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Judgment
6 paragraphs · 88 words
1.
It seems to us clear that the debt due by the third party to the judgment-debtor, when paid into Court, was realized within the meaning of the
295th section Pallonji Shapurji Mistry v. Jordan ILR 12 Bom. 400 and was therefore liable to rateable distribution among those who applied
before the payment into Court.
2.
In Manikkam''s case the application was not made till after the payment into Court, and he therefore is not entitled to distribution.
3.
The order must be altered accordingly.
4.
No costs.