ANTONY Vs. EAPPEN

JUDGEMENT

(1.) The question referred for decision by a Division Bench in this case is whether the period allowed for depositing the printing charges on an application for copy of the judgment should be excluded in the computation of the period of limitation for an appeal under Art.156 of the Limitation Act.

(2.) Under Art.156 of the Limitation Act the period allowed for the institution of an appeal to the High Court is 90 days from the date of decree or order appealed from. But, S.12 of the Act provides (inter alia) as follows:

(3.) The contention in this case relates to the scope of the expression the time requisite for obtaining a copy of the judgment.