- Execution should not be delayed till the period of appeal has passed, or while an appeal is pending. All applications to stay execution pending appeal should strenuously resisted unless and until good and sufficient security has been given. Delay for an appeal is often fatal to the recovery of the sum decreed and many judgement-debtors resort to an appeal simply to gain time to alienate their property. If the decree be reversed in appeal. Government is always in a position to refund the money.
