IN RE: S.J. NATHAN Vs. STATE

JUDGEMENT

(1.) THERE is no doubt whatever that this appeal ought to have been filed in the Court of the Principal Judge of the City Civil Court. It was wrongly filed here though in bona fide error. It will be returned for presentation to the proper Court. The Appellant can file a petition in that Court to excuse the delay in the peculiar circumstances. It is a fit case to excuse the delay. Return the papers at once.