RATAN DEVI MOONDARA Vs. JAWARMAL SULTANMAL

JUDGEMENT

(1.) THIS is a plaintiff's appeal against a decree of District Judge, Bikaner, dismissing her suit under Order 21, Rule 63, Civil P. C. for a declaration that a building which was got attached by firm Jawarmal Sultanmal of Barmer in execution of their decree against Shri Vijay Trading Company, Bikaner, belongs to her and was in her possession and was not liable to be attached and sold in execution of that decree.

(2.) THE facts are these--Firm Jawarmal Sultanmal of Barmer filed a suit against the firm Shri Vijay Trading Company. Bikaner, and its partners Bajranglal and shivkishan of Bikaner, on 4-1-1961 in the Court of District Judge, Balotra.

(3.) DURING the pendency of this suit Bajranglal executed the sale deed of the present building which belongs to him, on 21-4-1961 in favour of his wife Smt. Ratan Devi who is the plaintiff in the present suit.