Madras High Court
Kizakini Akath Abdul Rakmian Naha vs Kizakini Akath Mahomed Naha on 8 April, 1892
Equivalent citations: (1892)2MLJ188
JUDGMENT
1. The object of S 99 is, as stated by the Indian Law Commissioners of 1879 in their report dated 15th November 1879, to check the practice on the part of mortgagees of suing their mortgagors on the debts as such, and in execution selling their mortgagors' interests in the property and thus defrauding purchasers, who were strangers to the mortgages, by enforcing the security against the property, of the existence of which security they were kept in ignorance.
2. In the present case the decree sought to be executed has authorized the sale of the mortgaged property, and it is sought to sell the same subject to the other mortgage of which the decree-holder has obtained the assignment. We see nothing in the language of Section 99 to justify a refusal of execution till the decree-holder obtains a decree on that other mortgage
3. We must therefore set aside the order of the learned judge and restore that of the District Judge,
4. Respondent must pay appellant's costs in this Court.