GANGADAS DAHYABHAI Vs. BAI SURAJ

JUDGEMENT

(1.) This was an application by the applicant, under Section 293 of the Civil Procedure Code of 1882, to recover from the opponent the deficiency of price on a re-sale of the applicant s interest in a house purchased at the first sale by the opponent.

(2.) The lower Court rejected the application on the ground that owing to an error in the proclamation of the re-sale, the property re-sold was not the same as the property sold.

(3.) The applicant, who was the judgment-debtor, appealed.