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.