KESARIMAL Vs. BALARAM SHRIRAM

JUDGEMENT

(1.) THESE two revision petitions arise out of two of the decree-holders in Execution Cases No. 9 /1949 and 24 /1949 for ratable distribution of the assets realised in Execution Case No. 6/1949 of the Court of the Additional District Judge, Ujjain.

(2.) THE only ground on which the Court below refused ratable distribution to the decree holder in Execution Case No. 9/1949 is that the judgment-debtors in the two execution cases are not identical with those in Execution Case No. 6/1949.

(3.) AND judgment-debtors in Execution Case No. 9/1949 are Chandrakuvarbai Bherulal and the four sons of Karamchand, namely, Rupchand, Hastimal, Champalal and Mishrilal. It is said that Chandrakunvarbai represented Fulibai who was the legal representative of the fifth brother Kasturchand.