1. The Rule must be made absolute and the case sent back for trial on its merits, The plaintiff alleged that he had made a payment of Rs. 300 to his pleader who had paid the amount to the judgment-creditor. As it was not certified under Order XXI, Rule 2, the Court executing the decree could take no cognizance of that payment, but if the creditor by taking out a Darkhast recovered the amount over again that would not bar the judgment-debtor from seeking to recover the amount which r. he had paid to his creditor without its being certified. Costs will abide the result.