AIR 1926 BOMBAY 242 ::1926 (28) Bom LR 237 ::1926 (93) Ind Cas 852

Bombay High Court

Hon'ble Judge(s): Mirza , J

Civil P.C. (5 of 1908) , S.73— - Money paid under O.21, R.43, is assets and liable to be rateably distributed. Money paid by a judgment-debtor under a warrant of attachment of his moveable property under O.21, R.43, are assets held by the Court, and are liable to be rateably distributed among all persons who have applied to the Court far execution before the receipt of such assets: 36 Bom. 156, Dissented.