1. This Rule was issued against an order allowing an application under O. 21, R. 10 of the CPC. It appears that this application was made in consequence of an order giving the petitioner the decree-holder symbolical possession of the land in suit.
2. The applicants under O. 21, R. 100 were not the judgment-debtors but holding under the judgment-debtors or some one else and they were not dispossessed by the decree-holder. O. 21, R. 100 only applies where there is actual dispossession and a person whether holding under a judgment-debtor or any one else is not entitled to apply under this rule in a case where there has been only symbolical delivery of possession. This Rule is made absolute, the order of the Court below is set aside and the application under O. 21, R. 100 is rejected. The petitioner will get his costs in the Court below as well as in this Court-hearing-fee one gold mohur in this Court.
K.N/R.K
3. Rule made absolute.