RAMPRASAD Vs. HARIDAS

JUDGEMENT

(1.) IN this case the respondent obtained a decree in the Bombay Small Cause Court on the 21st January 1918, and the first application for execution was filed on 30-6-20. In the column " Belief asked for " it is stated : The issue of a renewed judgment notice with order for the service of the same on defendant by registered post at Damoh, C.P.

(2.) NOTHING seems to have been done beyond this and the case was struck off. A second application was made on 9-3-21, asking for the transfer of the decree from the Bombay Small Cause Court to the Court of the District Judge, Saugor. It was transferred. Then a third application dated 17-1-24 was made in Bombay asking for a renewal of the judgment notice. Nothing seems to have been done. Then an application was put in stating that a compromise had been come to by defendant promising to pay Rs. 100 a month. Then the application dated the 23-2-24, upon, which these proceedings started, was filed, and a certificate granted by the Bombay Court to the Damoh Court.

(3.) THE result is that this appeal fails and is dismissed with costs. Appellants will pay respondent's costs. I fix pleader's fees at Rs. 15.