FAGU RAM MAHADEO RAM Vs. PANNALAL

JUDGEMENT

(1.) This is a miscellaneous second appeal by the judgment-debtor and the only point pressed on its behalf is that the transfer of the decree by the small cause court at Calcutta for execution to the court of the 2nd Munsif at Buxar is not in accordance with Rule 5 of Order 21 read with Section 40 of the Code of Civil Procedure, hereinafter referred to as the Code. In this particular case, it seems the small cause court at Calcutta, which had passed the decree, sent it directly for execution to the court of 2nd Munsif at Buxar and did not send it through the district Judge of Shahabud, as required by Order 21 Rule 5 of the Code. Both the courts below have rejected this contention put forward on behalf or the appellant, and, in my opinion, they are right in the view of law taken by them.

(2.) Section 8 of the Code provides-

(3.) In the result, the appeal fails and is dismissed with costs.