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Judgment
We think that the Judge has misunderstood the scope of Section 315. of the Code of Civil Procedure.
The fact that the purchase-money was handed over to the Small Cause Court under an attachment issued by that Court makes no difference.
The person who paid the purchase-money is entitled u/s 315 to recover the same by way of execution from the person who has actually received
it. The fact that the Small Cause Court was the medium through which the money reached the hands of the party proceeded against, cannot affect
the rights or liabilities of the parties u/s 315.
We must, therefore, set aside the order of the Judge and direct that the petition be restored to his file and disposed of according to law. The
petitioner must have his costs in both Courts.