It appears that the property was purchased by the plaintiff at a sale held in order to recover the amount due to Government as stamp fees in Original Suit No. 26 of 1892 in which the plaintiffs therein succeeded. The property now in question was a portion of its subject-matter. Such being the case the sum recoverable by Government was a first charge on the property under section 411 of the Civil Procedure Code. The second defendant was a subsequent purchaser of the same property in execution of a decree which he obtained against the Testate of the deceased for debts due by him. The Crown having a first charge on the property the plaintiff's purchase prevails as against that relied on by the second defendant. On this ground we confirm the decision of the District Judge and dismiss this second appeal with costs.