KAMINI KUMAR SAHA CHAUDHURY Vs. ABDUL RAHIM

JUDGEMENT

(1.) This appeal arises out of an application for execution of a decree. The judgment-debtor objected to, the execution on the ground that the decree had been satisfied, and the Courts below have given effect to that objection.

(2.) The decree holder has appealed to this Court and it has been contended on his behalf that the satisfaction or adjustment of the decree had not been certified to the Court as aid down by law.

(3.) It appears that a petition was put in on behalf of the agent of the decree holder in another execution case certifying satisfaction of the decree in that case, and it was recited in that petition that nothing further remained due to the decree holder on account of any other decree.