KRISHNA AIYAR Vs. MUTHUSAMI AIYAR

JUDGEMENT

(1.) THE application lniving been made within one yeai1 after the passing of the decree, no notice of the application for an order absolute for sale is necessary. Section 89 of the Transfer of Property Act does not require any notice to be given. We may add that the appellant does not show that he was in any way prejudiced by the want of such notice.

(2.) WE dismiss the appeal with costs.