This Appeal is filed in the Supreme Court of India under Article 136 of the Constitution of India against the judgment and order passed by the High Court of Madras ... in the second appeal. The High Court had set aside the decree of the first appellate court which had upheld the trial court's dismissal of the respondent’s suit. The trial court had held that the appellant was the rightful owner of the suit property following a court auction sale conducted on 6.6.1984, and that the sales made by the judgment debtor, Mokshammal, during the subsistence of the attachment were invalid. The High Court reversed this finding, holding that the attachment ceased after the Debt Relief Act's moratorium, thus validating Mokshammal's subsequent sales. The Supreme Court is now considering the correctness of the High Court's decision in light of the attachment's validity and the implications for the auction sale and subsequent property transfers.