- (1.) This is a judgment-debtor's appeal arising out of execution proceedings.
(2.) The property which was sought to be attached in execution of the decree was the Bhumidhari rights now recorded in the name of the judgment-debtors. Objection was raised by the judgment-debtors in the courts below to the effect that such a right is not liable to attachment and sale in execution of a decree.
(3.) Both the courts below have repelled that objection. The judgment-debtors have accordingly come up to this Court in second appeal.;