K T ELLUSAH Vs. RUPPA RANGAYYAN

JUDGEMENT

(1.) As regards the appeal against the order of July 16 the appellant, the party who asked for an order for rateable distribution under Section 295, Civil Procedure Code, was an attaching creditor not of the judgment-debtor in his suit in which the application for rateable distribution was made (Original Suit 52 of 1904) but of the judgment-creditor in that suit. This being so it is not a case where "the Court holds assets for execution of decrees for money against the same judgment-debtor" within the meaning of the section. The application under Section 295 was, therefore, rightly dismissed by the order of the 16 July. The appeal is dismissed with costs.

(2.) As regards the appeal against the order of August 13 an order for the payment out of the whole of the money in Court in Original Suit No. 52 of 1904 to another attaching creditor (Ruppa Rangayyan) the application on which the order appealed against was made was resisted on the ground that the appellant was entitled to rateable distribution. As we have pointed out in our judgment in the other appeal he is not so entitled.

(3.) We decline to consider the point taken in appeal that the appellant was entitled to payment as a prior attaching creditor since it seems clear that this was not the ground. on which he resisted the application in the Lower Court.