MUBARAK HUSAIN Vs. AHMAD

JUDGEMENT

(1.) Two questions are involved in this reference, The first is, whether the exemptions from attachment and sale in execution of a decree, contained in the proviso to Section 60 of the Code, apply to a mortgagee's decree for sale.

(2.) I have had the advantage of studying the judgments of my two brothers. They fully cover the ground and it is not necessary to do so again. They differ fundamentally, and each judgment appears on the face of it to be unanswerable.

(3.) On the one hand, the section distinctly prohibits the sale of this property in execution of a decree. On the other hand, as Mr. Justice Mukerji's judgment shows, there is much in the section which is inappropriate to a mortgagee's decree for sale.