KAJI INUS KAJI BAPU Vs. KAJI INUS KAJIBA

JUDGEMENT

(1.) We are of opinion that the Courts rightly decided that the applicant was not entitled to a sale, for, we think, that Section 99 of the Transfer of Property Act is a bar.

(2.) But that section is no bar to an attachment.

(3.) We therefore think that the appellant before us is entitled to have the property attached.