RURA RAM Vs. GURBACHNA JUDGMENT DEBTOR

JUDGEMENT

(1.) In Execution Second Appeal No. 289 of 1953 it is said that the provisions of Section 60 (1) (c), Civil P. C. being inconsistent with the provisions of Articles 14 and 15 of the Constitution of India are void. Sections 60 (1) (c) and 60 (1) (ccc) of the Code of Civil Procedure as applicable to the State of Punjab read:

(2.) In these proceedings it is said that inasmuch as agriculturists and non- agriculturists are dealt with differently in the matter of the protection given to them the requirement of the equal protection of the laws is not satisfied.

(3.) In -- 'Ameerunnlsa v. Mahbooob Begum'. AIR 1953 SC 91 (A), Mukherjea J. delivering the judgment of the Court said: