(ENUGA) RAGHAVA REDDI Vs. (BEZWADA) SUNDARARAMA REDDI

JUDGEMENT

(1.) This appeal, which was argued before us by appellant-plaintiff J, a vakil, in person is an appeal without any merits, but one which raises a point, of procedure of some importance.

(2.) The appeal lies from the judgment of the District Judge, Nellore dismissing the plaintiffs claim, which was instituted in 1921 and reaches this Court ten years later, for a declaration that certain sales of land are void with consequential relief.

(3.) The sales in question were auction sales in execution of a decree made in O.S. 24 of 1911. That action was to recover Rs. 5,663 due on promissory notes and accounts and the defendants to that action admitted lis. 3,121 and contested the rest. In the result a decree for the amount claimed with interest at 9 per cent from 29 June 1911 to date of realization was given. This decree was passed on 2nd December 1912.