HARRIES, C.J. - (1.) THIS is a petition for revision of anorder of an appellate court upholding an order ofa learned Munsif made under Section 151 of the Codeof Civil Procedure.
(2.) THE decree -holder respondent put up a property for sale in execution of a decree which he held against a judgment -debtor. That property was purchased by the petitioner and the sale was duly confirmed by the court. Later an application was made by the respondent under Section 151 asking that this sale be set aside on the ground that by a mistake the decree holder had sold his own property in execution of the decree. The courts held that such was the case and have set aside the sale. A point was taken that the proceedings were misconceived and could not take place under Section 151. That I think would be a good objection. But it is pointed out by the court that these proceedings are in the nature of a review of an order made in execution. However it is unnecessary to pursue this point because I am satisfied that the respondent is estopped from putting forward the present contention.
(3.) IN putting up this property for sale in execution of his decree the respondent represented that the property was property saleable in execution which could be purchased by any person as the property of the judgment -debtor sold in execution. There was a clear representation to that effect and the petitioner acted on that representation and changed the whole of her position by purchasing the property. It appears to me that it is not open to the respondent now to say that what he represented was not the true state of facts. It seems to me that this case is very similar to 'a Madras case 'Ramasami Konan v. Kulandaivelu Pillai', AIR 1922 Mad 63 (1). The lower appellate court distinguished that case on the ground that here the error appeared on the face of the proceedings and relied upon a Privy Council case in 'Taralal Singh v. Sarobar Singh', 4 Cal W. N. 533. If of course it appeared on the face of this execution that the respondent was selling his own property, no question of estoppel would arise. But it does not appear on the face of the execution proceedings. On the contrary the execution proceedings showed that the respondent was selling the judgment -debtor's property. It seems to me quite clear that the respondent is estopped from now alleging the true state of affairs.;