(1.) THE appeal has to fail as the decision of the lower Courts that the petition is barred by limitation is correct. The appeal arises out of a petition filed partly under Order 21, Rule 90 and partly under Section 47 of the Code of Civil Procedure for setting aside a sale held in execution of a decree. The only point on which the appeal has been argued is that the sale was invalid because notice had not been issued to the judgment -debtor before a fresh proclamation was settled. The properties were sold in execution of a decree and they were then described in two lots. The sale had to be set aside because the decree -holder did not deposit the purchase money.' Before a fresh proclamation had to be ordered, a direction was given that the properties in one 6i the lots should be sold separately and individually and not as in one lot. Consequently, a fresh sale proclamation had to be settled. No notice was sent to the judgment -debtor before this fresh proclamation was settled. It is this failure that is said to constitute a defect which would entitle the appellant to come under Section 47 of the Code of Civil Procedure. Consequently the second appeal lies. The next question is whether even though the petition is filed under Section 47, the Article of the Limitation Act that would apply to this petition is Article 166. The application was not admittedly filed within thirty days from the date of sale. It is however urged by the learned Counsel for the appellant that it is, not necessary to set aside the sale as the sale was invalid, the Court having had no jurisdiction to direct the sale of the properties. Notice had not been issued to the judgment -debtor before the fresh sale proclamation was settled. This matter was considered by a Bench of this Court in Neelu, Neithiar v. Subramania Moothan, (1919) 11 L.W. 59. This is what is stated there:
(2.) IT is urged however for the appellant that this decision was prior to the decision of the Full Bench in Rajagopala Aiyar v. Ramanujachariar , (1923) 46 M.L.J. 104 :, I.L.R. 47 Mad. 288 . The decision of the Full Bench is the same as the decision of the Calcutta High Court in Shyam Mandal v. Satinath Banerji, I.L.R. (1916) 44 Cal. 954 and consequently it cannot be said that this decision has been overruled by the decision of the Full Bench referred to above. The appeal accordingly fails and is dismissed with costs.