AI Structured Summary
Not yet generated for this judgment
Judgment
The suit lands were transferred to the 1st defendant. Subsequently the landlord took summary proceedings against the former owner and
brought them to sale u/s 38 of the Rent Recovery Act. All that passed under that sale was the interest of the former owner - Rajagopal v.
Subbaraya ILR (1883) M. 31 - but the former owner having previously parted with his interest in the property in favour of the 1st defendant,
nothing passed by the said sale, and the title of the 1st defendant was not affected thereby. The 1st defendant has mortgaged the lands, and the
mortgagee has now obtained a decree for sale. Under these circumstances, the 1st defendant professes that he has no further interest in the
property and denies his liability to pay rent for faslis 1314 and 1315. He was the owner for these faslis, and is the person liable to pay rent for
them, and pattas have been duly tendered to him by the plaintiffs. Under these circumstances, we think that the plaintiffs are. entitled to recover
against him, and must reverse the decree of the lower Court and give judgment for the plaintiffs with costs throughout against the 1st and 2nd
defendants. As regards the 3rd defendant, the petition is not pressed and is dismissed with costs.