Kalagate, J. - (1.)This Revision Petition has been referred to us under the Proviso to Sub-section (2) of Section 8 of the Mysore High Court Act, 1961 by Narayana Pai, J., since it involved a question of public importance.
(2.)The question is whether the debt due to the State of Mysore which hereinafter will be referred to as 'the State' from one A.G. Mabon had a priority over the judgment-debt due to the petitioner from the same judgment-debtor. It arrives in this way.
(3.)The State represented by the Additional Director of Industries and Commerce in Mysore, Bangalore, filed O. S, No. 84 of 1955 in the Court of the Subordinate Judge, Bangalore against the defendant A. G. Mabon to recover Rs. 7,580.59 P. the value of Iron materials supplied to him from his factory and obtained a decree against him.
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