Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 6]

Madras High Court

Ramachandra Aiyar vs Subramania Chettiar And Anr. on 10 November, 1903

Equivalent citations: (1904)14MLJ393

JUDGMENT
 

Bhashyam Aiyangar, J.
 

1. There is no provision of law which requires the Court to recognize the validity of the transfer of a decree before the transferee can apply under Section 232, C.P.C., to exe-cute the decree. The only application which a transferee who, according to the definition of the term decree-holder is himself a decree-holder, can make is an application under Section 232, C.P.C., for execution of the decree and he cannot make an application to the Court merely for recognizing him as transferee of the decree. The revision petitions are dismissed with costs.