- (1.) THIS is an appeal by the judgment-debtor. It arises out of the dismissal of certain objections filed by the appellant.
(2.) IT appears that a decree for Rs. 1486/-was passed on 7-10-1936, in favour of Suraj Prasad singh, father of the respondents, against the appellant, Haji Khairullah. It was passed by the court of the Additional Munsif. That Court appears to have been abolished soon after, namely, on 3-1-1937. It was, however, again revived after sometime and was in existence at the time when the first application for execution was made on 7-10-1939. That application was made to the Court of the Additional Munsif. Eventually, the application was dismissed for want of prosecution on 18-10-1939.
(3.) THE next application for execution was made on 19-2-1943, which was dismissed on 30-3-1943. A third application for execution was made on 5-4-1943. It was dismissed on 25-5-1943. A fourth application for execution was made on 11-5-1946, and it was dismissed on 18-7-1946.;