2018 AIR CC 2428 (DEL) ::(2017) 237 DLT 319 ::(2018) 4 ICC 820

Delhi High Court

Hon'ble Judge(s): Rajiv Sahai Endlaw , J

(A) Civil P.C. (5 of 1908) , O.34 R.5— Final decree for sale of mortgaged property - Non-service of notice to judgment debtor - Can be ground for setting aside decree, even though O. 34, R. 5 does not expressly require such notice to be issued. AIR 1974 Pat 244; AIR 1998 MP 236; AIR 1967 All 221; AIR 1961 Cal 534 (DB); MANU/NA/0022/1943; AIR 1954 Nag 135 (DB); AIR 1935 Mad 716 (DB), Rel. on. (Para 16) (B) Civil P.C. (5 of 1908) , O.34 R.5— Limitation Act (36 of 1963) , S.2(b), S.3(1), Art.137— Final decree in mortgage suit - Application for final decree is an 'application' within definition of 'application' u/S. 2 (b) of Limitation Act - Article 137 of Act applies to application for final decree - Therefore, plaintiff/mortgagee cannot apply for final decree at its sweet will merely because O. 34 does not prescribe time. (Para 18 23) (C) Civil P.C. (5 of 1908) , O.34 R.5— Limitation Act (36 of 1963) , Art.66, Art.137— Final decree in mortgage suit - Application for - Limitation - Plea that application filed within 12 years as prescribed under Art. 66 of Limitation Act is not barred - Liable to be rejected - Art. 66 is for a suit and not applicati....