- (1.) These appeals have been filed, for setting aside the order dated March 20, 1990, passed by the High Court allowing the civil revision application which had been filed on behalf of the respondent - decree holder.
(2.) There is no dispute that the land in question was transferred in favour of the appellant No. 1 by one Kishan Chand and Jagdish Change in the year 1980. Thereafter a suit for pre-emption was filed on behalf of the respondent. That suit was decreed on 27-8-1983. The appeal filed on behalf of the appellants was dismissed by the Court of appeal on 30-11-1983. Second appeal filed on behalf of the appellants was also dismissed by the High Court on 5-4-1984. Thereafter, the decree-holder-respondent took steps for execution of the decree for pre-emption of the lands in question in the year 1984. An objection was taken before the executing Court that as only share in the land in question had been transferred the decree passed for pre-emption cannot be executed. That objection found favour with the executing Court. Being aggrieved by the order passed by the executing Court the respondent filed civil revision before the High Court which has allowed by the impugned order. The High Court after referring to the earlier judgments of the said Court including the Full Bench judgment observed: "The proposition laid down in the Full Bench Judgment, referred to above, has no applicability to the facts of the present case. In that case the question was as to whether the sale was of specific Khasra No. out of the joint land. The question of getting the physical possession of the specific Khasra Nos. out of the joint holding is governed by the provisions of the Code of Civil Procedure, which provides as to how the decree for immovable property is to be executed. Admittedly, the decree is for specific khasra Nos. which were sold to the vendee by the vendor. That being so, the decree-holder is entitled to the physical possession of the specific khasra Nos. though it may be open to the judgment-debtors to make adjustments at the time of partition, if any."
(3.) Faced with this situation aforesaid, on behalf of the appellants it was submitted before the High Court that as the relevant provisions of the Punjab Pre-emption Act, 1913 had been declared to be unconstitutional by the Constitution Bench of this Court in the case of Atam Prakash v. State of Haryana, reported in (1986) 2 SCC 249, the decree passed in the suit for pre-emption filed on behalf of the respondent shall be deemed to be nullity and as such decree cannot be executed. The High Court rejected the said objection. This Court in the case of Atam Prakash v. State of Haryana, AIR 1986 SC 859, has specifically said in respect of decrees which had become final as follows:(Para 14) "We are told that in some cases suits are pending in various Courts and, where decrees have been passed, appeals are pending in appellate Courts. Such suits and appeals will now be disposed of in accordance with the declaration granted by us. We are told that there are few cases where suits have been decreed and the decrees have become final no appeals having been filed against those decrees. The decrees will be binding inter-parties and the declaration granted by us will be of no avail to the parties thereto." (emphasis supplied) It is therefore, apparent that where the suits have been decreed and such decrees have become final since no appeals have been filed against the same, the said decrees are binding inter-parties and the declaration made by the Supreme Court if of no avail to the parties thereto.;