(1.) This is a decree-holder's appeal against a judgment of Khosla, J., dated 7-81953, reversing the order passed by the executing Court and thus dismissing the application for execution filed by the decree-holder.
(2.) Ujagar Singh obtained a decree against Kahan Singh and others for a sum of Rs. 5,250/-on 15-2-1935. In execution of the decree the decree-holder obtained mustardi of all the lands belonging to the judgment-debtors to begin from 18-61938 for a sum of Rs. 1,440/-.
(3.) Several applications were made in the intermediate period but nothing more seems to have been realized. On 11-2-1947 the decree-holder made an application for execution in accordance with Order 21, Rule 11, Civil P. C. In giving the mode of execution the decree-holder in column No. 10 of the application stated "by means of attachment and sale of movable and immovable property". Attached to this application is a list of movable property which the decree-holder wanted to proceed against and this included 200 sheep, 60 goats, 1 jhoti and a camel. The execution proceedings went on but nothing could be realized and the executing Court then dismissed the application but on appeal coming to this Court the termination of the proceedings by the executing Court was set aside and the executing Court was directed to proceed in accordance with law.