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Judgment
4 paragraphs · 87 words
1.
The first question argued in this appeal is that an inquiry 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 XXI, Rule 55, Clause 6, does not
apply to cases where the attachment was made before judgment. We de not find any sufficient reason for excluding from the operation of this rule
cases of attachment before judgment. The appeal is dismissed.