Section 43(2) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)
(2)If the Custodian fails, after due notice, to produce such property at the place named by the Court before the officer deputed for the purpose or to restore it to the person in whose favour restoration is ordered by the Court, or if the property, though so produced or restored, is not in the same condition as it was when it was entrusted to him,-(a)the Custodian shall be liable to pay compensation to the decree-holder, judgment-debtor or any other person who is found to be entitled to the restoration thereof, for any loss or damage caused by his default; and(b)such liability may be enforced-(i)at the instance of the decree-holder, as if the Custodian were a surety under section 145;(ii)at the instance of the judgment-debtor or such other person, on an application in execution; and(c)any order determining such liability shall be appealable as a decree].
