CR-2378-2020(O&M)

  IN THE HIGH COURT OF PUNJAB & HARYANA AT 

CHANDIGARH

(378) CR-2378-2020(O&M)

Date of Decision: 09.12.2025

Vinod Kumar & another --Petitioners

Versus

Elizabeth & another --Respondents

CORAM:- HON'BLE MR. JUSTICE VIKAS BAHL.

Present:- Mr. G.S. Sirphikhi, Advocate for the petitioners.

Mr. Harminder Singh, Advocate and

Mr. Damanjit Singh, Advocate for the respondents.

***

VIKAS BAHL.J (Oral)

1. Present revision petition has been filed under Article 227 of the

Constitution of India for setting aside the order dated 18.01.2018 (Annexure

P-11) passed by learned Civil Judge (Jr. Divn.), Batala in Execution Case

No.234 of 2014 vide which the objections filed by the petitioners under

Section 47 CPC read with Order 22 Rules 4 and 5 CPC, had been dismissed.

2. The   present   case   is   a   classic   case,   where   the

petitioners/Judgement Debtor/widow of Judgement Debtor have after the

passing of the eviction order dated 05.02.2013, which order had attained

finality, made every endeavour to delay the proceedings and hold on to

illegal possession of the property in question without paying rent/mesne

profit. The same would be apparent from the facts and reasons given in the

latter part of the present order.

ARGUMENTS   ON   BEHALF   OF   LEARNED   COUNSEL   FOR

CR-2378-2020(O&M)

PETITIONERS

3. Learned   counsel   for   the   petitioners   has   submitted  that

respondent no.1 Elizabeth is either no more or is a non-existent lady and the

petitioners   had   raised   a   specific   objection   regarding   the   same   in   the

objections dated 13.10.2016 (Annexure P-9) filed by them to the execution

proceedings.   It is submitted that in the objection petition filed by the

petitioners, it was averred that the said respondent no.1 has not been known

to be dead or alive for the last about 40-45 years and even respondent no.2

Kundan Lal Gill had fabricated her signatures upon an unregistered Power

of Attorney dated 05.05.1986.  It is submitted that the said fact is prima

facie apparent from the report dated 07.03.2018 (Annexure P-15) which was

given in an appeal filed by the petitioner against the order dated 18.01.2018

vide which the objections of the petitioners were dismissed. It is further

submitted that since respondent no.1 had died, thus, the execution could not

have proceeded on behalf of respondent no.1 by her Attorney, as the

Attorney has no right to pursue the case as per Section 201 of the Indian

Contract Act, 1872.  It is submitted that thus, in the said circumstances, the

objections  filed by the petitioners  should have been  allowed and  the

impugned order, vide which the said objections have been dismissed,

deserves   to   be   set   aside   and   the   execution   application   filed   by   the

respondents and pursued  by respondent no.2, also deserves to be dismissed.

It is further submitted that in the appeal filed by the petitioners against the

order vide which the objections of the petitioners were dismissed, an interim

order was passed by the Appellate Authority on 06.09.2018 taking into

CR-2378-2020(O&M)

consideration the fact that a duly sworn in affidavit on behalf of respondent

no.1 had been filed and thus it was not necessary to summon the said person

as she was stated to be an old lady in a feeble condition.  It is submitted that

the said order dated 06.09.2018 was challenged by the petitioners by filing

CR-250-2019 which was withdrawn with liberty to the petitioners to file an

application before the First Appellate Court on the aspect of the said lady

being a non-existent person or being no more.   It is submitted that in

pursuance of the said liberty, the petitioner did file an application, but the

said application was never adjudicated upon.   Learned counsel for the

petitioners has further submitted that respondent no.1 should be directed to

appear through video conferencing to show as to whether she is alive or not.

It is submitted that thus the revision petition deserves to be allowed.

ARGUMENTS ON BEHALF OF LEARNED COUNSEL FOR THE

RESPONDENTS

4. Learned counsel for the respondents, on the other hand, has

submitted that in the present case, the eviction petition was filed both by

respondents no.1 and 2 and in the said eviction petition, it was specifically

stated that it is respondent no.2 Kundan Lal Gill, who had let out the said

property to the petitioners and that respondent no.1 Elizabeth had appointed

respondent no.2 Kundan Lal Gill as her Attorney and also authorized him to

rent out the same, receive the rent and take appropriate legal action.  It is

submitted that in the said petition, the present petitioner no.1 was impleaded

as respondent no.1, whereas the husband of present petitioner no.2 Anil

Kumar, who was a sub tenant, was impleaded as respondent no.2. It is

submitted that the eviction was sought on several grounds including the

CR-2378-2020(O&M)

ground   of   sub   letting   and   that   the   Rent   Controller  vide   order   dated

05.02.2013 allowed the said application and ordered the eviction of the

petitioner no.1 and the husband of petitioner no.2 from the premises in

question.  It is argued that in para 5 of the said judgement dated 05.02.2013,

the stand on behalf of the present petitioners to the effect that it was

respondent no.2, who had been receiving rent as Attorney of respondent

no.1, was noted and thus the fact that the respondent no.2 was an Attorney

of the respondent no.1 was admitted by the petitioners themselves. It is

submitted that in the proceedings before the Rent Controller, no objection

was raised on behalf of the petitioner no.1 or the husband of petitioner no.2

to the effect that the said Elizabeth was a non-existent person or was dead or

that the Attorney in favour of respondent no.2 was fabricated.  

5. It is argued that the appeal filed by the petitioner was dismissed

by the First Appellate Authority and even the revision petition filed by the

petitioner   no.1   was   dismissed   by   the   High   Court   vide   order   dated

04.07.2016 and that neither before the Appellate Authority nor before the

High Court any such plea, which is now sought to be taken, was taken.  It is

argued that only to delay the execution proceedings, a completely frivolous

plea was taken in the objections dated 13.10.2016, which was filed within a

period of three months from the date of judgement in CR-39-2016, to the

effect that respondent no.1 was a non-existent person or was not living.  It is

argued that no Death Certificate of respondent no.1 was either referred to or

produced and even the averments made in the objections would show that

even the petitioners were not aware as to whether the said respondent was

CR-2378-2020(O&M)

alive or not.  It is submitted that apart from the issue of estoppel, it is now

not open to the petitioners, who are Judgement Debtor/widow of Judgement

Debtor and against whom the eviction order has attained finality, to require

the Executing Court to enter into a roving inquiry as to whereabouts of

respondent no.1, instead of executing the judgement and decree. Learned

counsel for the respondents has further highlighted the fact that in the reply

filed to the said objections, several documents including an affidavit of the

decree holder as well as a fresh Power of Attorney and copy of the bank

statement of the decree holder was also filed in order to show that she was

alive.  It is submitted that it was also further stated that said Elizabeth had

been residing in U.S.A with her sons and it is only to delay the execution

that the said frivolous objections had been taken. Learned counsel for the

respondents has further submitted that even a perusal of the impugned order

would show that only one objection was pressed, to the effect that further

challenge had been made by the petitioners to the order of eviction which

was pending, and no other objection was pressed and hence the petitioners

are raising objections which were never pressed before the Executing Court.

It is submitted that in the objection petition, it has been highlighted that an

S.L.P had been filed by the petitioners but the said S.L.P which was filed on

23.09.2016, had been never got listed and on 12.09.2017, the same was

withdrawn without curing the defects. Learned counsel for the respondents

has referred to the order dated 12.09.2017 of the Hon'ble Supreme Court in

the said regard and has handed over the same to the Court which is taken on

record as Mark A.  

CR-2378-2020(O&M)

6. It is submitted that the reliance sought to be placed by the

petitioners upon the proceedings in the appeal filed by the petitioners

against the order dated 18.01.2018 is completely misconceived, inasmuch

as, the said appeal was not maintainable and was subsequently withdrawn

on 05.03.2020 by the petitioners after realizing that the said appeal was not

maintainable.  It is submitted that the report dated 07.03.2018 which was

obtained by the petitioners in connivance with the Process Server also

would not further the case of the petitioners, as it is the constant stand of the

respondents that respondent no.1  has been residing abroad since several

years.   It is further submitted that even the perusal of the zimni orders

(Annexure P-21), which the petitioners have annexed to show various

orders passed in the non-maintainable appeal filed by the petitioners, would

show that an application for mesne profit was filed by the respondents, as

the petitioners were continuing to stay in illegal occupation of the property

and several dates were taken by the petitioners to file reply to the said

application  and   in  order  to   avoid   an  order   being   passed  in   the   said

application, withdrew the appeal filed by the petitioners.  It is submitted that

the petitioners have not paid rent since November, 2019 even @ Rs.1500/-

per month and are continuing to enjoy illegal possession of the property in

question.   It is further submitted that the market rent of the premises in

question is Rs.30,000/- per month and thus the present petition should be

dismissed with heavy costs.

7.   Learned counsel for the respondents has also produced the

affidavit dated 04.06.2018 which was produced before the First Appellate

CR-2378-2020(O&M)

Court, but has not been annexed along with the present petition.  The said

affidavit  is taken on record as Mark B and has not been disputed on behalf

of the petitioners.

ANALYSIS AND FINDINGS

8. This Court has heard learned counsel for the parties at length,

has perused the paper book and is of the opinion that the impugned order

dated 18.01.2018 is in accordance with law and deserves to be upheld and

the present petition being meritless deserves to be dismissed for the reasons

detailed herein after. 

9. As has been stated in the earlier part of the present order, the

present petitioners, who are the tenant/Judgement Debtor and the widow of

the sub tenant/Judgement Debtor, have made every endeavour to hold on to

the illegal possession of the premises in question inspite of having suffered

an eviction order dated 05.02.2013 which had been upheld up to the High

Court and has attained finality and the S.L.P filed by the petitioners was

withdrawn without curing defects. The said aspect is apparent from the

following.

10. On 20.10.2001, the respondents no.1 and 2 i.e. Elizabeth and

Sh. Kundan Lal Gill had filed a petition for ejectment of Vinod Kumar-

petitioner  no.1  and  Anil  Kumar,  husband  of petitioner  no.2  from the

premises  in   question.   In   para   1   of   the   said   eviction   petition,  it   was

specifically stated that respondent no.1 herein had appointed respondent

no.2 herein as her Attorney and the said respondent no.2 was authorized to

let out the premises and to receive rent or to take appropriate legal action

CR-2378-2020(O&M)

including that of ejectment, recovery of rent etc.  It was further specifically

averred that respondent no.2 herein had let out the shop to the present

petitioner no.1 since 15.06.1993 vide Rent Note dated 11.06.1993. The head

note as well as para 1 of the Rent Petition, which is relevant, is reproduced

hereunder:-

“1. Ms. Elizabath d/o Shri Sadiq Masih, r/o V.P.O Gaggal, 

Tehsil and District Kangra (H.P.)

2. Sh. Kundan Lal Gill s/o Shri Samual, resident of Batala.

XXX XXX XXX

1. That, the building of which the above said shop

and the rooms in dispute, as detailed in the heading of the

petition   are   part,   is   owned   by   petitioner   no.1,  who  has

appointed petitioner no.2 as her attorney and has authorized

him to rent out the same, receive its rent or take appropriate

legal actions such like ejectment, recovery or rent etc. as per

the exigencies of the situation.  The petitioner no.2 has left out

the said shop and the rooms in dispute to the respondent no.1

since 15.6.1993 vide rent note dated 11.6.1993 as executed by

the respondent no.1 in their favour for business purpose.”

11. The eviction was sought on several grounds including sub

letting and arrears of rent.  It was the case of respondents no.1 and 2 herein

that petitioner no.1 had sublet the premises to the husband of petitioner

no.2.  

12. It is not in dispute that vide judgement dated 05.02.2013

(Annexure P-3), the ejectment petition filed by respondents no.1 and 2 was

allowed on the ground of sub tenancy and the tenant/sub tenant were

directed to vacate the premises within a period of two months from the date

of order.  A perusal of the said judgement dated 05.02.2013 would show

CR-2378-2020(O&M)

that it was the stand of the present petitioner no.1 that respondent no.2

herein was an Attorney to respondent no.1 and respondent no.2 had received

the rent as an Attorney up to 01.04.1999 and had executed the receipts up to

01.04.1999.  Even the cross-examination of respondent no.2 Kundan Lal

Gill was also considered by the Rent Controller, wherein on behalf of the

present petitioner no.1, the respondent no.2 was confronted with a receipt

dated 01.04.1999 to which the said Kundan Lal had identified his signatures

and the said receipt was exhibited as Ex.R-1.  The relevant portion of para 5

and para 17 of the judgement dated 05.02.2013 of the Rent Controller,

wherein the above said two aspects have been mentioned, is reproduced

hereunder:-

“5. On being put to the notice, respondents appeared

and filed a detailed written reply to the application moved by

the applicants.  Factum of tenancy has been admitted by the

applicants and respondents.  Meaning thereby that relationship

of landlord and tenant between applicants and respondents has

been admitted.

Further it has been contended by the respondents that

applicant no.2 had already received the rent as power of

attorney of applicant no.1 upto 1.4.1999. He further executed

receipts of rent upto 1.4.1999.

17. XXX XXX

During   the   course   of   cross-examination   the   witness

Kundan Lal was confronted with the certified copy of receipt

dated 1.4.1999 on which he identified his signatures and same

was proved on record as Ex.R1.  Now in order to decide the

controversy it would be imperative to reproduce the contents of

receipt dated 1.4.1999 (Ex.R1) as follows:

             “Received Rs.13,500/- on account of rent from Vinod   

CR-2378-2020(O&M)

Kumar son of Ramesh Chand for a period from 1.8.1998 to

1.4.1999.” 

13. Importantly, it would be relevant to mention that in the entire

proceedings, neither any plea was taken that respondent no.1 Elizabeth was

a non-existent person nor it was stated that she had died nor the plea  that

the respondent no.2 was not the Attorney of respondent no.1 was taken.

Rather, as is apparent from the stand of the present petitioner no.1, the

respondent no.2 was stated to be an Attorney of respondent no.1. The said

judgement was upheld by the Appellate Authority. Petitioner no.1 Vinod

Kumar had filed CR-39-2016 which had been dismissed by the Coordinate

Bench of this Court vide order dated 04.07.2016 (Annexure P-4). On a

pointed query raised by this Court, it has been fairly stated by the learned

counsel for the petitioners that the plea with respect to the said Elizabeth

being a non-existent person or she having died, had not been taken up either

before the Appellate Authority or before the High Court vide which the

revision petition filed by the petitioners was dismissed vide order dated

04.07.2016.  Thus, the petitioners have raised the said pleas for the first time

in the execution proceedings.

14.   The petitioners had filed objections dated 13.10.2016 in the

execution proceedings and in the said objections, it had been stated that the

execution proceedings be kept in abeyance till the outcome of the S.L.P

filed on 23.09.2016 vide Diary No.32235 of 2016. As has been brought to

the notice of this Court by the learned counsel for the respondents, the S.L.P

had been filed by the petitioner no.1 in which certain defects were there and

the said defects were never cured and a letter for withdrawal of the same

CR-2378-2020(O&M)

was filed on behalf of the petitioner no.1, instead of curing the defects and

vide order dated 12.09.2017, the said S.L.P was withdrawn. The order dated

12.09.2017 passed in S.L.P filed vide Diary No.32235 of 2016 has been

taken on record as Mark A and is reproduced hereunder:-

“SUPREME COURT OF INDIA

RECORD OF PROCEEDINGS

BEFORE THE REGISTRAR MR. SANJAY PARIHAR

IA 69061/2017, in Petition(s) for Special Leave to Appeal (C)D.

No. 32235/2016

VINOD KUMAR Petitioner(s)

VERSUS

ELIZABATH Respondent (s)

(IA No. 69061/2017-WITHDRAWL OF CASE)

Date: 12-09-2017 These matters were called on for hearing today.

For Petitioner (s) Mr.B.P.Singh Dhakray, Adv.

Mr.Kailash Chand, AOR

For Respondent(s)

UPON hearing the counsel the Court made the following

ORDER

Ld.   Counsel   for   the   petitioner   has   filed   a   letter   for   the

withdrawal of the instant petition instead of curing the defects.  Since, the

petition has not been registered as yet, therefore, the same is permitted to

be withdrawn.

Sd/-

SANJAY PARIHAR

REGISTRAR”

15. It is, thus, apparent that the order of eviction passed in the year

2013 had attained finality and the petitioners did not even choose to pursue

their S.L.P. The objection taken by the petitioners to adjourn the execution

CR-2378-2020(O&M)

proceedings on the ground of  filing of the S.L.P, thus, apparently were only

to gain time and to delay the proceedings, as the defects in the said S.L.P

were never cured. Once the pleas with respect to the respondent no.1

Elizabeth being a non-existent person/not alive or the respondent no.2 not

being   the   authorized   Attorney   were   never   taken   up   before   the   Rent

Controller, Appellate Authority, or before the High Court while laying a

challenge to the eviction order, then it was not open to the petitioners, who

are Judgement Debtor/widow of Judgement Debtor, to raise the said issues

for the first time in the execution proceedings, so as to start another trial and

thus endlessly delay the execution proceedings, which is in the teeth of the

direction given by the Hon'ble Supreme Court in the case of Periyammal

(Dead) and others Vs. Rajamani and another reported as 2025 SCC

Online SC 507, in which the Executing Courts have been directed to

dispose of the execution proceedings within six months.

16. Further, a perusal of the impugned order dated 18.01.2018, vide

which the objections filed by the petitioners were dismissed, would show

that in para 4, it was specifically noticed that only objection which was

raised by the Judgement Debtors during the course of arguments, was, that

the decree under execution was under challenge and the same cannot be

enforced. It is argued by learned counsel for the respondents that the

petitioners are seeking to raise those objections which were never pressed

before the Executing Court.   The observations made in the said order

recording the fact that the only objection raised by the Judgement Debtor

was the one which has been noticed in para 4, is to be taken as correct, more

CR-2378-2020(O&M)

so when the present petitioners have not filed any review application before

the Executing Court stating that the other objections were also pressed

before the Executing Court.  The sole objection pressed by the petitioners

was rightly rejected by the Executing Court by observing that the judgement

and decree dated 05.03.2013 has been upheld up to the High Court.

Moreover, the S.L.P filed by the petitioner no.1 was never got listed and the

petition was withdrawn on 12.09.2017 without curing defects.  Thus, on the

said ground also, the petitioners are estopped from raising the objections, as

raised before this Court.  

17. Even in case the objections raised by the petitioners before this

Court to the effect that the respondent no.1 is a non-existent person or is

dead is considered on merits, it is relevant to note that the said objections

are meritless and frivolous.  A perusal of para 17 of the objection petition

dated 13.10.2016 (Annexure P-9), wherein the said objections have been

raised, would clearly show that the petitioners themselves are not sure as to

whether the respondent no.1 is alive or not.  No Death Certificate of the

respondent no.1 has been produced on record. It is apparent that the

petitioners are wanting a roving inquiry to be conducted so as to delay the

execution proceedings.  In the civil revision which was dismissed by the

High Court in the year 2016, the said arguments were never raised but in the

objections filed in the same year i.e. in the year 2016 to the execution

proceedings, the said objections have been raised for the first time, which

clearly show the malafide intent on the part of the petitioners.  A perusal of

the reply dated 17.07.2017 filed by the respondents to the said objection

CR-2378-2020(O&M)

petition clearly shows that it had been specifically stated that the said

Elizabeth had been residing in U.S.A since long, along with her sons and

she had given a Power of Attorney in favour of respondent no.2 which was

registered as per law and further the said Elizabeth had sent a fresh Power of

Attorney and an affidavit in favour of decree holder i.e. respondent no.2 and

also sent a bank statement, which also clearly shows that she was alive.  The

relevant portion of the said reply is reproduced herein under:-

“5.That the issuance of notice by the counsel

for the respondent to Mrs. Elizabeth at the address in District

Kangra is a result of collusion with the local post man and the

fact is well known to the respondents that she has been residing

in USA since long along with her sons. In this direction, the

applicant no.1 Mrs. Elizabeth has given a Power of attorney

in favour of the applicant no.2 which was registered with the

registrar as per law. The contention raised by the J.D. that the

POA is an unregistered document is totally wrong and denied

with vehemence. Moreover no such plea was ever raised by the

J.Ds earlier. It is further submitted that the D.H. Elizabeth has

further sent a fresh POA and an affidavit in favour of the D.H.

no.2 which has been attested by the proper authority. She has

also sent a copy of her passport. Copies of all the documents

are attached herewith.

6. The D.H. attaches herewith a copy of the bank statement of

D.H. no. 1 which clearly states that the a/c is live. The

respondents J.D. have not placed any document where from it

can be presumed that Elizabeth has died.”

18. In the said reply, it has also been specifically stated in para 14

of   the   preliminary   objections   that   the   earlier   objection   filed   by   the

Judgement Debtor had been dismissed on 16.08.2016.  All the zimni orders

CR-2378-2020(O&M)

of the Executing Court have not been produced before this Court to rebut

the said objection raised on behalf of the respondents.  In para 17 of the

reply on merits, it was specifically mentioned that the Power of Attorney

executed in the year 1986 was a registered document and that the certified

copy of the bank statement showing that the respondent no.1 was alive and

was residing in U.S.A along with her sons and also fresh affidavit duly

attested by the competent authority in favour of respondent no.2, was also

attached.

19. The petitioners in order to further delay the proceedings, had

filed an appeal against the order dated 18.01.2018 vide which the objections

filed by the petitioners had been dismissed, which was not maintainable but

was initially entertained by the First Appellate Court. Even in the said

proceedings, the respondents had produced an affidavit of Elizabeth, which

has   been   handed   over   to   the   Court   by   the   learned   counsel   for   the

respondents during the course of arguments and has not been disputed by

the counsel for the petitioners and has been taken on record as Mark B.  The

relevant portion of the same is reproduced hereunder:-

“AFFIDAVIT

I, Elizabeth d/o late Sh. Sadiq Masih r/o village Gaggal,

Tehsil and Distt. Kangra (H.P.) India-presently residing at 3582

Sentinel   Court   Hayward,   California,   94542   U.S.A-   do  hereby

solemnly affirm and declare under Oath the following:-

I am a Senior Citizen of U.S.A, aged under 77 years old and I am

very much alive.  There is NO doubt whether I am alive or not; this

Affidavit is a PROOF of that I am alive.  I had already furnished an

Affidavit on 13/04/2017 duly attested which is already in the court

CR-2378-2020(O&M)

records.

2. I am the owner of property bearing No.B-12/2, Cinema Road,

Batala, Distt. Gurdaspur, Punjab, India. As mentioned above, I am a

permanent resident of U.S.A (US Citizen); and therefore, I am unable

to look after my above mentioned property; hence I have given the

General Power of Attorney Wasika No.53, dated 5/5/1986, duly

registered by Registrar Dharamshala (H.P) to Mr. Kundan Lal Gill,

s/o late Sh. Samuel Gill r/o Kahnuwan Road, Near Methodist School,

Batala, Distt. Gurdaspur, Punjab, India.

3. That, said General Power of Attorney dated: 5/5/1986 is still in

force and will remain in force FOREVER. I have NOT cancelled said

General Power of Attorney, and confirm that the said General Power

of Attorney is Genuine, Legal, and Binding one, and the terms and

conditions of the said General Power of Attorney are still in force

and intact and will remain in force Forever.

4. That, I have a Bank Account with Punjab National Bank, branch

Gaggal (H.P), account number: 0678000100063207. I operate this

account from U.S.A and whereby I am helping Ranjeet Masih (my

nephew) through this account each month, who also has an account

with the same Punjab National Bank, branch Gaggal (H.P). I do visit

my parental home in Gaggal sometimes; my last visit was in the year

2010.

I am furnishing this Affidavit today on 4th day of June-2018.”

20. A perusal of the above affidavit would show that it has been

stated by the said respondent no.1 that she is a senior citizen of U.S.A and is

aged 77 years and is alive and that she had earlier furnished an affidavit on

13.04.2017 duly attested which is already on the court record.  The fact that

she had executed a registered Power of Attorney was also reiterated and the

details of her bank account, which was being operated by her from U.S.A,

was also given.  The other pages of the said affidavit show that the same has

CR-2378-2020(O&M)

been duly notarized by Jehanzeb Khan, Notary Public, California (U.S.A). It

is, thus, apparent that the petitioners have raised completely frivolous

objections.  

21. Reliance sought to be placed upon the filing of the appeal

against the impugned order dated 18.01.2018 and certain orders passed in

the said appeal, by the counsel for the petitioner, in fact, also goes against

the   petitioners.   Apart   from   the   fact   that   the   said  appeal   was   not

maintainable, it would be relevant to note that a perusal of the zimni orders

(Annexures P-21) passed in the said appeal would show that an application

for mesne profit was filed by the respondents on 04.07.2019 in the said

proceedings and the present petitioners had taken time for filing reply to the

said application on 01.08.2019, 22.08.2019, 26.09.2019, 07.11.2019 and

ultimately it was only on 17.12.2019 that the reply to the application for

mesne profit was filed.  Thereafter, before any order could be passed on the

said application for mesne profit, the petitioners withdrew the said appeal

vide order dated 05.03.2020 by making a statement that it was not within

their knowledge at the time of filing the appeal that the same was not

maintainable.   The   said   fact   is   apparent   from   the   statement   made   on

05.03.2022 by the petitioner no.1 along with his counsel.  It is surprising

that still an argument is sought to be raised on the basis of the proceedings

in the said appeal, although, even as per their own understanding, the said

appeal was not maintainable and was withdrawn.  

22. Further reliance sought to be placed upon the order passed by

the   Coordinate   Bench   of   this   Court   on   17.01.2019   vide   which   the

CR-2378-2020(O&M)

petitioners had filed a civil revision challenging an interim order dated

06.09.2018 passed in the abovesaid non-maintainable appeal, also does not

further   the   case   of   the   petitioners   as   the   said   revision   petition   was

withdrawn with liberty to file an application before the First Appellate

Court and although, an application was filed before the First Appellate

Court by the petitioners, but no benefit could be taken of the fact that the

said   application   was   not   decided,   as   it   was   the   petitioners   who   had

withdrawn the said appeal as being not maintainable. Judgement of the

Andhra Pradesh High Court in case of A.B. Ramulu Vs. B. Yadigir Reddy,

1993 CivCC 487 relied upon by the learned counsel for petitioners, is based

on completely different facts.  In the said case, the revision petition filed

had not arisen from execution proceedings and there was no final judgement

passed, whereas in the present revision petition, challenge has been made to

the order passed in the execution proceedings, after the judgement passed in

the eviction petition has attained finality.  Further, the factum of the death of

the principal in the said case was not in dispute, whereas in the present case,

as has been observed hereinabove, the factum of death is not even remotely

proved nor is there any Death Certificate on record and rather the averments

made by the petitioners even in the objection petition filed in the execution

proceedings, as has been detailed herein above, would show that the

petitioners, who are Judgement Debtor/widow of Judgement Debtor, are

themselves not sure of the respondent no.1 being alive or not or being a

non-existent person.  Thus, the very premise on which the judgement in case

of A.B. Ramulu (supra) has been passed, is completely different from the

CR-2378-2020(O&M)

case in hand.  

23. The falsity of the argument raised on behalf of the petitioners to

the effect that the respondent no.1 is a non-existent person is also apparent

from the fact that it was the case of the petitioner no.1 as well as the

husband of petitioner no.2, as has been noticed in paragraph 5 of the

judgement dated 05.02.2013 (Annexure P-3) that the respondent no.2 herein

had   already  received   the   rent   as   Attorney  of   respondent   no.1   herein

(Elizabeth) upto 01.04.1999.   The said stand of the present petitioners

recorded in paragraph 5 of the order of the Rent Controller has not been

shown to be incorrect or perverse.  From the above said, it is apparent that it

was admitted by the petitioner no.1 and the husband of petitioner no.2 that

respondent no.2 herein was an Attorney of respondent no.1 (Elizabeth) and

thus the plea of the petitioners taken for the first time in the execution

proceedings to the effect that the said Elizabeth is a non-existent person, is

apparently false.

24. By raising frivolous objections, the petitioners have been able

to hold on to the possession of the premises in question, inspite of the

eviction order having been passed in the year 2013, which had attained

finality, without even paying rent since November, 2019.  It is the case of

the respondents that the present market rent of the premises in question is

Rs.30,000/- per month.  On account of the conduct of the petitioners, this

Court was inclined to direct the petitioners to pay rent/mesne profit since

November, 2019, but has thought it appropriate to dismiss the present

revision  petition  while  granting liberty to the respondents  to institute

CR-2378-2020(O&M)

appropriate proceedings for claiming rent/mesne profit/compensation, in

accordance with law.

25. Keeping in view the above said facts and circumstances, the

impugned order dated 18.01.2018 (Annexure P-11), is upheld and the

present revision petition is dismissed.

         (VIKAS BAHL)

                   JUDGE

09.12.2025

lucky

Whether speaking/reasoned: Yes/No

Whether Reportable: Yes/No