PURSHOTAM MURLIDHAR Vs. SITARAM BALKRISHNA

JUDGEMENT

(1.) This appeal arises out of proceedings in execution of a decree.

(2.) The only point for our consideration is whether the Judge has committed an error in his treatment of the contention advanced on the part of the judgment- debtor that he was an agriculturist.

(3.) The learned Judge did not permit the judgment-debtor to adduce all the evidence he desired in support of this contention, but he thought the judgment- debtor's own statement showed conclusively that he was not an agriculturist. He relied in particular on that part of Section 2 of the Dekkhan Agriculturists Relief Act which enacts that an assignee of Government assessment is not as such an agriculturist within this section.