BANSILAL Vs. JETHMAL

JUDGEMENT

(1.) THE facts giving rise to this appeal are as follows:

(2.) PLAINTIFFS Bansilal and Radheshyam sons of Kishaulal filed a suit under Order 21 Rule 63, Code of Civil Procedure against Defendants Jethmal s/o Chhotelal and Plaintiff's father Kishanlal for a declaration that the properties attached by Defendant Jethmal in execution of a decree obtained by him against Kishanlal belonged to them and were not liable to attachment.

(3.) THIS order directing restoration was passed in the following terms: