GANI KHAN Vs. NARAIN SINGH

JUDGEMENT

(1.) THIS is a second appeal by the decree-holders against an appellate order of the District Judge Bikaner passed in execution proceedings.

(2.) NARAIN Singh judgment-debtor is an ex-Jagirdar. The decree-holders obtained a decree for Rs. 11,055/10/- against him on 22. 5. 44. The debt to which this decree related was a secured one. After the passing of the Rajasthan Jagirdars' Debt Reduction Act No. 9 of 1957, which came into force on 12. 2. 57, the Jagirdar became entitled to receive interim compensation for the jagir lands and interim rehabilitation grant amounting to Rs. 2,444/ -. This was got attached by the decree holders in execution of their decree before 10. 5. 58. On 10. 1. 59 the balance of the decretal amount was reduced by the executing court under sec. 4 of the Debt Reduction Act to a sum of Rs. 5,204/8/ -. The executing court passed an order for the payment of the whole of the attached amount namely Rs. 2,444/- to the decree-holders in execution of their decree.