- (1.) Leave granted.
(2.) We have heard learned counsel for the parties.
(3.) In the present case, an auction sale had taken place on 28.06.1979. The predecessor of the appellants deposited 1/4th of the bid amount on the very same day and the balance 3/4th of the bid amount on 16.07.1979. The auction was confirmed and a sale certificate was issued thereto in favour of the predecessor of the appellants on 20.09.1979. According to learned counsel for the appellants, the predecessor of the appellants was put in possession of the land in question.;