COLLECTOR OF ETAWAH Vs. BINDRABAN

JUDGEMENT

(1.) This appeal has been filed as an appeal against an order made in execution of a decree. This seems to be wrong. The appellant brought a suit for recovery of possession over three properties and he asked for mesne profits. The suit was decreed in respect of one of the properties and a certain order was passed in respect of mesne profits. It was to the effect: "The amount of mesne profits will be settled in the execution department."

(2.) The appellant made an application to the Court below for preparation of a final decree under the provisions of Order 20, Rule 12 (2), Civil P. C. His application has been disallowed on the ground that the judgment did not direct payment of any mesne profits to the appellant. It is against this order that the present appeal has been filed.

(3.) The assessment of mesne profits is a proceeding in the suit and it has nothing to do with the execution department. When the mesne profits are assessed a final decree is to be passed under the provisions of the Civil Procedure Code already quoted. The law requires the plaintiff in a claim for mesne profits, to assess the amount of mesne profits and to pay court-fee on that amount. When on a subsequent enquiry an assessment of mesne profits is made, if any further court- fee is payable, it has to be paid. On payment of the court-fee a regular decree comes into existence. The same rule would apply to the present case.