Piggott, Walsh and Lindsay, JJ.:— The case before us, whether it be described as a first appeal from order or as an application in revision, arises under the following circumstances:—

Janki Ram and others were the judgment-debtors under a certain decree, Certain house property, belonging either to Janki Ram or to all the judgment-debtors, was taken in execution of the decree and put up for sale. One Sita Ram took part in the auction sale and bid up to a sum of Rs. 5,060. This being the highest bid offered, it was accepted by the sale officer. Sita Ram then failed to make the deposit of 25 per cent. of the purchase-money which he was required to make by the rules. It being then lat in the day the sale officer informed all the parties concerned, including any other bidders who were present at the time, that he would put up the property for sale again on the following morning. He did so, and that same property was purchased for a sum of Re, 2,850. This was more than sufficient to satisfy the decree, so that the decree-holder ceased to have any further interest in the matter, Janki Ram subsequently applied to the court to make Sita Ram liable for the difference in price between the sum of Rs. 5,060 bid by him and the sum of Rs. 2,850 eventually realized at the sale which took place on the second morning. There has teen some argument regarding the precise form of the application made by Janki Ram to the court, but no substantial question turns upon this. In effect Janki Ram asked the court to enforce in his favour the right recognized by order XXI, rule 71, of the Code of Civil Procedure. Sita Ram entered an appearance and raised a number of objections. One was to the effect that Janki Ram alone was not entitled to maintain such an application without the concurrence of the other persons who had been judgment-debtors along with him. Another point taken was that the re-sale had not taken place “forthwith” within the meaning of order XXI, rule 84, of the Code. There had also been a claim on the part of Janki Ram for interest on the deficiency and his right to claim interest was conteited by Sita Ram, A point was also taken that the application was not maintainable at all because there had been no certificate by the sale officer. The court before which this application was made dealt with two of the points raised only. It held, on the strength of a reported decision of this Court, that, the absence of a formal certificate did not make Janki Ram's application any the less maintainable. It would seem that, whether or not there was any formal certificate, the sale officer did report to the court the fact that there had been a sale at which Sita Ram had bid up to the sum of Rs. 5,060 and a Req sequent sale at which the price realized was only Rs. 2,850. There does not seem to be any substance in this objection. The questions raised regarding Janki Ram's right to maintain the application without the concurrence of the other judgment-debtors and with regard to the claim for interest were not determined at all. The court held, however that there had not been a re-sale “forthwith,” as required by the rule, and on this ground alone proceeded to dismiss Janki Ram's application. The latter appealed to the District Judge. In that court two questions were argued and determined. The District Judge held that the re-sale bad taken place “forthwith” within the meaning of the rule. He was, however, faced with a further argument based upon a decision of this Court, Amir Begam v. Bank Of Upper India Ld.*, Limited . It was there held that, under the analogous provisions of the Code of Civil Procedure of 1882, a second auction sale held by reason of a former purchaser's failure to make the prescribed deposit was not a “re-sale” within the meaning of section 293 of that Code, corresponding with order XXI, rule 71, of Act No. V of 1908, and that consequently neither the decree-holder nor the judgment-debtor bad any remedy against a purchaser who made no deposit at all. In effect this Court limited the application of that rule to cases in which a purchaser, after making the 25 per cent. deposit, failed to pay the balance of the purchase-money. It has been pointed, out to us in argument that the view taken by this Court has not been accepted by the High Courts of Calcutta, Madras or Bombay, but we do not propose to discuss the state of the law as it stood under the Code of 1882. “We agree with the learned District Judge that the position is changed by reason of an alteration made in order XXI, rule 84, of the present Code. Section 306 of the Code of 1882 provided that in default of the required deposit of 25 per cent. “the property shall forthwith be put up again and sold.” In order XXI, rule 84, of the present Code the words are: “in default of such deposit the property shall forthwith be re-sold.” It seems to us that the only possible reason for this change in the wording of the Code was to affirm the law in the sense in which it had been interpreted by other High Courts, as against the decision of this Court in Amir Begam v. Bank Of Upper India Ld.*, Limited . As the Code now stands, the opening words of order XXI, rule 71, namely, “any deficiency of price which may happen on a re-sale, by reason of the purchasers default,” are obviously wide enough to cover a default both in the making of the original deposit and in the subsequent payment of the balance due. We think, therefore, that the ruling in Amir Begam v. Bank Of Upper India Ld.*, Limited , whether that case was rightly or wrongly decided on the law as it then stood, is no longer applicable to the law as defined in the present Code of Civil Procedure. This was the view taken by the learned District Judge in the present case. He, consequently, overruled the decision of the first court on the one ground upon which that court had proceeded in rejecting the application of Janki Ram. As there remained other matters for determination he passed an order of remand under order XLI, rule 23, of the Code of Civil Procedure, sending the case back to the first court in order that the matter might be disposed of on the merits.

Sita Ram has brought the matter before this Court. He does not seem to have raised any question in the court below as to the right of the District Judge to entertain the appeal made to him by the judgment-debtor Janki Ram. In this Court he desires to raise the contention that no appeal lay from the decision of the first court, that of the Munsif of Rasra. In order to avoid any technical difficulty in the way of his raising this contention, he has described his application to this Court both as a first appeal from order and as an application in revision. If his contention is sound as to the absence of any right of appeal, then the learned District Judge in entertaining the appeal was exercising a jurisdiction not vested in him by law. We have thought it proper, therefore, to allow this question to be raised before us and to be argued out, although the point was not taken in the court below. Treating Sita Ram as an appellant in an ordinary first appeal from order, we may say that he has one decision in his favour, and that a decision by a Full Bench of this Court. The case in question is that of Deoki Nandan Rai v. Tapesri Lal . The decision was by a majority of three Judges out of four constituting the Full Bench, and one of the learned Judges who formed the majority concurred with the other two upon grounds which scarcely touched the main question in controversy. That decision expressly overruled a previous Full Bench decision of this Court in the case of Ram Dial v. Ram Das . It has since been considered by two other High Courts in Indiu and expressly dissented from, vide Amir Baksh Sahib v. Venkataohala Mudali and Kali Kishore Deb Sarkar v. Guru Prosad Sukul . It seems to us also that in the Bombay High Court the view that an appeal lies in such cases as the present has been adopted without any question. It was assumed that both an appeal and a second appeal did lie in the reported case of Gangadas Dayabkai v. Bai Suraj . In order, therefore, that the decision of this Court in Deoki Nandan Rai v. Tapesri Lal might he further considered, this appeal was referred to a Full Bench of three Judges for consideration. We have come to the conclusion that the older decision of this Court was correct and that there is no adequate reason why this Court should continue, upon this question, to dissent from the view taken by the High Courts in Calcutta, Madras and Bombay. The reasons in favour of the view that an appeal lies can scarcely be stated better than they were by the learned Judges who pronounced the decision of this Court in Ram Dial v. Ram Das . Dealing with the analogous provisions of the Code of Givil Procedure of 1859, as amended by Act No. XXIII of 1861, the learned Judges held that there seemed no real difficulty about applying the rules governing executions of decrees, mutatis mutandis, to any proceeding taken against the defaulting purchaser, whether at the instance of the original decree-holder or of the judgment-debtor. They went on to say:—“The judgment-debtor and (if his claim be not satisfied out of the proceeds of the re-sale the original decree-holder stand in the position of decree-holders who have obtained judgment against the defaulting purchaser for damages occasioned by his default. The defaulting purchaser stands in the position of a judgment-debtor against whom a decree for such damages has passed. They are parties to the proceeding which is substituted for the suit… and the rule relating to appeals must be applied, mutatis mutandis, equally with any other of the rules governing executions of “decrees.” In effect the view taken was that the adjudication, in a case like the present, between the judgment-debtor and the defaulting purchaser, amounts to a decree and that appeals lie under the provisions governing regular appeals from decrees. The position does not seem to be altered by any changes which have since been made in the law; if anything, the case in favour of the maintainability of an appeal is made a little stronger by the definition of the word “decree” in the Code of 1908, where it is expressly made to include the determination of any question within section 47 or section 144 of the said Code. In Amir Baksh Sahib v. Venkataehala Mudali the learned Judges of the Madras High Court virtually has their decision upon the same line of reasoning, and it seems to us correct. We are of opinion, therefore, that an appeal lay to the learned District Judge in this case and that his decision on the points determined by him was correct. The order of remand was, therefore, justified under the circumstances, and it will he for the court of first instance finally and completely to determine as between the parties all the points raised by the application of Janki Ram and the objections preferred thereto on the part of Sita Ram.

We dismiss this appeal with costs.

Walsh, J.:— I entirely agree. If I were free so to hold I should hold that a suit was expressly excluded by the provisions of order XXI, rule 71. I am unable to frame, satisfactorily to my own mind, any cause of action as between a judgment-debtor and a defaulting purchaser. There is certainly no contractual relationship upon which a suit can be founded, and I am unable to are what the cause of action really is or could be. To suggest that it was intended by this rule to provide machinery for passing an order to meet the justice of the case which any party could immediately afterwards bring a suit to set aside, seems to me to pay rather an extravagant compliment to the subtlety of the compilers of the Code.

Appeal dismissed.