AI Structured Summary
Not yet generated for this judgment
Judgment
4 paragraphs · 86 words
1.
The only question is, whether a decree holder can plead his application for copy of decree as an application to the Court ""to take some step-in-
aid of execution."" We agree with the District Judge that it cannot be so treated. There is no necessary connection between obtaining a copy and
utilising it for the purpose of execution, and we do not think that it can be said that the Court in granting the copy takes any step-in aid of
execution. This appeal is dismissed