ANJANI KUMAR, J. - (1.) BY means of present writ petition under Article 226 of the Constitution of India petitioner, who were the opposite parties before the Revisional Court, have challenged the order passed by the Revisional Court dated 13 -11 -1997, copy of which has been annexed as Annexure 4 to the writ petition, whereby the Revisional Court has allowed the revision filed by the revisionist permitting the execution of the compromise decree, which has arrived at between the parties during the pendency of the revision before the Revisional Court.
(2.) THE facts leading to the filing of present writ petition are that petitioners landlord filed suit No. 642 of 1977 for arrears of rent and ejectment against the respondent No. 3 (defendant in the suit). The aforesaid suit was decreed for arrears of rent and ejectment on 22 -9 -1982 by the Small Causes Court. Aggrieved by the aforesaid decree dated 22 -9 -1982, revisionist respondent No. 3 filed revision No. 715 of 1982 before the Revisional Court under Section 25 of the Provincial Small Causes Courts Act, which was pending before the Revisional Court when a compromised have arrived at between the parties and the revision was dismissed by VII Additional District Judge, Allahabad vide order dated 24 -5 -1998 in terms of the compromise and the decree passed by the trial Court is modified as compromise decree. On 2 -1 -1990 the landlord decree -holder filed an application for execution of the compromise decree wherein it has been agreed upon that the defendant respondent No. 3 shall not be liable for ejectment. The respondent No. 3 filed objection against the compromise decree and its execution, which was rejected by the executing Court under Section 47 of Code of Civil Procedure vide its order dated 5 -2 -1994. Thereafter, respondent No. 3 filed civil revision No. 67 of 1994 against the order dated 5 -2 -1994 stating therein that this decree being a compromise decree and has been given effect to and thus has become unexecutable. The Revisional Court allowed the revision filed by the judgment -debtor vide its order dated 13 -11 -1997 and held that the rejection of the objection by the executing Court is not inconsonance with the law. The Revisional Court has held that in view of the compromise decree, which has resulted into compromise decree created a new tenancy and therefore, the compromise decree has exhausted and is no more open for execution and after setting aside the order passed by the trial Court allowed the revision. Sri M. Islam, learned Counsel appearing on behalf of the petitioners has challenged the order passed by the Revisional Court dated 13 -11 -1997 on the ground that it is clear from the perusal of the compromise decree that had it is clear that in case the defendant defaults in complying with the condition of the compromise decree passed which was a special matter of the revision before the Revisional Court before whom the said compromise was arrived at, will be open and available for execution, therefore, the view taken by the Revisional Court in allowing the revision suffers from manifest error of law. On the contrary, learned Counsel appearing on behalf of the contesting respondents relied upon a decision of this Court reported in 1973 Allahabad 40, M/s. Chitra Talkies v. Durga Dass Mehta. The relevant paragraphs 7 and 8 of the aforesaid judgment, which has relied upon by learned Counsel for the petitioners are quoted below: (7) I am inclined to agree with the contention of the learned Counsel for the judgment -debtor respondent that the new contract of tenancy entered into between the decree -holder and the judgment -debtor by which a fresh tenancy in the cinema building was created in the latter's favour with effect from 1 - 8 -1965 was not an adjustment of the decree in execution. My initial reaction was that the provisions of Rule 2, Order XXI of the C.P.C. were applicable only to a decree of any kind under which money was payable and the decree in execution in the instant case being one for the delivery of possession, those provisions were not attracted to it. This view of mine found support from a decision of the Madras High Court in the case of Narayanaswami Naidu v. Rangaswami Naidu, AIR 1926 Mad 749. But my attention was drawn to the Division Bench decision of our Court in Sri Ram v. Lekhraj, AIR 1952 All 814, in which the Madras view was dissented from and it was held that provisions of Order XXI, Rule -applied to all kinds of decree or decrees under which money was payable. (8) The basic question, therefore, that remains to be considered is whether the creation of a new tenancy in favour of the judgment -debtor was an adjustment of the decree in execution. The decree in execution in the instant case was for delivery of possession by eviction of the judgment -debtor. The process of execution is nothing but an assistance given by the Court to the decree -holder varying from case to case depending on the nature of the decree. The judgment -debtor in the instant case in execution through the assistance of the officers of the Court was liable to be dispossessed physically. Once the judgment -debtor was dispossessed through the process of the Court full satisfaction would be accorded to the decree -holder and the decree will stand fully satisfied. The adjustment contemplated under Rule 2 of Order XXI, CPC is the satisfaction of the decree, wholly or in part. As pointed out above under the decree in execution in the instant case satisfaction could only be accorded to the decree -holder by dispossession of the judgment -debtor, that is, his physical removal from the cinema building by the assistance of the officers of the Court. If without the assistance of the officers of the Court the judgment - debtor vacates either at his own initiative or at the initiative of the decree -holder, then that would amount to accord satisfaction to the decree -holder outside the Court, that is, without the assistance of the machinery of the Court. It would then be an adjustment within the meaning of Rule 2 of Order XXI of the decree in execution. Viewed in this light, I fail to understand how the decree in the instant case can be said to have been adjusted when there has been no vacating of the possession of the cinema building by the judgment -debtor at all and his right to remain in possession is recognised by the decree -holder on the basis of a fresh contract of lease. What the decree -holder in fact has done is saying to the judgment - debtor that I do not want you to vacate the premises and with effect from 1 -8 -1965 I recognise your occupation as a tenant under the contract of lease. In doing so I do not think that the decree -holder could be said to have seen intending to accord satisfaction to the decree in execution when under some arrangement arrived at between the decree -holder and the judgment -debtor new rights are created by entering into fresh contract quite inconsistent with the rights determined under the decree in execution. The right which was determined in the decree in execution was that the tenancy had stood legally terminated and the decree -holder as landlord was entitled to the delivery of vacant possession by the judgment -debtor. In the arrangement arrived at between the decree -holder firm and the judgment - debtor to the decree -holder but on the other hand a situation to the contrary came into existence, namely, as a lessor the decree - holder was to put in possession the judgment -debtor who had become a new tenant. It does not make any material difference to my mind, that the judgment -debtor was in occupation from before. Under the arrangement between the decree -holder and the judgment - debtor by which a new tenancy was created in favour of the latter, the decree in execution was not being adjusted in the sense as explained by me above. On the other hand an arrangement a new between the parties on contractual basis, quite foreign to the rights determined by the decree in execution, was arrived at between the parties. I may illustrate my point. A decree for possession is obtained by the owner of a land against a trespasser. The owner puts that decree in execution but pending the execution the owner decree -holder sells the land on which the trespass was committed to the judgment - debtor and a sale -deed is executed and duly registered evidencing the transaction. The decree -holder owner admits to have sold the property. The judgment -debtor does not apply to the Court, neither the decree -holder brings it to the notice of the Court that a sale of the property in suit had taken place by which the said property stands transferred to the judgment -debtor. The question is can the owner decree -holder still in execution through the assistance of the Court dispossess the judgment -debtor? The obvious answer is in the negative. If such transactions were to amount to adjustment of the decree in execution requiring certification by the executing Court, then much difficulty will arise. I do not think the authorities cited by the learned Counsel for the decree -holder appellant lay down any such wide proposition of law that in no case a transaction which makes a decree ineffective entered into between the decree -holder and the judgment -debtor can be set up as a bar to the execution unless it has been got certified under Rule 2 of Order XXI, CPC. Indeed faced with such a situation in the case of AIR 1952 All 814 (supra) relied on by the learned Counsel for the appellant the learned Judges observed as follows: Order XXI, Rule 2 of the CPC is a counter -part of Order XXIII, Rule 3 in the execution proceedings. The provisions of Order XXIII, Rule 3, CPC can be extended to the execution proceedings. It is manifestly unjust that after the parties have arrived at an agreement or the adjustment of a decree and one of them has even performed a part of the agreement the Court should not given recognition to such an agreement and allow any party of resile from it.
(3.) IN reply Sri M. Islam, learned Counsel appearing on behalf of the petitioners has relied upon a decision reported in AIR 1978 Supreme Court 22, Smt. Nai Bahu v. Lala Ramnarayan and others. Paragraphs 14 and 15 are relevant for the purposes of present controversy, which are reproduced below: (14) It is true that a decree for eviction of a tenant cannot be passed solely on the basis of a compromise between the parties (see K.K. Cha v. R.M. Seshadri, (1973) 3 SCR 691: AIR 1973 SC 131). The Court is to be satisfied whether a statutory ground for eviction has been pleaded which the tenant has admitted by the compromise. Thus dispensing with further proof, on account of the compromise, the Court is to be satisfied about compliance with the statutory requirement on the totality of fact of a particular case bearing in mind the entire circumstances from the stage of pleadings up to the stage when the compromise is effected. (15) When a compromise decree is challenged as a nullity in the course of its execution the executing Court can examine relevant materials to find out whether statutory grounds for eviction existed in law. If the pleadings and other materials on the record make out a prima facie case about the existence of statutory grounds for eviction a compromise decree cannot be held to be invalid and the executing Court will have to give effect to it. ;