KADIYALA RAMA RAO Vs. GUTALA KAHNA RAO

JUDGEMENT

(1.) This appeal pertains to the question of validity of a court sale in regard to an immovable property.

(2.) The facts in the appeal may briefly be adverted in order to appreciate the issue involved effectively.

(3.) The petitioner is a stranger auction purchaser of a house property sold in court auction on 31/07/1978 in pursuance of a mortgage decree dated 4/6/1975 passed in C. S. No. 1245 of 1973 in the file of the court of District Munsif Rajamundhry, Andhra Pradesh. The court sale of the house property was effected upon payment of 25% of the sale price offered by the highest bidder. Subsequently, the sale was confirmed on 3 1/07/1978 upon payment of the full purchase price.