This is an application by an assignee decree-holder to execute the decree. It is found that the assignment was benami for one of the judgment-debtors. On this finding his application was rightly dismissed under O. XXI, R.
16. The transferee must first prove his right before he can be allowed to execute and it is only then, any question of adjustment by payment arises. See Bayyana Ramayya v. Nidamarthi Krishnamurthi (3 L.W., 185). The appeal against the appellate order is dismissed with costs.