TAMIZ-UN-NISSA BIBI Vs. NAJJU KHAN

JUDGEMENT

(1.) THIS is a judgment-debtors appeal and the sole question is whether the decree-holders application of the 18th of July, 1913, is an application made to a proper court to take a step in aid of execution. That application was an application to the court to reject certain objections which had been filed against the execution of the decree so as to enable the execution to proceed. It was in our opinion an application made to the proper court, and it was an application asking that court, to take a step which was very necessary for the execution of the decree. The appeal fails an is dismissed with costs.