Uttarakhand High Court
"Shri Karnwal Ashram Samiti vs Smt on 19 October, 2023
Office Notes,
reports, orders
SL. or proceedings or
Date COURT'S OR JUDGES'S ORDERS
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Registrar's order
with Signatures
WPMS No.2984 of 2023
Hon'ble Sharad Kumar Sharma, J.
Mr. Vansh Sharma, learned counsel for the
petitioner.
The proceedings under Section 15 of the
Provincial Small Cause Courts Act and that of
under Section 25 of the Small Cause Courts Act
are subject of consideration before the Court of
Judge, Small Cause in SCC Suit No.19 of 2016,
"Shri Karnwal Ashram Samiti Vs. Smt.
Brahamakali". Accordingly, the learned trial
Court, while deciding the suit and decreeing the
same, has issued the following decree, the
relevant part is extracted hereunder:-
"39- तदनुlkर वादी का खफीका वाद सं �ा 19/2016 िव�� प्रितवादनी
स�य, िडक्री िकया जाता है । प्रितवादनी को आदे िशत िकया जाता है िक वह इस
िनण� य की ितिथ से 30 िदन के भीतर 88,000/- �पये मय साधारण �ाज 7
प्रितशत okदी को नोिटस की ितिथ िदनां िकत 14.09.2016 से वाद दायर करने की
ितिथ तक, वाद दायर करने की ितिथ से वा�िवक Hkqगतान िकये जाने की ितिथ तक
Hkqगतान करना सुिनf"pr करे ।
40- वादी का खफीफा वाद सं �ा 7/2017 श्री कण� वाल आश्रम बनाम श्रीमती
ब्रहमकली स�य िडक्री िकया जाता है । प्रितवादनी को आदे िशत िकया जाता है िक
वह इस िनण� य की ितिथ से दो माह के भीतर प्र�गत स�ि� खाली कर स�ि� का
क�ा okदी को lkSais । प्रितवादनी �ारा दो माह के भीतर कCTks का Hkqगतान न
करने पर उसे दो माह के प�ात् 137/- �पये प्रितिदन की दर से प्र�गत स�ि�
का मुआवजा इ�े माल वा�िवक क�ा lkSaius की ितिथ तक भु गतान करना होगा।
41- प्रितवादनी को यह भी आदे िशत िकया जाता है िक oह 18,000/- �पये
मय 9 प्रितशत �ाज िव |qr fcy का भु गतान वादी को करना एक माह के भीतर
सु िनि�त करे ।
42- इस िन .kZय की एक मूल प्रित दू सरे लघुवाद सं �ा 7/2017 की पत्रावली
पर रखी जाये । तदनुसार िडक्री तै यार हो। लघुवाद पत्रावली िनयमानुसार
अिभलेखागार सं िचत हो।"
The said judgment was subject to challenge
in a SCC revision. Consequent to the judgment
of the Provincial Small Cause Courts Act dated
14.12.2021 an execution case has been preferred
by the respondent/ landlord, being Execution
Case No.3 of 2022.
It is contended by the learned counsel for
the petitioner that the decree, which has been
sought to be executed in the aforesaid execution
case, is much beyond the decree, as it has been
granted by the learned trial Court, because it is
entailing a direction for recovery of the damages,
which is alleged that its not a scope of the decree
dated 14.12.2021.
This writ-petition is being disposed of with a
specific direction to the trial Court that the
Execution Court, while proceeding with the
Execution Case No.3 of 2022, would ensure to
confine itself within the ambit of the decree
rendered on 14.12.2021 by the Judge, Small
Cause Courts and will not exceed its jurisdiction
to enforce a decree in relation to a subject, which
is not covered by it.
Subject to the aforesaid, the writ-petition
stands disposed of.
Let a certified copy of this order be supplied,
today itself, to the learned counsel for the
petitioner on payment of usual charges, as per
rule.
(Sharad Kumar Sharma, J.)
19.10.2023
Sukhbant
