MULCHAND DAGDU Vs. GOVIND GOPAL KULKARNI

JUDGEMENT

(1.) This is an application to us under Section 122 of the Civil Procedure Code.

(2.) The only question is whether the Subordinate Judge has committed an error within the scope of that section in holding that Section 310A of the Civil Procedure Code was not applicable to a purchaser subsequent to attachment and prior to sale under that attachment.

(3.) In our opinion, where there has been a subsequent sale following on the attachment, a person answering this description is one whose immoveable property has been sold under the Chapter.