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CODE OF CIVIL PROCEDURE, 1908 [AMENDED UPTO 2019]

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Section 1 - Short title commencement and extent

This Act may be cited as the Code of Civil Procedure, 1908.
It shall come into force on the first day of January, 1909.

2[(3) It extends to the whole of India except-

3[***]
the State of Nagaland and the tribal areas:

Provided that the State Government concerned may, by notification in the Official Gazette, extend the provisions of this Code or any of them to the whole or part of the State of Nagaland or such tribal areas, as the case may be, with such supplemental, incidental or consequential modifications as may be specified in the notification.

Explanation.-In this clause, "tribal areas" means the territories which, immediately before the 21st day of January, 1972, were included in the tribal areas of Assam as referred to in paragraph 20 of the Sixth Schedule to the Constitution.]

(4) In relation to the Amindivi Islands, and the East Godavari, West Godavari and Visakhapatnam Agencies in the State of Andhra Pradesh and the Union territory of Lakshadweep, the application of this Code shall be without prejudice to the application of any rule or regulation for the time being in force in such Islands, Agencies or such Union territory, as the case may be, relating to the application of this Code.]

[STATE AMENDMENTS

4[Andhra Pradesh-

Substitution of sub-section 3 of section 1.

In its application to the State of Andhra Pradesh, in clause (b) or sub-section (3) of Section 1 for the words, "State of Madras" substitute the words and figures "State of Andhra as it existed immediately before the 1st November, 1956, and In the State of Madras".
In the proviso for "State of Madras" substitute "State of Andhra" (A.L.O., 1954).]

5[Madras-

Omission of words and figures sub-section 3 of section 1.

In its application to the added territories in the State of Madras in clause (b) of sub-section (3) of Section 1 as it stood after the above Andhra Pradesh Amendment omit the words and figures State of Andhra as it existed immediately before the 1st November. 1956 and in the A.L.O. 1961 (w.e.f. 1st April. 1960).

______________________

Section 2 - Definitions

In this Act, unless there is anything repugnant in the subject or context,-

"Code" includes rules;

High Court Amendment

Calcutta.

In clause (1) after the words "includes rules" add the words "and in its application to Courts other than Court of Small Causes of Calcutta, means the Code of Civil Procedure, 1908; and, in its application to that Court, means the provisions of the Code of Civil Procedure, 1908, as applied, modified and extended by the provisions of notification, issued from time to time under the provisions of Section 8 of that code" vide Cal. Gaz., Pt. I, dated April 20, 1987.

"decree" means the formal expression of an adjudication which, so far as regards the Court expressing it, conclusively determines the rights of the parties with regard to all or any of the matters in controversy in the suit and may be either preliminary or final. It shall be deemed to include the rejection of a plaint and the determination of any question within 6[** *] section 144, but shall not include-

any adjudication from which an appeal lies as an appeal from an order, or
any order of dismissal for default.

Explanation.-A decree is preliminary when further proceedings have to be taken before the suit can be completely disposed of. It is final when such adjudication completely disposes of the suit. It may be partly preliminary and partly final;

High Court Amendment

Calcutta.

In clause (2) insert a full stop after "matters in controversy in the suit"; substitute, "In courts other than the Court of Small Causes of Calcutta it" for "and" after "matters in controversy in the suit"; insert a semi-colon and the word "and" in place of the full stop after "preliminary or final" vide Cal. Gaz. Pt. I, dated April 20, 1967.

"decree-holder" means any person in whose favour a decree has been passed or an order capable of execution has been made;
"means the local limits of the jurisdiction of a principal Civil Court of original jurisdiction (hereinafter called a "District Court"), and includes the local limits of the ordinary original civil jurisdiction of a High Court;

7[(5) "foreign Court" means a Court situate outside India and not established or continued by the authority of the Central Government;]

(6) "foreign judgment" means the judgment of a foreign Court;

(7) "Government district Pleader" includes any officer appointed by the State Government to perform all or any of the functions expressly imposed by this Code on the Government Pleader and also any pleader acting under the directions of the Government Pleader;

8[(7A) "High Court", in relation to the Andaman and Nicobar Islands, means the High Court in Calcutta;

(7B) "India", except in sections 1, 29, 43, 44, 9[44A,] 78, 79, 82, 83 and 87A, means the territory of India excluding the State of Jammu and Kashmir;]

(8) "Judge" means the presiding officer of a Civil Court;

(9) "judgment" means the statement given by the Judge on the grounds of a decree or order;

(10) "judgment-debtor" means any person against whom a decree has been passed or an order capable of execution has been made;

(11) "legal representative" means a person who in law represents the estate of a deceased person, and includes any person who intermeddles with the estate of the deceased and where a party sues or is sued in a representative character the person on whom the estate devolves on the death of the party so suing or sued;

(12) "mesne profits" of property means those profits which the person in wrongful possession of such property actually received or might with ordinary diligence have received therefrom, together with interest on such profits, but shall not include profits due to improvements made by the person in wrongful possession;

(13) "movable property" includes growing crops;

[High Court Amendments

Calcutta.

In clause (13) insert the words "except in suits or proceedings in the Court of Small Causes of Calcutta" after the words "growing crops" vide Cal. Gaz., Pt I, dated April 20, 1967.

(14) "order" means the formal expression of any decision of a Civil Court which is not a decree;

(15) "pleader" means any person entitled to appear and plead for another in Court, and includes an advocate, a vakil and an attorney of a High Court;

(16) "prescribed" means prescribed by rules;

(17) "public officer" means a person falling under any of the following descriptions, namely:-

every Judge;
every member of 10[an All-India Service];
every commissioned or gazetted officer in the military 11[naval or air] forces of 12[the Union] 13[***] while serving under the Government;
every officer of a Court of Justice whose duty it is, as such officer, to investigate or report on any matter of law or fact, or to make, authenticate or keep any document, or to take charge of dispose of any property, or to execute any judicial process, or to administer any oath, or to interpret, or to preserve order, in the Court, and every person especially authorised by a Court of Justice to perform any of such duties;
every person who holds any office by virtue of which he is empowered to place or keep any person in confinement;
every officer of the Government whose duty it is, as such officer, to prevent offences, to give information of offences, to bring offenders to justice, or to protect the public health, safety or convenience;
every officer whose duty it is, as such officer, to take, receive, keep or expend any property on behalf of the Government, or to make any survey, assessment or contract on behalf of the Government, or to execute any revenue process, or to investigate, or to report on, any matter affecting the pecuniary interests of the Government, or to make, authenticate or keep any document relating to the pecuniary interests of the Government, or to prevent the infraction of any law for the protection of the pecuniary interests of the Government; and
every officer in the service or pay of the Government, or remunerated by fees or commission for the performance of any public duty;

(18) "rules" means rules and forms contained in the First Schedule or made under section 122 or section 125;

[High Court Amendments

Calcutta.

In clause (18) insert the words "in its application to Courts other than the Court of Small Causes of Calcutta" after the word "rules" and before the words "means rules and forms"; and the words "of the Code of Civil Procedure, 1908, and, in its application to that court means the Rules of Practice and Procedure of that Court made under Section 9 of the Presidency Small Cause Courts Act, 1882, and includes the rules and forms contained in the First Schedule of that Code which are made applicable to that court by virtue of the provisions of Order LI of that schedule" after the words "Section 122 or Section 125" vide Cal. Gaz., Pt I, dated April 20, 1967.

(19) "share in a corporation" shall be deemed to include stock, debenture stock, debentures or bonds;

and

(20) "signed", save in the case of a judgement or decree, includes stamped.

14[***]

Section 3 - Subordination of Courts

For the purposes of this Code, the District Court is subordinate to the High Court, and every Civil Court of a grade inferior to that of a District Court and every Court of Small Causes is subordinate to the High Court and District Court.

High Court Amendment

Calcutta.

Insert the words "and the Court of Small Causes of Calcutta", after the words "District Court", and before the words "are subordinate to"; and the words "other than the Court of Small Causes of Calcutta", after the words ' 'Court of Small Causes", and before the words "is subordinate"; substitute "are", for the word "is before the words "subordinate to the High Court, and every Civil Court; vide Cal. Gaz. Pt I, dated April 20, 1967.

Section 4 - Savings

In the absence of any specific provision to the contrary, nothing in this Code shall be deemed to limit or otherwise affect any special or local law now in force or any special jurisdiction or power conferred, or any special form of procedure prescribed, by or under any other law for the time being in force.
In particular and without prejudice to the generality of the proposition contained in sub-section (1), nothing in this Code shall be deemed to limit or otherwise affect any remedy which a landholder or landlord may have under any law for the lime being in force for the recovery of rent of agricultural land from the produce of such land.

Section 5 - Application of the Code to Revenue Courts

Where any Revenue Courts are governed by the provisions of this Code in those matters of procedure upon which any special enactment applicable to them is silent, the State Government 15[***] may, by notification in the Official Gazette, declare that any portions of those provisions which are not expressly made applicable by this Code shall not apply to those Courts, or shall only apply to them with such modifications as the State Government 16[***] may prescribe.
"Revenue Court" in sub-section (1) means a Court having jurisdiction under any local law to entertain suits or other proceedings relating to the rent, revenue or profits of land used for agricultural purposes, but docs not include a Civil Court having original jurisdiction under this Code to try such suits or proceedings as being suits or proceedings of a civil nature.

Section 6 - Pecuniary jurisdiction

Save in so far as is otherwise expressly provided, nothing herein contained shall operate to give any Court jurisdiction over suits the amount or value of the subject-matter of which exceeds the pecuniary limits (if any) of its ordinary jurisdiction.

Section 7 - Provincial Small Cause Courts

The following provisions shall not extend to Courts constituted under the Provincial Small Cause Courts Act, 1887 (9 of 1887), 17[or under the Berar Small Cause Courts Law, 1905], or to Courts exercising the jurisdiction of a Court of Small Causes 18[under the said Act or Law], 19[or to Courts in] 20[any part of India to which the said Act does not extend] exercising a corresponding jurisdiction] that is to say,-

so much of the body of the Code as relates to-

suits excepted from the cognizance of a Court of Small Causes;
the execution of decrees in such suits;
the execution of decrees against immovable property; and
1. the following sections, that is to say,-

section 9,

sections 91 and 92,

sections 94 and 95 21[so far as they authorize or relate to-

orders for the attachment of immovable property,
injunctions,
the appointment of a receiver of immovable property, or
the interlocutory orders referred to in clause (e) of section 94], and sections 96 to 112 and 115.

Section 8 - Presidency Small Cause Courts

Save as provided in sections 24, 38 to 41, 75, clauses (a), (b) and (c), 76, 22[77, 157 and 158], and by the Presidency Small Cause Courts Act, 1882 (15 of 1882), the provisions in the body of this Code shall not extend to any suit or proceeding in any Court of Small Causes established in the towns of Calcutta, Madras and Bombay:

23[Provided that-

the High Courts of Judicature at Fort William, Madras and Bombay, as the case may be, may from time to time, by notification in the Official Gazette, 24direct that any such provisions not inconsistent with the express provisions of the Presidency Small Cause Courts Act, 1882 (15 of 1882), and with such modifications and adaptations as may be specified in the notification, shall extend to suits or proceedings or any class of suits or proceedings in such Court;
all rules heretofore made by any of the said High Courts under section 9 of the Presidency Small Cause Courts Act, 1882 (15 of 1882), shall be deemed to have been validly made.]

[STATE AMENDMENTS

25[Gujarat.-

Insertion in Section 8.-

In its application to the city of Ahmedabad, in Section 8 in the opening para, after the words "Calcutta. Madras and Bombay" insert the words "and in the City of Ahmedabad"-Gujarat Act XIX of 1961 as amended by Gujarat Act XXXII of 1961, s. 21 and Schedule (w.e.f. 1 November, 1961).

Section 9 - Courts to try all civil suits unless barred

The Courts shall (subject to the provisions herein contained) have jurisdiction to try all suits of a civil nature excepting suits of which their cognizance is either expressly or impliedly barred.

26[Explanation I]. A suit in which the right to property or to an office is contested is a suit of a civil nature, notwithstanding that such right may depend entirely on the decision of questions as to religious rites or ceremonies.

27[Explanation II. For the purposes of this section, it is immaterial whether or not any fees are attached to the office referred to in Explanation I or whether or not such office is attached to a particular place.]

[STATE AMENDMENTS

28[Maharashtra.

After Section 9 of the following section shall be inserted as Section 9-A:-

"9-A. Where at the hearing of application relating to interim relief in a suit, objection to jurisdiction is taken, such issue to be decided by the Court as a preliminary issue.-

Notwithstanding anything contained in this Code or any other law for the time being in force, if it the hearing of any application for granting or setting aside an order granting (sic) interim relief, whether by way of stay, injunction, appointment of a receiver or otherwise, made in any suit, an objection to the jurisdiction of the Court to entertain such a suit is taken by any of the parties to the suit, the Court shall proceed to determine at the hearing of such application the issue as to the jurisdiction as a preliminary issue before granting or setting aside the order granting the interim relief. Any such application shall be heard and disposed of by the Court as expeditiously as possible and shall not in any case be adjourned to the hearing of the suit.
Notwithstanding anything, contained in sub-section (1). at the hearing of any such application, the Court may grant such interim relief as it may consider necessary, pending determination by it of the preliminary issue as to the jurisdiction".]

29[After Section 9

The following section shall be inserted, namely:-

"9A. Where by an application for interim relief is sought or is sought to be set aside in any suit an objection to jurisdiction taken, such issue to be decided by the Court as preliminary issue at hearing of the application.

If, at the hearing of any application for granting or setting aside an order granting any interim relief, whether by way of injunction, appointment of a receiver or otherwise, made in any suit, an objection to the jurisdiction of the Court to entertain such suit is taken by any of the parties to the suit, the Court shall proceed to determine at the hearing of such application the issue as to the jurisdiction as a preliminary issue before granting or setting aside the order granting the interim relief. Any such application shall be heard and disposed of by the Court as expeditiously as possible and shall not in any case be adjourned to the hearing of the suit.
Notwithstanding anything contained in sub-section (1), at the hearing of any such application, the Court may grant such interim relief as it may consider necessary, pending determination by it of the preliminary issue as to the jurisdiction.".]

30[After Section 9

The following section shall be inserted, namely :

"9A. Where at the hearing of application relating to interim relief in a suit, objection to jurisdiction is taken, such issue to be decided by the Court as a preliminary issue.-

Notwithstanding anything contained in this Code or any other law for the time being in force, if, at the hearing of any application for granting or setting aside an order granting any interim relief, whether by way of stay, injunction, appointment of a receiver or otherwise, made in any suit, an objection to the jurisdiction of the Court to entertain such suit is taken by any of the parties to the suit, the Court shall proceed to determine at the hearing of such application the issue as to the jurisdiction as a preliminary issue before granting or setting aside the order granting the interim relief. Any such application shall be heard and disposed of by the Court as expeditiously as possible and shall not in any case be adjourned to the hearing of suit.
Notwithstanding anything contained in sub-section (1), at the hearing of any such application, the Court may grant such interim relief as it may consider necessary, pending determination by it of the preliminary issue as to the jurisdiction".]]

31[Section 9A of the Code of Civil Procedure, 1908 (5 of 1908), in its application to the State of Maharashtra (hereinafter referred to as "the principal Act"), shall be deleted.]]

Maharashtra

32[In section 3 of the Code of Civil Procedure (Maharashtra Amendment) Act, 2018 (Mah. LXI of 2018), for clause (1), the following clause shall be substituted and shall be deemed to have been substituted with effect from the 27th June 2018, being the date of commencement of the said Act, namely:-

where consideration of a preliminary issue framed under section 9A is pending on the date of commencement of the Code of Civil Procedure (Maharashtra Amendment) Act, 2018 (Mah. LXI of 2018) (hereinafter, in this section, referred to as "the Amendment Act"), the said issue shall be decided and disposed of by the Court under section 9A, as if the said section 9A has not been deleted;]

Section 10 - Stay of suit

No Court shall proceed with the trial of any suit in which the matter in issue is also directly and substantially in issue in a previously instituted suit between the same parties, or between parties under whom they or any of them claim litigating under the same title where such suit is pending in the same or any other Court in 33[India] having jurisdiction to grant the relief claimed, or in any Court beyond the limits of 34[India] established or continued by 35[the Central Government] 36[***] and having like jurisdiction, or before 37[the Supreme Court].

Explanation.-The pendency of a suit in a foreign Court does not preclude the Courts in 38[India] from trying a suit founded on the same cause of action.

Section 11 - Res judicata

No Court shall try any suit or issue in which the matter directly and substantially in issue has been directly and substantially in issue in a former suit between the same parties, or between parties under whom they or any of them claim, litigating under the same title, in a Court competent to try such subsequent suit or the suit in which such issue has been subsequently raised, and has been heard and finally decided by such Court.

Explanation I.-The expression "former suit" shall denote a suit which has been decided prior to the suit in question whether or not it was instituted prior thereto.

Explanation II.-For the purposes of this section, the competence of a Court shall be determined irrespective of any provisions as to a right of appeal from the decision of such Court.

Explanation III.-The matter above referred to must in the former suit have been alleged by one party and either denied or admitted, expressly or impliedly, by the other.

Explanation IV.-Any matter which might and ought to have been made ground of defence or attack in such former suit shall be deemed to have been a matter directly and substantially in issue in such suit.

Explanation V.-Any relief claimed in the plaint, which is not expressly granted by the decree, shall, for the purposes of this section, be deemed to have been refused.

Explanation VI.-Where persons litigate bona fide in respect of a public right or of a private right claimed in common for themselves and others, all persons interested in such right shall, for the purposes of this section, be deemed to claim under the persons so litigating.

39[Explanation VII.-The provisions of this section shall apply to a proceeding for the execution of a decree and references in this section to any suit, issue or former suit shall be construed as references, respectively, to a proceeding for the execution of the decree, question arising in such proceeding and a former proceeding for the execution of that decree.

Explanation VIII.-An issue heard and finally decided by a Court of limited jurisdiction, competent to decide such issue, shall operate as res judicata in a subsequent suit, notwithstanding that such Court of limited jurisdiction was not competent to try such subsequent suit or the suit in which such issue has been subsequently raised.]

Section 12 - Bar to further suit

Where a plaintiff is precluded by rules from instituting a further suit in respect of any particular cause of action, he shall not be entitled to institute a suit in respect of such cause of action in any Court to which this Code applies.

Section 13 - When foreign judgment not conclusive

A foreign judgment shall be conclusive as to any matter thereby directly adjudicated upon between the same parties or between parties under whom they or any of them claim litigating under the same title except -

where it has not been pronounced by a Court of competent jurisdiction;
where it has not been given on the me rits of the case;
where it appears on the face of the proceedings to be founded on an incorrect view of international law or a refusal to recognise the law of 1[India] in cases in which such law is applicable;
where the proceedings in which the judgment was obtained are opposed to natural justice;
where it has been obtained by fraud ;
where it sustains a claim founded on a breach of any law in force in 40[India].

Section 14 - Presumption as to foreign judgments

The Court shall presume, upon the production of any document purporting to be a certified copy of a foreign judgment, that such judgment was pronounced by a Court of competent jurisdiction, unless the contrary appears on the record; but such presumption may be displaced by proving want of jurisdiction.

Section 15 - Court in which suits to be instituted

Every suit shall be instituted in the Court of the lowest grade competent to try it.

Section 16 - Suits to be instituted where subject-matter situate

Subject to the pecuniary or other limitations prescribed by any law, suits,-

for the recovery of immovable property with or without rent or profits,
for the partition of immovable property,
for foreclosure, sale or redemption in the case of a mortgage of or charge upon immovable property,
for the determination of any other right to or interest in immovable property, for compensation for wrong to immovable property,
for the recovery of movable property actually under distraint or attachment, shall be instituted in the Court within the local limits of whose jurisdiction the property is situate:

Provided that a suit to obtain relief respecting, or compensation for wrong to, immovable properly held by or on behalf of the defendant may, where the relief sought can be entirely obtained through his personal obedience, be instituted either in the Court within the local limits of whose jurisdiction the property is situate, or in the Court within the local limits of whose jurisdiction the defendant actually and voluntarily resides, or carries on business, or personally works for gain.

Explanation .-In this section "property" me ans property situate in 41[India].

Section 17 - Suits for immovable property situate within jurisdiction of different Courts

Where a suit is to obtain relief respecting, or compensation for wrong to, immovable property situate within the jurisdiction of different Courts, the suit may be instituted in any Court within the local limits of whose jurisdiction any portion of the property is situate :

Provided that, in respect of the value of the subject-matter of the suit, the entire claim is cognizable by such Court.

Section 18 - Place of institution of suit where local limits of jurisdiction of Courts are uncertain

Where it is alleged to be uncertain within the local limits of the jurisdiction of which of two or more Courts any immovable property is situate, any one of those Courts may, if satisfied that there is ground for the alleged uncertainty, record a statement to that effect and thereupon proceed to entertain and dispose of any suit relating to that property, and its decree in the suit shall have the same effect as if the property were situate within the local limits of its jurisdiction :

Provided that the suit is one with respect to which the Court is competent as regards the nature and value of the suit to exercise jurisdiction.

Where a statement has not been recorded under sub-section (1), and an objection is taken before an Appellate or Revisional Court that a decree or order in a suit relating to such property was made by a Court not having jurisdiction where the property is situate, the Appellate or Revisional Court shall not allow the objection unless in its opinion there was, at the time of the institution of the suit, no reasonable ground for uncertainty as to the Court having jurisdiction with respect thereto and there has been a consequent failure of justice.

Section 19 - Suits for compensation for wrongs to person or movables

Where a suit is for compensation for wrong done to the person or to movable property, if the wrong was done within the local limits of the jurisdiction of one Court and the defendant resides, or carries on business, or personally works for gain, within the local limits of the jurisdiction of another Court, the suit may be instituted at the option of the plaintiff in either of the said Courts.

Illustrations

A, residing in Delhi, beats B in Calcutta, B may sue A either in Calcutta or in Delhi.
A, residing in Delhi, publishes in Calcutta statements defamatory of B. B may sue A either in Calcutta or in Delhi.

Section 20 - Other suits to be instituted where defendants reside or cause of action arises

Subject to the limitations aforesaid, every suit shall be instituted in a Court within the local limits of whose jurisdiction -

the defendant, or each of the defendants where there are more than one, at the time of the commencement of the suit, actually and voluntarily resides, or carries on business, or personally works for gain; or
any of the defendants, where there are more than one, at the time of the commencement of the suit, actually and voluntarily resides, or carries on business, or personally works for gain, provided that in such case either the leave of the Court is given, or the defendants who do not reside, or carry or business, or personally work for gain, as aforesaid, acquiesce in such institution; or
the cause of action, wholly or in part, arises.

42[***]

43[Explanation].- A corporation shall be deemed to carry on business at its sole or principal office in 44[India] or, in respect of any cause of action arising at any place where it has also a subordinate office, at such place.

Illustrations

A is a tradesman in Calcutta, B carries on business in Delhi. B, by his agent in Calcutta, buys goods of A and requests A to deliver them to the East Indian Railway Company. A delivers the goods accordingly in Calcutta. A may sue B for the price of the goods either in Calcutta, where the cause of action has arisen or in Delhi, where B carries on business.
A resides at Simla, B at Calcutta and C at Delhi, A, B and C being together at Benaras, B and C make a joint promissory note payable on demand, and deliver it to A. A may sue B and C at Benaras, where the cause of action arose. He may also sue them at Calcutta, where B resides, or at Delhi, where C resides; but in each of these cases, if the non-resident defendant objects, the suit cannot proceed without the leave of the Court.

Section 21 - Objections to jurisdiction

45[(1)] No objection as to the place of suing shall be allowed by any Appellate or Revisional Court unless such objection was taken in the Court of first instance at the earliest possible opportunity and in all cases where issues are settled at or before such settlement, and unless there has been a consequent failure of justice.

46[(2) No objection as to the competence of a Court with reference to the pecuniary limits of its jurisdiction shall be allowed by any Appellate or Revisional Court unless such objection was taken in the Court of first instance at the earliest possible opportunity, and, in all cases where issues are settled, at or before such settlement, and unless there has been a consequent failure of justice.

(3) No objection as to the competence of the executing Court with reference to the local limits of its jurisdiction shall be allowed by any Appellate or Revisional Court unless such objection was taken in the executing Court at the earliest possible opportunity, and unless there has been a consequent failure of justice.]

Section 21A - Bar on suit to set aside decree on objection as to place of suing

No suit shall lie challenging the validity of a decree passed in a former suit between the same parties, or between the parties under whom they or any of them claim, litigating under the same title, on any ground based on an objection as to the place suing.

Explanation .-The expression "former suit" me ans a suit which has been decided prior to the decision in the suit in which the validity of the decree is questioned, whether or not the previously decided suit was instituted prior to the suit in which the validity of such decree is questioned.]47

Section 22 - Power to transfer suits which may be instituted in more than one Court

Where a suit may be instituted in any one of two or more Courts and is instituted in one of such Courts, any defendant, after notice to the other parties, may, at the earliest possible opportunity and in all cases where issues are settled at or before such settlement, apply to have the suit transferred to another Court, and the Court to which such application is made, after considering the objections of the other parties (if any), shall determine in which of the several Courts having jurisdiction the suit shall proceed.

Section 23 - To what Court application lies

Where the several Courts having jurisdiction are subordinate to the same Appellate Court, an application under section 22 shall be made to the Appellate Court.
Where such Courts are subordinate to different Appellate Courts but to the same High Court, the application shall be made to the said High Court.
Where such Courts are subordinate to different High Courts, the application shall be made to the High Court within the local limits of whose jurisdiction the Court in which the suit is brought is situate.

Section 24 - General power of transfer and withdrawal

On the application of any of the parties and after notice to the parties and after hearing such of them as desired to be heard, or of its own motion without such notice, the High Court or the District Court may at any stage-
1. transfer any suit, appeal or other proceeding pending before it for trial or disposal to any Court subordinate to it and competent to try or dispose of the same, or
2. withdraw any suit, appeal or other proceeding pending in any Court subordinate to it, and

try or dispose of the same; or
transfer the same for trial or disposal to any Court subordinate to it and competent to try or dispose of the same; or
retransfer the same for trial or disposal to the Court from which it was withdrawn.

(2) Where any suit or proceeding has been transferred or withdrawn under subsection (1), the Court which 48[is thereafter to try or dispose of such suit or proceeding] may, subject to any special directions in the case of an order of transfer, either retry it or proceed from the point at which it was transferred or withdrawn.

49[(3) For the purposes of this section,-

Courts of Additional and Assistant Judges shall be deemed to be subordinate to the District Court;
"proceeding" includes a proceeding for the execution of a decree or order.]

(4) The Court trying any suit transferred or withdrawn under this section from a Court of Small Causes shall, for the purposes of such suit, be deemed to be a Court of Small Causes.

50[(5) A suit or proceeding may be transferred under this section from a Court which has no jurisdiction to try it.]

Section 25 - Power of Supreme Court to transfer suits etc

On the application of a party, and after notice to the parties, and after hearing such of them as desire to be heard, the Supreme Court may, at any stage, if satisfied that an order under this section is expedient for the ends of justice, direct that any suit, appeal or other proceeding be transferred from a High Court or other Civil Court in one State to a High Court or other Civil Court in any other State.
Every application under this section shall be made by a motion which shall be supported by an affidavit.
The Court to which such suit, appeal or other proceeding is transferred shall, subject to any special directions in the order of transfer, either retry it or proceed from the stage at which it was transferred to it.
In dismissing any application under this section, the Supreme Court may, if it is of opinion that the application was frivolous or vexatious, order the applicant to pay by way of compensation to any person who has opposed the application such sum, not exceeding two thousand rupees, as it considers appropriate in the circumstances of the case.
The law applicable to any suit, appeal or other proceeding transferred under this section shall be the law which the Court in which the suit, appeal or other proceeding was originally instituted ought to have applied to such suit, appeal or proceeding.]51

Section 26 - Institution of suits

Institution of suits

52[(1)] Every suit shall be instituted by the presentation of a plaint or in such other manner as may be prescribed.

53[(2)] In every plaint, facts shall be proved by affidavit.]

Commercial Court Amendment

54[Section 26 of the Code of Civil Procedure, 1908 (5 of 1908) (hereafter referred to as the Code), in sub-section (2), the following proviso shall be inserted, namely:-

"Provided that such an affidavit shall be in the form and manner as prescribed under Order VI of Rule 15A".]

[STATE AMENDMENTS

[Karnataka

55[In Section 26

The following sub-section shall be inserted, namely:-

"(2) In every plaint, facts shall be proved by affidavit.".]

[Kerala

56[In Section 26

The following sub-section shall be inserted, namely:-

"(2) In every plaint, facts shall be proved by affidavit.".]

Institution of suits

57[(1)] Every suit shall be instituted by the presentation of a plaint or in such other manner as may be prescribed.

58[(2)] In every plaint, facts shall be proved by affidavit.]

Section 27 - Summons to defendants

Where a suit has been duly instituted, a summons may be issued to the defendant to appear and answer the claim and may be served in manner prescribed 59[on such day not beyond thirty days from the date of the institution of the suit.]

[STATE AMENDMENTS

[Karnataka

60[In Section 27

The following words shall be inserted at the end, namely:-

"on such day not beyond thirty days from date of the institution of the suit".]

[Kerala

3[In Section 27

The following words shall be inserted at the end, namely:-

"on such day not beyond thirty days from date of the institution of the suit".]

Section 28 - Service of summons where defendant resides in another State

A summons may be sent for service in another State to such Court and in such manner as may be prescribed by rules in force in that State.
The Court to which such summons is sent shall, upon receipt thereof, proceed as if it had been issued by such Court and shall then return the summons to the Court of issue together with the record (if any) of its proceedings with regard thereto.

61[(3) Where the language of the summons sent for service in another State is different from the language of the record referred to in sub-section (2), a translation, of the record,-

in Hindi, where the language of the Court issuing the summons in Hindi, or
in Hindi or English where the language of such record is other than Hindi or English, shall also be sent together with the record sent under that sub-section.]

Section 29 - Service of foreign summonses

Summonses and other processes issued by-

any Civil or Revenue Court established in any part of India to which the provisions of this Code do not extend, or
any Civil or Revenue Court established or continued by the authority of the Central Government outside India, or
any other Civil or Revenue Court outside India to which the Central Government has, by notification in the Official Gazette, declared the provisions of this section to apply, may be sent to the Courts in the territories to which this Code extends, and served as if they were summonses issued by such Courts.] 62

Section 30 - Power to order discovery and the like

Subject to such conditions and limitations as may be prescribed, the Court may, at any time either of its own motion or on the application of any party,-

make such orders as may be necessary or reasonable in all matters relating to the delivery and answering of interrogatories, the admission of documents and facts, and the discovery, inspection, production, impounding and return of documents or other material objects producible as evidence;
issue summonses to persons whose attendance is required either to give evidence or to produce documents or such other objects as aforesaid ;
order any fact to be proved by affidavit.

HIGH COURT AMENDMENT

63[Calcutta.

Omission in clause (a) of section 30.-

In clause (a) of Section 30 omit the words "delivery and answering of interrogatories, the admission of documents and facts and discovery" after the word "matters relating to" and before the word "inspection" vide Cal. Gaz. Pt. I, dated April 20, 1967.

[Karnataka

64[In Section 30 Omitted]

Section 31 - Summons to witness

The provisions in sections 27, 28 and 29 shall apply to summonses to give evidence or to produce documents or other material objects.

HIGH COURT AMENDMENT

65[Calcutta.

Omission in Section 31.-

Omit figure 27-vide Cal. Gaz. Pt. I, dated April 20, 1967.

Section 32 - Penalty for default

The Court may compel the attendance of any person to whom a summons has been issued under section 30 and for that purpose may-

issue a warrant for his arrest;
attach and sell his properly;
impose a fine upon him 1[not exceeding five thousand rupees];
order hi m to furnish security for his appearance and in default commit hi m to the civil prison.

HIGH COURT AMENDMENT

66[Calcutta.

Insertion in clause (b) of Section 32.-

In clause (b) of Section 32 insert the word "immovable" before the word "property."

[Karnataka

67[In Section 32

The words "not exceeding five hundred rupees" the words "not exceeding five thousand rupees" shall be substituted.]

In Section 32

68[(i) clauses (g) and (h) shall be omitted;]

69[(ii) for clause (j), the following clause shall be substituted, namely:-

"(j) the provisions of rules 1,2, 6,7, 9, 9A, 19A, 21, 24 and 25 of Order V of the First Schedule as amended or, as the case may be, substituted or omitted by section 15 of this Act, and by section 6 of the Code of Civil Procedure (Amendment) Act, 2002, shall not apply to in respect of any proceedings pending before the commencement of section 15 of this Act and section 6 of the Code of Civil Procedure (Amendment) Act, 2002;";

(iii) for clause (k), the following clause shall be substituted, namely:-

"(k) the provisions of rules 9,11,14,15 and 18 of Order VII of the first Schedule as amended or, as the case may be, substituted or omitted by section 17 of this Act and by section 8 of the Code of Civil Procedure (Amendment) Act, 2002, shall not apply to in respect of any proceedings pending before the commencement of section 17 of this Act and section 8 of the Code of Civil Procedure (Amendment) Act, 2002;";

(iv) for clause (1), the following clause shall be substituted, namely:-

"(1) the provisions of rules 1, 1A, 8 A, 9 and 10 of Order VIII of the First Schedule as substituted or, as the case may be, inserted or omitted by section 18 of this Act and by section 9 of the Code of Civil Procedure (Amendment) Act, 2002, shall not apply to a written statement filed and presented before the commencement of section 18 of this Act and section 9 of the Code of Civil Procedure (Amendment) Act, 2002;";

(v) for clause (q), the following clause shall be substituted, namely:-

"(q) the provisions of rules 4 and 5 of Order XIV of the First Schedule as amended or, as the case may be, substituted by section 24 of this Act and section 11 of the Code of Civil Procedure (Amendment) Act, 2002, shall not affect any order made by the Court adjourning the framing of the issues and amending and striking out issues before the commencement of section 24 of this Act and section 11 of the Code of Civil Procedure (Amendment) Act, 2002;";

(vi) in clause (s) for the figures "25" at both the places, the figures "26" shall be substituted;]

70[(vii) clause (u) shall be omitted.]

[Kerala

71[In Section 32

The words "not exceeding five hundred rupees" the words "not exceeding five thousand rupees" shall be substituted.]]]

Judgment and decree

The Court, after the case has been heard, shall pronounce judgment, and on such judgment a decree shall follow.

Section 34 - Interest

Interest

Where and in so far as a decree is for the payment of money, the Court may, in the decree, order interest at such rate as the Court deems reasonable to be paid on the principal sum adjudged, from the date of the suit to the date of the decree, in addition to any interest adjudged on such principal sum for any period prior to the institution of the suit, 72[with further interest at such rate not exceeding six per cent per annum as the Court deems reasonable on such principal sum], from the date of the decree to the date of payment, or to such earlier date as the Court thinks fit:

73[Provided that where the liability in relation to the sum so adjudged had arisen out of a commercial transaction, the rate of such further interest may exceed six per cent, per annum, but shall not exceed the contractual rate of interest or where there is no contractual rate, the rate at which moneys are lent or advanced by nationalised banks in relation to commercial transactions.

Explanation I .-In this sub-section, "nationalised bank" me ans a corresponding new bank as defined in the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 ( 5 of 1970 ).

Explanation II .-For the purposes of this section, a transaction is a commercial transaction, if it is connected with the industry, trade or business of the party incurring the liability.]

Where such a decree is silent with respect to the payment of further interest 74[on such principal sum] from the date of the decree to the date of payment or other earlier date, the Court shall be deemed to have refused such interest, and a separate suit therefore shall not lie.

Section 35 Costs

Subject to such conditions and limitations as may be prescribed, and to the provisions of any law for the time being in force, the costs of and incident to all suits shall be in the discretion of the Court, and the Court shall have full power to determine by whom or out of what property and to what extent such costs are to be paid, and to give all necessary directions for the purposes aforesaid. The fact that the Court has no jurisdiction to try the suit shall be no bar to the exercise of such powers.
Where the Court directs that any costs shall not follow the event, the Court shall state its reasons in writing.

75[***]

Commercial Court Amendment

76[For section 35 of the Code, the following section shall be substituted, namely:-

In relation to any commercial dispute, the Court, notwithstanding anything contained in any other law for the time being in force or Rule, has the discretion to determine:
1. whether costs are payable by one party to another;
2. the quantum of those costs; and
3. when they are to be paid.

Explanation.- For the purpose of clause (a), the expression "costs" shall mean reasonable costs relating to-

the fees and expenses of the witnesses incurred;
legal fees and expenses incurred;
any other expenses incurred in connection with the proceedings.

If the Court decides to make an order for payment of costs, the general rule is that the unsuccessful party shall be ordered to pay the costs of the successful party:

Provided that the Court may make an order deviating from the general rule for reasons to be recorded in writing.

In making an order for the payment of costs, the Court shall have regard to the following circumstances, including-
1. the conduct of the parties;
2. whether a party has succeeded on part of its case, even if that party has not been wholly successful;
3. whether the party had made a frivolous counterclaim leading to delay in the disposal of the case;
4. whether any reasonable offer to settle is made by a party and unreasonably refused by the other party; and
5. whether the party had made a frivolous claim and instituted a vexatious proceeding wasting the time of the Court.
The orders which the Court may make under this provision include an order that a party must pay-
1. a proportion of another party's costs;
2. a stated amount in respect of another party's costs;
3. costs from or until a certain date;
4. costs incurred before proceedings have begun;
5. costs relating to particular steps taken in the proceedings;
6. costs relating to a distinct part of the proceedings; and
7. interest on costs from or until a certain date.]

High Court Amendment

Calcutta.

Omit sub-section (2) vide Cal. Gaz. Pt. I, dated April 20, 1967.

STATE AMENDMENTS

JAMMU AND KASHMIR

77[In Section 35, in sub-section (1) omit “Commercial”.]

UNION TERRITORY OF LADAKH

78[Section 35.- In section 35, in sub-section (1), omit “Commercial”.]

Section 35A - Compensatory costs in respect of false or vexatious claims or defences

(1) If in any suit or other proceedings, 79[including an execution proceeding but 80[excluding an appeal or a revision]] any party objects to the claim or defence on the ground that the claim or defence or any part of it is, as against the objector, false or vexatious to the knowledge of the party by whom it has been put forward, and if, thereafter, as against the objector, such claim or defence is disallowed, abandoned or withdrawn in whole or in part, the Court, 81[if it so thinks fit] may, after recording its reasons for holding" such claim or defence to be false or vexatious, make an order for the payment to the objector by the party by whom such claim or defence has been put forward, of cost by way of compensation.

82[(2) No Court shall make any such order for the payment of an amount exceeding 83[three thousand rupees] or exceeding the limits of its pecuniary jurisdiction, whichever amount is less:

Provided that where the pecuniary limits of the jurisdiction of any Court exercising the jurisdiction of a Court of Small Causes under the Provincial Small Cause Courts Act, 1887 (9 of 1887), 84[or under a corresponding law in force in 85[any part of India to which the said Act does not extend]] and not being a Court constituted 86[under such Act or law], are less than two hundred and fifty rupees, the High Court may empower such Court to award as costs under this Section any amount not exceeding two hundred and fifty rupees and not exceeding those limits by more than one hundred rupees:

Provided, further, that the High Court may limit the amount which any Court or class of Courts is empowered to award as costs under this Section.]

(3) No person against whom an order has been made under this Section shall, by reason thereof, be exempted from any criminal liability in respect of any claim or defence made by him.

(4) The amount of any compensation awarded under this Section in respect of a false or vexatious claim or defence shall be taken into account in any subsequent suit for damages or compensation is respect of such claim or defence.]87

Commercial Court Amendment

88[In Section 35A of the Code, sub-Section (2) shall be omitted.]

[STATE AMENDMENTS

89[Uttar Pradesh.

In Section 35-A, for the existing sub-Section (1) the following shall be substituted:-
1. "If in any suit or other proceedings including proceedings in execution, but not being an appeal or revision, the Court finds that the claim or defence or any part thereof is false or vexatious to the knowledge of the party by whom it has been put forward and if such claim or defence or such part is disallowed. Abandoned or withdrawn in whole or in part, the Court may. after recording its reasons for holding such claim or defence to be false or vexatious, make an order for the payment to the successful party of costs by way of compensation irrespective of the decisions on other issues in the case."

90[(2) Insertion after sub-Section (1) of Section 35A.-

"(1-A). The provisions of sub-Section (1) shall mutatis mutandis apply to an appeal where the Appellate Court confirms the decision of the trial Court and the trial Court has not awarded, or has awarded insufficient, compensatory cost under that sub-Section".]]]

JAMMU AND KASHMIR

91[In Section 35A, omit sub-section (2).]

UNION TERRITORY OF LADAKH

92[Section 35A.-In section 35A, omit sub-section (2).]

Section 35B - Costs for causing delay

If, one any date fixed for the hearing of a suit or for taking any step therein, a party to the suit-
1. fails to take the step which he was required by or under this Code to take on that date, or
2. obtains an adjournment for taking such step or for producing evidence or on any other ground, the Court may, for reasons to be recorded, make an order requiring such party to pay to the other party such costs as would, in the opinion of the Court, be reasonably sufficient to reimburse the other party in respect of the expenses incurred by him in attending the Court on that date, and payment of such costs, on the date next following the date of such order, shall be a condition precedent to the further prosecution of-

the suit by the plaintiff, where the plaintiff was ordered to pay such costs,
the defence by the defendant, where the defendant was ordered to pay such costs.

Explanation.-Where separate defences have been raised by the defendants or groups of defendants, payment of such costs shall be a condition precedent to the further prosecution of the defence by such defendants or groups of defendants as have been ordered by the Court to pay such costs.

The costs, ordered to be paid under sub-section (1), shall not, if paid, be included in the costs awarded in the decree passed in the suit; but, if such costs are not paid, a separate order shall be drawn up indicating the amount of such costs and the names and addresses of the persons by whom such costs are payable and the order so drawn up shall be executable against such persons.]93

Section 36 - Application to orders

The provisions of this Code relating to the execution of decrees (including provisions relating to payment under a decree) shall, so far as they are applicable, be deemed to apply to the execution of orders (including payment under an order).]94

Section 37 - Definition of Court which passed a decree

The expression "Court which passed a decree", or words to that effect, shall, in relation to the execution of decrees, unless there is anything repugnant in the subject or context, be deemed to include,-

where the decree to be executed has been passed in the exercise of appellate jurisdiction, the Court of first instance, and
where the Court of first instance has ceased to exist or to have jurisdiction to execute it, the Court which, if the suit wherein the decree was passed was instituted at the time of making the application for the execution of the decree, would have jurisdiction to try such suit.

95[Explanation.-The Court of first instance does not cease to have jurisdiction to execute a decree merely on the ground that after the institution of the suit wherein the decree was passed or after the passing of the decree, any area has been transferred from the jurisdiction of that Court to the jurisdiction of any other Court; but, in every such case, such other Court shall also have jurisdiction to execute the decree, if at the time of making the application for execution of the decree it would have jurisdiction to try the said suit.]

Section 38 - Court by which decree may be executed

A decree may be executed either by the Court which passed it, or by the Court to which it is sent for execution.

Section 39 - Transfer of decree

The Court which passed a decree may, on the application of the decree-holder, send it for execution to another Court 1[of competent jurisdiction],-
1. if the person against whom the decree is passed actually and voluntarily resides or carries on business, or personally works for gain, within the local limits of the jurisdiction of such other Court, or
2. if such person has not property within the local limits of the jurisdiction of the Court which passed the decree sufficient to satisfy such decree and has property within the local limits of the jurisdiction of such other Court, or
3. if the decree directs the sale or delivery of immovable property situate outside the local limits of the jurisdiction of the Court which passed it, or
4. if the Court which passed the decree considers for any other reason, which it shall record in writing, that the decree should be executed by such other Court.
The Court which passed a decree may of its own motion send it for execution to any subordinate Court of competent jurisdiction.

96[(3) For the purposes of this section, a Court shall be deemed to be a Court of competent jurisdiction if, at the time of making the application for the transfer of decree to it, such Court would have jurisdiction to try the suit in which such decree was passed.]

97[(4) Nothing in this section shall be deemed to authorise the Court which passed a decree to execute such decree against any person or property outside the local limits of its jurisdiction.]

[STATE AMENDMENTS

98[Uttar Pradesh.

The following amendments were made by Uttar Pradesh Act No. 31 of 1978, s. 2 (w.e.f. 1-8-1978).

In its application to the State of Uttar Pradesh, sub-section (3) substituted as under:-

"(3) For the purpose of this section, a Court shall be deemed to be a Court of competent jurisdiction if the amount or value of the subject matter of the suit wherein the decree was passed does not exceed the pecuniary limits, if any, of its ordinary Jurisdiction at the time of making the application for the transfer of decree to it, notwithstanding that it had otherwise no jurisdiction to try the suit".-

[Karnataka

99[In Section 39

The following sub-section shall be inserted, namely:-

"(4) Nothing in this section shall be deemed to authorise the Court which passed a decree to execute such decree against any person or property outside the local limits of its jurisdiction."]]]

Section 40 - Transfer of decree to Court in another State

Where a decree is sent for execution in another State, it shall be sent to such Court and executed in such manner as may be prescribed by rules in force in that State.

Section 41 - Result of execution proceedings to be certified

The Court to which a decree is sent for execution shall certify to the Court which passed it the fact of such execution, or where the former Court fails to execute the same circumstances attending such failure.

Section 42 - Powers of Court in executing transferred decree

100[(1)] The Court executing a decree sent to it shall have the same powers in executing such decree as if it had been passed by itself. All persons disobeying or obstructing the execution of the decree shall be punishable by such Court in the same manner as if it had passed the decree. And its order in executing such decree shall be subject to the same rules in respect of appeal as if the decree had been passed by itself.

101[(2) Without prejudice to the generality of the provisions of sub-section (1), the powers of the Court under that sub-section shall include the following powers of the Court which passed the decree, namely:-

power to send the decree for execution to another Court under section 39;
power to execute the decree against the legal representative of the deceased judgment-debtor under section 50;
power to order attachment of a decree.

(3) A Court passing an order in exercise of the powers specified in sub-section (2) shall send a copy thereof to the Court which passed the decree.

(4) Nothing in this section shall be deemed to confer on the Court to which a decree is sent for execution any of the following powers, namely:-

power to order execution at the instance of the transferee of the decree;
in the case of a decree passed against a firm, power to grant leave to execute such decree against any person, other than such a person as is referred to in clause (b), or clause (c), of sub-rule (1) of rule 50 of Order XXI.]

[STATE AMENDMENTS

102[Uttar Pradesh.

The following amendments were made by Uttar Pradesh Act No. 14 of 1970, s. 2 (w.e.f. 8-4-1970).

"42. Power of Court in executing transferred decree.

The Court executing a decree sent to it shall have the same powers in executing such decree as if it had been passed by itself. All persons disobeying or obstructing the decree shall be punishable by such Court in the same manner as if it had passed the decree, and its order in executing such decree shall be subject to the same rules in respect of appeal as if the decree had been passed by itself.
Without prejudice to the generality of the provisions of sub-section (1), the powers of the Court under that sub-section shall include the following powers of the Court which passed the decree, namely:-
1. power to send the decree for execution to another Court under Section 39;
2. power to execute the decree against the legal representative of the deceased judgment-debtor under Section 50;
3. power to order attachment of a decree ;
4. power to decide any question relating to the bar of limitation to the executability of the decree;
5. power to record payment or adjustment under Rule 2 of Order XXI;
6. power to order stay of execution under Rule 29 of Order XXI;
7. in the case of a decree passed against a firm, power to grant leave to execute such decree against any person other than a person as is referred to in clause (b) or clause (c) of sub-rule (1) of Rule 50 of Order XXI.
A Court passing an order in exercise of the powers specified in sub-section (2) shall send a copy thereof to the Court which passed the decree.
Nothing in this section shall be deemed to confer on the Court to which a decree is sent for execution the power to order execution at the instance of he transferee of a decree.".]]]

Section 43 - Execution of decrees passed by Civil Courts in places to which this Code does not extend

Any decree passed by any Civil Court established in any part of India to which the provisions of this Code do not extend, or by any Court established or continued by the authority of the Central Government outside India, may, if it cannot be executed within the jurisdiction of the Court by which it was passed, be executed in the manner herein provided within the jurisdiction of any Court in the territories to which this Code extends.]103

Section 44 - Execution of decrees passed by revenue courts in places to which this Code does not extend

The State Government may, by notification in the Official Gazette, declare that the decrees of any Revenue Court in any part of India to which the provisions of this Code do not extend, or any class of such decrees, may be executed in the State as if they had been passed by Courts in that State.]104

Section 44A - Execution of decrees passed by Courts in reciprocating territory

Where a certified copy of a decree of any of the superior Courts of 105[***] any reciprocating territory has been filed in a District Court, the decree may be executed in 106[India] as if it had been passed by the District Court.
Together with the certified copy of the decree shall be filed a certificate from such superior Court stating the extent, if any, to which the decree has been satisfied or adjusted and such certificate shall, for the purposes of proceedings under this section, be conclusive proof of the extent of such satisfaction or adjustment.
The provisions of section 47 shall as from the filing of the certified copy of the decree apply to the proceedings of a District Court executing a decree under this section, and the District Court shall refuse execution of any such decree, if it is shown to the satisfaction of the Court that the decree falls within any of the exceptions specified in clauses (a) to (f) of section 13.

107[*Explanation 1.-"Reciprocating territory" means any country or territory outside India which the Central Government may, by notification in the Official Gazette, declare to be a reciprocating territory for the purposes of this section; and "superior Courts", with reference to any such territory, means such Courts as may be specified in the said notification.

Explanation 2.-"Decree" with reference to a superior Court means any decree or judgment of such Court under which a sum of money is payable, not being a sum payable in respect of taxes or other charges of a like nature or in respect of a fine or other penalty, but shall in no case include an arbitration award, even if such an award is enforceable as a decree or judgment]]108.

Section 45 - Execution of decrees outside India

So much of the foregoing sections of this Part as empowers a Court to send a decree for execution to another Court shall be construed as empowering a Court in any State to send a decree for execution to any Court established 109[***] by the authority of the Central Government 110[outside India] to which the State Government has, by notification in the Official Gazette, declared this section to apply.]111

STATE AMENDMENT

112[Pondicherry (Union Territory).

In its application to the Union Territory of Pondicherry after Section 45, following shall be inserted:-

"45-A, Execution of decrees, etc., passed or made before the commencement of the Code in Pondicherry.-Any judgment, decree or order passed or made before the commencement of this Code by any Civil Court in the Union Territory of Pondicherry. shall, for the purpose of execution, be deemed to have been passed or made under this Code:

Provided that nothing contained in this section shall be construed as extending the period of limitation to which any proceeding in respect of such judgment, decree or order may be subject."

Section 46 - Precepts

Upon the application of the decree-holder the Court which passed the decree may, whenever it thinks fit, issue a precept to any other Court which would be competent to execute such decree to attach any property belonging to the judgment-debtor and specified in the precept.
The Court to which a precept is sent shall proceed to attach the property in the manner prescribed in regard to the attachment of properly in execution of a decree:

Provided that no attachment under a precept shall continue for more than two months unless the period of attachment is extended by an order of the Court which passed the decree or unless before the determination of such attachment the decree has been transferred to the Court by which the attachment has been made and the decree-holder has applied for an order for the sale of such property.

Section 47 - Questions to be determined by Court executing decree

All questions arising between the parties to the suit in which the decree was passed, or their, representatives, and relating to the execution, discharge or satisfaction of the decree, shall be determined by the Court executing the decree and not by a separate suit.
113[***]
Where a question arises as to whether any person is or is not the representative of a party, such question shall, for the purposes of this section, be determined by the Court.

114[Explanation I.-For the purposes of this section, a plaintiff whose suit has been dismissed and a defendant against whom a suit has been dismissed are parties to the suit.

Explanation II.-(a) For the purposes of this section, a purchaser of property at a sale in execution of a decree shall be deemed to be a party to the suit in which the decree is passed; and

(b) all questions relating to the delivery of possession of such property to such purchaser or his representative shall be deemed to be questions relating to the execution, discharge or satisfaction of the decree within the meaning of this section.]

STATE AMENDMENT

115[Uttar Pradesh.

In Section 47 of the principal Act, Explanation II as Inserted by the U. P. Civil Laws (Reforms and Amendment) Act, 1954 (U.P. Act 24 of 1954), has been omitted.]

[Jammu & Kashmir

116[In Section 47

sub-section (2) shall be omitted:
for the Explanation, the following Explanations shall be substituted, namely:-

"Explanation I- For the purposes of this section, a plaintiff whose suit has been dismissed and a defendant against whom a suit has been dismissed are parties to the suit.

Explanation II-

For the purposes of this section, a purchaser of property at a sale in execution of a decree stall be deemed to be a party to the suit in which the decree it passed; and
all questions relating to the delivery of possession of such property to such purchaser or his representative shall be deemed to be questions relating to the execution, discharge or satisfaction of the decree within the meaning of this section.".]]]

Section 48 - Execution barred in certain cases Repealed

Limit of Time for Execution

[Rep. by the Limitation Act, 1963 (36 of 1963), section 28 (w.e.f. 1-1-1964)].

Section 49 - Transferee

Every transferee of a decree shall hold the same subject to the equities (if any) which the judgment-debtor might have enforced against the original decree-holder.

Section 50 - Legal representative

Where a judgment-debtor dies before the decree has been fully satisfied, the holder of the decree may apply to the Court which passed it to execute the same against the legal representative of the deceased.
Where the decree is executed against such legal representative, he shall be liable only to the extent of the property of the deceased which has come to his hands and has not been duly disposed of; and, for the purpose of ascertaining such liability, the Court executing the decree may, of its own motion or on the application of the decree-holder, compel such legal representative to produce such accounts as it thinks fit.

Section 51 - Powers of Court to enforce execution

Subject to such conditions and limitations as may be prescribed, the Court may, on the application of the decree-holder, order execution of the decree-

by delivery of any property specifically decreed ;
by attachment and sale or by the sale without attachment of any property;
by arrest and detention in prison 117[for such period not exceeding the period specified in section 58, where arrest and detention is permissible under that section];
by appointing a receiver; or
in such other manner as the nature of the relief granted may require:

118[Provided that, where the decree is for the payment of money, execution by detention in prison shall not be ordered unless, after giving the judgment-debtor an opportunity of showing cause why he should not be committed to prison, the Court, for reasons recorded in writing, is satisfied-

that the judgment-debtor, with the object or effect of obstructing or delaying the execution of the decree,-

is likely to abscond or leave the local limits of the jurisdiction of the Court, or
has, after the institution of the suit in which the decree was passed, dishonestly transferred, concealed, or removed any part of his property, or committed any other act of bad faith in relation to his property, or
1. that the judgment-debtor has, or has had since the date of the decree, the means to pay the amount of the decree or some substantial part thereof and refuses or neglects or has refused or neglected to pay the same, or
2. that the decree is for a sum for which the judgment-debtor was bound in a fiduciary capacity to account.

Explanation.-In the calculation of the means of the judgment-debtor for the purposes of clause (b), there shall be left out of account any property which, by or under any law or custom having the force of law for the time being in force, is exempt from attachment in execution of the decree].

[STATE AMENDMENTS

119[Uttar Pradesh.

After clause (b) of Section 51, insert the following clause (bb):-

"(bb) by transfer other than sale, by attachment or without attachment of any property."

HIGH COURT AMENDMENT

120[Calcutta.

In clause (b) of Section 51, omit the words "or by sale without attachment" between the words "sale" and "of any".

In the proviso omit the words "for reasons recorded in writing" after the words "the Court" and before the words "is satisfied".

Add the proviso-

"Provided also that the Court of Small Causes of Calcutta shall have no power to order execution of a decree by attachment and sale of immovable property or by appointing a receiver in respect of such property."]]]

Section 52 - Enforcement of decree against legal representative

Where a decree is passed against a party as the legal representative of a deceased person, and the decree is for the payment of money out of the property of the deceased, it may be executed by the attachment and sale of any such property.
Where no such property remains in the possession of the judgment-debtor and he fails to satisfy the Court that he has duly applied such property of the deceased as is proved to have come into his possession, the decree may be executed against the judgment-debtor to the extent of the property in respect of which he has failed so to satisfy the Court in the same manner as if the decree had been against him personally.

Section 53 - Liability of ancestral property

For the purposes of section 50 and section 52, property in the hands of a son or other descendant which is liable under Hindu law for the payment of the debt of a deceased ancestor, in respect of which a decree has been passed, shall be deemed to be properly of the deceased which has come to the hands of the son or other descendant as his legal representative.

Section 54 - Partition of estate or separation of share

Where the decree is for the partition of an undivided estate assessed to the payment of revenue to the Government, or for the separate possession of a share of such an estate the partition of the estate or the separation of the share shall be made by the Collector or any gazetted subordinate of the Collector deputed by him in this behalf, in accordance with the law (if any) for the lime being in force relating to the partition, or the separate possession of shares, of such estates.

STATE AMENDMENT

121[Karnataka.

For Section 54, the following Section shall be substituted, namely.-

"54. Partition of estate or separation of share.-Where the decree is for the partition of an undivided estate assessed to the payment of revenue to the Government or for the separate possession of share of such an estate, the partition of the estate or the separation of the share of such an estate shall be made by the Court in accordance with the law if any. for the time being in force relating to the partition or the separate possession of shares and if necessary on the report of a revenue officer, not below the rank of Tahsildar or such other person as the Court may appoint as Commissioner in that behalf".

Section 55 - Arrest and detention

A judgment-debtor may be arrested in execution of a decree at any hour and on any day, and shall, as soon as practicable, be brought before the Court, and his detention may be in the civil prison of the district in which the Court ordering the detention is situate, or, where such civil prison does not afford suitable accommodation, in any other place which the State Government may appoint for the detention of persons ordered by the Courts of such district to be detained:

Provided, firstly, that, for the purpose of making an arrest under this section, no dwelling-house shall be entered after sunset and before sunrise:

Provided, secondly, that, no outer door of a dwelling-house shall be broken open unless such dwelling-house is in the occupancy of the judgment-debtor and he refuses or in any way prevents access thereto, but when the officer authorised to make the arrest has duly gained access to any dwelling-house, he may break open the door of any room in which he has reason to believe the judgment-debtor is to be found:

Provided, thirdly, that, if the room is in the actual occupancy of a woman who is not the judgment-debtor and who according to the customs of the country docs not appear in public, the officer authorised to make the arrest shall give notice to her that she is at liberty to withdraw, and, after allowing a reasonable time for her to withdraw and giving her reasonable facility for withdrawing, may enter the room for the purpose of making the arrest:

Provided, fourthly, that, where the decree in execution of which a judgment-debtor is arrested, is a decree for the payment of money and the judgment-debtor pays the amount of the decree and the costs of the arrest to the officer arresting hi m, such officer shall at once release him.

The State Government may, by notification in the Official Gazette, declare that any person or class of persons whose arrest might be attended with danger or inconvenience to the public shall not be liable to arrest in execution of a decree otherwise than in accordance with such procedure as may be prescribed by the State Government in this behalf.
Where a judgment-debtor is arrested in execution of a decree for the payment of money and brought before the Court, the Court shall inform hi m that he may apply to be declared an insolvent, and that he 122[may be discharged] if he has not committed any act of bad faith regarding the subject of the application and if he complies with the provisions of the law of insolvency for the time being in force.
Where a judgment-debtor expresses his intention to apply to be declared an insolvent and furnishes security, to the satisfaction of the Court, that he will within one month so apply, and that he will appear, when called upon, in any proceeding upon the application or upon the decree in execution of which he was arrested, the Court 123[may release] him from arrest, and, if he fails so to apply and to appear, the Court may either direct the security to be realised or commit hi m to the civil prison in execution of the decree.

High Court Amendment

Calcutta.

In clause (1) insert the words "Calcutta or" after the words "Civil prison of" and before the words "the district in which"; and omit clauses (3) and (4), vide Cal. Gaz., Pt. I, dated April 20, 1967.

Section 56 - Prohibition of arrest or detention of women in execution of decree for money

Notwithstanding anything in this Part, the Court shall not order the arrest or detention in the civil prison of a woman in execution of a decree for the payment of money.

Section 57 - Subsistence allowance

The State Government may fix scales, graduated according to rank, race and nationality, of monthly allowances payable for the subsistence of judgment-debtors.

HIGH COURT AMENDMENT

124[Calcutta.

Substitution in Section 57.-

In Section 57, substitute the words "The High Court may, subject to the approval of the State Government" for The State Government may". Omit the word "monthly" between the words "of and "allowances".

Section 58 - Detention and release

Every person detained in the civil prison in execution of a decree shall be so detained,-
1. where the decree is for the payment of a sum of money exceeding 125[126[five thousand rupees], for a period not exceeding three months, and]

127[(b) where the decree is for the payment of a sum of money exceeding two thousand rupees, but not exceeding five thousand rupees, for a period not exceeding six weeks:]

Provided that he shall be released from such detention before the expiration of the 128[said period of detention]-

on the amount mentioned in the warrant for his detention being paid to the officer in charge of the civil prison, or
on the decree against him being otherwise fully satisfied, or
on the request of the person on whose application he has been so detained, or
on the omission by the person, on whose application he has been so detained, to pay subsistence allowance:

Provided, also, that he shall not be released from such detention under clause (ii) or clause (iii), without the order of the Court.

129[(1A) For the removal of doubts, it is hereby declared that no order for detention of the judgment-debtor in civil prison in execution of a decree for the payment of money shall be made, where the total amount of the decree does not exceed 130[two thousand rupees].]

A judgment-debtor released from detention under this section shall not merely by reason of his release be discharged from his debt, but he shall not be liable to be re-arrested under the decree in execution of which he was detained in the civil prison.

HIGH COURT AMENDMENT

131[Calcutta.

In sub-section (1) of Section 58, for the words "(a) where the decree is for the payment of a sum of money exceeding fifty rupees, for a period of six months and, (b) in any other case for a period of six weeks:" substitute "for a period not exceeding six months".

In the first proviso for the words "said period of six month or six weeks, as the case may be" substitute "period fixed by the Court."

[Karnataka

132[In Section 58

in sub-section (1),-

in clause (a), for the words "one thousand rupees", the words "five thousand rupees" shall be substituted;
for clause (b), the following clause shall be substituted, namely:-

"(b) where the decree is for the payment of a sum of money exceeding two thousand rupees, but not exceeding five thousand rupees, for a period not exceeding six weeks:";

in sub-section (1A), for the words "five hundred rupees", the words "two thousand rupees" shall be substituted.]

[Kerala

133[In Section 58

in sub-section (1),-

in clause (a), for the words "one thousand rupees", the words "five thousand rupees" shall be substituted;
for clause (b), the following clause shall be substituted, namely:-

"(b) where the decree is for the payment of a sum of money exceeding two thousand rupees, but not exceeding five thousand rupees, for a period not exceeding six weeks:";

in sub-section (1A), for the words "five hundred rupees", the words "two thousand rupees" shall be substituted.]]]

Section 59 - Release on ground of illness

At any time after a warrant for the arrest of a judgment-debtor has been issued the Court may cancel it on the ground of his serious illness.
Where a judgment-debtor has been arrested, the Court may release him, if, in its opinion, he is not in a fit state of heath to be detained in the civil prison.
Where a judgment-debtor has been committed to the civil prison, he may be released therefrom-

by the State Government, on the ground of the existence of any infectious or contagious disease, or
by the committing Court, or any Court to which that Court is subordinate, on the ground of his suffering from any serious illness.
1. A judgment-debtor release under this section may be re-arrested, but the period of his detention in the civil prison shall not in the aggregate exceed that prescribed by section 58.

Section 60 - Property liable to attachment and sale in execution of decree

The following properly is liable to attachment and sale in execution of a decree, namely, lands, houses or other buildings, goods, money, bank notes, cheques, bills of exchange, hundis, promissory notes, Government securities, bonds or other securities for money, debts, shares in a corporation and, save as hereinafter mentioned, all other saleable property, movable or immovable, belonging to the judgment-debtor, or over which, or the profits of which, he has a disposing power which he may exercise for his own benefit, whether the same be held in the name of the judgment-debtor or by another person in trust for him or on his behalf:

Provided that the following particulars shall not be liable to such attachment or sale, namely:-

the necessary wearing-apparel, cooking vessels, beds and bedding of the judgment-debtor, his wife and children, and such personal ornaments as, in accordance with religious usage, cannot be parted with by any woman;
tools of artisans, and, where the judgment-debtor is an agriculturist, his implements of husbandry and such cattle and seed-grain as may, in the opinion of the Court, be necessary to enable him to earn his livelihood as such, and such portion of agricultural produce or of any class of agricultural produce as may have been' declared to be free from liability under the provisions of the next following section;
houses and other buildings (with the materials and the sites thereof and the land immediately appurtenant thereto and necessary for their enjoyment) belonging to 134[an agriculturist or a labourer or a domestic servant] and occupied by him;
books of account;
a mere right to sue for damages;
any right of personal service;
stipends and gratuities allowed to pensioners of the Government 135[or of a local authority or of any other employer], or payable out of any service family pension fund 136[notified in the Official Gazette by 137[the Central Government or the State Government] in this behalf, and political pension;

138[(h)] the wages of labourers and domestic servants, whether payable in money or in kind 139[***];

140[(i) salary to the extent of 141[the first 142[143[one thousand rupees]] and two-thirds of the remainder] 144[in execution of any decree other than a decree for maintenance]:

145[Provided that where any part of such portion of the salary as is liable to attachment has been under attachment, whether continuously or intermittently, for a total period of twenty-four months, such portion shall be exempt from attachment until the expiry of a further period of twelve months, and, where such attachment has been made in execution of one and the same decree, shall, after the attachment has continued for a total period of twenty-four months, be finally exempt from attachment in execution of that decree;]]

146[(ia) one-third of the salary in execution of any decree for maintenance;]

147[(j) the pay and allowances of persons to whom the Air Force Act, 1950 (45 of 1950), or the Army Act, 1950 (46 of 1950), or the Navy Act, 1957 (62 of 1957), applies;]

(k) all compulsory deposits and other sums in or derived from any fund to which the Provident Funds Act, 148[1925] (19 of 1925), for the time being applies in so far as they are declared by the said Act not to be liable to attachment;

149[(ka) all deposits and other sums in or derived from any fund to which the Public Provident Fund Act, 1968 (23 of 1968), for the time being applies, in so far as they are declared by the said Act as not to be liable to attachment;

(kb) all moneys payable under a policy of insurance on the life of the judgment-debtor;

(kc) the interest of lessee of a residential building to which the provisions of law for the time being in force relating to control of rents and accommodation apply;]

150[(l) any allowance forming part of the emoluments of any 151[servant of the Government] or of any servant of a railway company or local authority which the 152[appropriate Government] may by notification in the Official Gazette declare to be exempt from attachment, and any subsistence grant for allowance made to 153[any such servant] while under suspension;]

(m) an expectancy of succession by survivorship or other merely contingent or possible right or interest;

(n) a right to future maintenance;

(o) any allowance declared by 154[any Indian law] to be exempt from liability to attachment or sale in execution of a decree; and

(p) where the judgment-debtor is a person liable for the payment of land-revenue; any movable property which, under any law for the time being applicable to him, is exempt from sale for the recovery of an arrear of such revenue.

155[Explanation I.-The moneys payable in relation to the matters mentioned in clauses (g), (h), (i) (ia), (j), (l) and (o) are exempt from attachment or sale, whether before or after they are actually payable, and, in the case of salary, the attachable portion thereof is liable to attachment, whether before or after it is actually payable.]

156[Explanation II.-In clauses (i) and (ia),] "salary" means the total monthly emoluments, excluding any allowance declared exempt from attachment under the provisions of clause (l), derived by a person from his employment whether on duty or on leave.

157[Explanation 158[III]-In clause (1) "appropriate Government" means-

as respect any 159[person] in the service of the Central Government, or any servant of 25[a Railway Administration] or of a cantonment authority or of the port authority of a major port, the Central Government;
160[***]
as respects any other servant of the Government or a servant of any other 161[***] local authority, the State Government.]

162[Explanation IV.-For the purposes of this proviso, "wages" includes bonus, and "labourer" includes a skilled, unskilled or semi-skilled labourer.

Explanation V.-For the purposes of this proviso, the expression "agriculturist" means a person who cultivates land personally and who depends for his livelihood mainly on the income from agricultural land, whether as owner, tenant, partner, or agricultural labourer.

Explanation VI.-For the purposes of Explanation V, an agriculturist shall be deemed to cultivate land personally, if he cultivates land-

by his own labour, or
by the labour of any member of his family, or
by servants or labourers on wages payable in cash or in kind (not being as a share of the produce), or both.]

163[(1A) Notwithstanding anything contained in any other law for the time being in force, an agreement by which a person agrees to waive the benefit of any exemption under this section shall be void.]164

Nothing in this section shall be deemed 165[***] to exempt houses and other buildings (with the materials and the sites thereof and the lands immediately appurtenant thereto and necessary for their enjoyment) from attachment or sale in execution of decrees for rent of any such house, building, site or land 166[***].

167[***]

[STATE AMENDMENTS

168[Andhra Pradesh.- Andhra Area.-

In its application to the Andhra Area of the State of Andhra Pradesh in clause (g) of the Proviso to sub-section (1) of Section 60, after the words "stipends and gratuities, allowed to pensioners of the Government" insert the words "or of a local authority".
In its application to the whole of the State of Andhra Pradesh, in the Proviso to sub-section (1) of Section 60 :-

After clause (k) insert the following clause, namely :-

(kk) amount payable under policies issued in pursuance of the Rules for the Andhra Pradesh Government Life Insurance and Provident Fund ;

[(b) After Explanation 2, insert the following Explanation, namely :-

"Explanation 2-A.-Where any sum payable to a Government servant is exempt from attachment, under the provisions of clause (kk). such sum shall remain exempt from attachment notwithstanding the fact that owing to the death of the Government servant it is payable to some other person.]

169[Telangana Area.-

In its application to the Telangana area of the State of Andhra Pradesh, in the proviso to sub-section (1) of Section 60 :-

After clause (g) insert the following clause namely :-

"(gg) pension granted or continued by the Central Government, the Government of the Pre-Reorganisation Hyderabad State or any other State Government on account of past services or present infirmities or as a compassionate allowance, and:"

In Explanation 2A for "clause (ii)" substitute words, brackets and letters "clause (gg) or clause (kk)" after the words "under the provision of.]

170[Calcutta.-

Add the provisos after sub-section (1) of Section 60:

"Provided that nothing in this section shall be taken as conferring on the Court of Small Causes of Calcutta, any jurisdiction to attach and sell immovable property in execution of a decree:

Provided also that this section shall, so far as the Court mentioned in the last preceding proviso is concerned apply only to decrees obtained in suits instituted after the 31st of May of 1937, and the law applicable to suits instituted up to that date shall be the law which was heretofore in force in that Court."

171[Delhi, Punjab and Haryana -

In its application to the State of Punjab including the area of Pepsu thereof as it was Immediately before the 1st November, 1966:-

In sub-section (1) in the proviso:-

In clause (c) for the words "occupied by him" the following words shall be deemed to be substituted, viz.,-

"not proved by the decree-holder to have been let out on rent or lent to persons, other than his father, mother, wife, son, daughter, daughter-in-law, brother, sister or other dependants or left vacant for a period of a year or more."

After clause (c), the following clauses shall be deemed to be inserted, viz.-

"(cc) much animals, whether in milk or in calf, kids, animals used for the purposes of transport or draught cart and open spaces or enclosures belonging to an agriculturist and required for use in case of need for tying cattle, parking carts or stacking fodder or manure;

(ccc) one main residential house and other buildings attached to it (with the material and the sites thereof and the land immediately appurtenant thereto and necessary for their enjoyment) belonging to a judgment-debtor other than an agriculturist and occupied by him:

Provided that the protection afforded by this clause shall not extend to any property specifically charged with the debt sought to be recovered."

After sub-section (2), the following sub-sections shall be deemed to be inserted. viz.:-

"(3) Notwithstanding any other law for the time being in force an agreement by which a debtor agrees to waive any benefit of any exemption under this section shall be void.

(4) For the purposes of this section the word "agriculturist" shall include every person whether as owner, tenant, partner or agricultural labourer who depends for his livelihood mainly on income from agricultural land as defined in the Punjab Alienation of Land Act. 1900.

(5) Every member of a tribe notified as agriculturist under the Punjab Alienation of Land Act, 1900. and every member of a Scheduled Caste shall be presumed to be an agriculturist until the contrary is proved.

(6) No order for attachment shall be made unless the Court is satisfied that the property sought to be attached is not exempt from attachment or sale." [Vide Punjab Relief of Indebtedness Act 7 of 1934, Section 35 (as amended by Punjab Acts, 12 of 1944 and 4 of 1942 and 44 of 1960.]

Gujarat.-

In sub-section (1) of Section 60:-

After clause (g) of the proviso, the following new clause shall be inserted, namely:-

"(gg) stipends and gratuities allowed to pensioners of a local authority", and

in Explanation 1. after the brackets and letter "(g)", the brackets and letters "(gg)" shall be inserted. [Vide Code of Civil Procedure (Bombay Amendment) Act. 1948 (Bombay Act IX of 1948), Section 2 (w.e.f. 30-11-1948), and Bombay Reorganisation Act, 1960 (11 of 1960), Section 87 (w.e.f. 1-5-1960).]

172[Himachal Pradesh.-

In Section 60 sub-section (1):

at the end of clause (c), add the following:

"or compensation paid for such houses and buildings (including compensation for the materials and the sites and the lands referred to above) acquired for a public purpose"; and;

after clause (c) insert the following, namely:

"(cc) compensation paid for agricultural lands belonging to agriculturists acquired for a public purpose";

Amendments are same as in Punjab except the following changes:-

In sub-section (4) words "as defined in Punjab Alienation of Land Act, 1900" not included.
Sub-section (5) omitted.
Sub-section (6) numbered as (5). [Vide H.P. Act 31 of 1978, Section 21 (w.e.f. 1-4-1979).]

173[Karnataka.-

In its application to the Mysore Area of the State of Mysore in the Proviso to sub-section (1) of Section 60, after clause (p) add the following, namely :-

(pp) where the judgment debtor is a servant of the State Government who has insured his life under the rules in force relating to the Official Branch of the Mysore Government Life Insurance Department :-

In the case of insurance effected prior to the ninth day of May. 1911. the whole of the bonus payable or paid there under to such servant, or in the event of his death to his nominee or other person or persons entitled to such bonus under the said rules ; and
in the case of insurance effected on or after the ninth day of May, 1911 and such insurance is compulsory, then the bonus in respect of the compulsory premia payable or paid to such servant, or in the event of his death to his nominee or other person or persons entitled to such bonus under the said rules.]

174[In Section 60

The words "four hundred rupees", the words "one thousand rupees" shall be substituted.]

175[Kerala.-

In Its application to the State of Kerala including the Malabar district, in clause (g) of the Proviso to sub-section (1), after the words " stipends and gratuities allowed by pensioners of the Government" insert ht words "or of a local authority."
After clause (g) insert the following:-

"(gg) all moneys payable to the beneficiaries under the Family Benefit Scheme for the employees of the Government of Kerala.]

176[In Section 60

The words "four hundred rupees", the words "one thousand rupees" shall be substituted.]

177[In Section 60

The words "stipends and gratuities allowed to pensioners of the Government", the words "or of a local authority" shall be inserted.]

178[Maharashtra.-

In its application to the State of Maharashtra, in Section 60, In sub-section (1), in the proviso:-

After clause (g) Insert clause (gg), namely :-

"(gg) in the Hyderabad area of the State of Maharashtra, any pension granted or continued by the Central Government or the Government of the former State of Hyderabad or any other State Government, on account of past service or present infirmities or as a compassionate allowance, which is not covered by clause (g)";

After clause (kb); insert clause (kbb) as under:-

"(cbb) the amounts payable under the policies issued in pursuance of the rules for the Hyderabad State Life Insurance, and Provident Fund, which are not covered under clause (ka) or (kb).

Explanation.- Where any sum payable to a Government servant is exempt from attachment under this clause or clause (gg), such sum shall remain exempt from attachment, notwithstanding the fact that owing to the death of the Government servant the sum is payable to some other person."]

179[After Section 60

In sub-section (1), in the proviso-

after clause (g), the following clause shall be inserted, namely :-

"(gg) in the Hyderabad area of the State of Maharashtra, any pension granted or continued by the Central Government of the Government or the former State of Hyderabad or any other State Government, on account of past services or present infirmities or as a compassionate allowance, which is not covered by clause (g)".

after clause (kb), the following clause shall be inserted namely :-

"(kbb) the amounts payable under the policies issued in pursuance of the rules for the Hyderabad State Life Insurance and Provident Fund, which are not covered under clause (ka) or (kb)".

Explanation.- Where any sum payable to a Government servant is exempt from attachment under this clause or clause (gg). such sum shall remain exempt from attachment, notwithstanding the fact that owing to the death of the Government servant the sum is payable to some other person.]

180[Rajasthan.-

In its application to the State of Rajasthan, in the proviso to sub-section (1) of Section 60:-

In clause (b). after the word "agriculturist" insert the words "his milch calf and those likely to calve within two years."
After clause (k), insert the following:-

"(kk) Moneys payable under Life Insurance Certificates issued in pursuance of the Rajasthan Government Servants Insurance Rules. 1953."

After Explanation 3 insert the following Explanation:-

"Explanation 4.-Where any money payable to a Government servant of the State is exempt from attachment under the provision contained in clause (kk), such moneys shall remain exempt from attachment notwithstanding the fact that owing to the death of a Government servant it is payable to some other person." [Vide Rajasthan Act 16 of 1957. Section 2 (w.e.f. 6-6-1957).]

181[In Section 60

In the proviso to sub-section (1) of section 60 of the Code of Civil Procedure, 1908 (Central Act V of 1908) in the application thereof to the State of Rajasthan,-

after clause (k), the following clause shall be inserted, namely:-

"(kk) moneys payable under Life Insurance Certificates issued in pursuance of the Rajasthan Government Servants Insurance Rules, 1953;" and

after explanation 3 the following explanation shall be inserted, namely:-

"Explanation 4.-Where any money payable to a Government servant of the State is exempt from attachment under the provision contained in clause (kk), such money shall remain exempt from attachment notwithstanding the fact that owing to the death of a Government servant it is payable to some other person."]

182[Tamil Nadu.-

In its application to the State of Madras including the Kanyakumari district and the Shencottah taluk of the Tirunelveli district, and the added territories the amendments made in Section 60 is the same as that of Kerala.

This Act has been extended to Kanya Kumari District and the Shencottah taluk of the Tirunelveli District by the Madras (Transferred Territory) Extension of Laws Act (21 of 1957) and to the territories added to the Madras (Added Territories) Adaptation of Laws Order, 1961.]

183[In Section 60

After the words " stipends and gratuities allowed to pensioners of the Government", the words "or of a local authority" shall be inserted.]

184[Union Territory of Chandigarh.-

In its application to the Union Territory of Chandigarh amendments in the section are the same as in Punjab.

185[Union Territory of Pondicherry.-

In its application to the Union Territory of Pondicherry amendment in the section is the same as in Tamil Nadu.

186[Uttar Pradesh.-

In its application to the State of Uttar Pradesh add the following Explanation 1-A after the Explanation 1 to Section 60, sub-section (1) :-

"Explanation 1-A.- Particulars mentioned in clause (c) are exempt from sale in execution of a decree whether passed before or after the commencement of the Code of Civil Procedure (United Provinces) (Amendment) Act, 1948 for enforcement of a mortgage or charge thereon."]]]

Section 61 - Partial exemption of agricultural produce

The State Government 187[***] may, by general or special order published in the Official Gazette, declare that such portion of agricultural produce, or of any class of agricultural produce, as may appear to the State Government to be necessary for the purpose of providing until the next harvest for the due cultivation of the land and for the support of the judgment-debtor and his family, shall, in the case of all agriculturists or of any class of agriculturists, be exempted from liability to attachment or sale in execution of a decree.

Section 62 - Seizure of property in dwelling-house

No person executing any process under this Code directing or authorizing seizure of movable property shall enter any dwelling-house after sunset and before sunrise.
No outer door of a dwelling-house shall be broken upon unless such dwelling-house is in the occupancy of the judgment-debtor and he refuses or in any way prevents access thereto, but when the person executing any such process has duly gained access to any dwelling-house, he may break open the door of any room in which he has reason to believe any such property to be.
Where a room in a dwelling-house is in the actual occupancy of a woman who, according to the customs of the country, does not appear in public, the person executing the process shall give notice to such woman that she is at liberty to withdraw; and, after allowing reasonable time for her to withdraw and giving her reasonable facility for withdrawing, he may enter such room for the purpose of seizing the property, using at the same time every precaution, consistent with these provisions, to prevent its clandestine removal.

High Court Amendment

Calcutta.

In sub-rule (2) omit the words "unless such dwelling house is in the occupancy of the judgment-debtor and he refuses or in any way prevents access thereto", after the words "be broken open" and before the words" but when the person".

Add the proviso after sub-rule (2)-

"Provided that the Court may, after service of such notice as it thinks proper, direct the breaking open of an outer door of a dwelling-house in possession of the judgment-debtor who prevents access thereto" Vide Cal. Gaz. Pt. I, dated April 20, 1967.

Section 63 - Property attached in execution of decrees of several Courts

Where property not in the custody of any Court is under attachment in execution of decrees of more Courts than one, the Court which shall receive or realize such property and shall determine any claim thereto and any objection to the attachment thereof shall be the Court of highest grade, or, where there is no difference in grade between such Courts, the Court under whose decree the property was first attached.
Nothing in this section shall be deemed to invalidate any proceeding taken by a Court executing one of such decrees.

188[Explanation .-For the purposes of sub-section (2), "proceeding taken by a Court" does not include an order allowing, to a decree-holder who has purchased properly at a sale held in execution of a decree, set off to the extent of the purchase price payable by him.]

HIGH COURT AMENDMENT

189[Calcutta.

In Section 63, add as sub-section (3):-

(3) "For the purposes of this section the Court of Small Causes of Calcutta shall be deemed to be of the same grade as a district Court." Vide Cal. Gaz. Pt. I, dated April 20, 1967.]]]

Section 64 - Private alienation of property after attachment to be void

190[(1)] Where an attachment has been made, any private transfer or delivery of the property attached or of any interest therein and any payment to the judgment-debtor of any debt, dividend or other moneys contrary to such attachment, shall be void as against all claims enforceable under the attachment.

191[(2)] Nothing in this section shall apply to any private transfer or delivery of the property attached or of any interest therein, made in pursuance of any contract for such transfer or delivery entered into and registered before the attachment.]

Explanation.-For the purposes of this section, claims enforceable under an attachment include claims for the rate able distribution of assets.

[STATE AMENDMENTS

[Karnataka

192[In Section 64

The following sub-section shall be inserted, namely:-

"(2) Nothing in this section shall apply to any private transfer or delivery of the property attached or of any interest therein, made in pursuance of any contract for such transfer or delivery entered into and registered before the attachment."]]]

Section 65 - Purchasers title

Where immovable property is sold in execution of a decree and such sale has become absolute, the property shall be deemed to have vested in the purchaser from the time when the property is sold and not from the time when the sale becomes absolute.

Section 66 - Suit against purchaser not maintainable on ground of purchase being on behalf of plaintiff Repealed

[Repealed by Benami Transactions (Prohibition) Act, 1988 (45 of 1988), section 7 (w.e.f. 19-5-1988).]

Section 67 - Power for State Government to make rules as to sales of land in execution of decrees for payment of money

193[(1)] The State Government 194[***] may, by notification in the Official Gazette, make rules for any local area imposing conditions in respect of the sale of any class of interests in land in execution of decrees for the payment of money, where such interests are so uncertain or undetermined as, in the opinion of the State Government, to make it impossible to fix their value.

195[(2) When on the date on which this Code came into operation in any local area, any special rules as to sale of and in execution of decrees were in force therein, the State Government may, by notification in the Official Gazette, declare such rules to be in force, or may 196[***] by a like notification, modify the same.

Every notification issued in the exercise of the powers conferred by this subsection shall set out the rules so continued or modified.]

197[(3) Every rule made under this section shall be laid, as soon as may be after it is made, before the State Legislature.]

Section 68 to 72 - Delegation to Collector of Power to execute decrees against immovable property Repealed

[Rep. by the Code of Civil Procedure (Amendment) Act, 1956 (66 of 1956), section 7.(w.e.f. 1-1-1957).]

Section 73 - Proceeds of execution-sale to be rate ably distributed among decree-holders

Distribution of assets

Where assets are held by Court and more persons than one have, before the receipt of such assets, made application to the Court for the execution of decree for the payment of money passed against the same judgment-debtor and have not obtained satisfaction thereof, the assets, after deducting the costs of realization, shall be rate ably distributed among all such persons:

Provided as follows:-

where any property is sold subject to a mortgage or charge, the mortgagee or incumbrancer shall not be entitled to share in any surplus arising from such sale;
where any property liable to be sold in execution of a decree is subject to a mortgage or charge, the Court may, with the consent of the mortgage or incumbrancer, order that the property be sold free from the mortgage or charge, giving to the mortgagee or incumbrancer the same interest in the proceeds of the sale as he had in the property sold;
where any immovable property is sold in execution of a decree ordering its sale for the discharge of an incumbrance thereon, the proceeds of the sale shall be applied-

first, in defraying the expenses of the sale;

secondly, in discharging the amount due under the decree;

thirdly, in discharging the interest and principal moneys due on subsequent incumbrances (if any); and

fourthly, rate ably among the holders of decrees for the payment of money against the judgment-debtor, who have, prior to the sale of the property, applied to the Court which passed the decree ordering such sale for execution of such decrees, and have not obtained satisfaction thereof.

Where all or any of the assets liable to be rate ably distributed under this section are paid to a person not entitled to receive the same, any person so entitled may sue such person to compel him to refund the assets.
Nothing in this section affects any right of the Government.

HIGH COURT AMENDMENT

198[Calcutta

In Section 73, omit clause (c) of the proviso in sub-section (1),

Section 74 - Resistance to execution

Where the Court is satisfied that the holder of a decree for the possession of immovable property or that the purchaser of immovable property sold in execution of a decree has been resisted or obstructed in obtaining possession of the properly by the judgment-debtor or some person on his behalf and that such resistance or obstruction was without any just cause, the Court may, at the instance of the decree-holder or purchaser, order the judgment-debtor or such other person to be detained in the civil prison for a term which may extend to thirty days and may further direct that the decree-holder or purchaser be put into possession of the properly.

HIGH COURT AMENDMENT

199[Calcutta.

In Section 74 omit the words "that the holder of a decree for the possession of immovable property or" after the words "Court is satisfied" ; and the word "immovable" before "property" ; insert the words "referred to in Section 28 of the Presidency Small Causes Court Act, 1822", after the word "property" and before the words "sold in execution" omit the words "decree-holder or" between the words "at the instance of the" and "purchaser" ; omit the words "decree-holder or" between the words "direct that the" and "purchaser".

Section 75 - Power of Court to issue commissions

Subject to such conditions and limitations as may be prescribed, the Court may issue a commission-

to examine any person;
to make a local investigation;
To examine or adjust accounts; or
to make a partition;

200[(e) to hold a scientific, technical, or expert investigation;

(f) to conduct sale of property which is subject to speedy and natural decay and which is in the custody of the Court pending the determination of the suit;

(g) to perform any ministerial act.]

Section 76 - Commission to another Court

A commission for the examination of any person may be issued to any Court (not being a High Court) situate in a State other than the State in which the Court of issue is situate and having jurisdiction in the place in which the person to be examined resides.
Every Court receiving a commission for the examination of any person under sub-section (1) shall examine him or cause him to be examined pursuant thereto, and the commission, when it has been duly executed, shall be returned together with the evidence taken under it to the Court from which it was issued, unless the order for issuing the commission has otherwise directed in which case the commission shall be returned in terms of such order.

Section 77 - Letter of request

In lieu of issuing a commission the Court may issue a letter of request to examine a witness residing at any place not within 201[India].

Section 78 - Commissions issued by foreign Courts

Subject to such conditions and limitations as may be prescribed, the provisions as to the execution and return of commissions for the examination of witnesses shall apply to commissions issued by or at the instance of-

Courts situate in any part of India to which the provisions of this Code do not extend; or
Courts established or continued by the authority of the Central Government outside India; or
Courts of any State or country outside India.]202

Section 79 - Suits by or against Government

In a suit by or against the Government, the authority to be named as plaintiff or defendant, at the case may be, shall be-

in the case of a suit by or against the Central Government,203[the Union of India], and
in the case of a suit by or against a State Government, the State.]204

Section 80 - Notice

205[(1)] 206[Save as otherwise provided in sub-section (2), no suit 207[shall be instituted] against the Government (including the Government of the State of Jammu and Kashmir)] or against a public officer in respect of any act purporting to be done by such public officer in his official capacity, until the expiration of two months next after notice in writing has been 208[delivered to, or left at the office of-

in the case of a suit against the Central Government, 209[except where it relates to a railway], a Secretary to that Government;

210[211[(b)] in the case of a suit against the Central Government where it relates to railway, the General Manager of that railway;]

212[(bb) in the case of a suit against the Government of the State of Jammu and Kashmir, the Chief Secretary to that Government or any other officer authorised by that Government in this behalf;]

(c) in the case of suit against 213[any other State Government], a Secretary to that Government or the Collector of the district; 214[***]

215[***]

and, in the case of a public officer, delivered to him or left at his office, stating the cause of action, the name, description and place of residence of the plaintiff and the relief which he claims; and the plaint shall contain a statement that such notice has been so delivered or left.

216[(2) A suit to obtain an urgent or immediate relief against the Government (including the Government of the State of Jammu and Kashmir) or any public officer in respect of any act purporting to be done by such public officer in his official capacity, may be instituted, with the leave of the Court, without serving any notice as required by sub-section (1); but the Court shall not grant relief in the suit, whether interim or otherwise, except after giving to the Government or public officer, as the case may be, a reasonable opportunity of showing cause in respect of the relief prayed for in the suit:

Provided that the Court shall, if it is satisfied, after hearing the parties, that no urgent or immediate relief need be granted in the suit, return the plaint for presentation to it after complying with the requirements of sub-section (1).

(3) No suit instituted against the Government or against a public officer in respect of any act purporting to be done by such public officer in his official capacity shall be dismissed merely by reason of any error or defect in the notice referred to in sub-section (1), if in such notice-

the name, description and the residence of the plaintiff had been so given as to enable the appropriate authority or the public officer to identify the person serving the notice and such notice has been delivered or left at the office of the appropriate authority in sub-section (1), and
the cause of action and the relief claimed by the plaintiff had been substantially indicated.

[STATE AMENDMENTS

217[Madhya Pradesh.

In Section 80 of the principal Act:-

in sub-section (1), for the words, brackets and figures "sub-section (2)" substitute the words, brackets and figures "sub-section (2) or sub-section (4)";
after sub-section (3), Insert the following sub-section, namely:

"(4) Where in a suit or proceeding referred to in Rule 3-B of Order I, the State is joined as a defendant or non-applicant or where the Court orders joinder of the State as defendant or non-applicant in exercise of powers under sub-rule (2) of Rule 10 of Order I such suit or proceeding shall not be dismissed by reason of omission of the plaintiff or applicant to issue notice under sub-section (1)."]

218[In Section 80

in sub-section (1) for the words, brackets and figures "sub-section (2)", the words, brackets and figures "sub-section (2) or sub-section (4)" shall be substituted;
after sub-section (3), the following sub-section shall be inserted, namely:-

Section 81 - Exemption from arrest and personal appearance

In a suit instituted against a public officer in respect of any act purporting to be done by him in his official capacity-

the defendant shall not be liable to arrest nor his property to attachment otherwise than in execution of a decree, and
where the Court is satisfied that the defendant cannot absent himself from his duty without detriment to the public service, it shall exempt him from appearing in person.

Section 82 - Execution of decree

219[(1) Where, in a suit by or against the Government or by or against a public officer in respect of any act purporting to be done by him in his official capacity, a decree is passed against the Union of India or a State or, as the case may be, the public officer, such decree shall not be executed except in accordance with the provisions of sub-section (2).]

(2) Execution shall not be issued on any such decree unless it remains unsatisfied for the period of three months computed from the date of 220[such decree].

221[(3) The provisions of sub-sections (1) and (2) shall apply in relation to an order or award as they apply in relation to a decree, if the order or award-

is passed or made against 222[the Union of India] or a State or a public officer in respect of any such act as aforesaid, whether by a Court or by any other authority; and
is capable of being executed under the provisions of this Code or of any other law for the time being in force as if it were a decree.]

Section 83 - When aliens may sue

Alien enemies residing in India with the permission of the Central Government, and alien friends, may sue in any Court otherwise competent to try the suit, as if they were citizens of India, but alien enemies residing in India without such permission, or residing in a foreign country, shall not sue in any such Court.

Explanation.-Every person residing in a foreign country, the Government of which is at war with India and carrying on business in that country without a licence in that behalf granted by the Central Government, shall, for the purpose of this section, be deemed to be an alien enemy residing in a foreign country.

Section 84 - When foreign States may sue

A foreign State may sue in any competent Court:

Provided that the object of the suit is to enforce a private right vested in the Ruler of such State or in any officer of such State in his public capacity.

Section 85 - Persons specially appointed by Government to prosecute or defend on behalf of foreign Rulers

The Central Government may, at the request of the Ruler of a foreign State or at the request of any person competent in the opinion of the Central Government to act on behalf of such Ruler, by order, appoint any persons to prosecute or defend any suit on behalf of such Ruler, and any persons so appointed shall be deemed to be the recognized agents by whom appearances, acts and applications under this Code may be made or done on behalf of such Ruler.
An appointment under this section may be made for the purpose of a specified suit or of several specified suits, or for the purpose of all such suits as it may from time to time be necessary to prosecute or defend on behalf of such Ruler.
A person appointed under this section may authorise or appoint any other persons to make appearances and applications and do acts in any such suit or suits as if he were himself a party thereto.

Section 86 - Suits against foreign Rulers Ambassadors and Envoys

No 223[***] foreign State may be sued in any Court otherwise competent to try the suit except with the consent of the Central Government certified in writing by a Secretary to that Government:

Provided that a person may, as a tenant of immovable property, sue without such consent as aforesaid 224[a foreign State] from whom he holds or claims to hold the property.

Such consent may be given with respect to a specified suit or to several specified suits or with respect to all suits of any specified class or classes, and may specify, in the case of any suit or class of suits, the Court in which 225[the foreign State] may be sued, but it shall not be given, unless it appears to the Central Government that 226[the foreign State]-
1. has instituted a suit in the Court against the person desiring to sue 227[it], or
2. by 228[itself] or another, trades within the local limits of the jurisdiction of the Court, or
3. is in possession of immovable property situate within those limits and is to be sued with reference to such property or for money charged thereon, or
4. has expressly or impliedly waived the privilege accorded to 229[it] by this section.

230[(3) Except with the consent of the Central Government, certified in writing by a Secretary to that Government, no decree shall be executed against the property of any foreign State.]

(4) The preceding provisions of this section shall apply in relation to-

231[(a) any Ruler of a foreign State;]

232[(aa)] any Ambassador or Envoy of a foreign State;

(b) any High Commissioner of a Commonwealth country; and

(c) any such member of the staff 233[of the foreign State or the staff or retinue of the Ambassador] or Envoy of a foreign State or of the High Commissioner of a Commonwealth country as the Central Government may, by general or special order, specify in this behalf,

234[as they apply in relation to a foreign State].

235[(5) The following persons shall not be arrested under this Code, namely:-

any Ruler of a foreign State;
any Ambassador or Envoy of a foreign State;
any High Commissioner of a Commonwealth country;
any such member of the staff of the foreign State or the staff of retinue of the Ruler, Ambassador or Envoy of a foreign State or of the High Commissioner of a Commonwealth country, as the Central Government may, by general or special order specify in this behalf.

(6) Where a request is made to the Central Government for the grant of any consent referred to in sub-section (1), the Central Government shall, before refusing to accede to the request in whole or in part, give to the person making the request a reasonable opportunity of being heard.]

Section 87 - Style of foreign Rulers as parties to suits

The Ruler of a foreign State may sue, and shall be sued, in the name of his State:

Provided that in giving the consent referred to in section 86, the Central Government may direct that the Ruler may be sued in the name of an agent or in any other name.

HIGH COURT AMENDMENT

236[Calcutta.

In Section 87 omit the words "and shall be sued", after the words "Ruling Chief may sue" and before the words "in the name of : omit the proviso.

Section 87A - Definitions of foreign State and Ruler

In this Part,-
1. "foreign State" means any State outside India which has been recognised by the Central Government; and
2. "Ruler", in relation to a foreign State, means the persons who is for the time being recognized by the Central Government to be the head of that State.
Every Court shall take judicial notice of the fact-
1. that a State has or has not been recognized by the Central Government;
2. that a person has or has not been recognized by the Central Government to be the head of a State.

Section 87B - Applications of Sections 85 and 86 to Rulers of former Indian States

Suits against Rules of former Indian States

237[(1) In the case of any suit by or against the Ruler of any former Indian State which is based wholly or in part upon a cause of action which arose before the commencement of the Constitution or any proceeding arising out of such suit, the provisions of section 85 and sub-sections (1) and (3) of section 86 shall apply in relation to such Ruler as they apply in relation to the Ruler of a foreign State.]

(2) In this section-

"former Indian State" means any such Indian State as the Central Government may, by notification in the Official Gazette, specify for the purposes of this section; 238[***]

239[(b) "commencement of the Constitution" means the 26th day of January, 1950; and

Section 88 - Where interpleader-suit may be instituted

Interpleader

Where two or more persons claim adversely to one another the same debts, sum of money or other properly, movable or immovable, from another person, who claims no interest therein other than for charges or costs and who is ready to pay or deliver it to the rightful claimant, such other person may institute a suit of interpleader against all the claimants for the purpose of obtaining a decision as to the person to whom the payment or delivery shall be made and of obtaining indemnity for himself:

Provided that where any suit is pending in which the rights of all parties can properly be decided, no such suit of interpleader shall be instituted.

Section 89 - Settlement of disputes outside the Court

Arbitration

240[(1) Where it appears to the Court that there exist elements of a settlement which may be acceptable to the parties, the Court shall formulate the terms of settlement and give them to the parties for their observations and after receiving the observations of the parties, the Court may reformulate the terms of a possible settlement and refer the same for -

arbitration;
conciliation;
judicial settlement including settlement through Lok Adalat; or
mediation.

(2) Where a dispute has been referred -

for arbitration or conciliation, the provisions of the Arbitration and Conciliation Act, 1996 (26 of 1996) shall apply as if the proceedings for arbitration or conciliation were referred for settlement under the provisions of that Act;
to Lok Adalat, the Court shall refer the same to the Lok Adalat in accordance with the provisions of sub-section (1) of section 20 of the Legal Services Authority Act, 1987 (39 of 1987) and all other provisions of that Act shall apply in respect of the dispute so referred to the Lok Adalat;
for judicial settlement, the Court shall refer the same to a suitable institution or person and such institution or person shall be deemed to be a Lok Adalat and all the provisions of the Legal Services Authority Act, 1987 (39 of 1987) shall apply as if the dispute were referred to a Lok Adalat under the provisions of that Act;
for mediation, the Court shall effect a compromise between the parties and shall follow such procedure as may be prescribed.]

[STATE AMENDMENTS

[Karnataka

241[In Section 89

The following section shall be inserted, namely:-

"89. Settlement of disputes outside the Court.-

Where it appears to the Court that there exist elements of a settlement which may be acceptable to the parties, the Court shall formulate the terms of settlement and give them to the parties for their observations and after receiving the observations of the parties, the Court may reformulate the terms of a possible settlement and refer the same for-

arbitration;
conciliation;
judicial settlement including settlement through Lok Adalat; or
mediation.
1. Where a dispute has been referred-
  1. for arbitration or conciliation, the provisions of the Arbitration and Conciliation Act, 1996 (26 of 1996) shall apply as if the proceedings for arbitration or conciliation were referred for settlement under the provisions of that Act;
  2. to Lok Adalat, the Court shall refer the same to the Lok Adalat in accordance with the provisions of sub-section (1) of section 20 of the Legal Services Authority Act, 1987 (39 of 1987) and all other provisions of that Act shall apply in respect of the dispute so referred to the Lok Adalat;
  3. for judicial settlement, the Court shall refer the same to a suitable institution or person and such institution or person shall be deemed to be a Lok Adalat and all the provisions of the Legal Services Authority Act, 1987 (39 of 1987) shall apply as if the dispute were referred to a Lok Adalat under the provisions of that Act;
  4. for mediation, the Court shall effect a compromise between the parties and shall follow such procedure as may be prescribed.".]

[Kerala

242[In Section 89

The following section shall be inserted, namely:-

"89. Settlement of disputes outside the Court.-

Where it appears to the Court that there exist elements of a settlement which may be acceptable to the parties, the Court shall formulate the terms of settlement and give them to the parties for their observations and after receiving the observations of the parties, the Court may reformulate the terms of a possible settlement and refer the same for-

arbitration;
conciliation;
judicial settlement including settlement through Lok Adalat; or
mediation.
1. Where a dispute has been referred-

for arbitration or conciliation, the provisions of the Arbitration and Conciliation Act, 1996 (26 of 1996) shall apply as if the proceedings for arbitration or conciliation were referred for settlement under the provisions of that Act;
to Lok Adalat, the Court shall refer the same to the Lok Adalat in accordance with the provisions of sub-section (1) of section 20 of the Legal Services Authority Act, 1987 (39 of 1987) and all other provisions of that Act shall apply in respect of the dispute so referred to the Lok Adalat;
for judicial settlement, the Court shall refer the same to a suitable institution or person and such institution or person shall be deemed to be a Lok Adalat and all the provisions of the Legal Services Authority Act, 1987 (39 of 1987) shall apply as if the dispute were referred to a Lok Adalat under the provisions of that Act;
for mediation, the Court shall effect a compromise between the parties and shall follow such procedure as may be prescribed.".]]]

Section 90 - Power to state case for opinion of Court

Special case

Where any persons agree in writing to state a case for the opinion of the Court, then the Court shall try and determine the same in the manner prescribed.

Section 91 - Public nuisances and other wrongful acts affecting the public

243[(1) In the case of a public nuisance or other wrongful act affecting, or likely to affect, the public, a suit for a declaration and injunction or for such other relief as may be appropriate in the circumstances of the case, may be instituted,-

by the Advocate-General, or
with the leave of the Court, by two or more persons, even though no special damage has been caused to such persons by reason of such public nuisance or other wrongful act.]

(2) Nothing in this section shall be deemed to limit or otherwise affect any right of suit which may exist independently of its provisions.] 244

Section 92 - Public charities

In the case of any alleged breach of any express or constructive trust created for public purposes of a charitable or religious nature, or where the direction of the Court is deemed necessary for the administration of any such trust, the Advocate-General, or two or more persons having an interest in the trust and having obtained the 245[leave of the Court] may institute a suit, whether contentious or not, in the principal Civil Court of original jurisdiction or in any other Court empowered in that behalf by the State Government within the local limits of whose jurisdiction the whole or any part of the subject-matter of the trust is situate to obtain a decree-
1. removing any trustee;
2. appointing a new trustee;
3. vesting any properly in a trustee;

246[(cc) directing a trustee who has been removed or a person who has ceased to be a trustee, to deliver possession of any trust property in his possession to the person entitled to the possession of such property;]

directing accounts and inquiries;
declaring what proportion of the trust property or of the interest therein shall be allocated to any particular object of the trust;
authorizing the whole or any part of the trust property to be let, sold, mortgaged or exchanged;
settling a scheme; or
granting such further or other relief as the nature of the case may require.

Save as provided by the Religious Endowments Act, 1863 (20 of 1863), 247[or by any corresponding law in force in 248[the territories which, immediately before the 1st November, 1956, were comprised in Part B States]], no suit claiming any of the relief's specified in sub-section (1) shall be instituted in respect of any such trust as is therein referred to except in conformity with the provisions of that sub-section.

249[(3) The Court may alter the original purposes of an express or constructive trust created for public purposes of a charitable or religious nature and allow the property or income of such trust or any portion thereof to be applied cypres in one or more of the following circumstances, namely:-

where the original purposes of the trust, in whole or in part,-

have been, as far as may be, fulfilled; or
cannot be carried out at all, or cannot be carried out according to the directions given in the instrument creating the trust or, where there is no such instrument, according to the spirit of the trust; or
1. where the original purposes of the trust provide a use for a part only of the property available by virtue of the trust; or
2. where the property available by virtue of the trust and other property applicable for similar purposes can be more effectively used in conjunction with, and to that end can suitably be made applicable to any other purpose, regard being had to the spirit of the trust and its applicability to common purposes; or
3. where the original purposes, in whole or in part, were laid down by reference to an area which then was, but has since ceased to be, a unit for such purposes; or
4. where the original purposes, in whole or in part, have, since they were laid down,-

been adequately provided for by other means, or
ceased, as being useless or harmful to the community, or
ceased to be, in law, charitable, or
ceased in any other way to provide a suitable and effective method of using the property available by virtue of the trust, regard being had to the spirit of the trust.]250

STATE AMENDMENT

251[Uttar Pradesh.

In Section 92. in sub-section (1). after clause (b). add the following new clause (bb):-

"(bb) for delivery of possession of any trust property against a person who has ceased to be trustee or has been removed."]]]

Section 93 - Exercise of powers of Advocate-General outside Presidency-towns

The powers conferred by sections 91 and 92 on the Advocate-General may, outside the presidency-towns, be, with the previous sanction of the State Government, exercised also by the Collector or by such officer as the State Government may appoint in this behalf.

Section 94 - Supplemental proceedings

In order to prevent the ends of justice from being defeated the Court may, if it is so prescribed,-

issue a warrant to arrest the defendant and bring him before the Court to show cause why he should not give security for his appearance, and if he fails to comply with any order for security commit him to the civil prison ;
direct the defendant to furnish security to produce any property belonging to him and to place the same at the disposal of the Court or order the attachment of any property;
grant a temporary injunction and in case of disobedience commit the person guilty thereof to the civil prison and order that his properly be attached and sold;
appoint a receiver of any property and enforce the performance of his duties by attaching and selling his property;
make such other interlocutory orders as may appear to the Court to be just and convenient.

High Court Amendment

Calcutta.

Add Proviso

Provided that the Court of Small Causes of Calcutta shall have no power to order attachment of immovable property or to appoint a receiver of such property.-Cal. Gaz., Pt. I., dated April 20, 1967.

Section 95 - Compensation for obtaining arrest attachment or injunction on insufficient grounds

Where, in any suit in which an arrest or attachment has been affected or a temporary injunction granted under the last preceding section,-

it appears to the Court that such arrest, attachment or injunction was applied for on insufficient grounds, or
the suit of the plaintiff fails and it appears to the Court that there was no reasonable or probable grounds for instituting the same,

the defendant may apply to the Court, and the Court may, upon such application, award against the plaintiff by its order such amount,252[not exceeding fifty thousand rupees], as it deems a reasonable compensation to the defendant for the 253[expense or injury (including injury to reputation) caused to him]:

Provided that a Court shall not award, under this section, an amount exceeding the limits of its pecuniary jurisdiction.

An order determining any such application shall bar any suit for compensation in respect of such arrest, attachment or injunction.

[STATE AMENDMENTS

[Karnataka

254[In Section 95

The words "not exceeding one thousand rupees", the words "not exceeding fifty thousand rupees" shall be substituted.]

[Kerala

255[In Section 95

The words "not exceeding one thousand rupees", the words "not

Section 96 - Appeal from original decree

Save where otherwise expressly provided in the body of this Code or by any other law for the time being in force, an appeal shall lie from every decree passed by any Court exercising original jurisdiction to the Court authorized to hear appeals from the decisions of such Court.
An appeal may lie from an original decree passed ex parte.
No appeal shall lie from a decree passed by the Court with the consent of parties.

256[(4) No appeal shall lie, except on a question of law, from a decree in any suit of the nature cognizable by Courts of Small Causes, when the amount or value of the subject-matter of the original suit does not exceed 257[ten thousand rupees].]

[STATE AMENDMENTS

[Karnataka

258[In Section 96

The words "three thousand rupees", the words "ten thousand rupees" shall be substituted.]

[Kerala

259[In Section 96

The words "three thousand rupees", the words "ten thousand rupees" shall be substituted.]]]

Section 97 - Appeal from final decree where no appeal from preliminary decree

Where any party aggrieved by a preliminary decree passed after the commencement of this Code does not appeal from such decree, he shall be precluded from disputing its correctness in any appeal which may be preferred from the final decree.

Section 98 - Decision where appeal heard by two or more Judges

where an appeal is heard by a bench of two or more Judges, the appeal shall be decided in accordance with the opinion of such Judges or of the majority (if any) of such Judges.
Where there is no such majority which concurs in a judgment varying or reversing the decree appealed from, such decree shall be confirmed :

Provided that where the Bench hearing the appeal is 260[composed of two or other even number of Judges belonging to a court consisting of more Judges than those constituting the Bench] and Judges composing the Bench differ in opinion on a point of law, they may state the point of law upon which they differ and the appeal shall then be heard upon that point only by one or more of the other Judges, the such point shall be decided according to the opinion of the majority(if any) of the Judges who have heard the appeal including those who first heard it.

261[(3) Nothing in this section shall be deemed to alter or otherwise affect any provision of the letters patent of any High Court]

[STATE AMENDMENTS

[Jammu & Kashmir

262[In Section 98

In sub-section (2), in the proviso, for the words "composed of two Judges belonging to a Court consisting of more than two Judges the words "composed of two or other even number of Judges belonging to a Court consisting of more Judges than those constituting the Bench" shall be substituted.]]]

Section 99 - No decree to be reversed or modified for error or irregularity not affecting merits or jurisdiction

No decree shall be reversed or substantially varied, nor shall any case be remanded, in appeal on account of any misjoinder 263[or non-joinder] of parties or causes of action or any error, defect or irregularity in any proceedings in the suit, not affecting the merits of the case or the jurisdiction of the Court:

264[Provided that nothing in this section shall apply to non-joinder of a necessary party.]

Section 99A - No order under section 47 to be reversed or modified unless decision of the case is prejudicially affected

Without prejudice to the generality of the provisions of section 99, no order under section 47 shall be reversed or substantially varied, on account of any error, defect or irregularity in any proceeding relating to such order, unless such error, defect or irregularity has prejudicially affected the decision of the case.]265

Section 100 - Second appeal

Save as otherwise expressly provided in the body of this Code or by any other law for the time being in force, an appeal shall lie to the High Court from every decree passed in appeal by any Court subordinate to the High Court, if the High Court is satisfied that the case involves a substantial question of law.
An appeal may lie under this section from an appellate decree passed ex parte.
In an appeal under this section, the memorandum of appeal shall precisely state the substantial question of law involved in the appeal.
Where the High Court is satisfied that a substantial question of law is involved in any case, it shall formulate that question.
The appeal shall be heard on the question so formulated and the respondent shall, at the hearing of the appeal, be allowed to argue that the case does not involve such question:

Provided that nothing in this sub-section shall be deemed to take away or abridge the power of the Court to hear, for reasons to be recorded, the appeal on any other substantial question of law, not formulated by it, if it is satisfied that the case involves such question.] 266

[STATE AMENDMENT

267[Kerala.

In Section 100 sub-section (1), after clause (c), add the following clause (d), namely:

(d) the finding of the lower appellate court on any question of fact material to the right decision of the case on the merits being in conflict with the finding of the Court of first instance on such question.]

Note:- Now old Section 100 substituted by Act 104 of 1976. Therefore, this amendment rescinded.

268[In Section 100

The following new clause shall be added, namely:-

"(d) the finding of the lower appellate Court on any question of fact material to the right decision of the case on the merits being in conflict with the finding of the Court of first instance on such question."]]]

Section 100A - No further appeal in certain cases

Notwithstanding anything contained in any Letters Patent for any High Court or in any other instrument having the force of law or in any other law for the time being in force, where any appeal from an original or appellate decree or order is heard and decided by a single Judge of a High Court, no further appeal shall lie from the judgment and decree of such Single Judge.]269

[STATE AMENDMENTS

[Karnataka

270[In Section 100A

The following section shall be substituted, namely:-

"100A. No further appeal in certain cases.-Notwithstanding anything contained in any Letters Patent for any High Court or in any other instrument having the force of law or in any other law for the time being in force,-

where any appeal from an original or appellate decree or order is heard and decided,
where any writ, direction or order is issued or made on an application under article 226 or article 227 of the Constitution, by a single Judge of High Court, no further appeal shall lie from the judgment, decision or order of such Single Judge.".]

271[In Section 100A

The following section shall be substituted, namely:-

"100A. No further appeal in certain cases.-Notwithstanding anything contained in any Letters Patent for any High Court or in any instrument having the force of law or in any other law for the time being in force, where any appeal from an original or appellate decree or order is heard and decided by a single Judge of a High Court, no further appeal shall lie from the judgment and decree of such Single Judge."]

[Kerala

272[In Section 100A

The following section shall be substituted, namely:-

where any appeal from an original or appellate decree or order is heard and decided,
where any writ, direction or order is issued or made on an application under article 226 or article 227 of the Constitution, by a single Judge of High Court, no further appeal shall lie from the judgment, decision or order of such Single Judge.".]]]

Section 101 - Second appeal on no other grounds

No second appeal shall lie except on the ground mentioned in section 100.

Section 102 - No second appeal in certain cases

No second appeal shall lie from any decree, when the subject-matter of the original suit is for recovery of money not exceeding twenty-five thousand rupees.]273

[STATE AMENDMENTS

[Karnataka

274[In Section 102

The following section shall be substituted, namely.-

"102. No second appeal in certain cases.-

No second appeal shall lie from any decree, when the amount or value of the subject-matter of the original suit does not exceed twenty-Five thousand rupees.".]

275[In Section 102

The following section shall be substituted, namely:-

"102. No second appeal in certain cases.-

No second appeal shall lie from any decree, when the subject-matter of the original suit is for recovery of money not exceeding twenty-five thousand rupees."]

[Kerala

276[In Section 102

The following section shall be substituted, namely.-

"102. No second appeal in certain cases.-

No second appeal shall lie from any decree, when the amount or value of the subject-matter of the original suit does not exceed twenty-Five thousand rupees.".]]]

Uttar Pradesh

277[In Section 102 of the Code of Civil Procedure, 1908 hereinafter in this chapter referred to as the principal Act for the words "twenty five thousand rupees", the words "fifty thousand rupees" shall be substituted.]

Section 103 - Power of High Court to determine issues of fact

In any second appeal, the High Court may, if the evidence on the record is sufficient, determine any issue necessary for the disposal of the appeal,-

which has not been determined by the lower Appellate Court or both by the Court of first instance and the lower Appellate Court, or
which has been wrongly determined by such Court or Courts by reason of a decision on such question of law as is referred to in section 100.]278

Section 104 - Orders from which appeal lies

An appeal shall lie from the following orders, and save as otherwise expressly provided in the body of this Code or by any law for the time being in force, from no other orders:-

279[***]

280[(ff) an order under section 35A;]

281[(ffa) and order under section 91 or section 92 refusing leave to institute a suit of the nature referred to in section 91 or section 92, as the case may be;]

(g) an order under section 95;

(h) an order under any of the provisions of this Code imposing a fine or directing the arrest or detention in the civil prison of any person except where such arrest or detention is in execution of a decree;

(i) any order made under rules from which an appeal is expressly allowed by rules:

282[Provided that no appeal shall lie against any order specified in clause (ff) save on the ground that no order, or an order for the payment of a less amount, ought to have been made.]

No appeal shall lie from any order passed in appeal under this section.

Section 105 - Other orders

Save as otherwise expressly provided, no appeal shall lie from any order made by a Court in the exercise of its original or appellate jurisdiction; but, where a decree is appealed from, any error, defect or irregularity in any order, affecting the decision of the case, may be set forth as a ground of objection in the me morandum of appeal.
Notwithstanding anything contained in sub-section (1), where any party aggrieved by an order of remand 283[***] from which an appeal lies does not appeal therefrom, he shall thereafter be precluded from disputing its correctness.

Section 106 - What Courts to hear appeals

Where an appeal from any order is allowed it shall lie to the Court to which an appeal would lie from the decree in the suit in which such order was made, or where such order is made by a Court (not being a High Court) in the exercise of appellate jurisdiction, then to the High Court.

Section 107 - Powers of appellate Court

Subject to such conditions and limitations as may be prescribed, an Appellate Court shall have power-
1. to determine a case finally;
2. to remand a case;
3. to frame issues and refer them for trial;
4. to take additional evidence or to require such evidence to be taken.
Subject as aforesaid, the Appellate Court shall have the same powers and shall perform as nearly as may be the same duties as are conferred and imposed by the Code on Courts of original jurisdiction in respect of suits instituted therein.

Section 108 - Procedure in appeals from appellate decrees and orders

The provisions of this Part relating to appeals from original decree shall, so far as may be, apply to appeals-

from appellate decrees, and
from orders made under this Code or under any special or local law in which a different procedure is not provided.

Section 109 - When appeals lie to the Supreme Court

Subject to the provisions in Chapter IV of Part V of the Constitution and such rules as may, from time to time, be made by the Supreme Court regarding appeals from the Courts of India, and to the provisions hereinafter contained, an appeal shall lie to the Supreme Court from any judgment, decree of final order in a civil proceeding of a High Court, if the High Court certifies-

that the case involves a substantial question of law of general importance; and
that in the opinion of the High Court the said question needs to be decided by the Supreme Court.]284

Section 110 - Value of subject matters Repealed

[Repealed by the Code of Civil Procedure (Amendment) Act, 1973 (49 of 1973), section 3 (w.e.f. 29-11-1973).]

Section 111 - Bar of certain appeals Repealed

[Repealed by the A. O. 1950.]

Section 111A - Appeals to Federal Court Repealed

[Repealed by the Federal Court Act, 1941 (21 of 1941), section 2 (w.e.f. 01-09-1942).]]285

Section 112 - Savings

286[(1) Nothing contained in this Code shall be deemed-

to affect the powers of the Supreme Court under article 136 or any other provision of the Constitution, or
to interfere with any rules made by the Supreme Court, and for the time being in force, for the presentation of appeals to that Court, or their conduct before that Court.]

(2) Nothing herein contained applies to any matter of criminal or admiralty or vice-admiralty jurisdiction or to appeals from orders and decrees of Prize Courts.

Section 113 - Reference to High Court

Subject to such conditions and limitations as may be prescribed, any Court may state a case and refer the same for the opinion of the High Court, and the High Court may make such order thereon as it thinks fit:

287[Provided that where the Court is satisfied that a case pending before it involves a question as to the validity of any Act, Ordinance or Regulation or of any provision contained in an Act, Ordinance or Regulation, the determination of which is necessary for the disposal of the case, and is of opinion that such Act, Ordinance, Regulation or provision is invalid or inoperative, but has not been so declared by the High Court to which that Court is subordinate or by the Supreme Court, the Court shall state a case setting out its opinion and the reasons therefore, and refer the same for the opinion of the High Court.

Explanation.-In this section, "Regulation" means any Regulation of the Bengal, Bombay or Madras Code or Regulation as defined in the General Clauses Act, 1897 (10 of 1897), or in the General Clauses Act of a State.]

STATE AMENDMENT

288[Andhra Pradesh.

In the Explanation, the words "or any Regulation of the Madras Code in force in the State of Andhra as it existed immediately before 1st November. 1956" were inserted after the words "any Regulation of the Bengal, Bombay or Madras Code.]

289[Pondicherry and Tamil Nadu.

Insert after the words "any Regulation of the Bengal, Bombay or Madras Code" the following words viz., "or any Regulation of the Madras Code in force in the territories specified in the Second Schedule to the Andhra Pradesh and Madras (Alteration of Boundaries) Act, 1959 (LVI of 1959).

Section 114 - Review

Subject as aforesaid, any person considering himself aggrieved,—

by a decree or order from which an appeal is allowed by this Code, but from which no appeal has been preferred.
by a decree or order from which no appeal is allowed by this Code, or
by a decision on a reference from a Court of Small Causes, may apply for a review of judgment to the Court which passed the decree or made the order, and the Court may make such order thereon as it thinks fit.

Section 115 - Revision

290[(1)] The High Court may call for the record of any case which has been decided by any Court subordinate to such High Court and in which no appeal lies thereto, and if such subordinate Court appears-

to have exercised a jurisdiction not vested in it by law, or
to have failed to exercise a jurisdiction so vested, or
to have acted in the exercise of its jurisdiction illegally or with material irregularity, the High Court may make such order in the case as it thinks fit:

291[Provided that the High Court shall not, under this section, vary or reverse any order made, or any order deciding an issue, in the course of a suit or other proceeding, except where the order, if it had been made in favour of the party applying for revision, would have finally disposed of the suit or other proceedings.]

292[(2) The High Court shall not, under this section, vary or reverse any decree or order against which an appeal lies either to the High Court or to any Court subordinate thereto.

293[(3) A revision shall not operate as a stay of suit or other proceeding before the Court except where such suit or other proceeding is stayed by the High Court.]

294[Explanation.-In this section, the expression "any case which has been decided" includes any order made, or any order deciding an issue, in the course of a suit or other proceeding.]

[STATE AMENDMENTS

Madhya Pradesh.

For Section 115 of the principal Act. the following section shall be substituted namely:-

295[115. Revision.-

The High Court may call for the record of any case which has been decided by any Court subordinate to such High Court and in which no appeal lies thereto, and if such subordinate Court appears.-
1. to have exercised a jurisdiction not vested in ft by law; or
2. to have failed to exercise a jurisdiction so vested; or
3. to have acted in the exercise of its jurisdiction Illegally or with material irregularity;

the High Court may make such order in the case as it thinks fit:

Provided that the High Court shall not, under this section, vary or reverse any order made or any order deciding an issue, in the course of a suit or other proceeding except where-

the order, if it had been made in favour of the party applying for the revision, would have finally disposed of the suit or proceeding: or
the order, if allowed to stand, would occasion a failure of justice or cause irreparable injury to the party against whom it was made.
1. The High Court shall not, under this section, vary or reverse any decree or order against which ah appeal lies either to the High Court or to any Court subordinate thereto.

Explanation. -In this section, the expression "any case which has been decided" includes any order made, or any order deciding an issue, in- the course of a suit or other proceeding."]

296[In Section 115

The following section shall be substituted namely :-

"115. Revision.-The High Court, in cases arising out of original suits or other proceedings of the value of twenty thousand rupees and above, and the District Judge in any other case may call for the record of any case which has been decided by any Court subordinate to such High Court or District Judge, as the case may be, and in which no appeal lies thereto, and if such subordinate Court appears-

to have exercised a jurisdiction not vested in it by law; or
to have failed to exercise a jurisdiction so vested; or
to have acted in the exercise of its jurisdiction illegally or with material irregularity;

the High Court or the District Judge, as the case may be, make such order in the case as it thinks fit:

Provided that in respect of cases arising out of original suits or other proceedings of any valuation, decided by the District Judge, the High Court alone shall be competent to make an order under this section :

Provided further that the High Court or the District Judge shall not, under this section, vary or reverse any order including an order deciding an issue, made in the course of a suit or other proceedings, except where,-

the order, if so varied or reversed, would finally dispose of the suit or other proceeding; or
the order, if allowed to stand, would occasion a failure of justice or cause irreparable injury to the party against whom it was made.

Explanation.-In this section, the expression "any case which has been decided" includes any order deciding an issue in the course of a suit or other proceeding.".]

297[In Section 115

The following Section shall be substituted, namely:-

"115. Revision

The High Court may call for the record of any case which has been decided by any Court subordinate to such High Court and in which no appeal lies thereto, and if such subordinate Court appears-

to have exercised a jurisdiction not vested in it by law; or
to have failed to exercise a jurisdiction so vested: or
to have acted in the exercise of its jurisdiction allegory or with material irregularity, the High Court may make such order in the case as it thinks fit:

Provided that the High Court shall not, under this section, vary or reverse any order made or any order deciding an issue, in the course of a suit or other proceeding, except where-

the order, if it had been made in favour of the party applying for the revision, would have finally disposed of the suit or proceeding; or
the order, if allowed to stand, would occasion a failure of justice or cause irreparable injury to the party against whom it was made.
1. The High Court shall not, under this section, vary or reverse any decree or order against which an appeal lies either to the High Court or to any court subordinate thereto.

Explanation.-In this section, the expression "any case which has been decided" includes any order made, or any order deciding an issue, in the course of a suit or other proceeding.".]

Orissa.-

298[For Section 115, the following section shall be substituted, namely:-

115. Revision.- The High Court in cases arising out of original suits or other proceedings of the value exceeding one lakh rupees, and the District Court, in any other case including a case arising out of an original suit or other proceedings Instituted before the commencement of the Code of Civil Procedure (Orissa Amendment) Act, 1991, may call for the record of any case which has been decided by any Court subordinate to the High Court or the District Court, as the case may be, and in which no appeal lies thereto, and if such subordinate Court appears :-

to have exercised a jurisdiction and vested in it by law; or
to have failed to exercise a Jurisdiction so vested; or
to have acted in the exercise of its Jurisdiction illegally or with material irregularity, the High Court or the District Court, as the case may be, may make such order in the case as it thinks fit:

Provided that in respect of cases arising out of original suits or other proceedings of any valuation decided by the District Court, the High Court alone shall be competent to make an order under this section:

Provided further that the High Court or the District Court shall not. under this section, vary or reverse any order, including an order deciding an issue, made in the course of a suit or other proceedings ; except where,-

the order, if so varied or reversed, would finally dispose of the suit or other proceedings ; or
the order, if allowed to stand, would occasion a failure of justice or cause irreparable injury to the party against whom it was made.

Explanation.-In this section, the expression "any case which has been decided" includes any order deciding an issue in the course of a suit or other proceeding."

Saving.

The amendment made by this Act shall not affect the validity, invalidity, effect or consequence of anything already done or suffered, or any jurisdiction already exercised, and any proceeding instituted or commenced in the High Court under section 115 of the Code of Civil Procedure, (5 of 1908), prior to the commencement of this Act shall, notwithstanding such amendment, continue to be heard and decided by such Court."-[Orissa Act 26 of 1991, see. 2 (w.e.f. 7-11-1991).]

299[In Section 115

The following Section shall be substituted, namely:-

"115. Revision.-The High Court, in cases arising out of original suits or other proceedings of the value exceeding one lakh rupees, and the District Court, in any other case including a case arising out of an original suit or other proceedings instituted before the commencement of the Code of Civil Procedure (Orissa Amendment) Act, 1991 may call for the record of any case which has been decided by any Court subordinate to the High Court or the District Court, as the case may be, and in which no appeal lies thereto, and if such Subordinate Court appears -

to have exercised a jurisdiction not vested in it by law; or
to have failed to exercise a jurisdiction so vested; or
to have acted in the exercise of its jurisdiction illegally or with material irregularity;

the High Court or the District Court, as the case may be, may make such order in the case as it thinks fit;

Provided further that the High Court or the District Court shall not, under this Section, vary or reverse any order, including an order deciding an issue, made in the course of a suit or other proceedings, except where -

the order, if so varied or reversed would finally dispose of the suit or other proceedings; or
the order, if allowed to stand, would occasion a failure of justice or cause irreparable injury to the party against whom it was made.

Explanation - In this Section, the expression 'any case which has been decided' includes any order deciding an issue in the course of a suit or other proceeding".]

300[In Section 115

The following section shall be substituted, namely:-

"115. Revision

The High Court, in cases arising out of original suits or other proceedings of the value exceeding five lakhs rupees and the District Court in any other cases, including a case arising out of an original suit or other proceedings instituted before the commencement of the Code of Civil Procedure (Orissa Amendment) Act, 2010 may call for the record of any case which has been decided by any Court subordinate to the High Court or the District Court, as the case may be, and in which no appeal lies thereto, and if such subordinate Court appears -

to have exercised a jurisdiction not vested in it by law; or
to have failed to exercise a jurisdiction so vested; or
to have acted in the exercise of its jurisdiction illegally or with material irregularity, the High Court or the District Court, as the case may be, may make such order in the case as it thinks fit:

The High Court or the District Court, as the case may be, shall not under this section, vary or reverse any order, including an order deciding an issue, made in the course of a suit or other proceedings, except where the order, if it had been made in favour of the party applying for revision, would have finally disposed of the suit or other proceedings.
A revision shall not operate as a stay of suit or other proceeding before the Court except where such suit or other proceeding is stayed by the High Court or District Court, as the case may be.

Explanation - In this section, the expression "any case which has been decided" includes any order deciding an issue in the course of a suit or other proceeding.".]

Uttar Pradesh.-

301[For Section 115, the following section shall be substituted:-

115. Revision.

A Superior Court may revise an order passed in a case decided in an original suit or other proceeding by a subordinate Court where no appeal lies against the order and where the subordinate court has,-

exercised a Jurisdiction not vested in it by law: or
failed to exercise a jurisdiction so vested ; or
acted in exercise of its jurisdiction Illegally or with material irregularity.
1. A revision application under sub-section (1), when filed in the High Court, shall contain a certificate on the first page of such application, below the title of the case, to the effect that no revision in the case lies to the district court but lies only to the High Court either because of valuation or because the order sought to be revised was passed by the district court.
2. The Superior Court shall not, under this section, vary or reverse any order made except when-

the order, if it had been made in favour of the party applying for revision, would have finally disposed of the suit or other proceeding ; or
the order, if allowed to stand, would occasion a failure of justice or cause irreparable injury to the party against whom it is made.
1. A revision shall not operate as a stay of suit or other proceeding before the court except where such suit or other proceeding is stayed by the Superior Court.

Explanation I-In this section,-

the expression "Superior Court" means-
1. the district court, where the valuation of a case decided by a court subordinate to it does not exceed five lakh rupees;
2. the High Court, where the order sought to be revised was passed in a case decided by the district court or where the value of the original suit or other proceedings in a case decided by a court subordinate to the district court exceed five lakh rupees;
the expression "order" includes an order deciding an issue in any original suit or other proceedings.

Explanation II.-The provisions of this section shall also be applicable to orders passed, before or after the commencement of this section, In original suits or other proceedings instituted before such commencement."

Transitory Provisions vide s. 3 of U.P. Act 14 of 2003.

Notwithstanding anything contained in U.P. Act 14 of 2003 no judgment or order passed by the High Court in a revision filed on or after July 1, 2002 shall be liable to be questioned or reviewed on the ground that the revision ought to have been filed in the District Court.
Any revision filed in the District Court in a case where the value of the original suit or proceeding does not exceed five lakh rupees and is decided by it on the assumption that the District Court would have jurisdiction notwithstanding the amendment of section 115 of the principal Act, by the Code of Civil Procedure (Amendment) Act, 1999 shall be deemed to have been correctly filed in that court and its decision thereon shall not be liable to be questioned on this ground, and such revision, if any pending on the date of commencement of this Act, shall be decided by that court.
if on or after July 1, 2002 an application for revision under section 115 of the principal Act has been filed before the High Court in a case decided by a court subordinate to the District Court, where the value of the original suit or proceeding does not exceed five lakh rupees and such application is pending on the date of commencement of this Act, then such application, unless arguments thereon have already been concluded and only judgment remains to be pronounced by the High Court, shall stand transferred to the District Court concerned, and the same shall be disposed of in accordance with the said section 115 as substituted by this Act.

Statement of Object and Reasons of U.P. Act 14 of 2003.

The Code of Civil Procedure (Uttar Pradesh Amendment) Act, 1978 (U.P. Act No. 31 of 1978) was enacted to amend inter-alia section 115 of the Code of Civil Procedure, 1908 in its application to Uttar Pradesh to provide for empowering the District Judges to revise the orders of courts subordinate to them, arising out of the original suits of the valuation up to Rupees Twenty thousand. The section 115 of the said Code was further amended in its application to Uttar Pradesh by the Uttar Pradesh Civil Laws (Amendment) Act, 1991 (U.P. Act No. 17 of 1991) to raise the said valuation up to Rupees One lac. Since the said amendments have been repealed by section 32 of the Code of Civil Procedure (Amendment) Act, 1999 (Act No. 46 of 1999), the District Judges in the state not have no power to revise the order of the court subordinate to them arising out of original suits with effect form the date of commencement of the said Act of 1999 i.e. 1-7-2002. Same view has been expressed by the Hon'ble High Court of Judicature Allahabad in the matter of United Service Club v. Anita Barlo (Civil Revision Number 92 of 2002) decided on 16-9-2002. Consequently a litigant has to approach the Hon'ble High Court for filing a revision against the order of the subordinate courts arising out of suits of any valuation, whereas, he can file an appeal before the District Judge against the order of the subordinate courts passed in original suits of valuation up to Rupees Five lacs under the provisions of Bengal, Agra and Assam Civil Courts Act, 1887. With a view to removing the difficulties, it has been decided to amend section 115 of the said Code in its application to Uttar Pradesh to provide for empowering the District Judges to revise the orders of the courts subordinate to them arising out of original suits of the valuation up to Rupees five lacs.

The Code of Civil Procedure (Uttar Pradesh Amendment) Bill, 2003 is introduced accordingly.]

302[In Section 115

The following section shall be substituted, namely:-

"115. Revision. The High Court, in cases arising out of original suits or other proceedings of the value of twenty thousand rupees and above, including such suits or other proceedings instituted before August 1, 1978, and the district Court in any other case, including a case arising out of an original suit or other proceedings instituted before such date, may call for the record of any case which has been decided by any court subordinate to such High Court or District Court, as the case may be, and in which no appeal lies thereto, and if such subordinate court appears-

to have exercised a jurisdiction not vested in it by law; or
to have failed to exercise a jurisdiction so vested; or
to have acted in the exercise of its jurisdiction illegally or with material irregularity :

the High Court or the District Court, as the case may be, may make such order in the case as it thinks fit:

Provided that in respect of cases arising out of original suits or other proceedings of any valuation, decided by the District Court, the High Court alone shall be competent to make an order under this section :

Provided further that the High Court or the District Court shall not under this section, vary or reverse any order including an order deciding an issue, made in the course of a suit or other proceeding, except where,-

the order, if so varied or reversed, would finally dispose of the suit or other proceeding; or
the order, if allowed to stand, would occasion failure of justice or cause irreparable injury to the party against whom it was made.

Explanation.- In this section, the expression, 'any case which has been decided' includes any order deciding an issue in the course of a suit or other proceeding.']

Uttar Pradesh

303[In Section 115 of the principal Act, for the words "five lakh rupees", the words "twenty five lakh rupees" shall be substituted.]

304[West Bengal.

After Section 115, the following section shall be inserted:-

115-A. District Court's powers of revision.-

A District Court may exercise all or any of the powers which may be exercised by the High Court under Section 115.
Where any proceeding by way of revision is commenced before a District Court in pursuance of the provisions of sub-section (1), the provisions of Section 115 shall, so far as may be, apply to such proceedings and references in the said section to the High Court shall be construed as references to the District Court.
Where any proceeding for revision is commenced before the District Court, the decision of the District Court on such proceeding shall be final and no further proceeding by way of revision shall be entertained by the High Court or any other Court.
If any application for revision has been made by any party either to the High Court under Section 115 or to the District Court under this section, no further application by the same party shall be entertained by the other of them.
A Court of an Additional Judge shall have and may exercise all the powers of a District Court under this section in respect of any proceeding which may be transferred to it by or under any general or special order of the District Court.

Uttarakhand.-

For section 115, substitute the following section, namely:-

"115. Revision.

A superior court may revise an order passed in a case decided in an original suit or other proceeding by a subordinate court where no appeal lies against the order and where the subordinate court has-
1. exercised a jurisdiction not vested in it by law; or
2. failed to exercise a jurisdiction so vested; or
3. acted in exercise of its jurisdiction illegally or with material irregularity.
A revision application under sub-section (1), when filed in the High Court; shall contain a certificate on the first page of such application, below the title of the case, to the effect that no revision in the case lies to the District Court but lies only to the High Court either because of valuation or because the order sought to be revised was passed by the District Court.
The Superior Court shall not, under this section, vary or reverse any order made except where-

the order, if it had been made in favour of the party applying for revision, would have finally disposed of the suit or other proceeding; or
the order, if allowed to stand, would occasion a failure of justice or cause irreparable injury to the party against whom it is made.

A revision shall not operate as a stay of suit or other proceeding before the court except where such suit or other proceeding is stayed by the superior court.

Explanation I.-In this section-

the expression 'superior court' means-
1. The District Court, where the valuation of a case decided by a court subordinate to it does not exceed five lakh rupees;
2. the High Court, where the order sought to be revised was passed in a case decided by the District Court or where the value of the original suit or other proceedings in a case decided by a court subordinate to the District Court exceed five lakh rupees;
the expression "order" includes an order deciding an issue in any original suit or other proceedings.

Explanation II.-The provisions of this section shall also be applicable to orders passed, before or after the commencement of this section, in original suits or other proceedings instituted before such commencement.

Explanation III.-The provisions of this section shall not be applicable to the revisions already filed in the High Court before the commencement of this section."-[Uttaranchal Act 1 of 2006, s. 2.]

305[In Section 115

The following, section shall be substituted, namely-

"115. Revision.

A superior court may revise an order passed in a case decided in an original suit or other proceeding by a subordinate court where no appeal lies against the order and where the subordinate court has-
1. exercised a jurisdiction not vested in it by law; or
2. failed to exercise a jurisdiction so vested; or
3. acted in exercise of its jurisdiction illegally or with material irregularity.
A revision application under sub-section (1), when filed in the High Court; shall contain a certificate on the first page of such application, below the title of the case, to the effect that no revision in the case lies to the district court but lies only to the High Court either because of valuation or because the order sought to be revised was passed by the district court.
The superior court shall not, under this section, vary or reverse any order made except where-

the order, if it had been made in favour of the party applying for revision, would have finally disposed of the suit or other proceeding; or
the order, if allowed to stand, would occasion a failure of justice or cause irreparable injury to the party against whom it is made.
1. A revision shall not operate as a stay of suit or other proceeding before the court except where such suit or other proceeding is stayed by the superior court.

Explanation I,- In this section-

the expression 'superior court' means-
1. The district court, where the valuation of a case decided by a court subordinate to it does not exceed five lakh rupees;
2. the High Court, where the order sought to be revised was passed in a case decided by the district court or where the value of the original suit or other proceedings in a case decided by a court subordinate to the district court exceed five lakh rupees;
the expression "order" includes an order deciding an issue in any original suit or other proceedings.

Explanation. II,-The provisions of this section shall also be applicable to orders passed, before or after the commencement of this section, in original suits or other proceedings instituted before such commencement."

Explanation III,-The provisions of this section shall not be applicable to the revisions already filed in the High Court before the commencement of this section.]

[Karnataka

In Section 115

306[(i) for the proviso, the following proviso shall be substituted, namely:-

"Provided that the High Court shall not, under this section, vary or reverse any order made, or any order deciding an issue, in the course of a suit or other proceeding, except where the order, if it had been made in favour of the party applying for revision, would have finally disposed of the suit or other proceedings.";]

307[(ii) after sub-section (2), but before the Explanation, the following sub-section shall be inserted, namely:-

"(3) A revision shall not operate as a stay of suit or other proceeding before the Court except where such suit or other proceeding is stayed by the High Court.".]

[Kerala

308[In Section 102

for the proviso, the following proviso shall be substituted, namely:-

after sub-section (2), but before the Explanation, the following sub-section shall be inserted, namely:-

"(3) A revision shall not operate as a stay Of suit or other proceeding before the Court except where such suit or other proceeding is stayed by the High Court.".]

PART IX SPECIAL PROVISIONS RELATING TO THE 309[HIGH COURTS 310[NOT BEING THE COURT OF A JUDICIAL COMMISSIONER]]

Section 116 - Part to apply only to certain High Courts

This Part applies only to High Courts 311[not being the Court of a Judicial Commissioner].

Section 117 - Application of Code to High Courts

Save as provided in this Part or in Part X or in rules, the provisions of this Code shall apply to such High Courts.

Section 118 - Execution of decree before ascertainment of costs

Where any such High Court considers it necessary that a decree passed in the exercise of its original civil jurisdiction should be executed before the amount of the costs incurred in the suit can be ascertained by taxation, the Court may order that the decree shall be executed forthwith except as to so much thereof as relates to the costs; and, as to so much thereof as relates to the costs, that the decree may be executed as soon as the amount of the costs shall be ascertained by taxation.

Section 119 - Unauthorized persons not to address Court

Nothing in this Code shall be deemed to authorize any person on behalf of another to address the Court in the exercise of its original civil jurisdiction, or to examine witnesses, except where the Court shall have in the exercise of the power conferred by its charter authorized him so to do, or to interfere with the power of the High Court to make rules concerning advocates, vakils and attorneys.

Section 120 - Provisions not applicable to High Court in original civil jurisdiction

The following provisions shall not apply to the High Court in the exercise of its original civil jurisdiction, namely, sections 16, 17 and 20.

312[***]

Section 121 - Effect of rules in First Schedule

The rules in the First Schedule shall have effect as if enacted in the body of this Code until annulled or altered in accordance with the provisions of this Part.

Section 122 - Power of certain High Courts to make rules

313[High Courts 314[not being the Court of a Judicial Commissioner]] 315[***] may, from time to time after previous publication, make rules regulating their own procedure and the procedure of the Civil Courts subjects to their superintendence, and may by such rules annual, alter or add to all or any of the rules in the First Schedule.

Section 123 - Constitution of Rule Committees in certain States

A Committee to be called the Rule Committee, shall be constituted at 316[the town which is the usual place of sitting of each of the High Courts 317[***] referred to in section 122].
Each such Committee shall consist of the following persons, namely:-
1. three Judges of the High Court established at the town at which such Committee is constituted, one of whom at least has served as a District Judge or 318[***] a Divisional Judge for three years,

319[(b) two legal practitioners enrolled in that Court,]

320[(c) a Judge of a Civil Court subordinate to the High Court, 321[***]

322[323[***]]

The members of each such Committee shall be appointed by the 324[High Court], which shall also nominate one of their member to be President:

325[***]

Each member of any such Committee shall hold office for such period as may be prescribed by the 326[High Court] in this behalf; and whenever any member retires, resigns, dies or ceases to reside in the State in which the Committee was constituted, or becomes incapable of acting as a member of the Committee, the said 327[High Court] may appoint another person to be a member in his stead.
There shall be a Secretary to each such Committee who shall be appointed by the 328[High Court] and shall receive such remuneration as may be provided in this behalf 329[by the State Government].

[STATE AMENDMENTS

330[Assam and Nagaland.

For clause (a) of sub-section (2) of Section 123 the following clause shall be substituted:-

"(a) three Judges of the High Court established at the town at which such Committee is constituted, provided that the Chief Justice may appoint only two Judges of the High Court on the Committee if the number of Judges of the High Court does not exceed three.

331[Tamil Nadu.

In clause (b), of sub-section (2) of Section 123 for the words "two legal practitioners" substitute the words "three legal practitioners";
in clause (d), the word "Madras" shall be omitted.

Section 124 - Committee to report to High Court

Every Rule Committee shall make a report to the High Court established at the town at which it is constituted on any proposal to annual, alter or add to the rules in the First Schedule or to make new rules, and before making any rules under section 122 the High Court shall take such report into consideration.

Section 125 - Power of other High Courts to make rules

High Courts, other than the Courts specified in section 122, may exercise the powers conferred by that section in such manner and subject to such conditions332[as 333[the State Government] may determine]:

Provided that any such High Court may, after previous publication, make a rule extending within the local limits of its jurisdiction any rules which have been made by any other High Court.

Section 126 - Rules to be subject to approval

Rules made under the foregoing provisions shall be subject to the previous approval of the Government of the State in which the Court whose procedure the rules regulate is situate or, if that Court is not situate in any State, to the previous approval of 334[Central Government].]335

Section 127 - Publication of rules

Rules so made and 336[approved] shall be published in the 337[Official Gazette], and shall from the dale of publication or from such other date as may be specified have the same force and effect, within the local limits of the jurisdiction of the High Court which made them, as if they had been contained in the First Schedule.

Section 128 - Matters for which rules may provide

Such rules shall be not inconsistent with the provisions in the body of this Code, but, subject thereto, may provide for any matters relating to the procedure of Civil Courts.
In particular, and without prejudice to the generality of the powers conferred by sub-section (1), such rules may provide for all or any of the following matters, namely:—
1. the service of summons, notices and other processes by post or in any other manner either generally or in any specified areas, and the proof of such service;
2. the maintenance and custody, while under attachment, of live-stock and other movable property, the fees payable for such maintenance and custody, the sale of such live-stock and property, and the proceeds of such sale;
3. procedure in suits by way of counterclaim, and the valuation of such suits for the purposes of jurisdiction ;
4. procedure in garnishee and charging orders either in addition to, or in substitution for, the attachment and sale of debts;
5. procedure where the defendant claims to be entitled to contribution or indemnity over against any person whether a party to the suit or not;
6. summary procedure—

in suits in which the plaintiff seeks only to recover a debt or liquidated demand in money payable by the defendant, with or without interest, arising—

on a contract express or implied; or

on an enactment where the sum sought to be recovered is a fixed sum of money or in the nature of a debt other than a penalty; or

on a guarantee, where the claim against the principal is in respect of a debt or a liquidated demand only; or

on a trust; or

in suits for the recovery of immovable property, with or without a claim for rent or mesne profits, by a landlord against a tenant whose term has expired or has been duly determined by notice to quit, or has become liable to forfeiture for non-payment of rent, or against persons claiming under such tenant;
1. procedure by way of originating summons;
2. consolidation of suits, appeals and other proceedings;
3. delegation to any Registrar, Prothonotary or Master or other official of the Court of any judicial, quasi-judicial and non-judicial duties; and
4. all forms, registers, books, entries and accounts which may be necessary or desirable for the transaction of the business of Civil Courts.

Section 129 - Power of High Courts to make rules as to their original civil procedure

Notwithstanding anything in this Code, any High Court 338[not being the Court of a Judicial Commissioner] may make such rules not inconsistent with the Letters Patent 339[or order] 340[or other law] establishing it to regulate its own procedure in the exercise of its original civil jurisdiction as it shall think fit, and nothing herein contained shall affect the validity of any such rules in force at the commencement of this Code.

Section 130 - Power of other High Courts to make rules as to matters other than procedure

A High Court 341[not being a High Court to which section 129 applies] may, with the previous approval of the State Government, make with respect to any matter other than procedure any rule which a High Court 342[for a 343[***] State] might under 344[Article 227 of the Constitution], make with respect to any such matter for any part of the territories under its jurisdiction which is not included within the limits of presidency-town.]345

Section 131 - Publication of rules

Rules made in accordance with section 129 or section 130 shall be published in the346[Official Gazette] and shall from the date of publication or from such other date as may be specified have the force of law.

Section 132 - Exemption of certain women from personal appearance

Women who, according to the customs and manners of the country, ought not to be compelled to appear in public shall be exempt from personal appearance in Court.
Nothing herein contained shall be deemed to exempt such women from arrest in execution of civil process in any case in which the arrest of women is not prohibited by this Code.

Section 133 - Exemption of other persons

347[(1) The following persons shall be entitled to exemption from personal appearance in Court, namely:-

the President of India;
the Vice-President of India;
the Speaker of the House of the People;
the Ministers of the Union;
the Judges of the Supreme Court;
the Governors of State and the administrators of Union Territories;
the Speakers of the State Legislative Assemblies;
The Chairman of the State Legislative Councils;
the Ministers of States;
the Judges of the High Courts; and
the persons to whom section 87B applies.]

(2) 348[***]

(3) Where any person 349[***] claims the privilege of such exemption, and it is consequently necessary to examine him by commission, he shall pay the costs of that commission, unless the party requiring his evidence pays such costs.

Section 134 - Arrest other than in execution of decree

The provisions of sections 55, 57 and 59 shall apply, so far as may be, to all persons arrested under this Code.

HIGH COURT AMENDMENT

350[Calcutta.

In Section 134 insert the words "or the Presidency Small Causes Court Act. 1882", after the words "under this Code",

Section 135 - Exemption from arrest under civil process

No Judge, Magistrate or other judicial officer shall be liable to arrest under civil process while going to, presiding in, or returning from, his Court.
Where any matter is pending before a tribunal having jurisdiction therein, or believing in good faith that it has such jurisdiction, the parties thereto, their pleaders, mukhtars, revenue-agents and recognized agents, and their witnesses acting in obedience to a summons, shall be exempt from arrest under civil process other than process issued by such tribunal for contempt of Court while going to or attending such tribunal for the purpose of such matter, and while returning from such tribunal.
Nothing in sub-section (2) shall enable a judgment-debtor to claim exemption from arrest under an order for immediate execution or where such judgment-debtor attends to show cause why he should not be committed to prison in execution of a decree.

Section 135A - Exemption of members of legislative bodies from arrest and detention under civil process

351[(1) No person shall be liable to arrest or detention in prison under civil process-

if he is a member of-

either House of Parliament, or
the Legislative Assembly or Legislative Council of a State, or
a Legislative Assembly of a Union territory, during the continuance of any meeting of such House of Parliament or, as the case may be, of the Legislative Assembly or the Legislative Council;

if he is a member of any committee of-

either House of Parliament, or
the Legislative Assembly of a State or Union territory, or
the Legislative Council of a State, during the continuance of any meeting of such committee;

if he is a member of-

either House of Parliament, or
a Legislative Assembly or Legislative Council of a State having both such Houses, during the continuance of a joint sitting, meeting, conference or joint committee of the Houses of Parliament or Houses of the State Legislature, as the case may be, and during the forty days before and after such meeting, sitting or conference.]

(2) A person released from detention under sub-section (1) shall, subject to the provisions, of the said sub-section, be liable to re-arrest and to the further detention to which he would have been liable if he had not been released under the provisions, of sub-section (1).]352

Section 136 - Procedure where person to be arrested or property to be attached is outside district

Where an application is made that any person shall be arrested or that any property shall be attached under any provision of this Code not relating to the execution of decrees, and such person resides or such property is situate outside the local limits of the jurisdiction of the Court to which the application is made, the Court may, in its discretion, issue a warrant of arrest or make an order of attachment, and send to the District Court within the local limits of whose jurisdiction such person or property resides or is situate a copy of the warrant or order, together with the probable amount of the cost of the arrest or attachment.
The District Court shall, on receipt of such copy and amount, cause the arrest or attachment to be made by its own officers, or by a Court subordinate to itself, and shall inform the Court which issued or made such warrant or order of the arrest or attachment.
The Court making an arrest under this section shall send the person arrested to the Court by which the warrant of arrest was issued, unless he shows cause to the satisfaction of the former Court why be should not be sent to the latter Court, or unless he furnishes sufficient security for his appearance before the latter Court or for satisfying any decree that may be passed against him by that Court, in either of which cases the Court making the arrest shall release him.
Where a person to be arrested or movable property to be attached under this section is within the local limits of the ordinary original civil jurisdiction of the High Court of Judicature at Fort William in Bengal or at Madras or at Bombay,353[***] the copy of the warrant of arrest or of the order of attachment, and the probable amount of the costs of the arrest or attachment, shall be sent to the Court of Small Causes of Calcutta, Madras 354[or Bombay], as the case may be, and that Court, on receipt of the copy and amount, shall proceed as if it were the District Court.

HIGH COURT AMENDMENT

355[Calcutta.

In sub-rule (1) of Section 136 insert the words "or the Presidency Small Causes Court Act, 1882", after the words "provision of this Code" and before the words "not relating to the execution."

Section 137 - Language of subordinate Courts

The language which, on the commencement of this Code, is the language of any Court subordinate to a High Court shall continue to be the language of such subordinate Court until the State Government otherwise directs.
The State Government may declare what shall be the language of any such Court and in what character applications to and proceedings in such Courts shall be written.
Where this Court requires or allows anything other than the recording of evidence to be done in writing in any such Court, such writing may be in English; but if any party or his pleader is unacquainted with English a translation into the language of the Court shall, at his request, be supplied to him; and the Court shall make such order as it thinks fit in respect of the payment of the costs of such translation.

STATE AMENDMENTS

356[Rajasthan.

In Section 137, in its application to the State of Rajasthan, for sub-section (3), the following sub-section shall be substituted, namely:-

"(3) Wherever this Code requires or allows, anything other than the recording of evidence be done in writing in any such Courts, such writing shall be in Hindi in Devanagri script with the international form of Indian numerals:

Provided that the Court may in its discretion accept such writing in English on the undertaking of the party filing such writing, to file a Hindi translation of the same, within such time as may be granted by the Court, and the opposite party shall have a right to have a copy of such writing in Hindi."

357[Uttar Pradesh.

In Section 137 in sub-section (3) insert the following proviso:-

"Provided that with effect from such date as the State Government in consultation with the High Court may by notification in the Gazette appoint, the language of every judgment, decree or order passed or made by such Courts or classes of Courts subordinate to the High Court and in such classes of cases as may be specified, shall only be Hindi in Devanagri script with the international form of Indian numerals."

[Rajasthan

358[In Section 137

The following sub-section shall be substituted, namely:-

"(3) Wherever this Code requires or allows anything other than the recording of evidence to be done in writing in any such court, such writing shall be in Hindi in Devnagri Script with the international form of Indian numerals:

Provided that the court may in its discretion accept such writing in English on the undertaking of the party filing such writing, to file a Hindi translation of the same, within such time as may be granted by the court and the opposite party shall have a right to have a copy of such writing in Hindi,".]

Section 138 - Power of High Court to require evidence to be recorded in English

The 359[High Court] may, by notification in the Official Gazette, direct with respect to any Judge specified in the notification, or falling under a description set forth therein, that evidence in cases in which an appeal is allowed shall be taken down by him in the English language and in manner prescribed.
Where a Judge is prevented by any sufficient reason from complying with a direction under sub-section (1), he shall record the reason and cause the evidence to be taken down in writing from his dictation in open Court.]360

STATE AMENDMENTS

361[Assam, Nagaland, Meghalaya, Tripura and Manipur.

For Section 138, substitute the following section, namely;-

"138. Power of High Court to require evidence to be recorded in English., - The High Court may, by notification, in the official Gazette, direct with respect to any Judge specified in the notification, or falling under a description set forth therein that in cases in which an appeal is allowed, he shall take down, or cause to be taken down, the evidence in the English language and in the form and manner prescribed."

Section 139 - Oath on affidavit by whom to be administered

In the case of any affidavit under this Code-

any Court or Magistrate, or

362[(aa) any notary appointed under the Notaries Act, 1952 (53 of 1952); or]

(b) any officer or other person whom a High Court may appoint in this behalf, or

(c) any officer appointed by any other Court which the State Government has generally or specially empowered in this behalf,

may administer the oath to the deponent.

[STATE AMENDMENTS

363[Uttar Pradesh.

For Section 139 clauses (b) and (c) substitute the following clauses:-

"(b) any person appointed in this behalf by a High Court or by a District Court; or

(c) any person appointed in this behalf by such other Court as the State Government may, by general or special order, empower in this behalf."

HIGH COURT AMENDMENT

364[Calcutta High Court.

The following modifications were made by Calcutta Gazette, dated 20-4-1967, Part 1, page 760.

In its application to all suits or proceedings in the Court of Small Causes of Calcutta, in s. 139, after the words, "under this Code", in the first line add the words, "or under the Presidency Small Cause Courts Act, 1882" and after the words "courts which", in clause (c), add the words "or by any judge whom".

In clause (b), the words 'or other person' mean a person other than the officer of that court. And a Deputy Registrar of the High Court is not included within the meaning of 'Oath Commissioner'.365

In writ proceedings, an affidavit affirmed before a notary public is not admissible.366

However, a Division Bench of the Allahabad High Court has held that the provisions contained in Chapter 4 of the High Court Rules, 1952 do not exclude either expressly or by necessary implication the presentation of affidavits sworn before the notaries in proceedings before the High Court. Therefore, it cannot be held that only those affidavits which are sworn before the Oath Commissioner appointed by the Chief Justice of the High Court can be presented and accepted in proceedings before High Court.367

As held by the Calcutta High Court, an affidavit affirmed in England before Notary Public is acceptable in absence of any notification regarding reciprocal recognition of acts done by foreign notaries in our country as per s. 14 of the Notaries Act, 1952.368

Oath Commissioner, ipso facto, has no authority to administer oath and receive solemn affirmation in respect of High Court. Oath Commissioner has to be appointed for the said purpose by High Court as per the CPC or by High Court/Sessions Court as per Cr.P.C.369

The Bombay High Court has held that evidence on affidavit sworn before Notary is permissible.370]]]

Section 140 - Assessors in causes of salvage etc

In any admiralty or vice-admiralty cause of salvage, towage or collision, the Court, whether it be exercising its original or its appellate jurisdiction, may, if it thinks fit, and shall upon request of either party to such cause, summon to its assistance, in such manner as it may direct or as may be prescribed, two competent assessors; and such assessors shall attend and assist accordingly.
Every such assessor shall receive such fees for his attendance, to be paid by such of the parties as the Court may direct or as may be prescribed.

Section 141 - Miscellaneous proceedings

The procedure provided in this Code in regard to suit shall be followed, as far as it can be made applicable, in all proceedings in any Court of civil jurisdiction.

371[Explanation.- In this section, the expression "proceedings" includes proceedings under Order IX, but does not include any proceeding under Article 226 of the Constitution.]

[HIGH COURT AMENDMENTS

372[Calcutta.

In Section 141, add the words "and in the Presidency Small Causes Court Act, 1882", after the words "in this Code" and before the words "in regard to suits" ; add the words "and except as therein otherwise provided", after the words, "be made applicable" ; amit the words "be followed" after "shall" and put them after the words "otherwise provided"; substitute the words "in the Court of Small Causes of Calcutta" in place of "in any Court of civil jurisdiction" after the words "in all proceedings".]]]

Section 142 - Orders and notices to be in writing

All orders and notices served on or given to any person under the provisions of this Code shall be in writing.

HIGH COURT AMENDMENT

373[Calcutta.

In Section 142, insert the words "or of the Presidency Small Causes Court Act, 1882", after the words "of this Code" and before the words "shall be in writing".

Section 143 - Postage

Postage, where chargeable on a notice, summons or letter issued under this Code and forwarded by post, and the fee for registering the same shall be paid within a time to be fixed before the communication is made:

Provided that the State Government 374[***] may remit such postage, or fee, or both, or may prescribe a scale of court-fees to be levied in lieu thereof.

HIGH COURT AMENDMENT

375[Calcutta.

In Section 143, insert the words "or of the Presidency Small Causes Court Act, 1882", after the words "issued under this Code" and before the words "and forwarded by post."

Section 144 - Application for restitution

Where and in so far as a decree 376[or an order] is 377[varied or reversed in any appeal, revision or other proceeding or is set aside or modified in any suit instituted for the purpose, the Court which passed the decree of order] shall, on the application of any party entitled in any benefit by way of restitution or otherwise, cause such restitution to be made as will, so far as may be, place the parties in the position which they would have occupied but for such decree378 379[or order] or 380[such part thereof as has been varied, reversed, set aside or modified]; and, for this purpose, the Court may make any orders, including orders for the refund of costs and for the payment of interest, damages, compensation and mesne profits, which are properly 381[consequential on such variation, reversal, setting aside or modification of the decree or order.]

382[Explanation.-For the purposes of sub-section (1) the expression "Court which passed the decree or order" shall be deemed to include,-

where the decree or order has been varied or reversed in exercise of appellate or revisional jurisdiction, the Court of first instance;
where the decree or order has been set aside by a separate suit, the Court of first instance which passed such decree or order;
where the Court of first instance has ceased to exist or has ceased to have jurisdiction to execute, it, the Court which, if the suit wherein the decree or order was passed were instituted at the time of making the application for restitution under this section, would have jurisdiction to try such suit]

No suit shall be instituted for the purpose of obtaining any restitution or other relief which could be obtained by application under sub-section (1).

[STATE AMENDMENTS

383[Uttar Pradesh.

In its application to the State of Uttar Pradesh in sub-section (1) of Section 144 substitute the following, namely:-

"(1) Where and in so far as a decree or an order is varied or reversed in appeal, revision or otherwise, the Court of first instance shall, on the application of any party entitled to any benefit by way of restitution or otherwise, cause such restitution to be made, as will, so far as may be, place the parties in the position which they would have occupied but for such decree or order or such party thereof, as has been varied or reversed, and for this purpose, the Court may make any orders, including orders for the refund of costs and for the payment of interest, damages, compensation and mesne profits, which are properly consequential on such variation or reversal."

HIGH COURT AMENDMENT

384[Calcutta High Court.

The following modification were made by Calcutta Gazette, dated 20-4-1967, Part 1, page 760.

Section 145 - Enforcement of liability of surety

Where any person 385[has furnished security or given a guarantee]-

for the performance of any decree or any part thereof, or
for the restitution of any property taken in execution of a decree, or
for the payment of any money, or for the fulfillment of any condition imposed on any person, under an order of the Court in any suit or in any proceeding consequent thereon, 386[the decree or order may be executed in the manner therein provided for the execution of decrees, namely:-

if he has rendered himself personally liable, against him to that extent;
if he has furnished any property as security, by sale of such property to the extent of the security;
if the case falls both under clauses (i) and (ii), then to the extent specified in those clauses, and such person shall, be deemed to be a party within the meaning of section 47:]

Provided that such notice as the Court in each case thinks sufficient has been given to the surety.

[STATE AMENDMENTS

387[Uttar Pradesh.

In its application to the State of Uttar Pradesh for Section 145 substitute the following:-

"145. Where any person has become liable as surety or given any property as security:-

for the performance of any decree or any part thereof, or
for the restitution of any property taken in execution of decree, or
for the payment of any money, or for fulfillment of any condition imposed on any person, under an order of Court in any suit or in any proceeding consequent thereon, the decree or order may be executed in the manner herein provided for the execution of decrees-

if he has rendered himself personally liable, against him to that extent, and
if he has given any property as security, by sale of such property to the extent of the security;

and such person shall, for the purposes of appeal, be deemed to be a party within the meaning of Section 47:

Provided that such notice as the Court in each case thinks sufficient has been given to the surety.

Explanation..-For the purpose of this section a person entrusted by a Court with custody of any property attached in execution of any decree or order shall be deemed to have become liable as surety for the restitution of such property within the meaning of clause (b).".]]]

Section 146 - Proceedings by or against representatives

Save as otherwise provided by this Code or by any law for the time being in force, where any proceeding may be taken or application made by or against any person, then the proceeding may be taken or the application may be made by or against any person claiming under him.

Section 147 - Consent or agreement by persons under disability

In all Suits to which any person under disability is a party, any consent or agreement, as to any proceeding shall, if given or made with the express leave of the Court by the next friend or guardian for the suit, have the same force and effect as if such person, were under no disability and had given such consent or made such agreement.

Section 148 - Enlargement of time

Where any period is fixed or granted by the Court for the doing of any act prescribed or allowed by this Code, the Court may, in its discretion, from time to time, enlarge such period, 388[not exceeding thirty days in total] even though the period originally fixed or granted may have expired.

[STATE AMENDMENTS

[Karnataka

389[In Section 148

The words "such period", the words "not exceeding thirty days in total," shall be inserted.]

[Kerala

390[In Section 148

The words "such period", the words "not exceeding thirty days in total," shall be inserted.]]]

Section 148A - Right to lodge a caveat

Where an application is expected to be made, or has been made, in a suit or proceeding instituted, or about to be instituted, in a Court, any person claiming a right to appear before the Court on the hearing of such application may lodge a caveat in respect thereof.
Where a caveat has been lodged under sub-section (1), the person by whom the caveat has been lodged (hereinafter referred to as the caveat or) shall serve a notice of the caveat by registered post, acknowledgement due, on the person by whom the application has been, or is expected to be, made under sub-section (1).
Where, after a caveat has been lodged under sub-section (1), any application is filed in any suit or proceeding, the Court, shall serve a notice of the application on the caveat or.
Where a notice of any caveat has been served on the applicant, he shall forthwith furnish the caveat or at the caveator's expense, with a copy of the application made by him and also with copies of any paper or document which has been, or may be, filed by him in support of the application.
Where a caveat has been lodged under sub-section (1), such caveat shall not remain in force after the expiry of ninety days from the date on which it was lodged unless the application referred to in sub-section (1) has been made before the expiry of the said period.]391

Section 149 - Power to make up deficiency of court-fees

Where the whole or any part of any fee prescribed for any document by the law for the time being in force relating to court-fees has not been paid, the Court may, in its discretion, at any stage, allow the person, by whom such fee is payable, to pay the whole or part, as the case may be, of such court-fee; and upon such payment the document, in respect of which such fee is payable, shall have the same force and effect as if such fee had been paid in the first instance.

Section 150 - Transfer of business

Save as otherwise provided, where the business of any Court is transferred to any other Court, the Court to which the business is to transferred shall have the same powers and shall perform the same duties as those respectively conferred and imposed by or under this Code upon the Court from which the business was so transferred.

Section 151 - Saving of inherent powers of Court

Nothing in this Code shall be deemed to limit or otherwise affect the inherent power of the Court to make such orders as may be necessary for the ends of justice or to prevent abuse of the process of the Court.

Section 152 - Amendment of judgments decrees or orders

Clerical or arithmetical mistakes in judgments, decrees or orders or errors arising therein from any accidental slip or omission may at any time be corrected by the Court either of its own motion or on the application of any of the parties.

Section 153 - General power to amend

The Court may at any time, and on such terms as to costs or otherwise as it may think fit, amend any defect or error in any proceeding in a suit; and all necessary amendments shall be made for the purpose of determining the real question or issue raised by or depending on such proceeding.

Section 153A - Power to amend decree or order where appeal is summarily dismissed

Where an Appellate Court dismisses an appeal under rule 11 of Order XLI, the power of the Court to amend, under section 152, the decree or order appealed against may be exercised by the Court which had passed the decree or order in the first instance, notwithstanding that the dismissal of the appeal has the effect of confirming the decree or order, as the case may be, passed by the Court of first instance.]392

Section [153B - Place of trial to be deemed to be open Court

The place in which any Civil Court is held for the purpose of trying any suit shall be deemed to be an open Court, to which the public generally may have access so far as the same can conveniently contain them:

Provided that the presiding Judge may, if he thinks fit, order at any stage of any inquiry into or trial of any particular case, that the public generally, or any particular person, shall not have access to, or be or remain in, the room or building used by the Court.]393

Section 154 - Saving of present right of appeal Repealed

[Repealed. by the Repealing and Amending Act, 1952 (48 of 1952), section 2 and Schedule I].

Section 155 - Amendment of certain Acts Repealed

[Repealed by the Repealing and Amending Act, 1952 (48 of 1952), section 2 and Schedule I].

Section 156 - Repeals Repealed

[Repealed by the Second Repealing and Amending Act, 1914 (17 of 1914), section 3 and Schedule II].

Section 157 - Continuance of orders under repealed enactment's

Notifications published, declarations and rules made, places appointed, agreements filed, scales prescribed, forms framed, appointments made and powers conferred under Act 8 of 1859 or under any Code of Civil Procedure or any Act amending the same or under any other enactment hereby repealed shall, so far as they arc consistent with this Code, have the same force and effect as if they had been respectively published, made, appointed, filed, prescribed, framed and conferred under this Code and by the authority empowered thereby in such behalf.

Section 158 - Reference to Code of Civil Procedure and other repealed enactments

In every enactment or notification passed or issued before the commencement of this Code in which reference is made to or to any Charter or section of Act 8 of 1859 or any Code of Civil Procedure or any Act amending the same or any other enactment hereby repealed, such reference shall, so far as may be practicable, be taken to be made to this Code or to its corresponding Part, Order, section or rule.

FIRST SCHEDULE

High Court Amendments (In General)

Andhra Pradesh.-