BALESHWAR MISHRA Vs. JAMIL KHAN
LAWS(ALL)-2004-8-251
HIGH COURT OF ALLAHABAD
Decided on August 25,2004

BALESHWAR MISHRA Appellant
VERSUS
JAMIL KHAN Respondents


Referred Judgements :-

GANPAT SINGH VS. KAILASH SHANKAR [REFERRED TO]
MANGAL PRASAD VS. KRISHNA KUMAR MAHESHWARI [REFERRED TO]



Cited Judgements :-

FASALUDDIN K.S. VS. SHAHEER [LAWS(KER)-2022-8-34] [REFERRED TO]


JUDGEMENT

- (1.)This writ petition under Article 226 of the Constitution of India is directed against the orders dated 9-3-2004 passed by the District Judge, Deoria, in Civil Revision No. Nil of 2004 and the order dated 5-2-2004 passed by Civil Judge (Senior Division) in Misc. Execution Case No. 104 of 2003 and further relief of striking off the Execution Case in 25 of 1985. The facts leading to filing of the writ petition are as under :
(2.)The petitioner's father late Ganga Mishra took a loan of Rs. 1350/- from respondent in the year 1974. As the loan was not repaid, the respondent filed a suit being Suit No. 67 of 1978 in the Court of Judge Small Causes for the recovery of Rs. 1350/- against the petitioner's father late Ganga Mishra which was decreed on 25-7-1979. A revision was filed by Ganga Mishra against the said decree dated 25-7-1979 under Section 25 of the Provincial Small Cause Courts Act, 1887, which was also dismissed on 27-2-1980. The respondent-decree holder put the decree to execution. Before the executing Court the judgment debtor, petitioner's father filed objection under Order XXI, Rule 37 read with Section 47 of the Code of Civil Procedure that the decree cannot be executed. The executing Court dismissed the objection filed by the judgment-debtor. The process of litigation went on and after the revision filed by the judgment-debtor, petitioner's father was dismissed he filed a writ petition before this Court being Writ Petition No. 7836 of 1981 which was also dismissed by this Court. The executing Court proceeded with the matter. Before the executing Court, now the judgment debtor who has been substituted by the present petitioner, filed objection under Order XXI, Rule 66 of the Code of Civil Procedure on the ground of procedural defects and also on the ground that the provisions of Order XXI, Rule 54 and 66 of the Code of Civil Procedure have not been complied with. The executing Court by the order dated 20-8- 1994 rejected the objection of the judgment debtor under Order XXI, Rule 66. Thereafter the property was put to auction on 8-7-1995 but auction could not take place and when the petitioner came to know of the auction fixed for 8-7-1995, he filed objection under Order XXI, Rule 90 read with Section 151 of the Code of Civil Procedure on 14-8-1995 along with an application under Section 5 of Indian Limitation Act for condonation of delay, if any, in filing the objection. This objection along with delay condonation application was registered as Misc. Case No. 165 of 1995. The executing Court after hearing the parties allowed the application filed by the judgment debtor for condonation of delay in filing the objection under Order XXI, Rule 90 of the Code of Civil Procedure. Against the order allowing the application for condonation of delay a revision was filed being Civil Revision No. 43 of 1996 by the respondent decree holder which was allowed by the Court of V Additional District Judge, Deoria by the order dated 17-1-2000. Against the aforesaid judgment the petitioner judgment debtor filed writ petition being Writ Petition No. 17280 of 2000 before this Court which was dismissed by this Court on 3-5-2000. Thereafter the judgment debtor filed objection under Section 47 of the Code of Civil Procedure which was registered as Misc. Case No. 104 of 2003. The objection was regarding the alleged procedural defects in the execution. These objections were dismissed by the executing Court on 5-2-2004 aggrieved by the order of rejection the judgment debtor preferred a revision being Civil Revision No. Nil of 2004 which was summarily dismissed on 9-3-2004. Thus, this writ petition.
(3.)Learned counsel for the petitioner has argued that in view of the provisions of the U. P. Debt Relief Act, 1977, since the petitioner is covered by the definition of "small farmer", the decree against the petitioner cannot be passed and decree being null and void, cannot be executed against the petitioner. From the perusal of the provisions of the U. P. Debt Relief Act, 1977 (in short The Act') it is clear that the definition of "small farmer" is given, under Section 2(11) of the said Act which is reproduced below: "(11) "small farmer" means a person residing in a village who, on the date of commencement of this Act, hold unirrigated land exceeding one hectare but not exceeding two hectares, and whose principal source of livelihood is income from agricultural land or by manual labour on such land and includes a person cultivating land as an asami or as share cropper".


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