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Judgment
5 paragraphs · 100 words
1.
The first point taken is that the District Munsif failed to deal with the allegation that the entry into petitioner''s house by certain persons named
did not comply with the provisions of Section 62, Civil Procedure Code. A sufficient answer is that the allegation was in any case useless, since the
person executing the process, the amin is, it is admitted, not one of those persons.
2.
We think that the lower Courts correctly interpreted Section 60, Civil Procedure Code. The other ground argued, therefore, fails also.
3.
The second appeal and the civil revision petition are, therefore, dismissed.