UMESH CHANDRA ROY Vs. AKRUR CHANDRA SIKDAR

JUDGEMENT

(1.) This appeal arises out of execution proceedings.

(2.) It appears that on the 23rd December, 1908, a decree for a sum of Rs. 6,473 was made ex parte against three brothers, Dadhiram, Umesh and Ganesh.

(3.) On the 2nd July, 1912, defendant No 3, Ganesh, applied for an order to set aside the ex parte decree. On the 8th of February, 1913, the Court made an order in these terms: "Application for rehearing being granted, the ex parte decree is set aside against the applicant Ganesh Chandra Roy."