144. Application for restitution.—
(1) Where and in so far as a decree 4[or an order] is 5[varied or
reversed in any appeal, revision or other proceeding or is set aside or modified in any suit instituted for the
purpose, the Court which passed the decree or order] shall, on the application of any party entitled to any
benefit by way of restitution or otherwise, cause such restitution to be made as will, so far as may be, place
the parties in the position which they would have occupied but for such decree 4[or order] or 6[such part
thereof as has been varied, reversed, set aside or modified]; and for this purpose, the Court may make any
orders, including orders for the refund of costs and for the payment of interest, damages, compensation and
mesne profits, which are properly 7[consequential on such variation, reversal, setting aside or modification
of the decree or order].
1. Ins. by Act 104 of 1976, s. 46 (w.e.f. 1-2-1977).
2. Ins. by s. 47, ibid. (w.e.f 1-2-1977).
3. The words “with the previous sanction of the G.G, in C.” omitted by Act 38 of 1920, s. 2 and the First Schedule I, Pt. I
4. Ins. by Act 66 of 1956, s. 13 (w.e.f. 1-1-1957).
5. Subs. by Act 104 of 1976. s. 48, for “varied or reversed, the Court of first instance” (w.e.f. 1-2-1977).
6. Subs. by s. 48, ibid., for “such part thereof as has been varied or reversed” (w.e.f. 1-2-1977).
7. Subs. by s. 48, ibid., for “consequential on such variation or reversal” (w.e.f. 1-2-1977).
79
[Explanation.—For the purposes of sub-section
(1), the expression “Court which passed the
1
decree or order” shall be deemed to include,—
(a) where the decree or order has been varied or reversed in exercise of appellate or revisional
jurisdiction, the Court of first instance;
(b) where the decree or order has been set aside by a separate suit, the court of first instance
which passed such decree or order.
(c) where the Court of first instance has ceased to exist or has ceased to have jurisdiction to execute, it,
the Court which, if the suit wherein the decree or order was passed were instituted at the time of making
the application for restitution under this section, would have jurisdiction to try such suit.]
(2) No suit shall be instituted for the purpose of obtaining any restitution or other relief which could
be obtained by application under sub-section
(1).
