VELU PILLAY Vs. APPASAWMI PANDARAM

JUDGEMENT

(1.) THE award was made on the 27 September 1909, and the decree was passed on the 29 September 1909. Under Rule 16 of Schedule II of the Civil P. C., the Court is empowered to pass the decree after the time for making an application to set aside the award has expired. A period of ten days is allowed for this purpose by Art. 158 of the Limitation Act of 1906 whereas the Court allowed only two. THE decree is set aside and the case remanded for disposal according to law. Costs will abide the result.