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Judgment
5 paragraphs · 124 words
1.
The Courts below were wrong in supposing that the decree was passed in favour of one plaintiff only. On referring to the original decree, we
find it was in favour of the plaintiffs. But any one of the plaintiffs may u/s 231-c of the CPC apply for execution subject to the rights of the other
plaintiffs being protected by order of the Court. None of the other plaintiffs has objected to the execution having been granted to the respondent. It
is not for the judgment-debtors (appellants) to object. If any arrangement has been come to between them and any of the plaintiffs, that
arrangement cannot be recognized by the Court as it has not been duly certified. We dismiss the appeal with costs.