KUPPAMMAL Vs. DEVENDRA IYER

JUDGEMENT

(1.) This is a revision filed against an order of the learned Subordinate Judge, Madurai, who fixed the upset price of the properties to be sold at both Rs. 2,500 given by the defendants and also at Rs. 5,000 as given by the plaintiff. This practice of fixing both the figures as the upset price has been condemned by my Lord the Chief Justice in C.R.P. No. 1382 of 1956. This is what the learned Chief Justice observed:

(2.) So this revision is allowed, and the order of the learned Subordinate Judge set aside, with the direction that both the valuations will be mentioned in the sale proclamation as required by Order 21, Rule 66(2)(e). No costs.