IBRAYI Vs. POKKAN

JUDGEMENT

(1.) The appellant is the decree holder in O. S. No. 193 of 1972 of Munsiff's Court. Nadapuram. The 3rd respondent herein is the judgment debtor. The appellant paid Rs. 2,250/- to the 3rd respondent towards purchase money on an agreement to buy one item of property belonging to the 3rd respondent. As the property was not said by the 3rd respondent to the appellant, suit was filed for the return of the amount. The suit was initially dismissed by the Trial Court. The decree was set aside by the appellate court and the judgment debtor was directed to pay Rs. 2,250/- to the appellant. Execution was levied and the property belonging to the judgment debtor was brought up for sale. Meanwhile respondents I and 2 filed claim petitions contending that they are bona fide purchasers of the property. According to them, this property was sold by the 3rd respondent to some third party on 15-10-1973 and from them the respondents 1 and 2 purchased the same. The claimants pleaded that they are bona fide purchasers and hence the property is not liable to be proceeded with in execution. The courts below accepted this contention and allowed the claim petition.

(2.) The learned counsel for the appellant pointed out that the decree is for the return of the purchase money paid by the decree holder and under S.55(6)(b) of the Transfer of Property Act, 1882 there is a charge on the property and that charge can be enforced even against bona fide third party purchaser. S.55(6)(b) reads:

(3.) Under S.55(6)(b) of the T. P. Act the buyer has got a charge for the price prepaid, in anticipation of the completion of the agreement. This charge attaches from the moment the buyer pay any part of purchase money and is only lost ia case of bis own subsequent default. This charge on the property is enforceable not only against the seller but all persons claiming under him. A transferee for value with notice or without would be liable to under S.56(6)(b) of the Act. The buyer's charge under this section is a statutory charge and he is entitled to enforce against property and the plea of want of notice by third party purchaser is of no avail.