As per case facts, a family property was partitioned, leading to a court auction where the 8th defendant became the highest bidder. The plaintiff's elder brother challenged the auction due ... to alleged fraud and low price, but his application was dismissed. The plaintiff himself later sought partition based on an alleged agreement, but this suit was dismissed across all court levels, with the alleged agreement deemed unlawful. Despite withdrawing his share from the auction proceeds and even representing the auction purchaser as an advocate, the plaintiff filed the current suit years later, seeking to declare the original auction sale and certificate null and void on grounds of fraud, which both lower courts dismissed. The question arose whether the plaintiff, having been a party to prior proceedings where fraud allegations were rejected and having benefited from the sale, could again challenge its validity. Finally, the High Court confirmed the lower courts' dismissal, stating that the plaintiff cannot benefit from his own alleged wrong, especially when the allegations of fraud and the underlying agreement were previously rejected by all courts, including the Apex Court. The Court found no substantial question of law.