DHARMAJI AND OTHERS Vs. PARVATEWWA AND OTHERS

JUDGEMENT

(1.) An order passed under Order 17 Rule 2 of the Code of Civil Procedure is a discretionary order ant the reasons recorded by the Court for refusing adjournment are substantial and good reason; for refusing adjournment. Merely because after refusing adjournment he has directed that execution proceedings may proceed by issue delivery warrant, it cannot be said that he had committed any error of jurisdiction. Revision petition is mis-conceived.

(2.) It is dismissed.

(3.) When this order was dictated, Sri Gachchinamath, learned counsel for the revision petitioner submitted that the Court has directed delivery of entire extent of 24 acres of land. No evidence of that is to be found in the order. The decree-holder is entitled to possession of that much of land, which has been decreed and nothing more.