AMIR CHAND Vs. BUKSHI SHEO PERSHAD SINGH

JUDGEMENT

(1.) This is an appeal from an order passed by the Subordinate Judge of Arrah in a case relating to the execution of a mortgage--decree. The decree was obtained on the 29 March 1888, and amended on the 11 August 1888.

(2.) The present is the fourth application for execution. It was made on the 25 April 1904. The execution of the decree is resisted by the successors in interest of Fakir Chand, a puisne mortgagee, who was made a party in the suit, in which the mortgagee Ram Newaz obtained his decree.

(3.) Execution is sought for against four properties, viz.--(1) Amrai Bikrampore, (2) Chamarpore, (3) Baruha No. 1273, and (4) Ekrasi and three other villages.