Nadamuni Narayana Iyengar vs Veerabhadra Pillai alias Rangaratnam Pillai represented by his Mother and next Friend Sowbhakiath Ammal

Wallis, J.—This is a suit; to recover a temple office which is alleged to be hereditary in the plaintiff''s family and which was purchased at a

Court auction by the defendant in execution of a decree against a previous holder of the office. The plaintiff obtained a decree in the lower

Appellate Court on the ground that the office was one of personal service and that the attachment and"" sale were bad as opposed to Section 266

(t) of the Code of Civil Procedure. It is now contended that such a suit is barred by the operation of Section 244 of the CPC and should have

been dismissed. It is well settled that as between the judgment-debtor and the decree-holder this is an objection which can only be taken in

execution and it is also well settled that the provisions of Section 244 prohibit a suit by a party or his representatives against an auction purchaser

to raise a question which as between the judgment-debtor and the decree-holder must have been determined under that section: Basti Ram v.

Fattu ILR (1886) All. 146, Daulat Singh v. Jugul Kishore ILR (1900) All. 108 and Mayan Pathuti v. Pakuran ILR (1890) Mad. 347. These

decisions are not based on the ground that the auction purchaser is the representative of the decree-holder within the meaning of the section, but

upon the general intention of the legislature as manifested in the section. The view that the auction purchaser may be treated as the representative of

the decree-holder in oases arising between him and the judgment-debtor was no doubt taken in Manickka Odayan v. Rajagopala Pillai ILR

(1907) Mad. 507, relying on Sandhu Taraganar v. Hussain Sahib ILR (1905) Mad. 87 in preference to the authorities cited for the other view. But

as pointed out in Krishna Satapasti v. Sarasvatula Sambasiva Row ILR (1908) Mad. 177 Sandhu Taraganar v. Hussain Sahib ILR (1905) Mad.

87 does not support so general a proposition, as in that case the decree-holder was the auction purchaser and the parties in question were his

representatives by virtue of their purchase from him. The decision in Maniokka Odayan v. Rajagopala Pillai ILR (1907) Mad. 507 should, I think,

have been supported on the ground that the application raised a question between the representatives of the judgment-debtor and the decree-

holder himself; and that the auction purchaser had been properly added not as a representative of the decree-holder, but as a party interested.

Prosunno Kumar Sanyal v. Kali D is Sanyal ILR (1892) Cal. 683 and Hira Lal Ghose v. Chandra Kanta Ghose ILR (1899) Cal. 539. In the

present case we must reverse the decree of the lower Appellate Court and restore that of the District Munsif with costs here and in the lower

Appellate Court.

Krishnaswami Ayyar, J.

A decree was passed against the plaintiff''s father in Original Suit No. 90 of 1894 on the file of the Srirangatm Munsif for maintenance making

the emoluments of the Mirasi office of accountant in the Srirangam temple liable. The decree was executed against the plaintiff after the death of his

father and it must be taken that due notice was issued to the plaintiff of the proceedings in execution. The office of accountant was itself attached,

and assuming that the attachment was irregular, no exception having been taken to the attachment, the attached property was sold on the 16th July

1897, and the sale confirmed. The defendant, who purchased the office in execution, obtained possession of it in November 1903. The plaintiff

institutes the present suit for the surrender by the defendant of the Mirasi office on the ground that the sale was null and void. The plaintiff having

obtained a decree in the District Court, the defendant has preferred this Second Appeal. It seems to ma that the suit is not maintainable. The

plaintiff was a party to the execution proceedings and the only mode in which he can impeach the sale is by an application to the executing Court to

set aside the sale, It is argued for the plaintiff that the sale is a nullity because the decree did not direct the sale of the office and the office was

inalienable. There was a personal decree against the plaintiff''s father, and, even assuming that the office was not charged with the liability, it could

be proceeded against in execution of the money decree. Supposing that the office was inalienable, on which 1 do not express an opinion, it was

competent to the executing Court to deal with the question whether the office was saleable, No exception having been taken in execution to the

sale,'' we must take it that the sale was rightly held, The defendant cannot he ousted from possession until the sale is duly set aside, No attempt

having been made by the plaintiff to impeach the sale in execution and the sale having been confirmed, it is not competent to the plaintiff to disturb

the possession of the auction purchaser by suit, See Mayan Pathuti v. Pakuran ILR (1899) Mad. 347 and Kishory Mohun Roy v. Mahomed

Mujaffar Hosseini ILR (1896) Cal. 188, The auction purchaser derives'' his rights from the sale which the party to the execution proceeding should

not be permitted to impeach except by application to the executing Court. The true principle has been sometimes overlooked and the bar to the

suit of the judgment-debtor against the stranger purchaser or vice versa rested on Section 244 of the Code of Civil Procedure, the suit being

supposed to raise a question between the parties to the suit or their representatives: see Dani Ram v. Chalurbhuj ILR (1900 ) All. 86 and Daulat

Singh v. Jugal Kishored ILR (1900) All. 108, But this latter view appears to me to be erroneous, This mistake arises from a confusion between

two ideas. One is that Section 244 being a bar to setting aside the sale except in a proceeding between the parties the suit against the purchaser is

not maintainable until it is so set aside. The other is that Section 244 bars the suit as the purchaser is the representative of the decree-holder, It

seems to ma the former view is correct, Section 335 would be inconsistent with the latter. We cannot treat this suit as an application u/s 244 to set

aside the sale, as the decree-holder who would be affected by it is not a party. It is perhaps unnecessary to discuss the question whether Section

214 is a bar to the present suit though I have no hesitation in expressing my concurrence in the decision in Krishna Satapasti v. Sarasvalula

Sambasiva Row ILR (1908) Mad. 177. It seems to me that the view upheld in Manickka Odayan v. Rajagopala Pillai ILR (1907) Mad. 507 that

the auction purchaser is the representative of the decree-holder in execution of a money decree is not tenable. Sandhu Taraganar v. Hussain Sahib

ILR (1905) Mad. 87 which was the case of a purchaser from the decree-holder who purchased in execution of his own decree is different from

the ease of a stranger purchaser, It is difficult to see how a stranger purchasing in execution of a money decree can ever be treated as the

representative of the decree-holder, He purchased the rights of the judgment-debtor in the property attached and not those of the decree-holder

between whom and himself there is no privity of estate, It may sometimes be that the purchase carries more than the interest of the judgment-

debtor as for example when the judgment-debtor has done something with the property in fraud of the decree-holder. The stranger purchaser

cannot be the representative of both the parties. The true rule is that where the decree is a mortgage decree the purchaser in execution will be the

representative of the judgment-debtor where property is attached and sold under a money decree a stranger purchasing the property obtains the

right of the judgment-debtor in the property but is not the representative even of the judgment-debtor; still less can he be the representative of the

decree-holder. The authorities cited by the learned Judges in Manickka Odayan v. Rajagopala Pillai ILR (1907) Mad. 507 are against the view

which they have enunciated: see Bashir-ud-din v. Jhori Singh ILR (1897) All. 40, Mammod v. Locke ILR (1897) Mad. 487, Chinnammal v.

Athinatha Aiyangar (1900) 10 M.L.J. 223. It appears to me that Sandhu Taraganar v. Hussain Sahib ILR (1905) Mad. 87 was relied on under a

misapprehension as pointed out in Krishna Satapasti v. Sarasvatula Sambasiva Row ILR (1908) Mad. 177 Nor do the other cases viz.,

Kashinatha Ayyar v. Uthumansa Rowthan ILR (1902) Mad. 529, Isham Chunder Sirkar v. Beni Madhub Sirkar ILR (1897) Cal. 62, and

Prosunno Kumar Sanyal v. Kali Das Sanyal ILR (1892) Cal. 683 support the judgment in Maniakka Odayan v. Rajagopala Pillai ILR (1907)

Mad. 507 therefore does not bar the suit.

I would however in the view already expressed set aside the decree of the District Judge and dismiss the suit with costs throughout.