AI Structured Summary
Not yet generated for this judgment
Judgment
4 paragraphs · 91 words
Bhashyam Aiyangar, J.—There is no provision of law which requires the Court to recognize the validity of the transfer of a decree before the
transferee can apply u/s 232, C.P.C., to exe-cute the decree. The only application which a transferee who, according to the definition of the term
decree-holder is himself a decree-holder, can make is an application u/s 232, C.P.C., for execution of the decree and he cannot make an
application to the Court merely for recognizing him as transferee of the decree. The revision petitions are dismissed with costs.