(1.) This appeal arises out of a suit brought by the plaintiff to recover possession of a certain holding.
(2.) The facts, as found by the Courts below, are as follows: The original tenant was defendant No. 6. In execution of a decree for arrears of rent the holding was purchased by the landlord- decree-holder the present plaintiff, the plaintiff was put into possession on the 19th of March 1911, and continued in possession until April 1914 when he was dispossessed by defendant No. 1, the certified purchaser acting in collusion with the other defendants. On these findings the suit was decreed in both the Courts below. Defendant No. 1 now appeals to this Court, and his contention before us is that the suit is barred by reason of the provisions of Section 66 of the Civil Procedure Code. The plaintiff-respondent, on the other hand, contends that Section 66 is not applicable, and further relies on his possession for more than three years after his purchase.
(3.) In support of the plaintiff-respondent s contention reference has been made to certain observations by their Lordships of the Judicial Committee in the cases reported as Bodh Singh Doodhooria v. Gunesh Chunder Sen 12 B.L.R. 317 (P. C) : 19 W.R. 356 : 3 Sar. P.C.J. 253 and Ganga Sahai v. Kesri 30 Ind.Cas.265 : 22 C.L.J. 508 : 19 C.W.N. 1175 : 18 M.L.T. 203 : 29 M.L.J. 329 : 2 L.W. 837 : 13 A.L.J. 999 : 17 Bom.L.R. 998 : 37 A. 515 : (1915) M.W.N. 713 : 421. A. 177 (P.C.) to the effect that the intention of the Section is to prevent or check benami purchases made by judgment-debtors in fraud of their creditors. But we have not been referred to any case in which their Lordships have definitely decided that the general language of Section 66 must be restricted to benami purchases made by or on behalf of judgment debtors, while there is a decision to the contrary by a Divisional Bench of this Court in Hanuman Persad Thakur v. Jadunandan Thakur 29 Ind. Cas. 787 : 20 C.W.N. 147 : 43 C. 20.