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Judgment
Ramesam, J.—This second appeal relates only to item I out of the properties which are the subject of the original suit and it is necessary
only to state the facts so far as this item is concerned. The item originally belonged to the 1st defendant''s father who mortgaged it in 1907. After
his death, the mother of the 1st defendant during his minority as his guardian sold the property by a sale deed dated 4-5-1913. After the 1st
defendant attained majority, ignoring the sale deed by his mother and on the footing that no valid title was conveyed by it to the vendee, he sold it
to the plaintiff by a sale deed dated 8th November, 1919, and the plaintiff now sues to recover the property. The District Munsif dismissed the suit
on the ground that the right of the 1st defendant to avoid die sale by the mother within three years after attaining majority was not assignable.
Incidentally he also states in paragraph 9 of his judgment that the suit is not maintainable on the ground that the intention to avoid the sale as it was
expressed by the 1st defendant was not enough. What he perhaps meant was that the suit is not maintainable for want of a prayer to set aside the
sale. His language is not very clear. On appeal by the plaintiff the Subordinate Judge, while holding in favour of the appellant that the 1st
defendant''s right was assignable, held that the suit was bad for want of a prayer to set aside the sale and on this ground affirmed the decree of the
District Munsif. The plaintiff files this appeal.
I am unable to agree with the ground taken by the Subordinate Judge. This ground was not taken in the written statement nor was it the subject
of an issue, and, unless one can hold that it was what the District Munsif meant, it was not even before the District Munsif. The Subordinate Judge
relies for his conclusion on the language of their Lordships of the Privy Council in Malkarjan v. Narhari ILR 25 B. 337 (P.C.). That was a case of
a Court sale. A Judicial sale has to be set aside so far as the persons who are parties to the sale are concerned and, if not set aside, it will be
binding on them for ever. Here we have not got to do with a judicial sale but with a private sale. The 1st defendant has got the right of avoiding it.
By selling the property to the plaintiff on the footing that the sale by the mother was not binding on him he has chosen to avoid it, and the result of it
is that from his point of view he has got a complete title. The title no doubt will only be effective if the Court ultimately finds that the sale by the
mother is not binding on him. But contingent on that event he has got a complete title and this title is not a bare right to sue and is, therefore,
assignable. Muthukumara Chetti v. Anthony Udayar ILR M. 867 : 29 M.L.J. 617 is a case where during the minority another guardian purported
to exercise his right of avoiding it and therefore has no bearing on the present case. Fitzroy v. Cave (1905) 2 K.B. 346 and Prosser v. Edmonds 1
Y. & C. Ex. 481 were cases of mere rights in personam. No question of title to Immovable property was involved in them. Krishna Dhone v.
Bhahabam Chandra (1916) 34 I.C. 188 and 24 CWN 954 (Privy Council) do not help the respondent. If it is necessary I would even allow the
plaint to be amended by adding the necessary prayer. But I do not think it necessary.
The result is that the decrees of the Courts below have to be reversed and the suit has to be remanded to the District Munsif for trial. The suit
has already been remanded in respect of item 2. The result of this order will be that the whole suit will have to be tried. Costs to abide the result.
The appellant will be entitled to a refund of the Court-fee paid on second appeal.
Coleridge, J.
I concur.