FIRM NARSINGH DAS LADU MAL Vs. TRILOKCHAND PADDIWAL

JUDGEMENT

(1.) This is a decree-holder's appeal against an order of the Senior Civil Judge Ajmer passed in execution proceedings.

(2.) A decree for Rs. 10,600/- was passed in favour of the decree-holder against the Maharaja Kishangarh Mills Ltd. on 13-7-56 by the Senior Civil Judge Kishangarh. The decree-holder filed his first execution application on 10-8-56 in which the decretal amount was shown as Rs. 10,000/-. It was pointed out by the office that the amount was not correctly shown. He was directed to amend the application. He presented an amended application on 4-9-56 on which execution case No. 239/56 was registered. In column No. 10 of the application it was prayed that moveable and immoveable properties of the judgment- debtor may be proceeded against.

(3.) On 31-10-56 on the application of the judgment-debtor three months time was granted to it to bring a stay order from the Supreme Court on furnishing adequate security to the satisfaction of the executing court. Trilok Chand respondent No. 1 filed a surety bond on the same day, which runs as follows: ..(VERNACULAR (TAMIL) MATTER DELETED)..