NAMITA POUL CHOUDHURY Vs. BANK OF BARODA

JUDGEMENT

(1.) Widow and Minor son of judgment-debtor have approached this Court for setting aside the order dated 6-11-1987 of the executing Court. They filed Civil Revision under S. 115, C.P.C. against the order.Subsequently, however, they prayed the same to be converted to an appeal. Such application having been allowed, present appeal has been registered.

(2.) Following two questions arise for consideration.

(3.) In order to appreciate contentions of learned counsel for both parties, facts relevant are to be narrated in short to indicate the circumstances under which impugned order was passed.