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Judgment
4 paragraphs · 86 words
1.
The first question argued in this appeal is that an enquiry ought to have been made whether the judgment debtor had notice of the attachment or
not; but no such question was raised before the lower court. The next question that is argued is that Order xx1, Rule 53, Clause (6), does not
apply to cases where the attachment was made. We do not find any sufficient reason for excluding from the operation of this rule cases of
attachment before judgment. The appeal is dismissed.