DENO BUNDHU NUNDY Vs. HARI MATI DASSEE

JUDGEMENT

(1.) You have to satisfy the Court that the operation of Section 244 is controlled by Section 258. If your (sic) contention is correct then the position of a judgment-debtor, who (sic) has neglected to enter satisfaction under Section 258, is better than (sic) that of any other person.

(2.) That section does not preclude any Court from granting; equitable relief if, as a matter of fact, the decree has been satisfied. I rely upon the judgment of Banerji J. in the case cited by me. The decision of Pigot J. also involves the admission that the Court other than the executing Court could give relief.

(3.) Hill, J.