SADAGOPA AIYENGAR Vs. SELLAMMAL

JUDGEMENT

(1.) The Subordinate Judge has in effect found that the execution petitioner is a benamidar for Sowri Iyengar who with the money of 1 defendant purchased the decree.

(2.) This finding is sufficient to bring the case within the scope of the 2nd proviso to Rule 16 of Order XXI, Civil Procedure Code.

(3.) The decree was one for the payment of money against first defendant and three others.