PANNALAL SEN Vs. LAKSHMISONA PYNE

JUDGEMENT

(1.) This application requires determination of the question whether deposit of money in Court under Order 21, Rule 89, Civil P.C., is liable to rateable distribution tinder section 73 of that Code.

(2.) The summons was taken out by the plaintiff-decree-holder for an order that the Sheriff of Calcutta do pay to him the sum of Rs. 8,193-13-0 less the commission and other expenses payable to the Accountant-General towards pro tanto satisfaction of his claim under the decree.

(3.) The facts may be very briefly stated.