Cuddaparazu Anantarazu and Others vs Cuddaparazu Narayanarazu and Others

We think that the decree of the lower appellate court cannot be sustained. The learned Advocate--General for the appellant, though admitting

that the attachment of the 29th November 1898, was an invasion of the plaintiffs'' right and gave a cause of action for a declaratory suit has, we

think rightly, contended that the sale on the 30th June 1906 was a fresh invasion of the plaintiffs'' right and gave a fresh cause of action The District

Judge has referred to a second attachment but apparently the first attachment was not discharged, and the Advocate-General does not base his

argument on any allegation that the sale was not in pursuance of the original attachment of the 29th November 1898. Nor is it contended that the

attachment is a continuing wrong ; but we think that the sale ought properly to be regarded as a fresh and greater invasion of the plaintiffs'' right, so

as to give a fresh cause of action. The sale, though held in pursuance of the attachment, was not a necessary consequence of it. The plaintiffs, no

doubt, might then have sued, but we do not think they were bound to sue--see Robert Skinner v. Shankar Lal ILR (1908) 31 A. 10 (Note) The

attachment gave the judgment-creditor certain rights in execution, but the title to the property continues in the owner, notwithstanding the

attachment, and it so continues even if the owner''s objection to the attachment be disallowed-- Damaraju Narasimha Rau Vs. Thadinada

Gangaram and Others, But when a sale takes place and is confirmed the title passes to the purchaser from the date of the sale (Section 65, Civil

Procedure Code). The owner''s title is affected by a sale in an altogether different and greater degree than it is by an attachment. We think this

gives the owner of the property a fresh cause of action. In the present case the suit was brought within six years from the date of sale, and was,

therefore, not barred by Article 120 Schedule II, of the Limitation Act of 1877.

We must, therefore, set aside the decree of the District Judge and direct him to restore the appeal to his file and dispose of it according to law.

The costs in this appeal will abide and follow the result.