Chinnammal vs Nagarathinammal

This revision is directed against the order passed by the X Assistant Judge, City Civil Court. Madras, dismissing E. P. No.1758 of 1981 in O.

S. No. 1664 of 1959 filed by the revision petitioner on two grounds, namely, that the petitioner being a purchaser is not entitled to maintain the

execution petition and therefore the decree for the relief of permanent injunction cannot be executed and further the decree for injunction runs with

the land and cannot be executed by the purchaser.

As regards the first point, learned counsel for the respondent also conceded that in view of the provisions of Section 146, C.P.C. and the

Explanation added to O. 21, R. 16, certainly the purchaser of the property which is the subject-matter of the decree, without assignment, can

maintain the execution application As regards the second contention whether the purchaser can maintain the execution petition for disobedience of

the decree by injunction, learned counsel for the revision petitioner only submitted that even though there is no decision of this Court on this point,

yet it cannot be said that it is a personal one as it at affects the rights of parties which includes the immovable properties. On the other hand,

learned counsel for the respondent drew the attention of this Court to a decision of the Karnataka High Court reported in Somnath Hunnappa

Bennalkar v. Bhinnau Subrao Patil. ILR (1974) Kan 1506 where it was held as follows :--

That suit which was only one for a permanent injunction restraining the defendant from interfering with the plaintiff''s possession and enjoyment of

the suit property ended in a compromse decree in favour of the plaintiff Sitaram Desai. It is well settled that an injunction, being personal, does not

run with the land, vide decision of this Court in Ramachandra Govinda Palekar v. Narayan Zampanna Sulebhavi, Ex. S. A. 92 of 1968; Dahyabhai

v. Bapalal, (1902) TLR 26 Bom 141; Jamesetji Manekji Kotval v. Hari Dayal,ILR (1908) Bom 181: Abdul Kardar Haji Hiroli Vs. Mrs. Judah

Jacob Cohen, and Attorney General v. Birmingham. Tame and Rea District Drainage Board, (1881) 17 ChD 685. The com-promise decree of

injunction passed in O. S. No. 52 of 1967 being personal to Sitaram Desai dim not running with the land, the appellant did not acquire a right to

execute the decree by virtue of the sale and assignment in his favour. The compromise decree of injunction being personal to Sitaram Desai, the

same could not be validly assigned in favour of the appellant. A similar question arose for consideration in the case reported in Jamsetji Manekji

Kotval v Hari Dayal. (1908) ILR 32 Bom 181. In that case, after the plaintiff obtained a decree of injunction against the defendant, sold his land.

The purchaser who was also obstructed, brought his own suit for an injunction in terms similar to that formerly obtained by his vendor. An

objection was raised to the maintainability of the suit on the ground that the only remedy of the purchaser was to execute the previous decree

obtained by his vendor and not to institute a fresh suit. It is no doubt true that in the case there was not assignment of the decree of injunction by

the original holder. But, it is clear from the judgment rendered by Chief Justice, Jenkins that the Court came to the conclusion that the proper

remedy ot the purchaser was to file a fresh suit, as he did in that case, and not to execute the decree obtained by his vendor on the ground that an

injunction does not run with the land. I respectfully agree with the principle laid down in the said decision.

The Court below also relied on the decision of the Bombay High Court reported in Jamsetji Manckji Kotval v. Hari Dayal, ILR (1908) Bom

181 wherein it was held that an injunction does not run with the land and therefore in the circumstances of the case, there was no bar to the

plaintiffs suit. Learned-counsel for the respondent also drew my attention to a decision of this Court reported in Nallammal Vs. Marimuthu Boyan

and Another, , the head note of which runs as follows :

While the machinery and remedy provided under sub-section (1) of Rule 32 of Order 21 of the Code of Civil Procedure, would cover cases of

both prohibitory and mandatory injunctions sub-rule (5) of the said rule would apply only to cases of mandatory injunction because it speaks of a

positive act to be done by the judgment-debtor under the decree. It would not apply to a prohibitory injunction restraining the judgment-debtor

from interfering with the plaintiff''s right to way. The remedy provided under sub-rule (1) of detention in the civil prison or attchment of property

would be effective in normal cases. But if it proves to be ineffective the decree-holder would have to file a fresh suit for removal of obstruction.

In execution of a decree granting a prohibitory injunction the Court cannot give any direction to the decree-holder to apply for removal of

obstruction or have any positive act done at the cost of the judgment-debtor. The only remedy of the holder of a decree granting a prohibitory

injunction is to resort to Order 21, Rule 32(1) and not sub-rule (5)"".

The same view was taken in Ondipudur Weavers co-operative Production and Sales Society Ltd. and Others Vs. Velumani and Others, . It is

clear from the ratio laid own in the above decisions that a purchaser can file only a fresh suit and cannot execute the decree for injunction. Learned

counsel for the petitioner relied on a decision reported in Padmanabhan Pillai and Another Vs. Sulaiman Kunju Ahamed Koya and Others, where

the injunction assigned was executed. But, on going through the said decision. T do not find that such a question was raised in that case. But it was

held that Explanation to Rule 16 of 0.21, C.P.C. makes it clear that a transferee of rights in the property, which is the subject-matter of the suit,

can apply for execution of the decree without a separate assignment of the decree as required by the rule and as the decree as such is not assigned

but the assignments in favour of the petitioners cover the property decreed, they car, very well execute the decree. That decision is not helpful to

the case of the revision petitioner in any way.

In view of the ratio laid down in the above decisions. I have no hesitation in holding that the executing Court is perfectly correct in dismissing the

application on the ground that the decree for injunction does not run with the land and that it is a personal one and that the purchaser cannot

maintain the execution petition. On this ground alone, the order passed by the Court below is confirmed. In the result the revision fails and stands

dismissed. There will he no order as to costs. However, the revision petitioner is at liberty to file a fresh suit on the same cause of action, if so

advised.

Petition dismissed.