V.D.Bhargava, J. - (1.) This is a judgment debtor's appeal in execution of decree. The respondent brought a decree against one C. Rule Mujtaba, who has died and his sons and other heirs have been brought on record. The respondent made the following executions: 1. The first execution application was filed on 2-2-51 in the court of the Civil Judge, Lucknow who had passed the decree. It was transferred to the court of the Sub-Judge, Ambala and decided on 14-2-51.
(2.) The second execution application was filed on 14-2-51 in the court of the Sub-Judge, Ambala and decided on 30-4-51.
(3.) The third execution application was filed on 6-2-54 in the court of the Civil Judge at Lucknow. It was transferred to the court o the Sub-Judge, Ambala and decided on 1-10-54.;