(1.) In this appeal the question is whether an application for execution is barred by limitation.
(2.) It appears that the respondent brought a suit on a hand-note against two persons, defendant No. 1, the father, and defendant No. 2, the son. His suit as against No. 1 was dismissed with costs, and as against defendant No. 2 was decreed with costs. This was on the 30th September 1912.
(3.) Against the order dismissing the suit against defendant No. 1 plaintiff appealed. Defendant No. 2 was no party to that appeal and did not himself appeal against the decree that was made against him. The plaintiff s appeal against defendant No. 1 was dismissed on the 23rd May 1914.