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    Krishniengar (Petitioner). v. Sri Viraraghavathathachariar, Trustee Of Nachiar Kovil Devastanam And Another

    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.

    Appeal dismissed.

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    Krishniengar (Petiti... v. Sri Viraraghavathath...
    (Jul 13, 1915)