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Judgment
On the application of the 4th September 1906, notice was given to the judgment-debtors and after notice, the transfer was held to be valid, the
decree was made absolute, batta was ordered for sale-proclamation and the transferee was given permission to bid. There has been no appeal by
the judgment-debtors.
The respondent is a person who put in a claim u/s 278, Civil Procedure Code, and whose claim was rejected. He was neither a party to the suit
nor the representative of a party, and had no locus standi to put in the petition on which the order now under appeal was passed. We set aside the
orders of the Courts below with costs and direct the District Munsif to proceed with the Execution Application.