Section 42(4) in The Code of Civil Procedure, 1908
(4)Nothing in this section shall be deemed to confer on the Court to which a decree is sent for execution any of the following powers, namely:-(a)power to order execution at the instance of the transferee of the decree;(b)in the case of a decree passed against a firm, power to grant leave to execute such decree against any person, other than such a person as is referred to in clause (b), or clause (c), of sub-rule (1) of rule 50 of Order XXI.]
