AI Structured Summary
Not yet generated for this judgment
Judgment
3 paragraphs · 66 words
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.