RAJA RISHEECASE LAW Vs. MANIK MOLLA

JUDGEMENT

(1.) The suit out of which this appeal arises was brought by certain auction-purchasers to recover khas possession of property which they had bought at a sale in execution of a decree obtained by Defendant No. 35 against Defendants Nos. 1 and 2. In the alternative the plaintiffs claimed that they were entitled to be refunded the amount of the purchase price if in the event it transpired that the judgment-debtors possessed no saleable interest in the property.

(2.) The trial Court dismissed the claim for khas possession, but decreed the plaintiff's suit for a refund of the purchase money and interest thereon. Defendant No. 35, the decree-holder, preferred an appeal, but the lower appellate Court affirmed the decree of the trial Court and dismissed the appeal.

(3.) The learned advocate for Defendant No. 35, who has prosecuted a further appeal to this Court, contended that no suit lies for the recovery of the price paid for property purchased at a sale in execution of a decree. In support of his contention the learned advocate referred to Order 21, Rules 89 to 93, Civil P. C., and urged that the only mode by which a purchaser at an execution sale is entitled to obtain a refund of the purchase money "from the person to whom it has been paid" is by preferring an application to set aside the sale as provided in Order 21, Rules 89 to 93. Now, these is authority for the proposition that the <JGN>Page</JGN> 2 of 5 provisions of Section 315 of the Code of 1882 were repealed by Order 21, Rule 93 of the Code of 1908 and that except under the Code of 1908 there is no mode in which an auction- purchaser at a Court sale can recover the purchase price that he has paid. I find myself unable to give my assent to that view. In Section 315 of of the Code of 1882 it is provided that when a sale of immovable property is set aside under Secs.310A, 312 or 313, or when it is found that the judgment-debtor had no saleable interest in the property which purported to be sold and the purchaser is for that reason deprived of it the purchaser shall be entitled to receive back his purchase money with or without interest as the Court may direct from any person to whom the purchase money has been paid. The repayment of the said purchase money and of the interest, if any, allowed by the Court may be enforced against such parson under the rules provided by this Code for the execution of a decree for money.