PITA MOTI Vs. CHUNILAL HARAKHCHAND

JUDGEMENT

(1.) This case, which comes before us by way of second appeal, arises out of an application under Section 310 A to set aside a sale of property sold in execution under Chapter XIX of the Civil P. C..

(2.) The facts are briefly these: The original decree-holder Chunilal Harakchand in execution of his decree attached certain properties; and the four survey numbers, which are the subject-matter of the present application, were sold on the 19 of July 1904 for Rs. 840.

(3.) This sale was carried out by the Collector to whom the decree had been transferred in accordance with Section 320 of the Civil P. C..