EMPLOYMENT OFFICER MANDYA Vs. S SEVARINATHAN

JUDGEMENT

(1.) This is a revision by the judgment-debtor against the order dated 18.10.1979 passed by the Civil Judge, Mandya, in Execution Case 27 of 1979.

(2.) The decree-holder obtained a succession certificate in respect of Rs. 4,200/- due as death-cum-retirement gratuity and Rs.202/- towards arrears of salary due to the deceased Miss Arokiamary, sister of the decree-holder. As the said amount was not paid to the decree-holder, he sued out execution.

(3.) The judgment-debtor resisted that the succession certificate did not amount to a decree or an order, which could be executed under Order 21 of the Code of Civil Procedure.