ROBERT GORDON ORR Vs. CHOKALINGAM PILLAI

JUDGEMENT

(1.) THE suit lands were transferred to the 1 defendant. Subsequently the landlord took summary proceedings against the former owner and brought them to sale under Section 38 of the Rent Recovery Act. All that passed under that sale was the interest of the former owner - Rajagopal V/s. Subbaraya (1883) I.L.R. 7 M. 31 - but the former owner having previously parted with his interest in the property in favour of the 1 defendant, nothing passed by the said sale, and the title of the 1 defendant was not affected thereby. THE 1 defendant has mortgaged the lands, and the mortgagee has now obtained a decree for sale. Under these circumstances, the 1 defendant professes that he has no further interest in the property and denies his liability to pay rent for faslis 1314 and 1315. He was the owner for these faslis, and is the person liable to pay rent for them, and pattas have been duly tendered to him by the plaintiffs. Under these circumstances, we think that the plaintiffs are. entitled to recover against him, and must reverse the decree of the lower Court and give judgment for the plaintiffs with costs throughout against the 1 and 2nd defendants. As regards the 3rd defendant, the petition is not pressed and is dismissed with costs.