DESIREDDI YELLAMANDER Vs. SEKHAKOLLI CHINNA PITCHAIAH

JUDGEMENT

(1.) BOTH Courts have found that the decree-holder applied for the continuance of the sale in order to secure the attendance of more bidders, and that his application was in aid of execution. Their decisions on this finding in respondent s favour are justified by Troylokya Nath Bose v. Jyoti Prokash Nandi 30 C. 761 : 8 C.W.N. 251." The Courts have always placed a wide construction on the words "step-in-aid of execution" in Article 182, Schedule I, of the Limitation Act and we are not prepared to dissent from this conclusion. The appeal against the appellate order is dismissed with costs.