M.Y.EQBAL,J. - (1.) IN this application under Article 227 of the Constitution of India is directed against the order dated 28.8.2004 passed by 2nd Additional Munsif at Jamshedpur in Execution Case No. 28 of 1998 whereby he has allowed the application filed by the respondent -decree holder for substitution of legal representatives in place of the deceased judgment -debtor.
(2.) THE facts of the lie in a narrow compass: Respondent -Tata Iron and Steel Company Ltd. (in short Decree Holder) obtained a decree against the father of the petitioner in Title Suit No. 171 of 1980. During pendency of the suit, petitioners' father died and the mother of the petitioners was substituted. The suit was decreed on 20.2.1989. Mother of the petitioners however, died on 13.10.1996. After the death of defendant -Judgment debtor respondent -decree holder filed execution case in 1998 being Execution Case No. 28 of 1998 against the deceased mother of the petitioners. The execution case remained pending for a long time. It was only in 2004 the decree - holder filed application for substitution of petitioners as legal representatives in place of deceased mother in the said execution proceeding. Notices were issued and the petitioners appeared and opposed the substitution petition on the ground inter alia that execution proceeding which was filed against a dead person, there cannot be any substitution after 12 years from the date of the decree. Learned Munsif after hearing the parties by the impugned order held that for the ends of justice, petitioners is to be substituted in the said execution case. Hence, this application. I have heard Mr. Rahul Das, learned Counsel for the petitioner and Mr. Manjul Prasad, learned Counsel for the respondent.
(3.) ADMITTEDLY , the suit was decreed on 20.2.1989 and the execution case was filed in 1998 being Execution Case No. 28 of 1998 against a dead person. After the expiry of 12 years from the date of the decree, application for substitution was filed. Now the only question that falls for consideration is as to whether application for substitution is maintainable?;