[1] It is conceded and is obvious that the attachment was not by a mortgagee, that is to say, when the attachment was made there was no mortgagee in existence as such. That being so, Section 99 of the Transfer of Property Act has no application, and the sale can be carried out in execution proceedings consequent on that attachment. With these observations, the case is sent back to the Division Bench for disposal.
[2] The costs of this reference will be costs in the appeal; hearing fee, three gold mohurs.
Baij Nath Goenka v. Mohant Sia Ram Das
Baij Nath Goenka v. Mohant Sia Ram Das
(High Court Of Judicature At Calcutta)
No | 14-01-1913
Advocate List
Bench
- HON'BLE CHIEF JUSTICE MR. LAWRENCE JENKINS
- HON'BLE MR. JUSTICE RICHARD HARINGTON
- HON'BLE MR. JUSTICE STEPHEN
- HON'BLE MR. JUSTICE ASUTOSH
- HON'BLE MR. JUSTICE MOOKERJEE
- HON'BLE MR. JUSTICE HOLMWOOD
Eq Citations
- 18 IND. CAS. 900
- LQ/CalHC/1913/23
Head Note
Civil Procedure Code, 1908 — S. 148 — Appeal against order of attachment — Attachment not by a mortgagee — When, held, sale can be carried out in execution proceedings consequent on that attachment — Costs — Costs of reference
