GOVINDAN Vs. CHALDEAN SYRIAN BANK LTD

JUDGEMENT

(1.) There is no merit in this appeal. The prayer was under S.3 of Act 31 of 1958 and that was disallowed. The contention now advanced is that the appellant could have moved under S.22 of the Act to cancel the sale, but for the order now passed. The court was not moved under S.22 of the Act at all, and the pendency of an application under S.3 or an adverse order passed thereon is no valid reason for not moving the court for relief under S.22 of the Act. It only remains, to dismiss this appeal. No costs.