Section 73(1) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)
(1)Where assets are held by a Court and more persons than one have before the receipt of such assets, made application to the Court for the execution of decrees for the payment of money passed against the same judgment-debtor and have not obtained satisfaction thereof, the assets, after deducting the costs of realization, shall be rate-ably distributed among all such persons:Provided as follows:-(a)where any property is sold subject to a mortgage or charge, the mortgagee or encumbrancer shall not be entitled to share in any surplus arising from such sale;(b)where any property liable to be sold in execution of a decree is subject to a mortgage or charge, the Court may, with the consent of the mortgagee or Encumbrancer, order that the property be sold free from the mortgage or charge, giving to the mortgagee or encumbrancer the same interest in the proceeds of the sale as he had in the property sold;(c)where any immovable property is sold in execution of a decree ordering its sale for the discharge of an encumbrancer thereon the proceeds of sale shall be appliedfirst, in defraying the expenses of the sale;secondly, in discharging the amount due under the decree;thirdly, in discharging the interest and principal moneys due on subsequent encumbrances (if any); andfourthly, rateably among the holders of decrees for the payment of money against the judgment-debtor, who have, prior to the sale of the property, applied to the Court which passed the decree ordering such sale for execution of such decrees, and have not obtained satisfaction thereof.
