WAMAN HARI DESHPANDE Vs. HARI VITHAL PARULEKAR

JUDGEMENT

(1.) The plaintiff herein (Hari Vithal) applied for execution of a decree against the surety (Waman Hari) of the judgment-debtor (Anpurnabai) and the surety of the surety (one Balaji).

(2.) The following is a concise statement of the proceedings herein.

(3.) 6 September 1892. Decree for plaintiff in Suit No. 331 of 1890 in Subordinate Court of Islampur against Anpurnabai wife of Balaji Suryaji.