DAMODAR MISRA Vs. ISWAR CHANDRA CHOWDHURY

JUDGEMENT

(1.) The suit in this case was decreed by the Munsif, who found that both the decree and the sale thereunder were fraudulent and illegal.

(2.) The lower appellate Court found that the fraud alleged had not been made out, but affirmed the judgment of the Court below, so far as it held that the sale was illegal.

(3.) Against that decision there is an appeal to us; but I think that it is quite clear that the judgment under appeal is correct.