D.N.Roy, J. - (1.) This is a decree holder's appeal arising out of proceedings under Section 8 of the U. P. Debt Redemption Act of 1940 for the amendment of decree. The appeal came up for hearing before a learned single Judge of this Court. He has referred it to a Division Bench as the case is of sufficient importance to merit decision by a Division Bench. The court of first instance held that the provisions of Section 8 of the U. P. Debt Redemption Act of 1940 were applicable to the case and that upon the reopening of the accounts the entire debt must be deemed to have been paid off. The court, accordingly under the provisions of Section 7 of the Act, declared that nothing remained due under the decree and directed that the decree be amended accordingly. Against that decision an appeal was taken by the dcree-holders, but it was dismissed by the lower appellate court. The lower appellate court concurred in the decision of the first court by holding that Section 8 of the Act was applicable to the case.
(2.) It is not disputed that the judgment-debtors had been agriculturists within the meaning of that term under Section 2 (3) of the Debt Redemption Act on all material dates. It is further not disputed that if the provisions of Section 8 of the Act were available to the debtor, then upon proper accounting the debt will be deemed to have been wiped off. The question therefore, is whether Section 8 of the Act has been rightly applied. To determine that question the facts may be briefly stated.
(3.) A mortgage was made on the 26th of February, 1918, in lavour of one Malkhan Singh. A second mortgage was made with respect to the same property on the 11th of December. 1919, in favour of one Ghulam Sibtain and under this second deed money was left with Ghulam Sibtain for the payment of the entire dues under the 1st mortgage. Ghulam Sibtain did not make the payment to the first mortgagee. The mortgagor redeemed the mortgage of Ghulam Sibtain when the first debt still remained unsatisfied. It was on the basis of the mortgage of the 26th of February, 1918, that the present decree had been obtained. The question arose before the learned Munsif as to whether on facts stated above the decree can be said to be "a decree to which this Act applies" passed before the commencement of this Act within the meaning of Section 2 (6) of the Debt Redemption Act of 1940. That the decree was passed before the commencement of this Act was admitted. But was it a decree to which the Debt Redemption Act of 1940 applied? Section 2(6) of the Act says that "decree to which this Act applies" means a decree passed either before or after the commencement of this Act in a suit to which this Act applies." Sub-clause (17) of Section 2 then goes on to define by stating that " 'suit to which this Act applies' means any suit or proceeding relating to a loan but does not include proceedings under the provisions of the U. P. Encumbered Estates Act, 1934." The term "loan" has been defined in Sub- Clause (9) of Section 2 and the relevant part of the definition is as follows:- " 'loan' means an advance in cash or kind made before the first day of June, 1940, recoverable from an agriculturist. .... .or from the property of an agriculturist .......but does not include an advance the liability for the repayment of which has by a contract with the borrower or his heir or successor or by sale in execution of a decree been transferred to another person.. ....." The courts below in interpreting the words:- "but does not include an advance the liability for the repayment of which has, by a contract with the borrower or his heir or successor, been transferred to another person" relied upon a Full Bench decision of this Court in Saran Singh v Miththan Lal, 1946 All LJ 91 : (AIR 1946 All 174) (A), and came to the conclusion that in the present case the liability for the repayment of the loan has not been transferred and the judgment-debtors were therefore entitled to the benefit of the Debt Redemption Act. In our opinion the courts below misconstrued the true import of the decision in Saran Singh v. Miththan Lal (A), cited above. In that case a simple mortgage was created in 1915 by the mortgagor over 136 bighas of land to secure repayment of the principal sum of Rs. 400/- and interest. In 1917 the mortgagor created a second mortgage over the same property to secure repayment of Rs. 7,000/- and interest, and at the same time, by agreement with the second mortgagee, left in his hands a sum of Rs. 436/- out of the second mortgage consideration for the express purpose of the first mortgage and interest thereon up to that date being discharged by the second mortgagee. In 1924 the mortgagor sold part of his equity of redemption in the mortgaged property and as a result of this sale the position in 1925 was that the equity of redemption in 75 bighas expectant on the mortgages of 1915 and 1917 had passed to certain purchasers, while the equity of redemption in the remaining 61 bighas remained vested in the mortgagor. Throughout this time the first mortgage of 1915 remained undischarged by the second mortgagee; and in 1927 the first mortgagee brought the suit for sale. As between the first mortgagee on the one hand and the mortgagor and the second mortgagee, on the other hand, there was no answer to the suit, and on October 29, 1927, the court passed a decree for sale in respect of Rs. 5,816/-in favour of the first mortgagee. In 1940 the first mortgagee applied for execution of his decree and conversely the mortgagor applied as an agriculturist for amendment of the decree of 1927 under Section 8 of the U. P. Debt Redemption Act. The question which arose was whether having regard to the definition of a "loan" contained in Section 2(9) of the Act, the sum secured by the first mortgage of 1914 could any longer be regarded as a "loan" once the second mortgagee had in 1917 as between himself and the mortgagor retained the sum of Rs. 436/- out of the advance made to the mortgagor on the second mortgage and thereby, as between himself and the mortgagor assumed the responsibility as on that date for paying it to the first mortgagee together with interest thenceforth accruing on it It was held that as between the mortgagor and the second mortgagee the effect of the 1917 transaction was to transfer the whole of the burden of the mortgage debt to the second mortgagee; and the mortgagor ceased to be beneficially interested in it, except possibly as a mere vehicle of being used and in that case he had an immediate right over against his second mortgagee. It was further observed that it was neither here nor there that this right of indemnity might have proved worthless in practice, since what the court had to construe was to construe the Act, not in the light of untoward contingencies, but on the footing of the legal position of the parties. In Saran Singh v. Miththan Lal (A), the previous decision of this Court had been reviewed. Saran Singh's case (A) appears to have been followed and approved by another Full Bench of this Court in Mahmud Hasan Khan v. Narain, ILR 1949 Allahabad, 502 : (AIR 1949 All 210) (B), and by a later Full Bench constituted of five learned Judges of this Court in Har Narain v. Sri Ram, AIR 1951 All 252 (C). It was again followed by a Division Bench of this Court in Chandra Shekhar v. Ram Tej, ILR (1951) 1 All 46 (D).;