Marudamuthu Mudaliar vs N.K. Venkatrama Aiyar

Varadachariar, J.—This Revision Petition raises a question of some importance turning on the effect of the proviso recently added in this

Presidency to Order 21, Rule 90, Civil Procedure Code. Under that proviso, the Court to which an application under Rule 90 is presented may

before admitting the application call upon the applicant to furnish security."" In the present case, the Court ordered the applicant to deposit the sale

amount in cash. He tendered a draft bond offering immovable property as security. The Court declined to accept it and accordingly rejected the

petition. Against this order the petitioner preferred an appeal to the lower appellate Court and that Court has dismissed the appeal on the ground

that the case does not fall within the terms of Order 43, Rule 1(j) which gives a right of appeal against an order ""refusing to set aside a sale."" The

learned Judge was of opinion that an order contemplated by this sub-rule was one passed after the Court had entertained the application and not

one whereby the Court declined to entertain the application.

There can be little doubt that at the time when the sub-clauses of Order 43, Rule 1 were framed, this distinction between an order on the

petition and an order declining to entertain the petition could not have been thought of, so far as applications under Order 21, Rule 90 are

concerned. A distinction was recognised by the Code in the case of plaints; and different provisions were made for appeals against adjudications

on the merits and appeal against orders rejecting the plaint. But as the scheme of the Code as it originally stood did not contemplate any such

differentiation in respect of an application under Rule 90 of Order 21, it is unreasonable to expect any recognition of that distinction in the rules

relating to appeals there from. When the proviso now in question was recently added to Rule 90, the attention of the framers of the rule does not

appear to have been specifically directed to the question of appealability. There has indeed been some discussion as to the legality of the proviso

itself; but this Court has so far declined to hold the new rule to be ultra vires. While I follow that ruling, I do not wish to deprive the petitioner of

whatever benefit he may get, even if it be a mere matter of accident, out of the language of Sub-clause (j) of Order 43, Rule 1, as it stands.

The position so far as the present case is concerned is different from what may arise in cases where a right of appeal will be available only by

treating any disposal as amounting to a ""decree"" because in that case the Court has to consider, in view of the definition of the word ""decree

whether there has been an adjudication determining the rights of the parties. An order merely rejecting a plaint will thus not prima facie fall within

the definition of ""decree"". But Sub-clause (j) of Order 43, Rule 1, merely refers to an order ""refusing to set aside a sale"". The learned judge thinks

that such an order of refusal prima facie implies that the petition had been admitted. As I have already pointed out, this question could never have

arisen under the scheme of the Code as it formerly stood. I cannot therefore call in aid any argument founded upon the probable intention of the

Legislature. I have only to see whether the etymological meaning of the words found in the sub-clause will or will not apply to the case.

If a person applies to have a sale set aside I do not see how a rejection of his petition is any the less a refusal to set aside the sale because the

Court passed that order even before admitting the petition. After all, on an appeal against such an order, the appellate Court can only consider the

reasonableness or otherwise of the order refusing to admit the petition; and I prefer not to deprive the petitioner of the right to seek the opinion of

the appellate Court in the matter, unless it is possible to hold that the language of Order 43, Rule 1(j) is clearly incapable of being construed as

comprehending the order of rejection.

The lower appellate Court''s order is accordingly set aside and the learned Subordinate Judge is directed to deal with the appeal on the merits.

But the question is certainly novel and not free from difficulty; I accordingly make no order as to costs.