BANK OF BARODA vs. KOTAK MAHINDRA BANK LTD.

$1,794,258 on behalf of its customer M/s. Aditya Steel Industries Limited   in   favour   of   M/s.   Granada   Worldwide   Investment Company,   London.     The   appellant   Bank   of   Baroda   was   the confirming bank to the said letter of credit.   The Vysya Bank issued instructions to the London branch of  the appellant on 12.10.1992   to   honour   the   letter   of   credit.     Acting   on   this instruction the London branch of the appellant discounted the letter of credit for a sum of US $ 1,742,376.41 and payment of this amount was made to M/s Granada Worldwide Investment Company on 13.10.1992.   4. The appellant Bank of Baroda filed a suit against the Vysya Bank for recovery of its dues on 19.04.1993 in London.  This suit was   decreed   by   the   High   Court   of   Justice,   Queens   Bench, Divisional Commercial Court of London (hereinafter referred to as the   ‘London   Court’)   on   20.02.1995   and   a   decree   for   US $1,267,909.26 along with interest thereon was passed in favour of the appellant bank and against Vysya Bank.  The decree was not challenged and became final.   5. It appears that some talks went on between the two banks with regard to the satisfaction of the decree.   On 28.08.1995, 2 Vysya Bank placed an inter­bank deposit of US $ 1,400,000 with the main branch of the Bank of Baroda on rollover basis with a request   that   the   decree   passed   by   the   London   Court   be   not executed.  However, later in 2003 ING Vysya Bank, filed a petition before   the   Debt   Recovery   Tribunal   (DRT)   for   recovery   of   US $1,400,000.  Those proceedings are being contested by the Bank of Baroda and it appears that the proceedings before the DRT are still pending and we make it clear that anything said by us in this appeal will not affect those proceedings, since we are only dealing with the issue of limitation for filing an execution petition of a decree passed by a foreign court of a reciprocating country.   6. On   05.08.2009,   the   appellant   bank   filed   an   execution petition i.e. almost 14 years after the decree was passed by the London Court for execution of the same in terms of Section 44A read with Order 21 Rule 3 of the Code of Civil Procedure, 1908 (CPC) for recovery of Rs.16,43,88,187.86.  This execution petition was contested mainly on the ground that the same had not been filed within the period of limitation. On 20.07.2013 the Additional City Civil & Session Judge, Bangalore dismissed the execution petition as time barred holding that Article 136 of the Limitation 3 Act, 1963 (for short ‘the Act’) applies and the execution petition should have been filed within 12 years of the decree being passed by the London Court.  Aggrieved, the bank approached the High Court which vide judgment dated 13.11.2014 upheld the view of the trial court.   7. Sh. K. K. Venugopal, learned senior counsel appearing for the appellant urged that the Act does not prescribe any period of limitation   for   execution   of   a   foreign   decree   passed   in   a reciprocating   country.     He   submits   that   in   such   eventuality principles of delay and laches as applicable to writ proceedings may apply and, therefore, he has relied upon a long list of dates to show that the Bank of Baroda was pursuing the matter and was trying its best to get the matter settled with  Vysya Bank and urges that there is no delay in filing the petition.   His second submission is that since no limitation is provided under the Act, the cause of action to file an execution petition arises only when a petition is filed under Section 44A of the CPC which provides that a decree passed by a court in a reciprocating country should be treated as an Indian decree and, therefore, the limitation for 12 years provided under Article 136 of the Act applies only from that 4 date because that is the date when the cause of action arises and the decree is treated to be an Indian decree.   8. On the other hand, Mr. V.V.S. Rao, learned senior counsel appearing for the respondent urged that the law of limitation of England   would   apply   in   this   case.   It   is   undisputed   that   the limitation period as per English law is 6 years for execution of a decree, and hence the respondent’s submission is that the decree having been passed on 20.02.1995, no petition for execution of that   decree   could   be   filed   after   20.02.2001.   The   alternative argument of learned senior counsel for the respondent is that even if the Indian law of limitation were to apply, the limitation period for execution of a foreign decree would be determined as per   Article   136   of   the   Act.     Section   44A   of   the   CPC   clearly provides that a decree passed in a reciprocating country should be treated as an Indian decree and, therefore, the same must be enforced within 12 years from the date of passing of the decree as provided by Article 136 of the Act.   9. To appreciate the rival contentions of the parties, it would be necessary to refer to Section 44A of the CPC which reads as follows: 5 “ 44A .   Execution of decrees passed by Courts in .– (1) Where a certified copy reciprocating territory of   a   decree   of   any   of   the   superior   Courts   of any reciprocating  territory has been filed in a District Court, the decree may be executed in as if it had been passed by the District Court. (2)   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. (3) 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. 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.” 10. At the outset, we may note that the aforesaid section was inserted in the CPC in the year 1937.   Prior to that, a decree passed by any Court in a foreign country could not be executed in 6 India and only a suit could be filed on the basis of the judgment passed by a foreign court.  Section 44A brought about a change in   law   in   respect   of   reciprocating   countries   which   agreed   to respect the judgments and decrees passed in each other’s courts. From a bare reading of Section 44A CPC it is crystal clear  that it applies only to money decrees and not to other decrees.  11. Considering   the   rival   arguments   before   us,   the   following issues arise for consideration: (i) Does   Section   44A   merely   provide   for   manner   of execution of foreign decrees or does it also indicate the period of limitation for filing execution proceedings for the same?   (ii) What is the period of limitation for executing a decree passed by a foreign court (from a reciprocating country) in India? (iii) From   which   date   the   period   of   limitation   will   run   in relation   to   a  foreign  decree   (passed   in   a  reciprocating country) sought to be executed in India? Question No. 1 7 12. A careful analysis of Section 44A hereinabove shows that a decree passed by any superior court of a reciprocating territory can be executed in India as if it had been passed by the District Court before whom it is filed.   Sub­section (2) of Section 44A casts an obligation on the person filing such application to file a certified   copy   of   the   decree.     Such   person   must   also   file   a certificate   from   the   superior   court   which   passed   the   decree stating the extent, if any, to which the decree has been satisfied or   adjusted.     This   certificate   shall   be   conclusive   proof   of   the extent of such satisfaction/adjustment.  Sub­section (3) provides that from the date of filing of certified copy of the decree, the provisions of Section 47 of CPC shall apply to such proceedings. The District Court can refuse to execute any such decree if it falls within exceptions (a) to (f) of Section 13.   The first Explanation provides   the   definition   of   reciprocating   territory   and   superior courts.  Explanation 2 is important which provides that a decree must   be   a   decree   under   which   a   sum   of   money   is   payable excluding certain sums such as those payable as taxes, fines, penalties etc. and also excludes arbitration awards by the foreign courts.   8 13. At   the   outset,   we   may   note   that   we   are   not   at   all   in agreement with the submission of Shri K.K. Venugopal that no limitation   is   applicable.     These   are   not   writ   proceedings   but execution proceedings.  The Act is a complete code in itself and Section 3 clearly sets out that subject to the provisions contained in Section 4 to Section 24 of the Act, every suit instituted, appeal preferred, and application made after the prescribed period shall be dismissed even if limitation has not been set up as a defence. The   word   ‘application’   used   is   wide   enough   to   include   an application filed for execution of a decree, even a foreign decree. Therefore,   the   principles   of   delay   and   laches   which   may   be applicable   to   writ   proceedings   cannot   be   applied   to   civil proceedings and are not at all attracted in proceedings filed under the   CPC   which,   in   our   opinion,   must   be   filed   within   the prescribed period of limitation.   14. The main argument of Shri K.K. Venugopal is that limitation will start running only after the petition under Section 44A is filed.   According to him, the cause of action for executing the decree in India arises only after the application under Section 44A is filed.  This view has also been taken by a Full Bench of the 9 Madras   High   Court   in   the   case   of   Sheik   Ali   vs.   Sheik 1 .  This view is however contrary to the view taken by Mohamed the Punjab & Haryana High Court in  Lakhpat Rai Sharma  vs. 2 .   Atma Singh 15. We have carefully considered the matter and at the outset we may note that there is no concept of cause of action in so far as   an   execution   petition   is   concerned.     Cause   of   action   is   a concept   relating   to   civil   suits   and   not   to   execution   petitions. Cause of action is nothing but a bundle of facts which gives rise to a legal right enabling the plaintiff to file a suit.  On the other hand, a decree is a determination already made by a court on the basis of a reasoned judgment.   In case of a decree it becomes enforceable the day it is passed.  Therefore, we are clearly of the view that filing of an application under Section 44A will not create a fresh period for enforcing the decree. 16. We clarify that for the purpose of this judgment we have used   the   expressions,   “ cause   country ”   which   will   mean   the country in which the decree was issued (in this case England), 1 AIR 1967 Mad 45 2 AIR (58) 1971 P&H 476 10 and “ forum country ” which would mean the country in which the decree is sought to be executed (in this case India). 17. If we accept the view urged by Shri K.K. Venugopal, that the date from which the limitation will be considered, will be the date of filing of certified copy of the decree it would lead to ludicrous results.  Taking the example of the present case, the limitation to execute a decree in United Kingdom is 6 years.  However, in India it is 12 years.  The decree becomes enforceable on the date it was passed and, therefore, if the law of the  cause country  is to apply, the limitation would be 6 years and if the law of   forum country were to apply, it would be 12 years.  If the view urged is accepted then   the   decree   holder   can   keep   silent   for   100   years   and, thereafter, file a certified copy of the decree and the certificate and then claim that the decree can be executed.   That would make a mockery of the legal process not only of the  cause country but also of the  forum country .  The clock of limitation cannot be kept in abeyance for 100 years at the choice of the decree holder. We, therefore, reject this contention. 18. The main argument raised on behalf of the appellant is that sub­section   (1)   of   Section   44A   is   a   deeming   provision   which 11 provides   that   the   decree   shall   be   executed   as   if   it   had   been passed   by   an   Indian   court.     It   is   urged   that   this   deeming provision should be given its full meaning and when the statute directs an   imaginary   state   of   affairs   to  be   taken  as   real,   one should   imagine   also   as   real   the   consequences   and   incidents which flow  from  the   same.     Reference   has   been  made   to  the judgment   in   East   End   Dwellings   Co.   Ltd.   vs.   Finsbury 3  wherein it was held as follows: Borough Council "…If one is bidden to treat an imaginary state of affairs as real, one must surely, unless prohibited from doing so, also imagine as real the consequences and incidents which, if the putative state of affairs had in fact existed, must inevitably have flowed from or   accompanied   it.   One   of   these   in   this   case   is emancipation   from   the   1939   level   of   rents.   The statute says that one must imagine a certain state of affairs. It does not say that, having done so, one must cause or permit one’s imagination to boggle when it comes to the inevitable corollaries of that state of affairs." The   aforesaid   observations   by   the   House   of   Lords   have   been approved by this Court in   vs. Income Tax Commissioner     S. 4 5 Teja   Singh .     The   Madras   High   Court   and   the   Punjab   and 6 Haryana High Court  have taken the view that the foreign decree 3 1951 (2) All E.R. 587 4 AIR 1959 SC 352 5 In Uthamram vs. K. M. Abdul Kasim Co.,  AIR 1964 Mad 221 6 In Lakhpat Rai Sharma vs. Atma Singh,  AIR (58) 1971 P&H 476 12 has to be executed in India as if it had been passed by an Indian court and the legal fiction must be extended to its logical end. Therefore, the foreign decree must be treated as an Indian decree as on the date it was passed.  However, the Punjab and Haryana High Court held in  (supra) that if no step Lakhpat Rai Sharma  for   execution   of   the   decree   and   no   step­in­aid   for   such   an execution is taken in an Indian court on or before the limitation prescribed, then the execution petition has to be dismissed on the ground that it is time barred.  It rejected the contention that the application for certificate of non­satisfaction given to the foreign court should be treated to be a step­in­aid and excluded while calculating the period of limitation. 19. Does   Section   44A   create   a   fresh   period   of   limitation   by extension of the deeming provision?.  In our view, Section 44A is only an enabling provision which enables the District Court to execute the decree as if the decree had been passed by an Indian court and it does not deal with the period of limitation.  A plain reading of Section 44A clearly indicates that it only empowers the District Court to execute the foreign decree as if it had been passed by the said District Court.  It also provides that Section 47 13 of the Act shall, from the date of filing of certified copy of the decree,   apply.     Section   47   deals   with   the   questions   to   be determined   by   the   court   executing   a   decree.     Execution   of   a decree is governed under Order 21 of CPC and, therefore, the provisions of Section 47 of the Act and Order 21 of CPC will apply.   In our considered view, Section 44A has nothing to do with limitation.   20. Section 44­A clearly provides that it is only after the filing of the certified copy and the certificate, that the provision of Section 47 CPC will become applicable.  This clearly indicates that this section   only   lays   down   the   procedure   to   be   followed   by   the District Court.  Though we do not approve of the view taken by the Madras High Court in  Sheik Ali  (supra), that limitation will start running on filing of an application under Section 44A, we only approve the following observations:

14 21. In our view Section 44A only enables the District Court to execute the decree and further provides that the District Court shall follow the same procedure as it follows while executing an Indian decree, but it does not lay down or indicate the period of limitation   for   filing   such   an   execution   petition.   We   answer question number 1 accordingly.    Question No.2 22. Articles 136 and 137 of the Act read as follows:     Article 136, Limitation Act, 1963:

15

           Article 137, Limitation Act, 1963: PART II­OTHER APPLICATIONS

23. If we hold that Article 136 is to apply then the period of limitation   in   case   of   any   foreign   decree   would   be   12   years regardless of the limitation which may be prevalent in the country where  the   decree   was   passed,   i.e.,   the   cause   country .     If   the decree is to be executed in another jurisdiction, i.e., the   forum country , which law should apply?  Whether the law of limitation as applicable in the   cause country   or the   forum country   would apply? 24. There is also the issue of conflict of laws between the  cause country   and the   forum country .   As far as the present case is concerned, it is not disputed that the limitation for executing a decree   in   England   is   6   years   in   terms   of   Section   24   of   the Limitation Act of 1980 of the United Kingdom.  Rule 40.7 of the 16 Civil Procedure Rules of England provides that a judgment or order takes effect from the date it is given or made or such later date as the court may specify.   The decree therefore becomes enforceable on the date when it was passed and as far as this case   is   concerned,   the   date   of   passing   of   the   decree   is 20.02.1995.     If   the   limitation   is   6   years   then   obviously   the execution petition should have been filed on or before 20.02.2001 and if the limitation was 12 years in terms of Section 136 of the Act, the execution petition would still be barred by limitation as the execution petition was filed in 2009.   25. There is increasing interaction and interplay between the people across the globe.  There are more and more international business deals being done.   There is an increasing exchange of views in the fields of art, literature, sports, etc.  Goods are sold across the world, online.  All these could lead to litigation, which may have the cause in one country but the judgment debtor may not have any property in that  cause country  and the decree­holder would   have   to   go   to   another   country   ( forum   country)   to   take benefit of the decree.   17 26. The   earlier   view   was   that   the   law   of   limitation   being   a procedural law, the law of the   forum country   would govern the field.  This is reflected in Dicey’s observations in ‘Conflict of Laws’, th 7 6  Edition , where it has been said as follows: “Whilst, however, it is certain that all matters which concern procedure are in an English court governed by the law of England, it is equally clear that everything which goes to the substance of a party’s   rights   and   does   not   concern   procedure   is governed by the law appropriate to the case. Our   Rule   is   clear   and   well   established.     The difficulty of its application to a given case lies in discriminating   between   matters   which   belong   to procedure and matters which affect the substantive rights of the parties.   In the determination of this question two considerations must be borne in mind:­ (1) English   lawyers   give   the   widest   possible extension to the meaning of the term ‘procedure’. The   expression,   as   interpreted   by   our   judges, includes   all   legal   remedies,   and   everything connected with the enforcement of a right.  It covers, therefore, the whole field of practice; it includes the question of set­off and counter­claim, the whole law of evidence, as well as every rule in respect of the limitation   of   an   action   or   of   any   other   legal proceeding for the enforcement of a right, and hence it   further   includes   the   methods,   e.g.,   seizure   of goods or arrest of person, by which a judgment may be enforced.” xxx      xxx              xxx Similar view was relied upon by the Division Bench of the Madras High Court in the case of   vs. Uthamram     K. M. Abdul Kasim 7 th J.H.C. Morris, et. al., (Eds.), “Dicey’s Conflict of Laws”, 6 Edn., Stevens & Sons Ltd., Sweet & Maxwell, Ltd., pp.860-861 (1949). 18 8 Co. , which held that the law of limitation of the   forum country would apply.   27. Indian Courts have normally taken the view that the law of limitation is a procedural law. We may point out that in Dicey’s th 9 ‘Conflict of Laws’ 14  Edition , the view taken is entirely different. The present thinking appears to be that law of limitation is not procedural, especially when it leads to extinguishment of rights or remedies. Hence, it cannot be termed as a procedural law.   th 28. At this stage we may refer to Dicey’s Conflict of Laws 14 Edn. which has summarised this change in view in the following words:­ “The traditional approach has been thrown into some doubt by decisions in Australia and Canada.  In  John Pfeiffer Pty Ltd  v.  Rogerson , the High Court of Australia indicated   (obiter)   that,   at   common   law,   statutes   of limitation are substantive, rather than procedural.  In Tolofson   v.   Jensen   the   Supreme   Court   of   Canada rejected the traditional common law classification of statutes of limitation and the distinction between right and remedy on which it is based and held that statutes of limitation are to be classified as substantive.   This approach was confirmed in   Castillo   v.   Castillo .   The Supreme Court applied a one year limitation period under the law applicable to the tort, Californian law, despite a provision of Alberta law which provided that Alberta limitation law (which had a two year period) should   apply   “notwithstanding   that,   in   accordance with conflict of law rules, the claim will be adjudicated 8 AIR 1964 Mad 221 9 th Sir Lawrence Collins et. al., “Dicey, Morris, & Collins on The Conflict of Laws”, 14 Edn., Sweet & Maxwell pp. 198-199 (2006). 19 under the substantive law of another jurisdiction.”  A majority of the Supreme Court of Canada held that this provision had no application because the claim was already time­barred when the action was brought.” Even in relation to England it was observed:­ “Under the Foreign Limitation Periods Act 1984.  The Act  was based on  the  recommendations of  the  Law Commission.  It adopts the general principle, subject to an exception based on public policy, that the limitation rules of the lex causae are to be applied in actions in England,   even   if   those   rules   do   not   lay   down   any limitation period for the claim.  English limitation rules are not to be applied unless English law is the lex causae   or   one   of   two   leges   causae   governing   the matter….” 29. This change in view can also be noted in the works of other th authors. In Cheshire & North’s Private International Law (10 Edn.) it can be seen that as per the older rules, the limitation of English  law would  apply.  Hence  a  claim   would  be  allowed  in England if it fell within the limitation period prescribed in its laws, even if the action was time­barred as per the foreign law applicable   to   the   transaction/contract/dispute   in   question. However, this raised various issues which were also highlighted. It would be apposite to refer to the following paragraphs:­ “(I) The time within which an action must be brought English   law   is   unfortunately  committed   to  the   view that   statutes   of   limitation,   if   they   merely   specify   a certain time after which rights cannot be enforced by action, affect procedure, not substance.  They concern, it is said, not the merits of the cause, but the manner 20 in which the remedy must be pursued.   They ordain that the procedure of the court is available only when set in motion within a certain fixed time after the cause of action arose.   In the result, therefore, any relevant statute of limitation that obtains in the  lex fori  may be pleaded,   while   a   statute   of   some   foreign   law,   even though it belongs to the proper law of the transaction, must be disregarded. xxx                       xxx xxx   The  rules  of   English   private  international  law   upon this matter, however, pay little attention to the proper law of the transaction that is in issue.  Thus in a report of a judgment by ROCHE, J., it is said: “Foreign courts might have decided that the laws of limitation were part of the substantive law, but he was unable to apply them as such.”  The result of this attitude is twofold. Firstly, an English statute of limitation is a good idea plea to an action brought in England, notwithstanding that the action is still maintainable according to the proper law of the transaction. xxx               xxx xxx   Secondly, the extinction of the right of action by the proper law of the transaction is not a bar to an action in England.  In other words, if the permissible period is longer   in   England   than   in   the   foreign   country   the plaintiff is at liberty to sustain his action here. th 30. In   Cheshire   &   North’s   Private   International   Law   (15 Edition)   it   is   noted   that   this   change   of   applying   the   law   of limitation as applicable in the  cause country  whose law applies to the   transaction/contract/dispute   was   a   welcome   one.   The following paragraphs are relevant:­ “(a) The time within which a action must be brought 21 Until 1984, English law was committed to the view that statutes of limitation, if they merely specified a certain time after which rights could not be enforced by actin, affected   procedure   and   not   substance.     This   meant that limitation was governed by English law, as the law of   the   forum,   and   any   limitation   provision   of   the applicable law was ignored.  Where, however, it could be shown that the effect of a statute of limitation of the foreign applicable law was not just to bar the plaintiff’s remedy,   but   also   to  extinguish   his   cause   of   action, then the English courts would be prepared to regard the foreign rule as substantive and to be applied in England. The common law rule, which has been criticised in a number of common law jurisdictions, tends to have no counterpart in civil law countries which usually treat statutes   of   limitations   as   substantive.   Furthermore, the Contracts (Applicable Law) Act 1990, implementing the   European   Community   Convention   on   the   Law Applicable to Contractual Obligations  (1980), provides that the law which governs the essential validity of a contract is to govern “the various ways of extinguishing obligations, and prescription and limitation of actions”. In 1982 the Law Commission concluded that “there is a clear case for the reform of the present English rule” and  their  recommendations  formed  the  basis of the Foreign Limitation Periods Act 1984. The general principle of the 1984 Act abandons the common law approach which favoured the application of the domestic law of limitation.  Instead, the English court is to apply the law which governs the substantive issue according to English choice of law rules, and this new   approach   is   applied   to   both   actions   and arbitrations in England.  In the case of those few tort claims, such as defamation, to which the common law choice of law rules still apply,  English law, as the law of the forum, will remain relevant because of the choice of law rule which requires actionability both by the law of the forum and by the law of the place of the tort. The corollary of the main rule is that English law is no longer automatically to be applied.  There is, of course, a significant difference between a rule under which a claim is to be held to be statute barred in England if statute barred under the governing law, a reform which 22 seems widely to be welcomed, and a further rule that, if the claim is not statute barred abroad, it must be allowed to proceed in England.” 31. The old position under common law was that limitation was treated   as   a   procedural   law.     In   countries   following   civil jurisdiction, the law of limitation has never been treated as a procedural law but as a substantive law.  In recent years, almost all   the   common   law   countries   have   either   brought   a   new legislation or by judicial decisions have now taken the view that the law of limitation cannot be treated as a purely procedural law.  We may make reference to the law in the United Kingdom and the United States of America.  32. Section 1 of the Foreign Limitation Periods Act, 1984 as applicable to the United Kingdom reads as follows: “ Application of foreign limitation law. . – (1) Subject to the following provisions of this Act, 1 where   in   any   action   or   proceedings   in   a   court   in England and Wales the law of any other country falls (in accordance with rules of private international law applicable by any such court) to be taken into account in the determination of any matter— (a)   the   law   of   that   other   country   relating   to limitation shall apply in respect of that matter for the purposes of the action or proceedings, subject to sections 1A and 1B; and 23 (b) except where that matter falls within subsection (2) below, the law of England and Wales relating to limitation shall not so apply. (2) A matter falls within this subsection if it is a matter in the determination of which both the law of England and Wales and the law of some other country fall to be taken into account. (3) The law of England and Wales shall determine for the   purposes   of   any   law   applicable   by   virtue   of subsection (1)(a) above whether, and the time at which, proceedings have been commenced in respect of any matter; and, accordingly, section 35 of the Limitation Act  1980 (new  claims  in  pending  proceedings) shall apply in relation to time limits applicable by virtue of subsection (1)(a) above as it applies in relation to time limits under that Act. (4)   A   court   in   England   and   Wales,   in   exercising   in pursuance   of   subsection   (1)(a)   above   any   discretion conferred by the law of any other country, shall so far as practicable exercise that discretion in the manner in which it is exercised in comparable cases by the courts of that other country. (5) In this section “law”, in relation to any country, shall   not   include   rules   of   private   international   law applicable by the courts of that country or, in the case of England and Wales, this Act.” Several States in the United States of America have adopted the Uniform Conflict of Laws Limitation Act, 1982 evolved by the National Conference of Commissioners on Uniform State Laws. Sections 2 and 3 of this Act read as follows: “Section 2: (a) Except as provided by sec 4, if a claim is substantively based:  (1) upon the law of one other state, the limitation period of that state applies; or  24 (2)   upon   the   law   of   more   than   one   state,   the limitation period of one of those states chosen by the law of conflicts of laws of this State, applies.  (b)  The  limitation period  of this State applies  to all other claims.”  “Section 3: If the statute of limitations of another state applies to the assertion of a claim in this State, the other States’ relevant statutes and other rules of law governing tolling and accrual apply in computing the limitation period, but its statutes and other rules of law governing conflict of laws do not apply.” 33. The view worldwide appears to be that the limitation law of the     should be applied even in the   . cause country forum country Furthermore, we are of the view that in those cases where the remedy   stands   extinguished   in   the   cause   country   it   virtually extinguishes the right of the decree­holder to execute the decree and   creates   a   corresponding   right   in   the   judgment   debtor   to challenge   the  execution  of  the  decree.   These   are  substantive rights and cannot be termed to be procedural.  As India becomes a global player in the international business arena, it cannot be one of the few countries where the law of limitation is considered entirely procedural. 34. We have already clearly indicated that if the law of a  forum country   is   silent   with   regard   to   the   limitation   prescribed   for 25 execution of a foreign decree then the limitation of the   cause country  would apply.   35. We answer question no. 2 by holding that the limitation period for executing a decree passed by a foreign court (from reciprocating country) in India will be the limitation prescribed in the reciprocating foreign country. Obviously this will be subject to the decree being executable in terms of Section 13 of the CPC.  Question No. 3 36. Coming to the third question, as far as Article 136 of the Act is concerned, we are of the view that the same only deals with decrees passed by Indian courts.   The Limitation Act has been framed mainly keeping in view the suits, appeals and applications to be filed in Indian courts and wherever the need was felt to deal with something outside India, the Limitation Act specifically deals with that situation.  We may refer to Article 39 of the Act which specifically deals with dishonoured foreign bills.   Article 101 of the Act deals with suits filed upon a judgment including a foreign judgment.   The   framers   of   the   Act   specifically   mentioned 26 ‘including a foreign judgment’ in Article 101 of this very Schedule which is part of the Act.   37. When dealing with the applications for execution of decrees the law makers could have easily said ‘including foreign decrees’. This having not been said, it appears that the intention of the legislature was that Article 136 would be confined to decrees of Indian courts.   Furthermore, Article 136 clearly states that the decree or order should be of a civil court.  A civil court, as defined in India, may not be the same as in a foreign jurisdiction.   We must also note the fact that the new Limitation Act was enacted in   1963   and   presumably   the   law   makers   were   aware   of   the provisions of Section 44A of the CPC.  When they kept silent on this aspect, the only inference that can be drawn is that Article 136 only deals with decrees passed by Indian civil courts. 38. Having   said   so,   we   are   clearly   of   the   view   that   some clarification needs to be given with regard to the period in which an application under Section 44A can be filed.   In this regard, when we read sub­section (1) and sub­section (2) of Section 44A together it is obvious that what is required to be filed is a certified copy of the decree in terms of sub­section (1) and also a certificate 27 from the court in the  cause country  stating the extent, if any, to which the decree has been satisfied or adjusted.  These are the twin requirements and no foreign decree can be executed unless both the requirements are met.  It is essential to file not only a certified copy of the decree but also the certificate in terms of sub­section (2). That, however, does not mean that nothing else has to be filed.   The only inference is that the decree can be executed   only   once   these   documents   are   filed.   The   executing court cannot execute this decree and certificate unless the decree holder also provides various details of the judgment debtor that is, his address, etc. in India and the details of the property of the judgment debtor.  These particulars will have to be provided by a written application filed in terms of clause (2) of Rule 11 of Order 21 of the CPC which reads as follows: (2) Written   application .   –   Save   as   otherwise provided by sub­rule (1), every application for the execution of a decree shall be in writing, signed and verified by the applicant or by some other person proved   to   the   satisfaction   of   the   Court   to   be acquainted   with   the   facts   of   the   case,   and   shall contain in a tabular form the following particulars, namely :­ (a) the number of the suit; (b) the names of the parties; (c) the date of the decree; (d) whether any, appeal has been preferred from the decree; 28 (e) whether any, and (if any) what, payment or other adjustment of the matter in controversy has been made   between   the   parties   subsequently   to   the decree; (f)   whether   any,   and   (if   any)   what,   previous applications have been made for the execution of the decree,   the   dates   of   such   applications   and   their results; (g) the amount with interest (if any) due upon the decree, or other relief granted thereby, together with particulars   of   any   cross­decree,   whether   passed before or after the date of the decree sought to be executed; (h) the amount of the costs (if any) awarded; (i) the name of the person against whom execution of the decree is sought; and (j) the mode in which the assistance of the Court is required whether­ (i)   by   the   delivery   of   any   property   specifically decreed; (ii) by the attachment, or by the attachment and sale, or by the sale without attachment, of any property; (iii) by the arrest and detention in prison of any person; (iv) by the appointment of a receiver; (v) otherwise, as the nature of the relief granted may require. 39. Therefore, a party filing a petition for execution of a foreign decree must also necessarily file a written application in terms of Order 21 Rule 11 clause (2) quoted hereinabove.  Without such an application it will be impossible for the Court to execute the decree.  In our opinion, therefore, this application for executing a foreign decree will be an application not covered under any other article of the Limitation Act and would thus be covered under 29 Article 137 of the Limitation Act and the applicable limitation would be 3 years.   40. The question that then arises is that from which date the limitation starts.  We can envisage of 2 situations only.  The first situation is one where the decree holder does not take any steps for   execution   of   the   decree   during   the   period   of   limitation prescribed in the   cause country   for execution of decrees in that country.   In such a case he has lost his right to execute the decree in the country where the cause of action arose.  It would be a travesty of justice if the person having lost his rights to execute the decree in the   cause country   is permitted to execute the decree in a  forum country .  This would be against the principle which we have accepted, that the law of limitation is not merely a procedural law.   This would mean that a person who has lost his/her right or remedy to execute the foreign decree in the court where the decree was passed could take benefit of the provisions of the Indian law for extending the period of limitation.   In the facts of the present case, the limitation in India is 12 years for executing a money decree whereas in England it is 6 years.  There 30 may be countries where the limitation for executing such a decree may be more than 12 years.  The right of the litigant in the latter situation would not come to an end at 12 years and it would abide by the law of limitation of the   which passed cause country the decree.  Hence, limitation would start running from the date the decree was passed in the   cause country   and the period of limitation prescribed in the   forum country   would not apply. In case the decree holder does not take any steps to execute the decree   in   the   cause   country   within   the   period   of   limitation prescribed in the country of the cause, it cannot come to the forum country  and plead a new cause of action or plead that the limitation of the  forum country  should apply. 41. The second situation is when a decree holder takes steps­in­ aid to execute the decree in the  cause country .  The proceedings in execution may go on for some time, and the decree may be executed, satisfied partly but not fully.  The judgment debtor may not  have   sufficient  property   or   funds   in   the     to cause  country satisfy the decree etc.  In such eventuality what would be done? In our considered view, in such circumstances the right to apply 31 under   Section   44A   will   accrue   only   after   the   execution proceedings in the  cause country  are finalised and the application under Section 44A of the CPC can be filed within 3 years of the finalisation of the execution proceedings in the  cause country  as prescribed by Article 137 of the Act.   The decree holder must approach the Indian court along with the certified copy of the decree and the requisite certificate within this period of 3 years.       42. It   is   clarified   that   applying   in   the     for   a cause   country certified copy of the decree or the certificate of part­satisfaction, if any,   of   the   decree,   as   required   by   Section   44A   will   not tantamount  to  step­in­aid   to   execute   the   decree  in   the   cause country . 43. We answer the third question accordingly and hold that the period of limitation would start running from the date the decree was   passed   in   the   foreign   court   of   a   reciprocating   country. However, if the decree holder first takes steps­in­aid to execute the   decree   in   the   cause   country ,   and   the   decree   is   not   fully satisfied, then he can then file a petition for execution in India 32 within a period of 3 years from the finalisation of the execution proceedings in the  cause country. 44. In view of the discussion above we dismiss the appeal and uphold the orders of both the Courts below, though for different reasons. No order as to costs.   Pending applications(s), if any, shall stand(s) disposed of. 

New Delhi March  17,  2020 33 34