MULUKULLA KUMARASWAMI Vs. GHANTASALA MAHALAKSHMAMMA

JUDGEMENT

(1.) These are two appeals by father and son, judgment debtors in O.S. No. 107 of 1934 on the file of the Court of the District Munsif of Bezwada. They arise out of two applications under Order 21, Rule 90 of the Civil Procedure Code for setting aside a sale held on 20 June, 1941. The decree-holder was herself the purchaser. She purchased the properties in question which were sold as one lot for Rs. 1,010.

(2.) Applications were made in 1938 for the scaling down of the decree. The scaling down proceedings passed through several vicissitudes which it is unnecessary to follow.

(3.) At the time when the sale was held, and in fact at the time of the filing of E.P. No. 548 of 1940 in which the sale was held, the applications for scaling down stood dismissed and the amount due under the decree together with, execution costs stood, according to the execution, petition at the figure of Rs. 1,131-5-5.