KALIPADA SINGHA ROY Vs. DANDY SWAMI HRISHIKESH ASRAM
LAWS(CAL)-1959-9-14
HIGH COURT OF CALCUTTA
Decided on September 21,1959

KALIPADA SINGHA ROY Appellant
VERSUS
DANDY SWAMI HRISHIKESH ASRAM Respondents




JUDGEMENT

Banerjee, J. - (1.)This appeal is directed against an appellate order reversing the order, passed by a learned Munsif, on an objection, under Section 47 of the Code of Civil Procedure, taken by a judgment-debtor to the execution of a rent decree.
(2.)The decree-holder respondent obtained a rent decree against the judgment-debtor appellant for a sum of Rs. 128/-. The decree was dated January 31, 1949.
(3.)The decree was put to execution in Rent Execution Case No. 378 of 1951. The case was struck off for default, on November 6, 1951.


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