HON BLE NAWAB BAHADUR OF MURSHIDABAD, SIR SYED WASIF ALI MEERZA, K C S I K C V O Vs. KHANDKAR MOHAMAD HOSSAIN

JUDGEMENT

(1.) In this case the decree-holder landlord, in execution of what was found to be a money- decree, sought to put to sale the right, title and interest of the. judgment-debtor in a certain non-transferable occupancy holding.

(2.) The judgment-debtor objected on the ground that the interest could not be sold without his consent. The Munsif rejected the objection.

(3.) The judgment-debtor thereupon appealed to the District Judge, who reversed the order of the Munsif.