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citation codes
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  • Section 232 of the Code of Civil Procedure (XIV of 1882)
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Cites
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Citation Codes
Equivalent Citations
citation codes
Judges
Acts
  • Section 232 of the Code of Civil Procedure (XIV of 1882)

    Javermal Hirachand v. Umaji Hayabati

    1. The transferee of a decree is not entitled to have execution as of right like the original decree-holder; but Section 232 of the Code of Civil Procedure (XIV of 1882) provides that, if the transfer be by assignment in writing, the transferee may apply for execution, and it provides what course under such circumstances may be taken.

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    Javermal Hirachand v. Umaji Hayabati
    (Nov 28, 1884)