Ross, J.This is an appeal against an order of the learned Judicial Commissioner of Ranchi upholding an order by the Subordinate Judge of Palamau, releasing from attachment the house of the judgment-debtors on the ground that it was not liable to attachment as being the house of an agriculturist.

2. It is not necessary to discuss all the arguments that have been urged in support of the appeal, because there is one ground on which it is clear that the appellant is entitled to succeed.

3. In a previous execution of this decree the judgmet-debtor entered into an agreement with the decree-holder that he should pay the amount of the decree by instalments and in security for the amount of the decree and costs and cost of execution he declared that he had mortgaged his residential house. It appears that no mortgage was actually registered and no relief is claimed by the decree-holder on the basis of the mortgage, but he contends that as the judgment-debtor had represented that the house might be taken in satisfaction of the decree and by reason of this representation had the previous execution dismissed on compromise, therefore, he is estopped from pleading now that the house is not saleable.

4. In Bhagvandas v. Hathibhai [1880] 4 Bom. 25. It was held thbat the house of an agriculturist, if specifically mortgaged, can be taken in execution of the mortgage decree, and the decision of the Full Bench of the Allahabad High Court in Bhola Nath v. Mt. Kishori [1912] 34 All. 25, is to the same effect. It follows from these decisions that the house of an agriculturist is not absolutely unsaleable. Although Section 60, Clause (c), provides that it shall not be liable to attachment or sale; but the judgment-debtor can waive this privilege and sell the house of his own free will.

5. In the present case he has entered into an agreement to give the house in security for the amount of the decree and, in, my opinion, this estops him from pleading that the house is not saleable. The case is very similar to the case of Uzir Biswas v. Haradeo Das [1920] 24 C.W.N. 575.

6. In that case the plaintiff had sought for attachment before judgment in a suit for money and claimed to attach an agriculturists house among other things. There was a compromise by which the defendant undertook that his property should be sold in execution of the instalment decree thereby consented to and there it was held by the Calcutta High Court that this eon-sent decree was binding and that the properties though not originally transferable became saleable by reason of the decree.

7. I would, therefore, allow this appeal and set aside the orders of the Courts below and direct that the execution do proceed against this house. In view of the fact that this point was not taken in the Court below there will be no costs of the appeal.

Kulwant Sahay, J.

I agree.