DANDAYUTHA PANI DEVASTHANAM Vs. MUTHAYANSWAMI CHETTI

JUDGEMENT

(1.) Petitioner is a davasthanam, and respondent is a Chetti. The devasthanam attached its judgment-debtor's property in execution of a decree in the District Court, Madura, in November 1924.

(2.) The Chetti had attached the same property, and brought it to sale in execution of a decree in the Sub-Court, Dindigul. Out of the sale proceeds he satisfied his decree.

(3.) The davasthanam petitioned the District Judge to order restitution of the amount taken by the Chetti in order that there might be rateable distribution. The District Judge held that he had no jurisdiction to pass such an order and hence this petition.