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Judgment
We agree with the decision of the Full Bench of the Allahabad High Court in Bisheshur Dial v. Ram Sarup ILR (1900) All. 284 which was in
accordance with the earlier Bombay decision in Lakshmidas v. Jamnadas Shankar Lal I.L.R.(1896)22 Bom 304 and has been followed in
Calcutta in Mir Easuf Ali Haji v. Punchanan Chetterjee 11 Cal. L.J. 639. We have not been referred to any English authority in support of the
opposite view. On the other hand, as pointed out in the last mentioned case, Lord Cottenham in Knight v. Marjeribanks I.L.R.(1897) All. 23 cited
with approval the statement in Sugden''s Vendors and purchasers, Vol. 3 page 227, 10th edition ""that a sale by a mortgagor to a mortgagee stands
on the same principle as a sale between parties having no connection with each other, and can only be impeached on the ground of fraud,"" and
added "" that inadequacy of price would not be a sufficient ground to impeach such a sale."" The dicisions that a mortgagee by purchasing a part of
the mortgaged property extinguished the mortgage debt which were overruled in Nand Kishore v. Raja Hariraj Singh (1897) All. 23 and the
further decisions that such a mortgagee-purchaser must credit the difference between the purchase price and the real value of the property
purchased in discharge of the mortgage debt, which were overruled in Bisheshur Dial v. Ram Sarup ILR (1900) All. 284 appear to be quite
irreconcilable with the above statement. In this Court we have been referred to the decision of the Privy Council in Dulichand v. Ramkishen Singh
8 I.A. 98 which is discussed in the order of reference. The judgment no doubt contains passages which may be read as meaning that the mortgage
was discharged because the value of the property purchased by the mortgagee after deducting the purchase price exceeded the mortgage debt, but
there is no discussion of the principle involved, and in the absence of the judgment of the lower Court and of any report of the argument it is not
easy to say what was intended. If it had been a ruling after contest, it would have been dealt with in the head notes to the reports of the case. On
the other hand in the earlier case in Nawab Azmut Ali Khan v. Jawahir Singh 13 M.I.A. 404 the rule that the part of the mortgaged property
purchased by the mortgagee was only chargeable with a proportionate part of the mortgage debt was treated as plainly applicable. That is the rule
embodied in 9. 82 of of the Transfer of Property Act by which we are governed. If the legislature had intended to make an exception in the case of
mortgagee-purchasers, it would no doubt have done so in express terms, as in the case of the special restrictions imposed upon them by the now
repealed Section 99. Not only is there no provision to that effect, but the case of a mortgagee acquiring a share of the equity of redemption is
expressly dealt with in the last clause of Section 60 which recognises the mortgagor''s right to redeem his own share in such a case upon payment
of a proportionate amount of the mortgage debt, leaving the balance to be borne by the mortgagee-purchaser, thus applying to this case the general
rule provided in Section 82. We answer the question in the negative and overrule Sami Rowappa v. Kuppusami Iyengar (1911) 2 M.W.N. 423.