CHUNNILAL BALAJI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THIS is a second appeal from the judgment and decree of the District Judge khandwa The question is whether this appeal was filed within the prescribed limitation.

(2.) MATERIAL dates are these: 6-10-1964 Date of judgment. 9-10-1964 Date of signing the decree 24-3-1965 This appeal was filed. Thus the appeal was filed on the 169th day of the judgment

(3.) AS regards the time spent in obtaining the copies of the judgment and decree, the material dates are 12-10-1964 application made. 28-12-1964 copies supplied (That was also the date on which the applicant was directed to appear for obtaining copies)Thus, the time spent in obtaining copies is 78 days Excluding this time from computation, the appeal was filed on the 91st day so that it is barred by one day.