MAHAMED WARISH SADAGAR Vs. RAHMAN ALI MEAH

JUDGEMENT

(1.) This appeal arises out of a suit for a declaration that the sale held in execution of an order was without juris diction and illegal and for other reliefs.

(2.) It appears that the plaintiff, who is the appellant before us, cited Rahman Ali (the respondent) as a witness in another suit, and the Court directed the plaintiff to pay him Rs. 15 as his expenses. Rahman Ali executed that order and in execution put up certain immoveable property of the plaintiff to sale and the property was purchased by the defendant No. 2.

(3.) The Courts below overruled the contention of the plaintiff that the sale of the immoveable property was illegal land the plaintiff Has appealed to this Court.