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    Jaganatha v. Gangi Reddi And Ors.

    1. We think the plaintiff is estopped from recovering on the mortgage when he has allowed the auction purchaser to buy without notice in a suit in which he himself brought the property to sale--see Agar-chand Gumanchand v. Rakhma Hanmant I.L.R., 12 Bom., 678.

    2. The second appeal is dismissed with costs.

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    Jaganatha v. Gangi Reddi And Ors.
    (Jan 18, 1892)