JAGANNATH PRASAD Vs. MTJAMUNA BAI

JUDGEMENT

(1.) This is an appeal by the decree-holder from an order passed by the execution Court allowing the objection of Mt. Jamuna Bai.

(2.) A preliminary objection is taken that no appeal lies from this order as she was not a judgment-debtor.

(3.) Hazari Lai was the plaintiff's debtor and after his death the plaintiff filed a suit against his daughter's son Achheylal alleging that ho was the sole legatee of the deceased under a will executed by him. He did not implead his daughter Mt. Jamuna Bai or any other relation. A money decree was obtained against the assets of the deceased Hazari Lai which, if any, may be in the hands of Achhey Lai.