ADURAM HALDAR Vs. NAKULESWAR RAI CHOWDHURY

JUDGEMENT

(1.) These three appeals are preferred against the order of the District Judge of Khulna reversing the decision of the Munsif of Bagerhat and directing delivery of possession of certain properties to the decree-holder auction-purchaser in three separate proceedings.

(2.) The first question for consideration is whether an appeal lay to the District Judge against the order of the Munsif. It appears that in execution of certain decrees the decree-holder purchased certain properties and on the confirmation of the sale applied for delivery of possession.

(3.) The appellants objected that they were not the judgment-debtors though bearing the same names, that those properties belonged to them and were not included in the certificate of sale.