NAGJI DEVISINGH Vs. SAJJAN BAI

JUDGEMENT

(1.) THE only question involved in this revision petition is, whether Court has jurisdiction under Section 17 of the Madhya Bharat Moneylenders Act to award installments in respect of a decree debt dated 10 -7 -1935.

(2.) THE decree -holder -opponents resisted the petition. It was contended on their behalf that the petition was not maintainable. The trial Court accepted the contention of the decree -holders and rejected the judgment debtors' petition. The present revision petition is directed against that order.