903-SA-621-22 (F).DOC

Suchitra

IN THE HIGH COURT OF BOMBAY AT GOA

SECOND APPEAL NO.621/2022 (F)

VASUDHA VASANT DABHOLKAR,

Wife of Vasant Dabholkar aged 76 years,

Indian National, residing at 202 A wing,

Pratik Building, Near Kabutar Khana,

Bhavani Shankar X Road, Dadar (West),

Mumbai 400028. … APPELLANT

Versus

1. SUDESH GOVEKAR, son of late

Vassudev Govekar, (since dec.) and his

wife,

2.SMT. SUSHILA SUDESH GOVEKAR,

Housewife, residing at House No. 123/ C,

c/o. Mr. Vasant Naik, Deulmol Housing

Board, Margao, Goa.

3. SMT. ARTI GOVEKAR, major,

daughter of late Vassudev Govekar, major

in age, occupation business, and her

husband,

4.SHRI SANJEEV SINAI USGAONKAR,

s/o. Mr. Sachidanand Usgaonkar, major in

age, occupation unemployed, residing at

Dr. Almeida Complex, C-F-01, 4" Floor,

Ponda, Goa

(Res No. 4 deceased through his legal heir)

4(a) SHRI NILESH SINAI

USGAONKAR, Age 22 years, bachelor,

resident of Dr. Almeida Complex, C-F-1,

4" Floor, Ponda, Goa.

… RESPONDENTS

Page 1 of 22

15

th

 October 2022 ::: Uploaded on - 15/10/2022 ::: Downloaded on - 30/08/2025 22:08:39 :::

903-SA-621-22 (F).DOC

5. SHRI RAMDAS GAONKAR, s/o late

Govind Gaonkar, residing at Tirumala

Housing Society, Flat No.C-8,

Padmanagar, Gogol, Margao, Goa.

6. SHRI VISHRAM ALIAS PRASAD

GOVEKAR, s/o. late Jagannath Govekar,

major in age, occupation service.

7. SMT. SUNITA GOVEKAR, wife of Shri

Vishram alias Prasad Govekar, major in age,

occupation housewife.

8.SMT. LILAVATI GOVEKAR

(Deceased) wife of Jagannath Govekar,

9. SHRI. HARSHAD GOVEKAR,

s/o. Mr. Vishram alias Prasad Govekar,

major in age,

Respondent Nos. 6, 7 and 9 are residents of

House No. 1653, Chivar, Devalvadi,

Anjuna, Bardez, Goa .

Mr. Pranav Desai with Mr. Vibhav Amonkar, Advocates for the

Appellant.

Mr. S. D. Lotlikar, Senior Advocate with Ms. S. Kenny,

Advocate for Respondents No.1 to 5.

CORAM: M. S. SONAK, J.

Reserved on:

Pronounced on:

14

th

October 2022

15

th

October 2022

ORDER :

1.Heard Mr Pranav Desai for the Appellant and Mr S. D.

Lotlikar, learned Senior Advocate, who appears along with Ms. S.

Kenny for respondents no.1 to 5.

Page 2 of 22

15

th

 October 2022 ::: Uploaded on - 15/10/2022 ::: Downloaded on - 30/08/2025 22:08:39 :::

903-SA-621-22 (F).DOC

2. This appeal challenges orders dated 14.12.2021 and

05.03.2022 dismissing the Appellant's Application under Order

21, Rule 97 r/w 101 of the Civil Procedure Code (CPC). Such

orders are deemed to be decrees. Hence this Second Appeal.

3.The records bear out that respondents no.1 to 5 had

instituted a Regular Civil Suit No.226/2006/E  for an injunction

and consequential reliefs concerning the suit property. This suit

was dismissed by Judgment and Decree dated 30.03.2012. The

First Appellate Court, in Regular Civil Appeal No.86/2012,

reversed the Trial Court and decreed the suit on 24.07.2012.

Second Appeal No.138/2012 was dismissed by this Court on

29.11.2013.

4.The defendants in the above Regular Civil Suit

No.226/2006/E, who are incidentally the brother/sisters-in-law of

the present Appellant, carried the matters to the Hon'ble

Supreme Court in Civil Appeal Nos.12068 to 12070 of 2016. By

Judgment and Order dated 14.12.2016, the appeal was dismissed

with costs after finding the same to be without any merits.

However, the following direction was issued under Article 142 of

the Constitution of India to do complete justice in the matter and

to see that the defendants also do not suffer and the structure they

Page 3 of 22

15

th

 October 2022 ::: Uploaded on - 15/10/2022 ::: Downloaded on - 30/08/2025 22:08:39 :::

903-SA-621-22 (F).DOC

put up was not wasted. The relevant para in this regard reads as

follows:-

"

22. However, before we part with, we have to take into

consideration one more development. As noted above, the

defendants have made new construction on the property of

the plaintiffs. Demolition of the said construction is not

going to help any party. It would result in wastage of the

expenditure incurred on the construction. No doubt, the

structure is constructed illegally by the defendants.

Nevertheless, plaintiffs can make use thereof. Therefore,

equities can be balanced if the plaintiffs take possession of

the house in question without its demolition, but, at the

same time, compensate the defendants by paying the cost

of construction. In these circumstances, in the execution

petition which is filed, or ought to be filed by the plaintiffs,

the executing Court shall appoint a Surveyor/Valuer who

would fix the cost of construction that would be

reimbursed by the plaintiffs to the defendants. 

23. We are giving these directions in exercise of our powers

under Article 142 of the Constitution of India in order to

do complete justice in the matter and to see that the

defendants also do not suffer and the structure put up by

them is not wasted. …......"

5.Respondents no.1 to 5, i.e. the decree holders in the above

suit, had already instituted execution proceedings in 2014.

However, even after the Hon'ble Supreme Court disposed of the

appeal, for some reason, the execution did not proceed at the

desired pace. Therefore, the decree holders instituted proceedings

Page 4 of 22

15

th

 October 2022 ::: Uploaded on - 15/10/2022 ::: Downloaded on - 30/08/2025 22:08:39 :::

903-SA-621-22 (F).DOC

before this Court which were disposed of by Order dated

20.06.2022. Accordingly, this Court directed the Executing

Court to dispose of the pending execution proceedings as

expeditiously as possible and, in any case, within three months.

6.At this stage, the Appellant, who is the sister/sister-in-law of

the judgment debtors in Regular Civil Suit No.226/2006/E, filed

Obstructionist Proceedings invoking the provisions of Order 21,

Rule 97 r/w 101 of the CPC. By Order dated 14.12.2021, the

Executing Court dismissed the Application. The  First Appellate

Court dismissed the appeal on 05.03.2022. Hence the present

Second Appeal.

7.Mr Pranav Desai, the learned counsel for the Appellant,

submitted that the parties to the suit played a fraud on the

Hon'ble Supreme Court by representing the late Jagannath

Govekar was survived by only two sons, namely Vasudev and

Vishram. He submits that the factual and undisputed position is

that Jagannath was survived by two sons and three daughters,

including the present Appellant. He offers that if the correct

family tree were presented to the Hon'ble Supreme Court,

perhaps, no orders would have been made affecting the right of

the Appellant.

Page 5 of 22

15

th

 October 2022 ::: Uploaded on - 15/10/2022 ::: Downloaded on - 30/08/2025 22:08:39 :::

903-SA-621-22 (F).DOC

8.Mr Desai submitted that the finding recorded by the

Hon'ble Supreme Court about Jagannath Govekar's claim being

barred under the provisions of Section 4(2) of the Benami

Transactions (Prohibition) Act, 1988, would not bind the present

Appellant, who was not a party to the above suit and

consequently to the appeal before the Hon'ble Supreme Court.

He submits that the amendment to this Act which entered force

on 01.11.2016, would apply to the Appellant's case because the

plea about Jagannath being the actual owner of the suit property

was raised by the Appellant much after 01.11.2016. Mr Desai,

therefore, submits that the appeal court was not justified in non-

suiting the Appellant based upon the findings/observations of the

Hon'ble Supreme Court on the issue of the Benami Transaction.

9.Mr Desai submits that reliance on Dolai Maliko v/s.

Krushna Chandra Patnaik & Ors. - AIR 1967 SC 49 by the

two Courts was misplaced. First, he presents that 

Dolai Maliko

(supra)

 clarifies that the principle therein will apply in the absence

of any fraud or collusion. He submits that in this case, the

Appellant alleged fraud, if not collusion, and therefore, the

principle in 

Dolai Maliko (supra) would not apply. Second, he

submits that the observations in 

Dolai Maliko (supra) were in the

context of abatement and sufficient representation of the estate,

which is not the issue in the present case. Thirdly, he submits that

Page 6 of 22

15

th

 October 2022 ::: Uploaded on - 15/10/2022 ::: Downloaded on - 30/08/2025 22:08:39 :::

903-SA-621-22 (F).DOC

the Appellant had raised a claim that was independent of her

brother or mother, which was not the position in 

Dolai Maliko

(supra)

. Finally, he submits that the two Courts did not consider

all these distinguishing features.

10. Mr Desai submits that the provisions of Order 21, Rule 97

r/w 101 of the CPC contemplates a full-fledged trial after issues

are framed. He offers that in this case, the Appellant's claim was

independent of the claim raised by her brother or mother in

Regular Civil Suit No.226/2006/E. He submits that in such

circumstances, the Appellant's Application could not have been

dismissed summarily without the Appellant being granted a full

and adequate opportunity of leading evidence. Mr Desai

submitted that in the plea raised by the Appellant, mixed

questions of law and fact were involved, and the same could never

have been dealt with in the absence of the opportunity to lead

evidence.

11.Mr Desai relied on 

Sameer Dattatraya Deshpande &

Anr. V/s. Kishor Shamrao Jadhav – Second Appeal

No.195/2022 decided on 20.06.2022 and Sardar Hasanbhai

Attar v/s. Usman Papamiya Attar Shaikh & Ors. - 2008 (1)

Mh.L.J. 340 in support of the above contention.

Page 7 of 22

15

th

 October 2022 ::: Uploaded on - 15/10/2022 ::: Downloaded on - 30/08/2025 22:08:39 :::

903-SA-621-22 (F).DOC

12.Based on the above contentions, Mr Desai urged

consideration of the following  questions, which according to

him, constituted substantial questions of law:

(A) The finding of the Learned District Court accepting the

contention of Respondent Nos. 2, 3, 4(a) and 5 that the

interest of the Appellant in the subject matter property was

represented by the other legal heirs, relying on the

Judgment of the Hon'ble Supreme Court in the case of

Dolai Maliko (supra) is perverse in view of the fact that

the said Judgment makes a categorical exception as to the

cases of fraud and collusion between the parties on record -

the Respondents in the present case. A bare perusal of the

Judgment of the Hon'ble Supreme Court would

demonstrate the fraud and collusion, which was specifically

urged by the Appellant and has not been considered by the

Learned District Court? 

(B) Considering the scheme of Order XXI Rule 97, 101

and 103 CPC, it was incumbent on the Learned District

Court to permit the Appellant to lead evidence thereby

directing holding of an enquiry. However the Learned

District Court has totally ignored that the Learned Civil

Judge, Junior Division has summarily, in an arbitrary

Page 8 of 22

15

th

 October 2022 ::: Uploaded on - 15/10/2022 ::: Downloaded on - 30/08/2025 22:08:39 :::

903-SA-621-22 (F).DOC

manner and without following basic canons of natural

justice, dismissed the said Application without giving an

opportunity to the Appellant to lead evidence in order to

prove her title or right to the said property. Such an

approach is not only perverse but also violates the principles

of natural justice?

(C) Whether the finding in respect of Benami Transaction

which has been confirmed by the Hon'ble Supreme Court

is binding on the Appellant who was admittedly not a party

to the proceedings and specially when the Supreme Court

has concluded its finding based on the fact that the

Defendants in the said Suit (Respondent Nos. 6, 7 and 9

herein) have not produced any material to prove the real

ownership of Late Jagganath Govekar and additionally in

view of the change in the legal position?

(D) Whether the Application under Order 21 Rule 97 read

with Rule 101 of the Code of Civil Procedure can be

decided in a summary manner without affording an

opportunity to the Appellant to lead evidence on the issues

of possession, ownership and limitation, which fall for

determination for the first time before any Court in

execution under Order 21 Rule 97 r/w 101 CPC, more

Page 9 of 22

15

th

 October 2022 ::: Uploaded on - 15/10/2022 ::: Downloaded on - 30/08/2025 22:08:39 :::

903-SA-621-22 (F).DOC

specifically when the issues of ownership and possession are

raised by the Appellant independently and not through the

Judgment Debtors or Decree Holders? 

13.Mr Lotlikar learned Senior Advocate for respondents no.1

to 5 (original plaintiffs) submitted that none of the proposed

questions are questions of law. Further, he submitted that in any

case, such questions are neither substantial nor do they arise in

the present appeal.

14.Mr Lotlikar submitted that in the entire Obstructionist

Application, there are no allegations of fraud. Therefore there is

no question of going into the issue of any fraud allegedly played

on the Hon'ble Supreme Court. He submitted that the suit was

for injunction simpliciter. Under Article 142 of the Constitution

of India, the Order required the plaintiffs to pay for the

construction illegally put up by the defendants in the suit.

However, the First Appellate Court, this Court and finally, the

Hon'ble Supreme Court confirmed the injunction decree after

holding that the plaintiffs were in possession of the suit property.

Therefore the Application under Order 21 Rule 97 r/w 101 of the

CPC was not maintainable.  

Page 10 of 22

15

th

 October 2022 ::: Uploaded on - 15/10/2022 ::: Downloaded on - 30/08/2025 22:08:39 :::

903-SA-621-22 (F).DOC

15.Mr Lotlikar finally submitted that the Apex Court had

conclusively held that Jagannath, i.e. the father of the Appellant,

had no rights or interest in the suit property. Therefore, the claim

was barred under the Benami Transactions Act. This finding has

attained finality, and it is no longer open to the Appellant to urge

otherwise. He submitted that there is no difference between the

claim of the present Appellant and the claim of her brothers/

sisters-in-law in the suit. He submits that it is in this context that

reliance was placed on 

Dolai Maliko (supra). 

16.Mr Lotlikar submits that unless questions legally arise

between the parties, there is no obligation upon the Executing

Court, in every case, to hold a full-fledged trial while deciding an

application under Order 21 Rule 97 r/w 101 of the CPC. He

submits that the pleas raised by the Appellant were frivolous and

only intended to delay the execution. He submits that the

Appellant was completely aware of the suit and, after admitting

this position, had merely pleaded that she was not bothered about

its outcome because she was not a party to the suit. He relies on

Silverline Forum Pvt. Ltd. v/s. Rajiv Trust & Anr. – (1998) 3

SCC 723 and Satyawati v/s. Rajinder Singh & Anr. - (2013)

9 SCC 491 to submit that the execution proceedings should not

be permitted to be delayed in this manner.

Page 11 of 22

15

th

 October 2022 ::: Uploaded on - 15/10/2022 ::: Downloaded on - 30/08/2025 22:08:39 :::

903-SA-621-22 (F).DOC

17.For all the above reasons, Mr Lotlikar submits that this

appeal may be dismissed with costs.

18.The rival contentions now fall for my determination.

19.The first contention about fraud being practised on the

Hon'ble Supreme Court does not appear well taken. Firstly, there

are no pleadings in the Application under Order 21, Rule 97 r/w

101 of the CPC on this aspect. For a serious plea of fraud,

pleadings of material particulars are necessary. Mr Dessai says that

evidence could always be led on this aspect. However, it is well

settled that pleadings are a must before any evidence can be let in

or considered. This is more so where fraud is alleged.

20. Secondly, in para 2 of its Judgment and Order dated

14.12.2016, the Hon'ble Supreme Court had merely transcribed

the sketch of the family tree which 

described the parties. The

Appellant, therefore, did not plead fraud but insisted on arguing

it without pleadings. Thus, the purpose of the family tree was to

describe the parties and not to create an impression that there

were no other representatives. 

21.Thirdly, even the Appellant's brothers, who were the

appellants before the Hon'ble Supreme Court, did not deem it

Page 12 of 22

15

th

 October 2022 ::: Uploaded on - 15/10/2022 ::: Downloaded on - 30/08/2025 22:08:39 :::

903-SA-621-22 (F).DOC

necessary to refer to the present Appellant or the other two sisters,

possibly because the case of the sisters was no different than their

case. Finally, even the present Appellant, like her brothers, claims

through her father, Jagannath.

22.In para 18 of the Judgment and Order dated 14.12.2016,

the Hon'ble Supreme Court has held that Jagannath had no right

or title in the suit property because such a plea was barred by

Section 4(2) of the Benami Transactions Act. The relevant

observations in para 18 read as follows:-

“

18.  In this context, the question of benami ownership

also surfaced.  There is no dispute that in the revenue

records property stood in the name of Vassudev Govekar

and not Jagannath Govekar.  The first appellate court

rightly held that the plea with regard to the real owner of

the property being Jagannath Govekar could not be gone

into as it was barred by the provisions of Section 4(2) of the

Benami Act.  Though we do not find any merit in the

arguments of the appellants that the Benami Act is not

applicable, in any case there is hardly any material

produced by the defendants to support that real owner was

Jagannath Govekar.  This claim is made only on the ground

that it is Jagannath Govekar who had got the suit property

acquired in the name of his son Vassudev Govekar.  That

by itself would not make Jagannath Govekar as the owner

of the suit property.”

Page 13 of 22

15

th

 October 2022 ::: Uploaded on - 15/10/2022 ::: Downloaded on - 30/08/2025 22:08:39 :::

903-SA-621-22 (F).DOC

23.Since Jagannath had no rights in the suit property, there is

no question of the present Appellant, who is Jagannath's

daughter, asserting that she has some rights to the suit property.

Based upon such an assertion, in respect of which not even any

prima facie case is disclosed in the Obstructionist Application, the

Appellant was not justified in insisting upon a full-fledged trial.

Such insistence appears only to frustrate or delay the execution of

the decree in Regular Civil Suit No.226/2006/E, which has

attained finality up to the level of the Hon'ble Supreme Court.

24.The contention based upon the amendment of the Benami

Transactions Act that entered force on 01.11.2016 is also

misconceived. The Appellant, in this case, has admitted that she

was aware of the institution of Regular Civil Suit No.226/2006/E

filed sometime in the year 2006 and to which the Appellant's

mother and brothers were parties. The Appellant has, however,

pleaded that she did not bother to do anything about this suit

simply because she was not a party to the said suit. Thus, the

Appellant chose to remain in the wings and take her chance until

the First Appellate Court, this Court, and the Hon'ble Supreme

Court decreed the said suit.

25.The execution, in this case, was delayed. Therefore, the

Learned Single Judge of this Court, by Order dated 20.06.2022,

Page 14 of 22

15

th

 October 2022 ::: Uploaded on - 15/10/2022 ::: Downloaded on - 30/08/2025 22:08:39 :::

903-SA-621-22 (F).DOC

directed the conclusion of execution proceedings within three

months. It is only at this stage that the Appellant filed the

Obstructionist Application before the Executing Court in a bid to

frustrate or delay the execution proceedings. Therefore, the

Appellant is not justified in contending that the 2016

amendment allowed her to lead evidence that the actual owner of

the suit property was Jagannath and not Vasudev Govekar, the

records notwithstanding. As observed by the Hon'ble Supreme

Court in para 18, there is no dispute that in the revenue records,

the suit property stood in the name of Vasudev Govekar and not

Jagannath Govekar.

26.The Courts properly relied on 

Dolai Maliko (supra)

because, in this case, there is no appreciable distinction between

the belated plea of the Appellant and the plea raised and

contested by her brothers and mother by filing a joint written

statement in a Regular Civil Suit No.226/2006/E. The Appellant,

her mother and her brothers also ultimately claim through

Jagannath Govekar. Accordingly, the claim was barred under the

provisions of the Benami Transactions Act. 

27.Merely because there is a reference to the brothers

producing hardly any material in support of the plea that the real

owner was Jagannath, the Appellant cannot insist upon a second

Page 15 of 22

15

th

 October 2022 ::: Uploaded on - 15/10/2022 ::: Downloaded on - 30/08/2025 22:08:39 :::

903-SA-621-22 (F).DOC

innings in this regard. If this were to be permitted, then the

execution of the decree would be frustrated or, in any case,

undoubtedly delayed. Besides, such a course of action would run

counter to the clear finding recorded by the Hon'ble Supreme

Court in para 18 referred to above.

28.Though the abatement issue is not involved in this case, the

observations about the estate being sufficiently represented apply.

This principle of sufficient estate representation will not apply

where fraud or collusion is alleged. However, as noted earlier,

there are no pleadings of fraud or collusion. Merely because this

point was urged before the First Appellate Court without backing

any pleadings is not sufficient to distinguish 

Dolai Maliko

(supra)

.

29.Mr Desai did urge that the Appellant's claim was

independent of the claim of her brothers or even her mother.

However, but for such an assertion, he was not able to

demonstrate how or why such a claim was independent,

particularly when the Appellant and her brothers claim through

their father, Jagannath. As noted earlier, in clear terms, the

Hon'ble Supreme Court has held that there is no merit in the

claim that Jagannath was the real owner of the suit property. Such

Page 16 of 22

15

th

 October 2022 ::: Uploaded on - 15/10/2022 ::: Downloaded on - 30/08/2025 22:08:39 :::

903-SA-621-22 (F).DOC

a plea was barred by law, and further, no material was produced in

support of such a plea. Both these findings have attained finality. 

30.Considering the close relationship between the Appellant

and her brothers and the circumstance of the Appellant waiting in

the wings all along and filing the obstructionist application only

after the execution proceedings were ordered to be expedited, the

unsubstantiated plea of the independent claim could not be a

valid ground to delay or obstruct the execution any further. 

31.In 

Sameer Deshpande (supra), the learned Single Judge of

this Court found that the obstructionists claimed independent

right, title and interest to the suit property as coparcenary

property. Based on this distinguishing feature, the Court observed

that the Executing Court should have adjudicated upon all the

issues, including the issue of fraud that was squarely raised in the

matter. Therefore, the facts and circumstances in 

Sameer

Deshpande (supra)

 differ from the facts in the present case.

32.

Sardar Hasanbhai Attar (supra) may be an authority for the

proposition that under Rule 97 of Order 21, it is not as if only

the party in possession of the suit property can object to the

execution. Even a third-party objector can seek adjudication of his

claim to avoid multiple proceedings. In the present case, this is

Page 17 of 22

15

th

 October 2022 ::: Uploaded on - 15/10/2022 ::: Downloaded on - 30/08/2025 22:08:39 :::

903-SA-621-22 (F).DOC

not the basis on which the Appellant has been declined relief.

Therefore, even this decision does not assist the case of the

Appellant.

33.The suit, which was decreed by the First Appellate Court,

this Court and the Hon'ble Supreme Court, was a suit for

injunction. The three Courts have concurrently held that the

decree holders were entitled to a decree of injunction, which

presupposes the possession of the decree holders. Therefore, there

can be no dispute about possession of the property surrounding

the suit structure in the suit property. Even about the structure,

the three Courts have adjudicated such structure to be an illegal

structure put up by the judgment debtors. Not even an argument

was urged about the legality of the structure before me. 

34.The First Appellate Court and this Court had ordered the

demolition of such an illegal structure. The Hon'ble Supreme

Court confirmed the finding of illegality. However, in exercising

its powers under Article 142 of the Constitution of India, the

decree holders were directed to pay for such a structure rather

than demolish the same. 

35.In the above circumstances, therefore, it is doubtful

whether the Application under Order 21, Rule 97 r/w 101 of the

Page 18 of 22

15

th

 October 2022 ::: Uploaded on - 15/10/2022 ::: Downloaded on - 30/08/2025 22:08:39 :::

903-SA-621-22 (F).DOC

CPC was maintainable. However, this appeal was heard and

decided based on the premise that such an application was

maintainable. Upon consideration, however, the conclusions

drawn by the two Courts, on merits, warrant no interference.

36.On the aspect of a full-fledged trial, it is not as if a full-

fledged trial is a must no sooner the obstructionist approaches the

Executing Court with an application under Order 21, Rule 97

r/w 101 of the CPC. However, at least a 

prima facie case raising

some serious issue to be tried must be made out. The questions

raised should have legally arisen between the parties to the

proceedings. Further, they must be relevant to the adjudication.

The Hon'ble Supreme Court so holds this in 

Silverline Forum

Pvt. Ltd. (supra)

. Merely asserting that the plea raised was

independent of the plea raised by the judgment debtors is

insufficient. The independence has to be demonstrated at least

prima facie. No parties have a vested interest in drawing mileage

from the unfortunate delays in the legal process.

37.Mr Lotlikar, the learned Senior Advocate for the decree

holders, pointed out that while the present Appellant's sister was

pressing the Application under Order 21, Rule 97 r/w 101 of the

CPC, the other sister had instituted a separate suit, again to

Page 19 of 22

15

th

 October 2022 ::: Uploaded on - 15/10/2022 ::: Downloaded on - 30/08/2025 22:08:39 :::

903-SA-621-22 (F).DOC

frustrate the execution of the decree that had attained finality up

to the level of the Hon'ble Supreme Court.

38.In this appeal, the Appellant pressed for interim relief,

which was rejected by a speaking order by Brother S. K. Shinde, J.

on 20.06.2022. Soon after that, the Appellant instituted a Review

Petition which was heard for a considerable period and dismissed

by my Order dated 13.10.2022. The learned counsel for the

Appellant then requested that the Second Appeal be taken up for

admission on 14.10.2022. Accordingly, the matter was taken up

for admission, and the learned counsel for the parties were heard

for a considerable time.

39.In 

Satyawati v/s. Rajinder Singh (supra), the Hon'ble Su-

preme Court, began its Judgment by referring to the decision of

the Privy Council in 

General Manager of the Raj Durbhunga

v/s. Coomar Ramaput Sing, (1871-72) – 14 MIA 605.  In this

1872 case, the Privy Council observed that the difficulties of a

litigant in India begin when he has obtained a decree. The Court

observed that even in 2013, the position has not improved, and

still, the decree-holder faces the same problem encountered in the

past. 

Page 20 of 22

15

th

 October 2022 ::: Uploaded on - 15/10/2022 ::: Downloaded on - 30/08/2025 22:08:39 :::

903-SA-621-22 (F).DOC

40.The Court referred to the 1925 Judgment of the Privy

Council in Kuer Jang Bahadur v/s. Bank of Upper India Ltd.

– AIR 1925 Oudh 448 (PC) that the Courts in India have to be

careful to see that Judgment-debtors do not abuse the process of

the Court and the law of procedure in such a way as to make

courts of law instrumental in defrauding creditors, who have ob-

tained decrees in accordance with their rights.

41.In Babu Lal v/s. Hazari Lal Kishori Lal – (1982) 1 SCC

525, the Hon'ble Supreme Court held that procedure is meant to

advance the cause of justice and not to retard it. The difficulty of

the decree-holder starts in getting possession in pursuance of the

decree he obtained. The judgment debtor tries to thwart the

execution by all possible objections.

42.In Marshall Sons & Co. (I) Ltd. v/s. Sahi Oretrans (P)

Ltd., the Hon'ble Supreme Court held that proceedings are

dragged for a long time on one count or the other and, on

occasion, become highly technical accompanied by unending

prolixity at every stage providing a legal trap to the unwary.

Because of the delay, unscrupulous parties to the proceedings take

undue advantage. A person in wrongful possession draws delight

in delay in disposal of the cases by taking undue advantage of

procedural complications. It is also known that its execution takes

Page 21 of 22

15

th

 October 2022 ::: Uploaded on - 15/10/2022 ::: Downloaded on - 30/08/2025 22:08:39 :::

903-SA-621-22 (F).DOC

a long time after obtaining a decree for possession of the

immovable property.

43.Finally, after considering the above decisions, the Hon'ble

Supreme Court in Satyawati v/s. Rajinder Singh (supra) held that

it strongly felt that there should not be an unreasonable delay in

the execution of a decree because if the decree-holder cannot

enjoy the fruits of his success by getting the decree executed, the

entire effort of the successful litigant would be in vain.

44.For all the above reasons, this appeal is dismissed because

none of the questions proposed arise in this appeal. In any case,

the contentions raised in support of the above questions cannot

be accepted in the facts and circumstances of the present case.

45.Accordingly, this appeal is dismissed.  Interim orders, if any,

are vacated. The miscellaneous applications, if any, do not survive

the dismissal of this appeal. Accordingly, even such miscellaneous

applications, if any, are hereby dismissed. 

46.However, there shall be no order for costs.

M. S. SONAK, J.

Page 22 of 22

15

th

 October 2022

SUCHITRA

NANDAN

SINGBAL

Digitally signed by

SUCHITRA NANDAN

SINGBAL

Date: 2022.10.15

13:39:04 +05'30' ::: Uploaded on - 15/10/2022 ::: Downloaded on - 30/08/2025 22:08:39 :::