- (1.) Leave granted.
(2.) Though the respondents have been served, they are not appearing either in person or through counsel. We have heard the counsel for the appellant. Admittedly, the appellant had undertaken as a surety, on behalf of the defendant Dia Singh, for the due performance of the decree for a sum of Rs. 10,000/- including mesne profits payable by Dia Singh to the decree-holder. By the subsequent conduct, the decree-holder compromised with the principal judgment-debtor and a compromise was recorded in that behalf without reference to the surety.
(3.) The question, therefore, is whether the amount undertaken by the appellant towards mesne profits as surety could be recovered from him. Section 145 of C.P.C. provides thus: "Where any person has furnished security or given a guarantee - (a) for the performance of any decree or any part thereof......the decree or order may be executed in the manner herein provided for the execution of the decrees, namely, (i) if he has rendered himself personally liable against him to that extent .......and such person shall be deemed to be a party within meaning of S. 47." A conjoint reading of these clauses do clearly indicate that when a person has undertaken as a guarantor or a surety for the due performance of a decree or any part thereof, to the extent of the undertaking or guarantee, the guarantor or the surety is personally liable for due performance of the liability of the judgment-debtor to the decree-holder and the latter is entitled to proceed against him in the manner laid down in S. 145. But when the decree-holder himself had compromised with the principal debtor and had discharged himself from the liability to the performance of the decree, in law it must be a full satisfaction of the decree under S. 47 and the relevant rule in O. 21, C.P.C. Full satisfaction recorded in that behalf relieves the guarantor or surety from the obligation with the decree-holder and the decree-holder cannot seek any further remedy against the surety. The liability of the guarantor or surety is co-extensive with the judgment-debtor. The compromise entered by the decree-holder binds himself by his conduct and releases the guarantor or surety from the liability undertaken in the guarantee or surety bond for due performance of the decree. In case the compromise was with the consent of the guarantor or surety compromise with the principal judgment-debtor is for other liability other than the extent of the liability undertaken by the guarantor or surety, in that event the guarantor or surety is not relieved from his liability for due performance of the decree. Such is not the case here. The compromise was without reference to the appellant. The appellant must be deemed to be relieved from the liability from surety bond and the decree-holder, no longer is entitled to proceed against the appellant to recover Rupees 10,000/- from the appellant. The High Court is clearly in error in the impugned order made in C.R. No. 3040/89 dt. Jan. 29, 1990 dismissing his revision. The appeal is allowed. The execution petition shall stand closed as full satisfaction must be deemed to have been recorded. No costs.;