SREEPADA BRAHMAYYA PANTULU Vs. PARASURAMAYYA

JUDGEMENT

(1.) THE application of 20 April 1898 was made under Section 232, Civil Procedure Code, in accordance with law and was made to the proper court. THE applicant was the only person who could have applied for execution at that time, and the fact that the decree was afterwards reversed could not affect the legality of his application, or whatever legal effect it had in saving the bar by limitation.

(2.) THE appeal is dismissed with costs.