S R NANJUNDA CHETTIAR Vs. NALLAKARUPPAN CHETTIAR

JUDGEMENT

(1.) Petitioner seeks to revise the order of the Subordinate Judge of Coimbatore in E.A. No. 834 of 1925.

(2.) The petitioner obtained a money-decree against one M.S. Pandaram, and in execution sold on 14 October, 1925, three mortgage debts, drawing the money on 15 October, 1925.

(3.) The respondent had obtained a decree against the same person in the Court of the District Munsif of Coimbatore. Its transfer for execution to the Court of the Subordinate Judge was ordered on 12 October, 1925. On 14 October, 1925, the respondent filed his execution application. On 15 October, 1925, the records were received from the District Munsif. The question for determination is whether the respondent's application of 14 October, 1925 was an application to the Court for the execution of decree for the payment of money as contemplated by Section 73, Civil Procedure Code.