If a District Court directs the decree received by it to be executed by a subordinate Court under Order XXI, Rule 8, the case should be shown in the register of the District Court as disposed of by transfer. The result of each application for execution should be certified in detail under Section 41, Civil Procedure Code, whether there has been satisfaction in whole or in part, no satisfaction at all or a dismissal for default without issue of any process. Form No. 254 on Schedule II of the Civil Judicial Forms in English should be used for the purpose.
