TASADDUG HUSSAIN KHAN Vs. SHIV NATH SAHU

JUDGEMENT

(1.) This appeal is directed against the order passed by the Allahabad High Court on April 17, 1980 in Second Appeal No. 2269/1968 being connected with Second Appeal No. 2270/1968. By the impugned judgment, the High Court disposed of the Second Appeal and the cross-objection filed by the parties, inter alia, holding that the judgment-debtors-respondents were entitled for the restitution of possession of the property purchased by the appellant in auction in execution proceeding and also for a sum of Rs. 20,309/- from the auction-purchaser-appellant by way of damages and mesne profits subject to payment of Rs. 8,000/- by the said judgment-debtors to the auction- purchaser.

(2.) It may be stated here that the appellant purchased the property belonging to the predecessor-in-interest of the judgment-debotrs in auction in execution of money decree passed against the judgment-debotrs. After such auction purchase, the property was again put to auction in execution of another money decree obtained by a different decree- holder and the judgment-debtor in order to save the property had put the decretal amount in order to avoid further sale in execution of the said decree. An application for restitution of the said property was made by the judgment-debtors. Such application was opposed but ultimately the order of restitution under Section 144 of the Code of Civil Procedure was passed in favour of the judgment-debtors. An appeal was taken by the appellant-auction-purchaser against such order and the appeal was allowed by order dated October 31, 1952 and the case was remanded. After the remand, auction-purchaser filed objection to the judgment-debtors' application for restitution, inter alia, contending that the auction-purchaser was entitled not only to the payment of Rs. 8,000/- being the sale price but also Rs. 17,254/- and odd which the auction-purchaser had deposited to prevent further sale of the said property in execution of another decree passed against the judgment- debtors. The auction-purchaser also claimed Rs. 3500/- as cost of repairs and Rs. 50/- per annum for such repairs since 1942. The restitution application was allowed and the executing Court directed for delivery of possession of the disputed property to the judgment-debtors together with a sum of Rs. 65,565/- on account of mesne profits and cost to be payable by the auction-purchaser-appellant.

(3.) Being aggrieved by such order of the executing Court, the auction-purchaser-appellant preferred an appeal and the judgment-debtors also filed appeal against the said order. Both the appeals were disposed of by the Civil Judge by order dated 21st May, 1968. The Civil Judge allowed the appeal of the auction-purchaser and directed that the judgment-debtors should pay Rs. 8,000/- along with interest which comes to Rs. 22,400/- and also a sum of Rs. 19,723/- and odd but no direction was given for payment of interest on the aforesaid amount. The appeal of the judgment-debtors was dismissed. The judgment-debtors and auction-purchaser both filed appeal and cross-objections before the High Court and the impugned judgment has been passed in such proceeding.