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Judgment
The question is whether an unenfranchised inam can be attached and sold in execution of a decree of a Civil Court. We think it can. The
question must be settled by reference to Act XXIII of 1871 which consolidates the law relating to Pensions and Grants by Government of money
or land-revenue. Now while Section 4 of the Act prevents a Civil Court from entertaining a suit relating to a pension or grant of money or land-
revenue it has been thought necessary in Section 11 to state that certain pensions are not liable to attachment by the Civil Courts. The omission or
grants of money of land-revenue is significant and shows clearly that under Act XXIII of 1871 such grants are not exempt from attachment.
This appeal is dismissed with costs.