KOCHUPOLO Vs. ITTIKURIYA

JUDGEMENT

(1.) The only question arising in this Second Appeal is whether the execution petition presented on 9-11-1122 is barred by the 12 years' rule provided for in S.48 of the Code of Civil Procedure, the decree having been passed on 22-10-1110 and the execution petition filed beyond 17 days after the 12 years. The decree holder relied upon the Cochin Proclamation IX of 1116 which, by clause 2, provided that:-

(2.) The Second Appeal is therefore dismissed with costs.