KAVARLAL HIRALAL Vs. SHIVCHAND MANDALAL DHAKAD

JUDGEMENT

(1.) SHIVCHAND and Nandlal, father and son, obtained a decree for Rs. 3128 -8 -0 against Kavarlal in the Court of Civil Judge Garoth.

(2.) AN application for execution of this decree was filed by Shivchand and in this in the column regarding names of parties he mentioned all the three names but name of Nandlal was ment(sic) that of Kavarlal.

(3.) ON 9 -10 -50 an application was submitted(sic) behalf of the judgment -debtor and pressed b(sic) counsel stating that the claim in execution(sic) been adjusted and adjustment had been cer(sic) and that the decree -holders are father and(sic) were joint, the decree too was obtained while(sic) were joint and further that Nandlal was(sic) authorised to recover the amount. At the e(sic) the main part of the application, a statemen(sic) made that the application was not in accor(sic) with law and a prayer was made for time (sic) allowed for argument.