D.K. Jain, J. - (1.) LEAVE granted.
(2.) CHALLENGE in this appeal is to the judgment and order dated 18 November, 2004 rendered by a learned Single Judge of the High Court of Madhya Pradesh at Jabalpur, in Civil Revision No. 364 of 2004 filed under Section 115 of the Code of Civil Procedure, 1908 (for short 'the CPC'). By the impugned judgment, the learned Judge allowing the Revision Petition has set aside the order passed by the Second Additional District Judge, Jabalpur in Execution Case No. 2 of 2004, whereby and whereunder he had held that the objector Deepak Jain and D.K. Jain are the same person and proprietor of M/s Surya Trading Company - -the judgment debtor. Shorn of unnecessary details, the case of the appellant, in brief, is that it is engaged in the business of manufacture of cement. It required the services of Clearing and Forwarding Agents. Respondent No. 1, namely, Deepak Jain applied for the said agency in the name of a proprietary concern 'M/s. Deepak Jain' at 743, Sarafa Bazaar. In the application, he gave the reference of his father Shri S.C. Jain, Advocate, 744, Sarafa Bazaar. Both the properties, namely, 743 and 744 at Sarafa Bazaar are stated to be ancestral properties of Deepak Jain/D.K. Jain. The said respondent operated a Bank Account No. 454 with Punjab & Sind Bank for his dealings. He also had another account No. 453 with the same branch of the bank operated under the name and style of "M/s Surya Trading Company, Proprietor, D.K. Jain", respondent No. 2 in this appeal.
(3.) ACCORDING to the appellant, though the agency was in the name of a proprietary concern, styled as M/s. Deepak Jain, but after sometime, Deepak Jain started dealing with them as "M/s. Surya Trading Company, Proprietor, D.K. Jain" as well. He corresponded from both the addresses, namely, 743 and 744, Sarafa Bazaar. In discharge of his liability towards the appellant, the first respondent issued a Cheque in the sum of Rs. 10,68,335/ - dated 2nd August, 1992 from Account No. 453 of "Surya Trading Company" as D.K. Jain. However, the Cheque was returned unpaid. The appellant filed a Civil Suit for recovery of the said amount against "M/s Surya Trading Company, Proprietor D.K. Jain". The Suit was decreed ex - parte on 10 March, 1997. On summons being issued by the Executing Court, Deepak Jain appeared before the Court and filed objections, pleading that he was neither D.K. Jain nor proprietor of M/s. Surya Trading Company and not even a resident of 744, Sarafa Bazaar. Accepting the objections preferred by Deepak Jain, by order dated 14 August, 2001, the Executing Court held that the decree could be executed only against D.K. Jain and not against Deepak Jain. Aggrieved by the order passed by the executing Court, the appellant filed a Civil Revision before the High Court. Vide order dated 21st August, 2002, the High Court disposed of the Revision Petition with the following direction: After hearing the learned Counsel for the petitioner, this Revision is disposed of with the direction that in case petitioner files an appropriate application disclosing and specifying the identity of the proprietor, an enquiry thereon shall be held by the Executing Court and the same shall be decided in accordance with law.;