JYOTESWAR BANERJEE Vs. SURENDRA NATH GHOSE

JUDGEMENT

(1.) This is an application by a decree-holder that orders passed by the Court of Small Causes at Calcutta on March 6 and 11, 1935, should be set aside, and that Court directed to execute a rent decree which had been made on June 20, 1932, by the Court of the Second Munsif of Jessore.

(2.) On July 20, 1934, there was an application for execution, and a notice was issued on the judgment-debtor under Order XXI, Rule 22, of the Civil P. C.. That notice was served on September 10, and thereafter the decree was transmitted to the Court of Small Causes at Calcutta for execution.

(3.) On January 25, 1935, an application was made for attachment, and on January 28. certain movables were attached by the Registrar of the Calcutta Small Cause Court.