GHISU LAL AGARWALLA Vs. TODERMALL AGARWALLA

JUDGEMENT

(1.) This Rule raises a question under Section 73 of the Civil Procedure Code.

(2.) On the 7 August 1920 the petitioner filed an application for the execution of a decree for money which he had obtained against Hazarimul Toddi, the opposite party No. 3, referred to hereafter as the judgment-debtor.

(3.) Meanwhile, in another suit brought against the judgment-debtor by the opposite party Nos. 1 and 2, certain property belonging to him had, under Order XXXVIII, been attached before judgment and then released on the petitioner furnishing security for the sum of Rs. 250, representing the amount of the claim in the suit and costs. Two persons stood as sureties for the judgment-debtor for the payment of that amount.