RAMGOPAL RAGHUNATH DAS BHANGDE Vs. RAMCHANDRA KRISHNARAO SINGRU

JUDGEMENT

(1.) THE question for decision in this appeal is whether the civil Court had jurisdiction to execute the order for costs passed by the Debt Relief Court, Hinganghat, on 22nd July 1943.

(2.) THE first Court held that it had power to execute the order. A contrary view was taken in appeal by the Additional District Judge in Civil Appeal No. 2-B of 1948.

(3.) THE order was set aside on review by the Debt Relief Court on 4th January 1945. This order was set aside by the District Judge, Wardha, on 31st March 1945 in Debt Relief Revenue case No. 1 of 1945. The learned District Judge restored the order dated 22nd July 1943 dismissing the application of the debtor.