SUNDAR BIBI Vs. LAL RAJENDRA NARAIN SINGH

JUDGEMENT

(1.) This is an appeal by Mt. Sundar Bibi who has obtained a decree against the respondent, Rajendar Narain Singh.

(2.) In execution of this decree she applied for attachment of the interest of the judgment-debtor in certain property comprised in an estate known as the Raja Bazar Estate.

(3.) The case for the decree holder was that the judgment-debtor had a vested interest in this property and she asked that that property be attached and brought to sale in execution.