CHANDRASHEKHARAN PILLAI Vs. THE POPULAR BANK LTD.

JUDGEMENT

(1.) THE property in suit belonged to the 2nd defendant.Exts.P -1,P -2 and P -3,certified copies of proceedings of court,show that the plaintiff attached the property on 6th March 1963 in execution of a money decree against the 2nd defendant,bought the property in court sale on 2nd January1964,and obtained delivery thereof on 15th March 1965.The 1st defendant,a banking company that is being wound up,obtained a certificate under section 45 -D(6)of the Bank­ing Regulation Act in respect of a simple money debt due to it from the 2nd defendant,and,in due course,forwarded the certificate to the Collector under section 45 -T(3)of the Act.The Collector proceeded to recover the amount due under the provisions of the Travancore -Cochin Revenue Recovery Act as he was bound to do by reason of section 45 -T(4)of the Banking Regulation Act which says that the Collector shall proceed to recover the amount specified in the certificate as if it were an arrear of land revenue.On 2nd August 1963,the Tahsildar attached the suit property under sections 25 and 26 of the Travancore -Cochin Revenue Recovery Act.The property was sold under the provisions of that Act on 29th March 1966 and was bought by the 1st defendant.The plaintiff has brought this suit for a declaration of his title to and possession of the property,for a further declaration that the 1st defendant's purchase in the revenue auction pursuant to the certificate granted in B.C.C.No.51 of 1957 is not binding on the plaintiff,and for an injunction restraining the 1st defendant from taking possession of the property pursuant to his purchase.

(2.) THE 1st defendant alone contested the suit;the 2nd defendant suffered it to proceed ex parte.

(3.) THE following issues were framed: