AIR 1928 CALCUTTA 753(2)

Calcutta High Court

Hon'ble Judge(s): B. B. Ghose, Basu , JJ

Civil P.C. (5 of 1908) , S.47— Final decree for partition - Dispute regarding adjustment falls under S.47. Where the commissioner went to deliver possession of certain properties in terms of the final decree for partition, and objection was put forth by one of the parties that there was an adjustment of the decree in contravention of the final decree. Held : that a dispute with regard to adjustment of the decree with regard to possession is a dispute under S. 47 and it must be decided by the executing Court whether there was such an adjustment or not.