NANDA LAL MARWARI Vs. RAMPAL SINGH

JUDGEMENT

(1.) These appeals arise out of as many applications for execution of decrees which were held by the lower Appellate Court to be barred by limitation. The decree-holder appeals.

(2.) It is first argued on his behalf that limitation is saved by the fact that the execution of his decrees was suspended from the 11th March 1905 to the 31st March 1906 by an order under Section 273 of the old Code of Civil Procedure staying the execution.

(3.) We find it impossible to deal with this contention without knowing precisely what was the order passed in Execution Case No. 52 of 1905 staying the execution and what was the application dated the 16th November 1905 by the decree-holder. Neither this order nor the application is before us and, in their absence, it is impossible for us to dispose of the point. But, in the view that we take of the second point raised by the decree-holder-appellant, it is unnecessary to say more on this matter.