- (1.) With the passage of time, it appears that this appeal has become infructuous.
(2.) The appellant had obtained a decree for Rs. 2,28,000/- with costs and mesne profits against respondent no. 3. On an application for execution being filed, the executing court in April, 1964 ordered attachment of 3,220 tonnes of manganese ore which was stated to be belonging to respondent no. 3.
(3.) It seems that there was some agreement entered into by respondent no. 3 with respondent no. 2 and respondent no. 1 relating to the manganese ore. As a result thereof, respondent no. 1 filed objections before the executing court claiming ownership for the said manganese ore. During the pendency of these objections, under orders of the executing court, the manganese ore was handed over to respondent no. 1 on bond being furnished by respondent no. 2 on behalf of respondent no. 1. This bond was furnished on 2nd may,1964.;