High CourtsDivision Bench

Jambuvayyan vs Venkatarayar

Madras High Court · Decided on 3 September 1895 · Citation: (1896) ILR (Mad) 65

HON’BLE JUDGES
Subramania Ayyar, J · Parker, J
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Judgment

8 paragraphs · 167 words
1.

It is conceded that if the Subordinate Court had, in the first instance, decreed in plaintiff''s favour, it would have had jurisdiction to entertain an

application u/s 341, but it is contended that it is otherwise, since the Subordinate Court dismissed the plaintiff''s claim and the decree in his favour

was passed by the Appellate Court.

2.

If this argument be valid, the jurisdiction of the Subordinate Court would also be ousted, if the plaintiff had obtained a decree in his favour in the

first instance, and that decree had subsequently been confirmed on appeal, since the decree to be executed would be that of the Appellate Court.

3.

There can be no doubt that the Subordinate Court must execute the decree of an Appellate Court, reversing its own, and that in that respect it is

regarded for all intents and purposes as the Court which passed the decree.

4.

We think the order of the learned Judge was right and dismiss this appeal with costs.