LexKART AR SINGH @ NARANJAN SINGH AND ORS. versus STATE OF PUNJAB
Open in Lexace · Ask the AI about this caseJudgment (excerpt)
A KART AR SINGH @ NARANJAN SINGH AND ORS. B v. STATE OF PUNJAB MARCH 21, 1995 [K. RAMASWAMY, N. VENKATACHALA AND S. SAGHIR AHMAD, JJ.] Code of Civil Procedure, 1908: C S.144--Doctrine of Restitution-What is-'Consequentially~eaning of-Obligation on the party to the suit who received the benefit of the e"oneous decree-Restitution to the other party for what he has /osHncludes interest thereon. Certain lands of the appellants were acquired under S.4(1) of t'1e D Land Acquisition Act and he was awarded a sum df Rs. 1,30,949.30. On reference the compensation was enhanced @Rs. 300. per maria. On appeal by the State, it was reduced to Rs. 255 per maria. Pending appeal, the appellants executed the decree and recovered the enhanced compensation with interest. E . · State filed an application under s.144 CPC for restitution of the excess amount with interest. Appellants deposited the excess amount and the District Judge disallowed the interest payable thereon. On appeal, High Court directed the appellants to pay interest. F In appeal to this Court, the appellants contended that the respon- dent was not entitled to interest since there was no direction to pay interest. Dismissing the appeal, this Court. G HELD: 1.1 The owner or the person interested in the land when recovered the compensation under the award and decree ·which was reversed, varied or modified appeal, the court is empowered under s.144 CPC to restitute the amount to the State with interest or quantified damages or by way of compensation. (924-G) H 1.2 The condition precedent for restitution,.is that the decree of the i 922 1- i KARTARSINGHv. STATE 923 trial court must be reversed or varied in appeal or otherwise. The word A "consequentially" lays emphasis on the obligation on the party to the suit or proceedings who received the benefit of the erroneous decree to make restitution to the other party for what he has lost. [924-D] 1.3 The judgment-debtor is entitled to get back not only the sum recovered but also the interest thereon or damages or compensation for B the period that the amount had been retained by him. The reason being that the person who has taken the money improperly from the judgment- debtor has to restitute to him the amount as a corollary with interest r during the time that the money has been withheld from him. [924-F] c CIVIL APPELLATE JURISDICTION: Civil Appeal No. 4155 of 1995. From the Jli.dgment and Order 5.11.85 of the Punjab and Haryana High Court in E.F.A. No. 1374 of 1985. Uma Dutta for the Appellants. G.K. Bansal for the Respondent. The following Order of the Court was delivered : Leave granted. For the lands of the appellants acquired by the notification under s.4(1) of the Land Acquisition Act, published on October 15, 1971, the Land Acquisition Collector, in his award dated January 24, 1973, awarded D E a sum of Rs. 1,30,949.30. On reference, the Addl. District Judge, by his p award and decree dated August 27, 1975, enhanced the compensation at the rate of Rs. 300 per marla but, on appeal by the respondent in RF.A. No. 15/1976, it was reduced to Rs. 255 per maria. Pending appeal, the appellants had executed and recovered the enhanced compensation with interest on May 27, 1976. The State, therefore, filed an application under s.144 CPC on February 28, 1983 for restitution of the excess amount with G interest payable thereon. The appellant had deposited principal excess amount of Rs. 57,920.26 on February 21, 1.985. The District Judge by his order dated March 15, 1985 while upholding restitution of the excess amount, disallowed interest payable thereon. On appeal, the High Court, by the impugned order in Execution P.A. No. 1374/85 dated November 5, H 924 SUPREME COURT REPORTS [1995] 2 S.C.R. A 1985 direct~d the appellants to pay interest. Thus this appeal by special leave. Learned counsel for the appellants vehemently contended that in an application for restitution under s.144 of the CPC, the respondent is not entitled to the interest, since there was no direction to pay interest. We B find no force in the contention. Admittedly, the appellants had realised the enhanced amount of compensation with interest computed under s.28 of the Act. Under s.144 C.P.C., the doctrine of restitution contemplates that C where a property was received by a decree-holder in execution of a decree which, on appeal, either in whole or in part thereof, is subsequent
Excerpt shown. Read the full judgment & AI analysis in Lexace.