CHATURBHUJ Vs. NEMICHAND

JUDGEMENT

(1.) THIS appeal is filed by the judgment -debtor Chaturbhuj and the facts giving rise to it are as follows: - -

(2.) TWO persons Jugraj s/o Devichand and Kesrimal s/o Harakchand filed a suit against the present appellant Chaturbhuj, in the court of the Civil Judge Jodhpur and on 13 -5 -1924 obtained a decree against him for a sum of Rs. 5,025 and costs of the suit. The decree -holders made several attempts to realise the fruit of that decree, but their efforts met with little success.

(3.) IN 1951 the Respondents applied to the Jodhpur Court to transfer the decree for execution, to the Civil Judge, Bhilsa. On 10 -2 -1951 that prayer was granted by the Jodhpur Court and the decree was transferred to the Civil Judge, First Class. Bhilsa.