ANRAJ Vs. BIJAIRAJ

JUDGEMENT

(1.) THIS is an execution first appeal by the judgment-debtor Anraj against the order of the District Judge, Pali.

(2.) THE facts, which have led to this appeal, are these:

(3.) DECREE-HOLDER respondents Bijairaj etc. , had filed a suit against Anraj and others for recovery of Rs. 19,151/- This suit was decreed on the 26th of July, 1939, by the District Judge of Nagpur. There was no appeal by the defendants in the suit, and that decree has become final. The decree was put in execution by the decree-holders respondents in October, 1949. Thereupon, an objection was raised by the judgment-debtors that the decree was not capable of execution as it was a nullity. That objection has been dismissed, and the present appeal is against the dismissal of that objection.