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Judgment
The two points taken in this case are that Ramaswami Chetti was appointed receiver only of the crops and not of the corpus of the property and
that as the property had been already attached, the sale in pursuance of such attachment, without leave of the Court appointing the receiver, was
not vitiated.
Both these points are covered by the ruling in Mrs. Livinia Ashton v. Madhabmoni Dasi (1909) 14 C.W.N. 560 which has been followed in
Fraser and Ross v. Krishnaswamy Aiyar AIR 1923 Mad. 144 and which we are also prepared to follow. We are of opinion that the receiver was
appointed in the present case for the property itself, though the object of the appointment was to collect the rents and profits of the land. It is
significant that the point now raised was not raised in the lower Court.
On the second point, as observed by Mookerjee, J., on p. 493 of Mrs. Livinia Ashton v. Madhabmoni Dasi (1909) 14 C.W.N. 560 , ""the
general rule is well settled that property in the hands of a Receiver is exempt from judicial process, except of course to the extent permitted by the
appointing Court."" Then English cases are cited for that position, which is not disputed before us. Farther the learned Judge says : ""It has even been
affirmed that though an attachment was levied on property before the appointment of the Receiver, it is within the sound discretion of the
appointing Court to refuse to permit a sale of the property thereunder. A purchaser in Court Auction, without previous leave to sell, buys at his
peril, for the sale may be cancelled.
Following those views, we agree with the lower Court that the sale was properly set aside in this case and we dismiss the Civil Miscellaneous
Appeal with costs. Ono sot to be divided between the respondents.