TEJABAI Vs. GRAM PANCHAYAT

JUDGEMENT

(1.) THIS misc. appeal has been filed by the plaintiff against the decision of the Additional District Judge, Narasimhapur, dated 31-12-1. 959, by which he has returned the plaint for presentation to the proper Court under Order 7, Rule 10, C. P. C.

(2.) THE respondent No. 1, Gram Pranchayat, Kaudia, held a decree against respondent No. 2, Dattulal, in execution of which he attached a house, The appellant Smt. Tejabai filed an objection under Order 21, Rule 58, C. P. C. On 18-9-1959, that objection was dismissed. The market value of the house in suit is Rs. 15,000/- according to the plaint. It was attached under a decree for Rs. 7,500/ -. The respondent No. 3 Mulamchand is the vendor of the plaintiff.

(3.) AFTER the dismissal of the objection, the plaintiff brought the present suit impleading the decree-holder, the judgment-debtor and her vendor. The prayer in the plaint is as follows: