L.S. Jackson, J.@mdashThe contention in this case is, that the Judge of the lower appellate Court ought not to have allowed the decree-holder to carry on execution, if he had found that the assignment of the decree was a benami transaction, and there is no other circumstance alleged. The mere fact of a decree being assigned to A, for his benefit, although by agreement the name of B was used, will not prevent execution being taken out in the name of the ostensible decree-holder. I think the appeal must be dismissed with costs.
Purna Chandra Roy and Others Vs Abhaya Chandra Roy and Another
Judgement Snapshot
Case Number
Miscellaneous Special Appeal No. 449 of 1869
Judgement Text
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