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Judgment
In this case the decree was transferred to the appellant on the 21st February 1908 and on the 24th February 1908, the appellant applied for
execution in the District Court. On the 14th March 1908, the decree was attached by the District Munsif under the second paragraph of Section
273, Civil Procedure Code, Act XIV of 1882, and a notice of attachment was sent to the District Court requesting that Court to abstain from
executing the decree until the notice was cancelled by the District Munsif. On the 27th March 1908, the execution application came on for orders
and was rejected on the ground that the decree could not be executed owing to the attachment thereof by the District Munsif. We think this order
was right. The terms of the second paragraph of Section 273, Civil Procedure Code, Act XIV of 1882, are imperative, and the District Court had
no alternative, but to stay execution and refuse to grant the appellant''s application. We have been referred to the judgment in appeal against Order
No. 222 of 1907. In that case no question under the second paragraph of Section 273, Civil Procedure Code, Act XIV of 1882, was raised in the
argument, nor, so far as we have been able to ascertain from the papers, could any such question have been raised. The appellant''s remedy was to
prefer a claim in the District Munsif''s Court. This appeal fails and is dismissed with costs.