MOHD SAYED Vs. NIZAMUDDIN

JUDGEMENT

(1.) IN a decree for a petty amount of Rs. 823/ - the judgment debtor was directed to be sent in civil prison in the year 1973, by an order dated the 21st March, 1973 of the Civil Judge, Nagpur. In an appeal before the District Judge, Merta, it was of the opinion that the direction of the Executing Court to send the judgment debtor to the civil prison cannot be sustained under Section 51, Code of Civil Procedure.

(2.) THE question which was considered was, whether it was approved that judgment -debtor has sufficient means to pay the decretal amount and still refused or neglected to pay the amount, under Section 51 CPC. The evidence of Mangilal has been discarded on the ground that even if the judgment debtor is doing business, it is of very petty nature.

(3.) IN view of the circumstances of the case, mentioned above, I arts of the opinion that the judgment debtor should be allowed an opportunity to pay the amount by easy instalments of Rs. 50/ -per month. If he fails to pay the above amount of Rs. 50/ -per month by committing two defaults successively, the Executing Court should again allow opportunity to the parties to adduce fresh evidence regarding condition of the judgment debtor, and whether now the prayer for sending him into civil jail can be accepted under Section 51 CPC. In that case, both the parties would be allowed opportunity of adducing fresh evidence because, whatever might have been the condition of the judgment debtor upto 1976 years, now We are in the year 1985, and no amount has been paid so far, if the judgment debtor persists on non -payment even in instalments, the decree holder should be allowed to prove that any of the conditions mentioned in Section 51 CPC are now fulfilled.