MONMOHINEY DASSEE Vs. RADHA KRISTO DASS

JUDGEMENT

(1.) This matter come before me under Secs.278 and 280 of the Civil Procedure Code, viz., the provisions which relate to claims to attached property on the ground that it is not the property of the judgment-debtor.

(2.) A suit was brought by Sreemutty Monmohiney Dassee against Radha Kristo Dass in December 1900 for a sum of Rs. 2,000 alleged to have been lent by her to Radha Kristo Dass.

(3.) The suit was decided substantially ex parte, and in execution of that decree Sreemutty Monmohiney Dassee attached three pieces of Government securities, which form the subject- matter of the claim in the present proceedings.