 C.P.C decree shall bear the date on

which Judgment has been pronounced. It is also held that errors on the

part of Judicial Forums only encourage frivolous litigants, which causes

delays and remanded the case to executing Court to correct the decree

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and decide application filed under Section 152 C.P.C afresh. It is also the

contention of learned counsel for revision petitioner that second appeal is

pending againstJudgment and decree passed by trial Court and appellate

Court and providing police aid when there is no schedule in the decree

certainly causes prejudice to the contention of revision petitioner. He

prays to allow the revision petition.

8. Learned counsel for the respondent would submit that revision

petitioner not disputed identify of the property either in the counter or in

his evidence as RW.1 before trial Court. He further submits that plaint is

filed along with neat copy of plan, which clearly shows the plaint schedule

property due to that simply because plaint not contains the schedule is not

a fatal to the case of the respondent/DHr. He would further submits that

copy of decree clearly shows that copy of plaint plan is enclosed due to

that Court Field Assistant identified the property to deliver the same to the

respondent, which obstructed by revision petitioner and his family

members which proved by the respondent by filing Exs.A.1, A.2 and X.1.

It is also the contention of learned counsel for the respondent that

evidence of PW.2 Process Server support the contention of the

respondent, which clearly shows that revision petitioner and his family

members are obstructing execution of the decree due to that Court below

rightly granted police aid. He prays to dismiss the revision petition.

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9. Now, the issue that emerges for consideration by this Court is:

"Whether the orders under challenge are sustainable, tenable and

whether the same warrants any interference of this Court under

Article 227 of Constitution of India?"

POINT:

10. Before going to the merits of the case, it would be beneficial to

quote Order XXI Rules 32 and 35 CPC, which reads as under:-

“Rule 32 Order XXI of Code of Civil Procedure 1908 "Decree for

specific performance for restitution of conjugal rights, or for an

injunction"

(1) Where the party against whom a decree for the specific

performance of a contract, or for restitution of conjugal rights, or for

an injunction, has been passed, has had an opportunity of obeying the

decree and has willfully failed to obey it, the decree may be enforced

18[in the case of a decree for the restitution of conjugal rights by the

attachment of his property or, in the case of a decree for the specific

performance of a contract or for an injunction] by his detention in the

civil prison, or by the attachment of his property, or by both.

(2) Where the party against whom a decree for specific performance or

for an injunction has been passed is a corporation, the decree may be

enforced by the attachment of the property of the corporation or, with

the leave of the Court by the detention in the civil prison of the

directors or other principal officers thereof, or by both attachment and

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detention.

(3) Where any attachment under sub-rule (1) or sub-rule (2) has

remained in force for 11[six months] if the judgment-debtor has not

obeyed the decree and the decree-holder has applied to have the

attached property sold, such pro be sold; and out of the proceeds the

Court may award to the decree-holder such compensation as it thinks

fit, and shall pay the balance (if any) to the judgment-debtor on his

application.

(4) Where the judgment-debtor has obeyed the decree and paid all

costs of executing the same which he is bound to pay, or where, at the

end of 11[six months] from the date of the attachment, no application

to have the property-sold has been made, or if made has been

refused, the attachment shall cease.

(5) Where a decree for the specific performance of a contract or for an

injunction has not been obeyed, the Court may, in lieu of or in addition

to all or any of the processes aforesaid, direct that the act required to

be done may be done so far as practicable by the decree-holder or

some other person appointed by the Court, at the cost of the

judgment-debtor, and upon the act being done the expenses incurred

may be ascertained in such manner as the Court may direct and may

be recovered as if they were included in the decree.

(Explanation :- For the removal of doubts, it is hereby declared

that the expression the act required to be done covers

prohibitory as well as mandatory injunctions.)”

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11. “Rule 35 Order XXI of Code of Civil Procedure 1908 "Decree

for immovable property"

(1) Which a decree is for the delivery of any immovable property,

possession thereof shall be delivered to the party to whom it has

been adjudged, or to such person as lie may to receive delivery on

his behalf, and, if necessary, by removing any person bound by the

decree who refuses to vacate the property.

(2) Where a. decree is for the joint possession of immovable

property, such possession shall be delivered by affixing a copy of

the warrant in some conspicuous place on the property and

proclaiming by beat of drum, or other customary mode, at some

convenient place, the substance of the decree.

(3) Where possession of any building on enclosure is to be delivered

and the person in possession, being bound by the decree, does not

afford free access, the Court, through its officers, may, after giving

reasonable warning and facility to an woman not appearing in public

according to the customs of the country to withdraw, remove or

open any lock or bolt or break open any door or do any other act

necessary for putting the decree-holder in possession.”

12. It is not in dispute that trial Court passed decree of mandatory

injunction, which reads as under:-

“i)that the suit be and the same is hereby decreed.

ii)that the defendants do hereby directed to put the plaintiffs in

original possession of the plaint plan property by granting a decree of

mandatory injunction;

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iii)that the defendants do hereby restrained by way of permanent

injunction, interfering with the peaceful possession and enjoyment of

the plaint schedule property by the plaintiff;

iv)that the defendants do pay to the plaintiff a sum of Rs.1436/-

towards costs of the suit and do bear their own costs of Rs.504/-“.

13. It appears that revision petitioner challenged Judgment and decree

passed by trial Court by filing appeal suit and they could not succeed and

thereafter they said to be filed second appeal before this Court, which is

said to be pending but no stay orders filed by revision petitioner either

before executing Court or before this Court to show that execution of

decree has been stayed.

14. Now it would also beneficial to quote Order VII Rule 3 of C.P.C and

Order XX Rule 9 of C.P.C, which reads as under:-

“Rule 3 Order VII of Code of Civil Procedure 1908 "Where

the subject-matter of the suit is immovable property"

Where the subject-matter of the suit is immovable property, the

plaint shall contain a description of the property sufficient to identify

it, and, in case such property can be identified by boundaries or

numbers in a record of settlement or survey, the plaint shall specify

such boundaries or numbers.”

15. Rule 9 Order XX of Code of Civil Procedure 1908

"Decree for recovery of immovable property:-

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Where the subject-matter of the suit is immovable property, the

decree shall contain a description of such property sufficient to

identify the same, and, where such property can be identified by

boundaries or by numbers in a record of settlement or survey, the

decree shall specify such boundaries or numbers.”

16. On perusal of above referred provision, which makes it clear that if

subject matter of the suit is immovable property, the plaint schedule

contain description of the property for the purpose of identification with

reference to the boundaries or numbers if any. As per Order XX Rule 9

C.P.C, which also shows that when subject matter of the suit is immovable

property, the decree shall contain a description of such property to

identify the same with reference to the boundaries if any.

17. The Hon’ble Apex Court in Levaku Pedda Reddamma and

Others Versus Gottumukkala Venkata Subbamma and another in

Civil Appeal No.4096 of 2022 order dated 17.05.2022, 2022 Live Law (SC)

533 wherein while considering the procedural laws held that “we find that

the trial Court as well as the High Court have gravely erred in law in not

permitting the defendants to produce documents, the relevance of which

can be examined by the trial Court on the basis of the evidence to be led,

but to deprive a party to the suit not to file documents even if there is

some delay will lead to denial of justice. It is well settled that rules of

procedure are hand maid of justice and, therefore, even if there is some

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delay, the trial Court should have imposed some costs rather than to

decline the production of the documents itself.”

18. The Hon’ble Apex Court while disposing of civil appeal

against the orders passed in a petition filed under Order VII Rule

14 C.P.C held that the rules of procedure are hand maid of justice,

it shall not come in way to do substantial justice to the litigant.

19. The Hon’ble Apex Court in Rahul S Shah..Appellant Vs

Jinendra Kumar Gandhi and others..Respondent in civil

appeal Nos.1659-1660/2021 order dated 22.04.2021 gave direction

to the all subordinate Courts dealing with suit for recovery of

immovable property and also directed the executing Courts to

dispose of execution petitions within six months and directed to

allow adducing the evidence during the execution proceedings only

in exceptional and rare cases. The directions of Hon’ble Apex Court

are reads as under:-

“42. All Courts dealing with suits and execution proceedings

shall mandatorily follow the below-mentioned directions:

1. In suits relating to delivery of possession, the court must

examine the parties to the suit under Order X in relation to

third

2. Party interest and further exercise the power under Order

XI Rule 14 asking parties to disclose and produce documents,

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upon oath, which are in possession of the parties including

declaration pertaining to third party interest in such

properties.

3. In appropriate cases, where the possession is not in dispute

and not a question of fact for adjudication before the Court,

the Court may appoint Commissioner to assess the accurate

description and status of the property.

4. After examination of parties under Order X or production of

documents under Order XI or receipt of commission report,

the Court must add all necessary or proper parties to the suit,

so as to avoid multiplicity of proceedings and also make such

joinder of cause of action in the same suit.

5. Under Order XL Rule 1 of CPC, a Court Receiver can be

appointed to monitor the status of the property in question as

custodia legis for proper adjudication of the matter.

6. The Court must, before passing the decree, pertaining to

7. delivery of possession of a property ensure that the decree

is unambiguous so as to not only contain clear description of

the property but also having regard to the status of the

property.

8. In a money suit, the Court must invariably resort to Order

XXI Rule 11, ensuring immediate execution of decree for

payment of money on oral application.

9. In a suit for payment of money, before settlement of

issues, the defendant may be required to disclose his assets

on oath, to the extent that he is being made liable in a suit.

The Court may further, at any stage, in appropriate cases

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during the pendency of suit, using powers under Section 151

CPC, demand security to ensure satisfaction of any decree.

10. The Court exercising jurisdiction under Section 47 or

under Order XXI of CPC, must not issue notice on an

application of third-party claiming rights in a mechanical

manner. Further, the Court should refrain from entertaining

any such application(s) that has already been considered by

the Court while adjudicating the suit or which raises any such

issue which otherwise could have been raised and determined

during adjudication of suit if due diligence was exercised by

the applicant.

11. The Court should allow taking of evidence during the

execution proceedings only in exceptional and rare cases

where the question of fact could not be decided by resorting

to any other expeditious method like appointment of

Commissioner or calling for electronic materials including

photographs or video with affidavits.

12. The Court must in appropriate cases where it finds the

objection or resistance or claim to be frivolous or mala fide,

resort to Sub-rule (2) of Rule 98 of Order XXI as well as grant

compensatory costs in accordance with Section 35A.

13. Under section 60 of CPC the term “…in name of the

judgment- debtor or by another person in trust for him or on

his behalf” should be read liberally to incorporate any other

person from whom he may have the ability to derive share,

profit or property.

14. The Executing Court must dispose of the Execution

Proceedings within six months from the date of filing, which

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may be extended only by recording reasons in writing for such

delay.

15. The Executing Court may on satisfaction of the fact that it

is not possible to execute the decree without police

assistance, direct the concerned Police Station to provide

police assistance to such officials who are working towards

execution of the decree. Further, in case an offence against

the public servant while discharging his duties is brought to

the knowledge of the Court, the same must be dealt

stringently in accordance with law.

16. The Judicial Academies must prepare manuals and ensure

continuous training through appropriate mediums to the Court

personnel/staff executing the warrants, carrying out

attachment and sale and any other official duties for executing

orders issued by the Executing Courts.”

20. The High Court of Delhi in Satish Kumar Jain… Petitioner Vs

Veena Jail @ Sheelu Jain and others…Respondents case relied on

learned counsel for the revision petitioner also discussed ratio laid down

by appellate Court in Ravinder Kaur versus Ashok Kumar , (2003) 8

SCC 289 wherein it is observed that Court of law should be careful enough

to see through such diabolical plans of the Judgment debtors to deny the

decree holders the fruits of the decree obtained by them.

21. Coming to the facts of the present case, it is not in dispute that the

respondent obtained decree of mandatory injunction against the revision

petitioner and decree passed by trial Court shows that revision petitioners

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are directed to put the respondents in original possession of plaint plan

property (emphasis supplied) by granting a decree of mandatory

injunction and also granted permanent injunction against the revision

petitioner. The copy of decree also shows that plan is enclosed along with

decree which having every details including the boundaries and showing

property of revision petitioner and his relatives on eastern side and

northern side and also construction made in the site, which is specifically

mentioned in the plaint and also in the cause of action portion. It is not

the evidence of PW.2 or RW.6 Court Officers that property shown in the

warrant is not identifiable. It is also pertinent to note that revision

petitioner either in the suit or in his counter filed in execution petition or in

his evidence as RW.1 disputed identify of the property. It is not a specific

contention of the revision petitioner that the property shown in the plan

attached to the decree is not that of the property shown in execution

petition schedule. On perusal of the property shown in execution petition

schedule, which reads as under:-

“West Godavari District. Undrajavaram mandal, Tanuku Sub-

Registrar’s office limits Tadiparru village, D.No.5-21/3, Two

buildings i.e., church building another residential building.

East: Kattula Krishna Murthy’s property

West: Panchayat Road

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North: KattulaGangaraju Narasimha Murthy and others property

South: Fields.

Bounded within the above boundaries, Ac.0.04 cents

R.C.C.Church and RCC building and the open space adjacent to it

along with coconut trees, handpump, shed etc., with doors,

entrances, electrical service connection No.121 along with all

other articles therein. Attached along with the decree.”

22. On perusal of boundaries shown in the execution petition schedule

when it is compared with the copy of plan attached to the decree, which

clearly tallies with each other and property can easily be identifiable to

execute the decree passed by the trial Court. The contention raised by the

revision petitioner that D.No. is not mentioned in the schedule of the

plaint and also in decree as mentioned in execution petition due to that

decree is not tenable cannot be accepted as the purpose of Order VII Rule

3 is to identify the immovable property basing on descriptions given due

to that simply because specific schedule is not mentioned in the plaint

when plan is attached to the plaint which is filed by the learned counsel

for the respondent/DHr and property can easily be identified with

reference to the plan attached to the plaint, it cannot be said that

respondent/DHr failed to follow provisions of order VII Rule 3 C.P.C. Even

the trial Court has categorically stated in the decree directing the revision

petitioners to put the respondents in original possession of the plaint plan

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property and plaint plan is attached to the decree, which is amounts

compliance of Order XX Rule 9 C.P.C. The evidence of PW.2 Process

Server and also the evidence of RW.6 Field Assistant of the Court, who

entrusted with delivery of possession of plaint plan schedule property to

the respondent/DHr coupled with Ex.X.1 positive photographs with

Campact Disk supports the contention of the respondent/DHr that there

was obstruction of delivery of the property to the respondent as per

decree. Positive photographs filed by respondent/DHr clearly shows that a

lady said to be wife of the revision petitioner holding a sickle in her hand

for which she explained that she came directly from agricultural field due

to that she was holding a sickle which cannot be accepted. Whereas the

evidence of PW2 Process Server clearly shows that when they went to

deliver the property, revision petitioner was present and people gathered

made hues. The evidence of RW.6 Field Assistant also shows that he

requested revision petitioner to open the locks of the church, which was

closed for which he refused and he left the premises. He categorically

deposed in his cross examination that he identified the execution petition

schedule property as per plaint plan annexed to the warrant due to that

he returned the warrant without execution with a request that he require

police aid and orders to brake open locks. Though execution petition is

filed under Order XXI Rule 35 C.P.C by the respondent, which permits

brake open locks to put the Decree holder in possession, even order XXI

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Rule 32 C.P.C provision 5 also similar to the provisions of Order XXI Rule

35 proviso 3 as Court may in lieu of or in addition to passing order of

attachment of property and sending violator to the civil prison can pass

any order for execution of the decree passed by the Court. As held by

Hon’ble Apex Court in Levaku Pedda Reddamma and Others case

referred supra rules of procedure are hand maid of justice, which shall not

come in way for implementing orders of the Court and even as per Section

151 C.P.C civil Court is empowered to pass orders as may necessary to

meet the ends of justice or to prevent abuse of process of the Court. The

Hon’ble Apex Court in Rahul S Shah case referred supra directed

executing Courts can provide police assistance in appropriate cases.

23. In the present case, the evidence of PW.2 and RW.6 Court Officers

clearly shows that revision petitioner along with his men obstructed the

execution of the decree, which is not yet stayed by any competent court

and filing of appeal is not operates as a stay due to that executing Court

rightly ordered for execution of the decree and for effective execution of

the decree when there is an obstruction on the part of the revision

petitioner rightly granted police aid. This Court did not find any illegality

and irregularity in the orders passed by executing Court warrants

interference of this Court under Article 227of Constitution of India.

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24. In the result, the Civil Revision Petition is dismissed with costs.

Consequently, miscellaneous petitions pending, if any, shall stand

closed. The interim stay granted if any stands closed.

______________________

BANDARU SYAMSUNDER, J

Dt:11.10.2022.

Chb

L.R.Copy

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HON’BLE SRI JUSTICE BANDARU SYAMSUNDER

C.R.P.No.788 OF 2015

Date: 11.10.2022

Chb