- (1.) THIS is a defendants revision directed against an appellate order passed by the 2nd Additional District Judge, Ghazipur affirming an order of the Civil Judge dated 14-9-1971 directing an enquiry into the question of mesne profits at the stage of the preparation of the final decree in a partition suit.
(2.) THE plaintiff filed a suit for partition. A preliminary decree was passed In his favour. Under that decree, he was granted a half share in the properties in dispute. In the proceedings for preparation of the final decree, the plaintiff claimed that he was entitled to his share of the profits accruing on the properties in respect of which he had been granted a decree. The plaintiff alleged that he had been ousted from possession of those properties, and the defendant had been realising the profits thereof, hence he was liable to render accounts in respect of them, and the plaintiff was entitled to a decree for his share of profits in the same. An objection was raised by the defendant that a claim for mesne profits could not be made at the stage of the preparation of the final decree. The trial court rejected that objection and held that it was open to the court to consider the question of the plaintiffs interest in the profits realised by the defendant. Having held that the defendant was an accounting party in respect of the realisation, the learned Judge framed several issues on the question as to what was the defendants liability in them, if any. Aggrieved by that order, the defendant preferred an appeal and contended before the appellate court that at the stage of the preparation of the final decree, it was not open to the court. below to consider the question of mesne profits. The appellate court dismissed the appeal and affirmed the order of the trial Court holding that in a partition suit it was open to the court at the stage of the preparation of the final decree to adjust the equities between the parties and consider the question of awarding mesne profits to the plaintiff on the basis of his share in the properties in dispute. Aggrieved by the orders, the defendant has filed this revision. It was contended on behalf of the applicant that since the preliminary decree was silent on the question of mesne profits and no mesne profits had been claimed in the suit, it was not open to the courts below to direct an enquiry into that question at the stage of the preparation of the final decree.
(3.) THE courts below held that the plaintiff was ousted from possession of the properties in which he had a half share, and he had not been paid his share of profits derived from them. His claim in respect of them could, accordingly, be considered in the proceedings. This view appears to be sound. In Babburu Basavayya v. Babburu Guravayya (AIR 1951 Mad 938) (FB) it was held (at p. 943) : "....….. A partition suit in which preliminary decree has been passed is still a pending suit and the rights of the parties have to be adjusted as on the date of the final decree : Jadunath Roy v. Parameshwar Mullick, ILR (1940) 1 Cal 255 : (AIR 1940 PC 11). In such a suit the Court has not only to divide the common properties but has also to adjust the equities arising between the parties out of their relation to the common property, the property to be divided. The preliminary decree determines the moities of the respective parties and thereby furnishes the basis upon which the division of the property has to be made. There are other matters in addition to the moieties of the parties that have to be considered and decided before an equitable final partition can be effected. Among them are the realisation of common outstandings, the discharge of common liabilities, the distribution of the profits of the properties realised pending the suit, either in cash or by allotment of property of the requisite value, the grant of owelty, the provision of maintenances to parties entitled thereto. the allotment of lands on which improvements have been entitled to the sharer who has improved thereto, the allotment of alienated lands to the share of the alienor and other similar matter. Even after the passing of the preliminary decree it is open to the Court to give appropriate directions regarding all or any of these matters either suo motu or on the application of the parties. Order 20, R.18, C.P. Code does not prohibit the Court from issuing such direction, after the stage of a preliminary decree. It is open to the Court in order to prevent multiplicity of litigation and to do complete justice and effect an equal division of all the common assets and properties among the parties to direct an enquiry into the profits received or realised by one or some of them during the pendency of the suit and to award the others their proper share of such profits under its final decree. This enquiry can be ordered either as part of the preliminary decree itself or subsequently as a step towards the passing of the final decree, and in either case the result of the enquiry, has to be incorporated in the final decree." We are in respectful agreement with the view expressed in the case cited. In "K. Venkata Subbaiya v. K. Veeraiyya" (AIR 1955 Andh Pra 172), it was held : "In a suit for partition though there is no prayer in the plaint for the ascertainment of future profits from the date of suit and though there is no specific direction in the preliminary decree for such ascertainment, the Court is bound, under the provision of O.20, R.18, to direct such an enquiry. The right to an account of such profits is implicit in the right to a share in the common properties and need not be separately asked for. Even after the passing of the preliminary decree, it is open to the court to give appropriate directions either suo motu or on the application of the parties." In B.N. Thiagarajan v. B.N. Sundaravelu (AIR 1972 Mad 216), it was held that the question of mesne profits accruing from the property is not a separate item of partition, and a direction in respect of the same could be issued at the stage of the preparation of the final decree even though no such relief had been asked for in the plaint and the preliminary decree was silent on it. ;