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Judgment
Following the decision in Sesha Ayyar v. Krishna Ayyanga ILR 24 M. 96 which is based, on the judgment of their Lordships of the Privy
Council in Rahag Kishendatt Ram v. Rnjah Mumtaz Ali Khan L.R. 6 IndAp 145 and dissents from Erusappa Mudaliar v. Commercial and Land
Mortgage Bank, Limited ILR 23 M. 377 we must hold that the purchase was valid/arid also following the judgment of the Privy Council in
Malkarjun v. Narhari ILR 25 B. 337 that even if the sale were invalid, the time for setting it aside has passed long ago.
We, therefore, allow this appeal, set aside the decree of the District Judge, and restore that of the District Munsif with costs in this court and in
the lower appellate Court.