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Javermal Hirachand v. Umaji Hayabati
Bombay High Court
Nov 28, 1884
Important Paras
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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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