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Judgment
It is contended that, as the plaintiff''s father purchased the land at a sale for arrears of revenue, Section 38 of Act II of 1864 (Revenue Recovery
Act) precludes the defendants from proving that the purchase was really made by the plaintiff''s father not solely on his own behalf but on behalf of
the villagers generally. The words of Section 38 are ""such sale certificate shall state the property sold and the name of the purchaser, and it shall be
conclusive evidence of the fact of the purchase in all Courts and tribunals where it may be necessary to prove the same, and no proof of the
Collector''s seal or signature shall be necessary, unless the authority before whom it is produced shall have reason to doubt its genuineness.
The intention clearly was to prevent any plea from being raised that the defaulter''s interest did not pass by the sale. There is nothing in the
language of the Section to warrant the contention that the Legislature intended thereby to preclude proof being given that the person whose name
was entered in the certificate was not the person, or the only person, who acquired a right under the purchase.
Where this was intended, the Legislature has made a distinct provision to that effect, as in Section 317, Civil Procedure Code.
The evidence objected to was, therefore, rightly admitted, and upon the findings the suit was rightly dismissed. We dismiss this second appeal
with costs.