Bachawat, J. - (1.) On 29-6-1953 the respondent Hugh Osbert Sheane Smith obtained a decree in the Small Cause Court Suit No. 1150 of 1953 against Frank Morton Fisk.
(2.) On 12-1-1954 the Court of Small Causes issued a prohibitory order under Order 21, Rule 48, C. P. O. directing the Accountant General, West Bengal, to withhold Rs. 655/9/6 from the salary of the judgment-debtor.
(3.) Shortly thereafter the judgment-debtor paid a sum of Rs. 250/- to the judgment-creditor and only a sum of Rs. 405/9/6 remained dne to the judgment-creditor.;