Din Dayal (Decree-Holder) v. Patrakhan (Judgment-Debtor).

Sir John Edge, C.J and Knox, Blair, Banerji and Aikman, JJ.:— This is an appeal from the order of a Subordinate Judge passed in an appeal from an order of a Munsif on an objection filed to an application for execution of a decree. The suit was one of the nature cognizable by a Court of Small Causes, and the value of the subject-matter did not exceed Rs. 500. It has been held by this Court in Harakh v. Ram Sarup that s. 586 of the Code of Civil Procedure bars such an appeal in such a case. The same view of the law was taken by the Calcutta Court in Sri Bullov Bhattacharji v. Baburam Chattopadhya and by the Madras Court in Aithala v. Subbanna. We accordingly dismiss this appeal with costs.

Appeal dismissed.