2014 AIR CC 446 (CHH) ::AIR 2014 (NOC) (SUPP) 365 (CHH) ::(2014) 1 CgLJ 320 ::(2014) 133 AllIndCas 273 (CHH)

Chhattisgarh High Court

Hon'ble Judge(s): P. Sam Koshy , J

(A) Civil Procedure Code (5 of 1908) O. 22, R. 10, S. 49— Money decree — Devolution of interest during pendency of execution petition — Effect — Suit for recovery filed by Madhya Pradesh Electricity Board (MPEB) — At time of passing of decree Chhattisgarh State Electricity Board (CSEB) came into existence and interest and liabilities of MPEB stood transferred to CSEB — Execution proceedings initiated by same office from where suit filed — Execution of decree by CSEB thus cannot be questioned by judgment debtor on ground that CSEB was not party to suit AIR 2001 SC 2552, AIR 2002 SC 2180, Rel on (Para 6,7,8,9)