Krishniengar (Petiti... v. Sri Viraraghavathath...

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.