The mere fact that the property has been sold for an inadequate price is not a ground for setting aside a sale in execution of a decree. In order to support an application under Order XXI, Rule 90, it must be shown that there has been a material irregularity or fraud in publishing or conducting the sale, and that the applicant has sustained substantial injury by reason of such irregularity.Note.-It should be borne in mind that no application for setting aside a sale should be entertained upon any ground which could have been, but was not put forward by the applicant before the commencement of the sale (Order XXI, Rule 90, second proviso, as amended by the High Court, vide Notification No. 5283-A, published in "Madhya Pradesh Rajpatra", dated 16-9-1960).
