REGENT COMPUTRONICS PVT. LTD.

THIPPIAH MANJAPPA Appellant

V/S

HUVINAKULI RAMIAH Respondents

Referred Judgements :-

FAZIL MEAH V. PROSANNA KUMAR [REFERRED TO]
JAI BAHADAR JHA V. MATUKDHARI JHA [REFERRED TO]
LOKMAN CHHABILAL JAIN V. MOTILAL TULSIRAM AGARWALA [REFERRED TO]
MAUNG OHN TIN V. P.R.M.P.S.R.M.CHETTYAR FIRM [REFERRED TO]
HOSHNAK RAM V. PUNJAB NATIONAL BANK LTD. [REFERRED TO]
MOHOMED YACOOB V. P.L.R.M.FIRM [REFERRED TO]
EBADULLAH KHAN VS. MUNICIPAL BOARD [REFERRED TO]
A SUBBARAYA MUDALIAR VS. K SUNDARARAJAN JOINT RECEIVER [REFERRED TO]
KUTTI ENURI NETHIAR VS. UNION TIMBER TRADERS [REFERRED TO]
RATNASAMI PILLAI VS. SABAPATHY PILLAI [REFERRED TO]
RAM SAKHI DEBYA CHOWDHURANI VS. RADHA NATH DE [REFERRED TO]
SURENDRA MOHAN SARKAR VS. MANMATHANATH BANERJI [REFERRED TO]

JUDGEMENT

(1.) In execution of a decree obtained by the second respondent in this Revision Petition in Original Suit No. 123 of 1948-49 on the file of the Court of the Munsiff at Sagar, certain items of immovable property were brought to sale on 13-6-1957 and one of the items was purchased by the first respondent in this Revision Petition. The sale was ordered on 22-3-1957. The entry in the order sheet of that date reads as follows:

(2.) The proclamation of sale is in Form No. 29 set out in Appendix 'E' to the Code of Civil Procedure, translated into Kannada. The sale was held by the Nazir of the Munsiff's Court.

(3.) By the sale of the item purchased by the first respondent, the entire decree amount was realised. Hence the sale of the rest was not conducted. The report of the Nazir which is in Kannada is as follows : (Omitted: the office note in the next para gives the purport thereof in English -- Ed.)

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THIPPIAH MANJAPPA Vs. HUVINAKULI RAMIAH

Referred Judgements :-

JUDGEMENT

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