SAHADEVAN Vs. SREEDHARAN

JUDGEMENT

(1.) IT is Act 36 of 1963 that governs this matter and this application falling under Article 130(a)of the Schedule to that Act is in time having been made well within 60 days of the date of the decree appealed from. The de­cree appealed from was made after Act 36 of 1963 had come into force and Act 9 of 1908 had been repealed so that there can be no question of the period of limitation prescribed by the latter Act having expired before the commencement of the former;nor was this application instituted before and pending at such commencement.Section 31 of Act 36 of 1963 has therefore no application.