P. Sathasivam, J. - (1.) Leave granted.
(2.) This appeal is directed against the judgment dated 19.07.2006 passed by the High Court of Jharkhand at Ranchi in C.R. No.65 of 2006 whereby the learned single Judge dismissed the Civil Revision filed by the appellant herein against the order dated 28.06.2006 passed by the Subordinate Judge-I, Bokaro in Execution Case No. 2 of 2001 rejecting the appellants prayer for adjustment of the cross-award under the provisions of Order XXI, Rules 18 and 19 of the Code of Civil Procedure.
(3.) The only question, inter alia, arises in this appeal is whether the provisions of Order XXI, Rules 18 and 19 of the C.P.C. are applicable in case of adjustment of the cross-award as claimed by the appellant herein;