LexSH. JANGLI AND ORS. versus SMT. BHAGWATI AND ORS.
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A B c SH. JANGLI AND ORS. v. SMT. BHAGWATI AND ORS. SEPTEMBER 12, 1995 [K. RAMASWAMY, B.P. JEEV AN REDDY AND B.L. HANSARIA, JJ.] Punjab Security of Land Tenures Act, 1953/Punjab Pre-emption Act, 1913: Agricultural land-Sold in execution of a decree-Another sale deed in respect of same land registered in execution of decree in a suit for specific pe1fonnance-Appellant-Tenant obtained decree in a suit for pre-emp- tion-Appellant's suit for declaration of title dismissed-Held, appellant neither because of nor independently of pre-emption decree can have any D declaration of title. Respondent No. 9 was the owner of the land in dispute. She suffered a money decree in suit No. 377/66 filed by respondents No. 1 to 3. The land was sold to respondent No. 11 in execution of the decree. The sale was E confirmed on March 21, 1978. Meanwhile 'X' entered into an agreement of sale of the said land with respondent No. 9 and he filed a suit for specific performance, which was decreed on October 18, 1968 and in execution of the decree 'X' got the sale deed registered in his favour. The appellant filed a suit for pre-emption under the punjab Pre- p emption Act, 1913 against respondent No. 9 and 'X' claiming preferential right as a tenant. The said suit was decreed on 26.5.1970. During the execution proceedings of Suit No. 377/66 the appellant filed objections under s.47 of the Code of Civil Procedure, 1908 seeking to set aside the sale, which was dismissed. Thereafter, the appellant filed suit No. 77176 for G declaration of his title and for permanent injunction. The trial Court dismissed the suit. The appeals were also dismissed by the first appellate court and the High Court. Aggrieved, the appellant filed the present appeal. On the question whether the appellant was entitled to a declaration H of his title to the -properties against respondent No. 11 and whether he 578 ... JAN"GLJ '. BHAGWATI 579 could challenge the money decree because of, or independently of pre-emp- A tion decree, Dismissing the appeal, this Court HELD : The appellant can neither because of nor independently of pre-emption decree have any declaration of title. Though initially he had B his right as a tenant, his tenancy rights stood merged in his title after the pre-emption decree and he became the owner. He derived his title from respondent No. 9, who was a judgment-debtor in money decree. He sought to set aside the decree by filing objections under s.47 of the Code Civil Procedure, 1908 and the same was dismissed. Since the property was C subject to attachment pending suit, the decree-holder in Suit No. 377/66 became entitled to proceed against the property which was rightly sold in execution. Therein, the 11th respondent had become the auction-purchaser and the sale was confirmed in his favour. Thus he acquired the title to the property through the decree-holder. The title of respondent No. 9 thus stood transferred to the 11th respondent through court decree. The appel- D lant being a derivative title-holder is bound by the decree as judgment- debtor. [580-H, G, 581-A-C] Vennarakkal Kallalathil Sreedharan v. Chandramaath Balakrishnan & Anr., JT (1990) 1 SC 390, cited. CIVIL APPELLATE JURISDICTION : Civil Appeal No. 2110 of 1979 From the Judgment and Order dated 11.4.79 of the Punjab & E Haryana High Court in R.S.A. No. 532 of 1979. F S.N. Mehta, Mahendra Singh, Ajit Kr. Pandey and Ashok Tiwari for the Appellants. Ranbir Yadav for the Respondent No. 11. Manoj Swarup, Adv. (NP) for the Respondent. The following Order of the Court was delivered : G This appeal by special leave arises from the judgment and decree dated April 11, 1979 of the High Court of Punjab & Haryana passed in H 580 SUPREME COURT REPORTS [1995) SUPP. 3 S.C.R. A RS.A. No. 532/79, dismissing the second appeal in limine. The controversy relates to land, measuring 48 kanals 7 marlas situated in Khewat Nos. 31 and 32 in Faridpur Village. The land originally belonging to Smt. Ajudhia, the 9th respondent. The appellant claimed to be a tenant under her. She admittedly suffered money decree in Suit No. 377/66 filed by respondent B Nos.l to 3 against her. Pending suit, the plaintiff, got an order of attach- ment before judgment under Order 38 Rule 5, CPC by which the lands were encumbered for the realisation of the decree, if ultimately passed. The suit was decreed on March 20, 1968. In execution of the decree, the said
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