1. The facts of the case out of which this appeal arises are stated clearly and succinctly in the order of second Additional District Judge. The appellant has obtained a decree under Order 34 rule 5 by which he is at liberty to bring to sale the decretal right of Musammat Umtan Nissa in a money decree for dower due to her against a third party in satisfaction of the amount due on a Mortgage executed by the lady in favour of the appellant. Under this mortgage the lady, transferred to him rights as a decree-holder. He has not yet executed his decree, and the decretal right of the lady has not so far been sold to any one. He maintains that he is entitled to execute the decree for dower against the third party without taking further steps in the matter. The point for decision is whether the decree for dower has been transferred to him by an assignment in writing or by operation of law. We are of opinion, that so far it has not been transferred to anybody by assignment in writing or by operation of law within the meaning of the words in Order 21 Rule 19. There is considerable distinction between the transfer of rights as a decree-holder by mortgage and a transfer by assignment in writing or by operation of law of the decree itself. In these circumstances, we can only read the words “transfer by assignment in writing or by operation of law” in Older 21 Rule 16 to mean a transfer of all the transferor's interests in the decree. Unless the interests of the transferor in the decree are exhausted there is not, in our opinion, such a transfer as Order 21 Rule 16 contemplates.
2. For the above reasons we dismiss this appeal with costs including in this court fees on the higher scale.