R.P.Mookerjee, J. - (1.) This is an application in revision on behalf of the auction, purchaser against an order passed by the lower appellate Court setting aside a sale. The sale in question was held on 5th May 1941, and a jama of Rs. 74-8-16 gandas covering an area of about 79 bighas was sold for Rs. 203-9-0. About a quarter of this area was khas land and the remaining portion was tenanted. The sale was confirmed on 7th June 1941 and the auction purchaser thereafter obtained possession through Court. About four years later, on 24th July 1945, an application purporting to be under Sections 173 and 174 (3), Bengal Tenancy Act was filed by the judgment-debtors. It was alleged that the auction-purchaser was the benamdar of some of the judgment-debtors and this was made the foundation of the application under Section 173. Various allegations about suppression of service of notices and other irregularities and of fraud were made in support of the prayer made under Section 174 (3), Bengal Tenancy Act. This joint application was dismissed by the learned Munsif and all the allegations by the judgment-debtors were rejected.
(2.) An appeal was taken before the learned Subordinate Judge against this decision. It was held that although the judgment-debtors seemed to have some understanding with the auction-purchaser prior to the confirmation of the sale and though the case was not free from a strong suspicion that some of the judgment-debtors were in league with the auction-purchaser, it had not been conclusively proved that he was the benamdar of some of the judgment-debtors. It was accordingly held that the application under Section 173 had been rightly dismissed by the learned Munsif. In connection with the appeal preferred under Section 174 (3), Bengal Tenancy Act, the learned Judge came to the conclusion that there had been not only material irregularities and fraud in publishing and conducting the sale, to the detriment of the applicants, but that the judgment-debtors had been kept out of their knowledge of the sale by the fraudulent action of the decree-holder. In this view, the sale was set aside.
(3.) It is against this order that the present application has been moved in this Court. It is contended in the first instance that no appeal lay to the lower appellate Court against the decision of the learned Munsif. Reliance is placed on the case of Durga, Charm v. Bishnupada, 46 C. L. J. 172: (A. I. R. (14) 1927 Cal. 833), for the proposition that if there be a joint application under Sections 173 and 174 (3), Bengal Tenancy Act, no appeal would lie even against that portion of the order which deals with the prayer under Section 174 (3), Bengal Tenancy Act. On a reference to the decision itself it is apparent that this proposition finds no support. If there is a joint application under the two sections mentioned above and the trial Court sets aside the sale under Section 173, Bengal Tenancy Act, the Court considered that an appeal against that part of the decision which dealt with the prayer under Section 174 (3), Bengal Tenancy Act would not entitle the aggrived party to any relief in the appeal. This is due to the fact that the sale having been set aside under Section 173, it becomes infructuous for the appellate Court to go again and further into the question whether the sale can or ought to be set aside for the reasons assigned which come under Section 174 (3), Bengal Tenancy Act. In the case now before me, the trial Court had refused to set aside the sale under either of the two sections. If the Court of appeal sets aside the sale on appeal on grounds falling under Section 174 (3), Bengal Tenancy Act, there would be no decision by the appellate Court which would be contradictory to the decision arrived at by the trial Court under Section 173 of the Act. The jurisdiction of the Court to entertain an appeal against an order passed under Section 174 (3), Bengal Tenancy Act, cannot be taken away by reasons which were attempted to be placed before me. The appeal was competent so far as the same was directed against the order passed under Section 174 (3), Bengal Tenancy Act.;