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Judgment
In the circumstances stated we think there can be no doubt that Article 12(a) of the Limitation Act cannot properly be applied to the suit
brought by the plaintiff.
Whatever was the intention of the parties who took part in the execution sale, that transaction could not affect the title of the plaintiff, and
therefore It was not necessary for him to have the sale set aside.
We cannot agree with the decision in Suryanna v. Duryi ILR (1888) M. 258 which was also a case of a sale in execution of a decree.
In accordance with the opinion expressed by the Full Bench, the Division Bench (The Chief Justice and Mr. Justice Benson) set aside the
decree of the lower appellate Court and remanded the appeal for disposal in accordance with law.