",
RAM BACHAN RAJ AND ORS.
v.
RAM UDAR RA! AND ORS.
JANUARY 18, 2006
[ARIJIT PASAYAT AND TARUN CHATTERJEE, JJ.]
B
....
y
Limitaion Act, 1963:
Article 136-limitationfor execution of decree-Held, reference having c
already been made to a three Judge Bench in ehiranji Lal's case; the malter
may also be placed along with that case.
On the question whether the period of limitation for filing the petition
for execution of decree starts running from the date of decree or when
~
the decree becomes enforceable, i.e. when it is signed,
D
\&._\
Refefring the matter to a three Judge Bench, the Court
HELD. There is some area of conflict amongst several two-Judge
Bench decisions of the Court. Noticing the conflict, reference has been
made to a three-Judge Bench in Chiranji Lat's case*. This case may be E
placed before Hon'ble the Chief Justice of India for appropriate orders
as regards listing it along with Chiranji la/'s case.
~ '
*Chiranji Lal (dead) by lrs. v. Hari Das (dead) by lrs. 120051 2 SCC
'
261; W B. Essential Commodities Supply Corpn. v. Swadesh Agro Farming
& Storage Pvt. ltd. and Anr., (19991 8 sec 315; Hameed Joharan (dead) F
and Ors. '" Abdul Salam (dead) by lrs. and Ors., [20011 7 SCC 573 and
Shankar Ba/ant lokhande (dead) by lrs. v. Chandrakant S. lokhande & Anr.,
1199513 sec 413, referred to.
CIVIL APPELLATE JURISDICTION: Civil Appeal No. 1100 of2000.
G
From the Judgment and Order dated 22.8.95 of the Patna High Court
I
in C.R. No. TJ.9194.
-i
I
S. Chandra Shekhar for the Appellants.
455
H
456
SUPREME COURT REPORTS
[2006) I S.C.R.
A
S.B. Sanyal, Akhilesh Kumar Pandey, Sudhanshu Saran and Abhishek
for the Respondents.
The Judgment of the Court was delivered by
ARIJIT PASA Y AT, J. The High Court of Patna dismissed the Civil
B Revision filed by the appellant summarily. Challenge in the Civil Revision
was to the order passed by the learned Subordinate Judge, VII, Patna, in
execution proceedings. By the said order Subordinate Judge held that the
plea raised by the appellant about the execution petition being barred by time
in terms of Article 136 of the Limitation Act, 1963 (in short the 'Limitation
C Act') was untenable.
Learned Subordinate Judge held that the period of limitation starts
running not from the date of decree, but when the decree becomes enforceable
i.e. when it is signed.
D
In support of the appeal strong reliance was placed on several decisions
of this Court i.e. W.B. Essential Commodities Supply Corpn. v. Swadesh
Agro Farming & Storage Pvt. Ltd. and Anr., (1999] 8 SCC 315 Hameed
Joharan (Dead) and Ors. v. Abdul Salam (Dead) by lrs. and Ors., (200 I] 7
sec 573.
E
In Hameed Joharan 's case (supra) it was held after referring to the
meaning to the word 'enforce' from various dictionaries words 'when the
decree or order becomes enforceable' should be read in literal sense and as
per intention of the legislators 12 years period is to be reckoned from the date
the decree became enforceable i.e. the date of the decree or order .
. F
Per contra, learned counsel for the respondents submitted that the correct
position of law is expressed in Shankar Ba/ant lokhande (Dead) by lRs. v.
Chandrakunt S. Lokhande & Anr, [1995] 3 SCC 413 and in other two cases
the correct principles in law were not kept in view. We find that there is some
area of conflict amongst several two-judge Bench decisions. It is also to be
noticed that noticing the conflict between these judgments, reference has
G been made to a three-Judge Bench in Chiranji Lal (dead) by lrs. v. Hari Das
(dead) by Lrs .. f2005] 2 SCC 261.
H
This case may also be placed before Hon'ble the Chief Justice of India
for appropriate orders to be placed alongwith Chiranji Lal 's case (supra).
R.P.
Appeal referred to three Judge bench.
f
Lex