Madras High Court
Krishniengar vs Sri Viraraghavathathachariar, ... on 13 July, 1915
Equivalent citations: 30IND. CAS.771, AIR 1916 MADRAS 549(1)
JUDGMENT
1. Petitioner holds a decree directing certain trustees to perform a festival. In the petition under disposal he moved the Subordinate Court to issue a direction to the trustees to perform the festival, the time for which was approaching. Neither that Court nor this has any power under the Code to issue such a direction in the circumstances. The appeal against order is dismissed with costs.