Louis P Russell, A C J - (1.)This is an application by the decree-holder under Section 622 of the Code for this Court to exercise the jurisdiction conferred thereby.
(2.)The decree-holder got his decree and was resisted, he says, by a person other the judgment-debtor and accordingly an application was made to the Subordinate Judge under Section 331. He, however was mated to go in to the question.
(3.)The point that now arises before us is whether an appeal lies from that order or not for, if an appeal lies, then I apprehend this application under Section 622 would be incorrect.