1. This appeal and the connected Appeal No. 410 of 1929, are directed against an order for restitution passed by the Court below under Section 144, Civil P.C., under the following circumstances: Firm Ramgopal Madho Prasad, hereinafter referred to as the respondent, obtained a simple money decree from the High Court of Bombay against three brothers named, Mani Shankar, Mohan Shankar and Suraj Shankar, who are hereinafter referred to as the judgment-debtors. The respondent had also implcadcd three younger brothers of the judgment-debtors named Harendra Shankar, Mahcndra Shankar and Gajendra Shankar, as defendants to the suit in which the decree was passed but the suit against them was dismissed. Before the said decree was passed Hiarendra Shankar, Mahcndra Shankar and Gajendra Shankar had brought a suit for partition against the judgment-debtors and their mother Mt. Mani Kunwar, and on 28th March 1919, a decree for partition was passed. Mt. Mani Kunwar, the mother and the six brothers were held entitled to a 1/7th share each and by the decree separate properties were allotted to the three brothers who were plaintiffs in the partition suit and. to the judgment-debtors and to their mother Mt. Mani Kunwar.

2. The respondent got his decree transferred to the Subordinate Judge's Court, Aligarh, and on 30th April 1923, applied for execution of the same by attachment and sale of the alleged 3/7th share of the judgment-debtors in various items of properties. Some of the properties so attached had been wholly allotted to Harendra Shankar and others, the plaintiffs in the partition suit, by the decree in that suit and some had been allotted to Mani Kunwar. To this application for execution Harendra Shankar, Mahendra Shankar and Gajendra Shankar, preferred objections under Section 47, Civil P.C., and they contended that the judgment-debtors had no share in the properties that were allotted to them by the decree in the partition suit and that those properties were not liable to attachment and sale in execution of the decree held by the respondent. Mt. Mani Kunwar filed a regular suit on the same allegations against the decree-holder. On 16th April 1925, both the objections and the suit were dismissed on the finding that the partition was collusive and fraudulent, and that the decree-holder was entitled to sell 3/7th share of the judgment-debtors in all the properties. Harendra Shankar and others, the objectors, and Mt. Mani Kunwar preferred appeals in the High Court and those appeals were allowed on 30th January 1928, and the partition was held valid and binding. In the meantime the alleged 3/7th share of the judgment-debtors in all the properties attached by the respondent was sold by auction and purchased by the respondent for Rs. 31,290.

3. The appellant in the present appeal and the appellant in the connected appeal and certain other persons also held decrees against the judgment-debtors, and they applied for rateable distribution and, after confirmation of the sale mentioned above, obtained an order for rateable distribution of Rupees 4,279-12-9 amongst them. The decree-holder deposited the above amount in Court which was\ rateable distributed between the appellants in the two appeals and the other decree-holders. In consequence of the appeals mentioned above being allowed by the High Court the properties allotted to the objectors and to Mt. Mani Kunwar were exempted from the operation of the sale, with the result that the alleged. 3/7th share of the judgment-debtors in those properties purchased by the decree-holder at: the auction sale was exempted from the operation of sale. The decree-holder then filed an application under Sections 144 and 151, Civil P.C, alleging that as most of the properties had been released from the sale in consequence of the decrees of the High Court, the amount that could be rateably distributed between the other decree-holders was much less than the sum of Rs. 4,279-12-9, and as the appellant in the present appeal and the appellant in the connected appeal and the other decree-holders had received, on rateable distribution, a sum in excess of the amount to which they were entitled, they were bound to refund the same to him. This application was opposed by the appellant and other decree-holders mainly on the ground that Sections 144 and 151, Civil P.C. had no application to the case and that the respondent was not entitled to call upon those decree-holders to refund any portion of the amount that they had received on rateable distribution. This contention was overruled by the Court below and an order for restitution was passed. That order is challenged in the present appeal.

4. It would appear from the facts stated above that the sale of 3/7th share in the properties that were allotted by the partition decree to the plaintiffs of that suit and to Mt. Mani Kunwar fell through, not in consequence of the reversal or variation in any respect of the simple money decree held by the respondent in execution of which the sale was held, but as a result of the decrees of the High Court that were passed in totally separate proceedings initiated for the purpose of having it declared that the judgment-debtors had no share in those properties. It has been held in a number of cases that Section 144 is confined in its operation to cases in which a decree is varied or reversed on appeal or revision and does not apply to cases in which a decree is held to be wholly or partially null and void as the result of a decree in a suit other than the one in which the decree declared to be null and void was passed: vide. Tara Chand v. Champi AIR 1924 All 718 and Ashutosh Nandi v. Kundal Kamini Dasi A.I.R. 1929 Cal. 814. In the Full Bench decision of this Court in Bindeshri Prasad Tiwari v. Badal Singh AIR 1923 All 394 it was observed that the words "varied or reversed" used in Section 144 seem more applicable to a proceeding by way of appeal, revision or review than to a separate suit declaring that a decree is not binding on a particular party, but the question was not decided by the Full Bench. On the authority of these cases it is argued on behalf of the appellant that the Court below was wrong in granting restitution under Section 144, Cvil P.C. It is further pointed out that as the order confirming the sale was partially nullified by the decrees passed by the High Court and as that order was not a decree, no redress could be given to the decree-holder by ordering restitution under Section 144 as that section has reference only to cases in which a decree as distinguished from an order is varied or reversed and not to cases in which an order which is not a decree is varied or set aside. In support of this connexion reliance is placed on Jagdip Narain Singh v. F.H. Holloway AIR 1918 Pat 52 and Sukhdeo Das v. Rito Singh (1917) 2 Pat 52. The questions whether Section 144 applies only to those cases in which a decree is reversed or varied on appeal and not to cases in which a decree is varied or set aside as the result of separate proceedings initiated for the purpose, and whether relief cannot be granted under that section in the cases of variations or reversals of orders as distinguished from decrees are beset with difficulties of varying intensity, and as we have arrived at the conclusion, for reasons to be presently stated, that it was open to the Court below to grant restitution in exercise of its inherent power under section 151 of the code we refrain from expressing any opinion on these questions. We find that in cases almost similar to the case before us Courts have granted relief to an. aggrieved party under Section 151, Civil P.C. In the Full Bench decision in Bindeshri Prasad v. Badal Singh AIR 1923 All 394, it was observed that even if we were not so satisfied, we should have been prepared to grant the relief asked for, on the analogy of Section 144, in exercise of our inherent power under section 151 of the code.

5. We are aware of the fact that in the case decided by the Full Bench the decree in execution of which the sale was held was itself vacated as the result of a separate suit, and we have quoted the observation made above simply to show that it is open to Courts to grant restitution in cases not coming within the purview of Section 144 on the analogy of the provisions of that section by exercising the inherent powers of Courts defined by section 151 of the code. In Tara Chand v. Champa AIR 1924 All 718, this Court while holding that Section 144 did not apply observed that it is clear that this Court has jurisdiction, under the provisions of section 151, to exerciso its discretion and make such order as may be necessary for the ends of justice.

6. In Jai Barham v. Kedar Nath Marwari AIR 1922 PC 269, it was observed by their Lordships of the Privy Council that It is the duty of the Court under Section 144, Civil P.C, to place the parties in the position which they would have occupied, but for such decree or such part thereof as has been varied or reversed. Nor indeed does this duty or jurisdiction arise merely under the said section. It is inherent in the general jurisdiction of the Court to act rightly and fairly, according to the circumstances, towards all parties involved.

7. Similarly in the case of Rai Charan Bhuiya v. Devi Prasad Bhakat A.I.R. 1922 Cal. p. 28, it was held that, though the remedy afforded by Section 144 may not be available to an aggrieved party, the Court has wide powers under Section 151, Civil P.C, to pass an order for restitution with a view to do complete justice between the parties and to restore them to the status quo ante. It is manifest from these cases that the jurisdiction of a Court to grant restitution in appropriate cases is not confined only to cases coming within the purview of section 144 of the code and, that it is inherent in the general jurisdiction of the Court to pass an order 'for restitution independently of the provisions of section 144, with a view to secure complete justice between the parties concerned. Section 144 only defines the power of a Court to make an order for restitution in a particular class of cases and we can discover no justification for holding that that section exhaustively deals with the powers of Courts to grant restitution, and that an aggrieved party is not entitled to a relief by way of restitution independently of the provisions of that section. We hold therefore that it is not only permissible, but is imperative, to grant restitution by exercising the inherent powers vested in Courts as defined by section 151 of the code, provided the exercise of those powers is necessary for the purpose of preventing injustice and does not contravene any statutory provision.

8. In the case before us we are satisfied that justice dictates that the order for restitution passed by the Court below be upheld. Both the appellant and the respondent held decrees against the judgment-debtors. The appellant as a rival decree-holder shared with the respondent in the proceeds of the sale of the properties that were, at the time of the sale, honestly believed by everybody to belong to the judgment-debtors. But it became clear from the events that subsequently happened that the judgment-debtors had no saleable interest in some of the properties sold with the result that the original fund, viz., the price fetched at the auction sale, that was rateably distributed between the appellant and the respondent was reduced in proportion to the value of the properties that were held not to belong to the judgment-debtors. This obviously had the effect of reducing- the amount to which each rival decree-holder was entitled on rateable distribution and the loss must, in the absence of any statutory provision to the contrary, be borne proportionately by all the decree-holders. All the decree-holders had to look to a common fund for the satisfaction of their decree and that common fund having been reduced, the proportionate amount payable to each must undergo a proportionate reduction and, if any decree-holder has realized more than his legitimate share, he must pay back the same to the other decree-holder who has received less. All the decree-holders were in the same position and were sailing in the same boat. They must sink or swim together and it is not open to one of the decree-holders to say to the other that he is entitled to ignore the effect of the decrees of the High Court and the loss consequent on those decrees must be borne by the other decree-holders.

9. But it is argued by the learned Counsel for the appellant that by ordering restitution in the present case we shall be wholly ignoring the well settled rule that the doctrine of caveat emptor applies to Court sales and that there is no warranty of title at such sales. It is pointed out in this connexion that if the properties that were exempted from the operation of sale in consequence of the decrees passed by the High Court had been purchased by a stranger and not by the decree-holder, that stranger auction-purchaser would not have been entitled to a refund of any portion of the purchase money paid by him, and it is maintained that the mere fact that in the present case the decree-holder himself was the auction-purchaser is no justification to put him on a preferential basis and to pass an order that would indirectly have the effect of giving a go by to the rule of law mentioned above. In support of these contentions our attention is drawn to Sahu Deputy Shankar v. Mangal Sen AIR 1933 All 63 and to Anand Krishna v. Kishan Devi A.I.R. 1931 All. 377. In Deputy Shankar's case AIR 1933 All 63 it was held by this Court that if the property purchased at an auction-sale is lost by the purchaser in consequcnce of a decree passed in a suit brought by a third party for a declaration that he and not the judgment-debtor was the owner of the same, the purchaser is not entitled to bring a suit for recovery of purchase money as against the decree-holder. In that case the purchaser was a person other than the decree-holder and it was held that the only remedy of such a purchaser for the return of the purchase money is that provided for by Order 21, Rule 91, and Order 21, Rule 93, Civil P.C. The decision proceeded on the principle thru there is no warranty of title at Court sales.

10. We are not unaware of the fact that the rule that the doctrine of caveat emptor applies to Court sales has been laid down in a series of cases, but we may point out that the application of that doctrine has undoubtedly the effect of negation of justice in many cases. It is true that there is no warranty of title at Court sales and that what is sold is merely the right and interest of the judgment-debtor, but if it is found that the judgment-debtor had no saleable interest in the property sold we can discover no equitable principle to justify the retention by the decree-holder of the price paid by the auction-purchaser in the event of the property purchased by him being lost to him. It is no doubt too late in the day to question the rule but, for the reasons given above, we are inclined to the view that the rule must be confined within the strictest possible limits and should not be extended a step further than the limits imposed by decisions that are binding upon us.

11. In the present case the auction-purchaser was not a third person but the decree-holder himself. On the one hand the argument is available to the appellant that on principle there is no distinction between a case where a third person is the auction-purchaser and a case where the decree-holder himself makes the purchase, so far as the right to a refund of the purchase money in consequence of the sale being vacated is concerned. But on the other hand, it has to be borne in mind that in the event of an auction-purchase made by the decree-holder himself being set aside the decree-holder is entitled, as against the judgment-debtor, to say that, notwithstanding the auction-purchase made by him, his decree for the full amount stands intact, as the purchase made by him has been vacated. A question of this description when raised by the decree-holder would obviously come within the purview of Section 47, Civil P.C, and in order to judge of the validity or otherwise of such a contention of the decree-holder the Court will have to consider the question whether or not the decree has been wholly or partially satisfied. In considering this question the Court cannot, in our judgment, ignore the fact that by the in fructuous auction-purchase the decree-holder got nothing, and that his decree has not been satisfied to any extent. The position that, simply because of the doctrine that there is no warranty of title at Court sales, the Court is bound to hold that the decree of the decree-holder has been satisfied to the extent of the amount for which he purchased the property which was afterwards held not to belong to the judgment-debtor, seems wholly illogical to us. The simple question in such a case would be, has the decree been satisfied to any extent, and we are unable to appreciate how a Court can ignore the fact that in consequence of the sale made by the decree-holder being set aside the decree-holder got nothing. For these reasons we are unable to extend the rule mentioned above to cases in which the decree-holder is the auction-purchaser himself and the the sale is found to be a nullity in consequence of the decree in another suit declaring that the property sold did not belong to the judgment-debtor.

12. The view that we take is not in consonance with the decision of this Court in Anand Krishna v. Krishan Devi A.I.R. 1931 All. 377. In that case the auction-purchase was made by the decree-holder herself and the sale was in due course confirmed. The decree-holder however lost half of the property purchased by her as the result of a decree in a suit brought by a third person declaring that half of the property belonged to that third person and not to the judgment-debtor. This Court held that in such a case there was no equity in favour of the decree-holder by which it may be said that she is entitled to recover onehalf of the price paid by her, because she lost one-half of the property attached and sold.

13. It was pointed out by the learned Judges that, when the attachment was made by the decree-holder, the judgment-debtors never asserted that they had title to the whole of the property attached, nor did they demand any particular price for the same and that it was quite possible that the property was worth much more than the sum for which it was purchased by the decree-holder and, therefore it may very well be that even one-half of the property that remained with the decree-holder auction-purchaser was worth more than the price paid by him. We confess with respect that the reasons mentioned above do not appear to us to justify the conclusion that there was no equity in favour of the decree-holder auction-purchaser in the case. In the first place in the absence of proof to the contrary the presumption must be that the price fetched at a Court sale, where any and every person is entitled to bid, is adequate, and no proof to the contrary appears to have been adduced in that case. In the absence of such proof, we arc unable to discover why the decree-holder should not be permitted to say that, in the consideration of the question as to what extent his decree has been satisfied, the Court must look to the substance of the matter and must, in so doing, take note of the fact that sale of half of the property purchased by him has been set aside. If, in any particular case, the property that remained with the decree-holder is worth approximately as much as the price paid by him we agree that there would be no equity in favour of the decree-holder. But in the absence of evidence as to the value of the property remaining with the decree-holder, we are unable to accept as a general proposition that there is no equity in favour of a decree-holder auction-purchaser in such a case.

14. In the case before us it was not the case of either party that the auction-purchase was made by the decree-holder at an inadequate price, and therefore his decree remained unsatisfied to the extent of value of the properties, the sale of which fell through) in consequence of the decrees passed by the High Court. It follows therefore that the purchase price of the properties that were exempted from the operation of the sale was not available for rateable distribution between the decree-holder and the appellants of this and the connected appeal and other decree-holders. The property had originally been purchased by the decree-holder for a sum of Rs. 21,290, and the result of the decrees of the High Court was that properties worth Rs. 2,540-1-2 remained with the decree-holder, and therefore it would obviously be inequitable to distribute rateably the sum of Rs. 21,290, instead of Rs. 2,540-1-2 between the various decree-holders.

15. For the reasons given above, the arguments advanced by the learned Counsel for the appellant, in bar of the exercise of the inherent powers vested in Courts to prevent injustice, do not commend themselves to us and we are unable to accept the same. We may further point out that there is another consideration that weighs with us in upholding the order for restitution passed by the Court below. Before the auction sale the question, whether the judgment-debtors had any shares in the properties allotted by the decree in the partition suit to Harendra Shankar and others and to Mani Kunwar, had actually been litigated and decided by the Court below and it was on the faith of that decision that the decree-holder made the auction-purchase. It is true that that decision had been appealed against in this Court, but nevertheless the decree-holder was entitled to assume, at the time of the sale, that a Court of competent jurisdiction had held that the judgment-debtors had 3/7th share in all the properties put to sale. Now, to deny to the decree-holder the relief that has been granted to him by the Court below would in effect be to disregard the duties cast upon Courts to see that no act of the Court does an injury to a suitor. As was pointed. out by their Lordships of the Privy Council in Jai Barham v. Kedar Nath Marwari AIR 1922 PC 269:

One of the first and highest duties of all Courts is to take care that the act of the Court does no injury to any of the suitors, and when the expression "the act of the Court" is used it does not mean merely the act of the primary Court, or of any intermediate Court of appeal, but the act of the Court as a whole from the lowest Court which entertains jurisdiction over the matter up to the highest Court which finally disposes of the case.

16. It was also argued by the learned Counsel for the appellant that the order for restitution would result in great injustice to the appellant as the decree held by him has become timebarred. The suggestion that the decrees held by the appellants either in the present appeal or in the connected appeal have become timebarred has not been substantiated and we have not therefore allowed that suggestion to influence our decision. It is not disputed that the figures worked out by the Court below are correct. The result therefore is that we affirm the decision of the Court below and dismiss this appeal with costs.