LAKSHMI AMMAL Vs. THANGARAJU PADAYACHI AND ANR.

JUDGEMENT

(1.) THE Civil Revision Petition is filed by an auction -purchaser, one Lakshmi Ammal, against the order of the Subordinate Judge of Kumbakonam in I.A. No. 187 of 1956 in O.S. No. 10 of 1955. To appreciate the question arising for determination in this petition, it is necessary to state the following facts.

(2.) O .S. No. 10 of 1955 was a partition suit between co -sharers and in that suit, after the preliminary decree was passed for partition, an advocate -receiver was appointed by the Court with power to sell some items of property concerned in the suit. Accordingly, that receiver sold on the 16th June, 1956, one item of property S. No. 5/2, 73 cents in extent, in public auction. The present petitioner, Lakshmi Ammal, was the highest bidder in the auction and her bid of Rs. 701 was accepted by the receiver and he reported to the Court the fact of the highest bid received at the auction, held by him. After the conclusion of the auction, one Thangaraju Padayachi, the respondent to this revision petition, filed an application before the receiver expressing his willingness to purchase the property for a sum of Rs. 801. The receiver forwarded this application also to the Court of the Subordinate Judge and asked for directions. When the report of the receiver was received in the Sub -Court, Thangaraju Padayachi filed LA. No. 150 of 1956 in the Courts asking for the relief that the property should be directed to be re -sold on his offer to purchase for a higher price than the price offered by Lakshmi Ammal. Thereupon the learned Subordinate Judge directed Thangaraju to deposit Rs. 801 into Court to test his bona fides and accordingly this sum was deposited into Court. Nothing further was done in this application filed by Thangaraju. In the meanwhile, Lakshmi Ammal filed I.A. No. 172 of 1956 requesting the Subordinate Judge to confirm the sale in her favour. In due course the sale in favour of Lakshmi Ammal was confirmed by the order of the Subordinate Judge, dated 3rd August, 1956. In the application made by Lakshmi Ammal requesting confirmation of the sale in her favour, she had impleaded Thangaraju as a respondent. It is admitted that notice of this application was not given to Thangaraju before the learned Subordinate Judge passed orders on 3rd August confirming the sale. After the sale was confirmed, Thangaraju Padayachi filed LA. No. 187 of 1956 before the learned Subordinate Judge requesting him to review the order confirming the sale in favour of Lakshmi Ammal and to direct a release of the property on the basis of the higher offer which he had already made. The learned Judge reviewed his previous order, dated 3rd August, 1956, set aside the confirmation of sale in favour of Lakshmi Ammal and directed a re -sale of the property. The validity and legality of this order is in question in this Civil Revision Petition.

(3.) I hold that Thangaraju was not entitled to notice in the application for confirmation of sale which Lakshmi Ammal made in which proceeding the sale was confirmed by the Court. This order of confirmation cannot be reviewed on the ground mentioned by the lower Court, viz., that Thangaraju had no notice of this proceeding. The conclusion of the learned Subordinate Judge in his order in I.A. No. 187 of 1956 that he could review the confirmation of sale already made in favour of Lakshmi Ammal on the score that in the application for confirmation of sale notice had not been taken to Thangaraju is, therefore, incorrect.