GIRDHARI SINGH Vs. BHUPAL SINGH

JUDGEMENT

(1.) This second appeal arises out of a pre-emption suit. The question before us is whether the lower Appellate Court had a right to extend the time for payment into Court of the preemption-money.

(2.) It appears that the appellants were given a decree for pre-emption by which they were required to pay a sum of Rs. 800 into Court within a period of thirty days from the gate of the first Court's decree. That decree was passed three days before the Courts closed for the long vacation, so that we have it that the plaintiffs had really only a period of three days to deposit the money.

(3.) An application was made after the vacation for the reception of the money by the Court. The application was declined on the ground that the Court had no authority to extend the time.