AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
1 paragraphs · 74 wordsPigot, J.—In this case execution must issue; Section 35 of the Administrator-General''s Act is limited to the express purpose for which it was enacted, and there is nothing in that Act or in the CPC to change the position of the Administrator--General, or to put him in a better position than any ordinary suitor. I must follow the course pursued in the suit of the Alliance Bank v. Hoff; Unrep and execution must issue.