B KASHI NATH Vs. GAURI SHANKAR

JUDGEMENT

(1.) This is an application under Clause 5 of the Limitation Act for condoning the delay of 4 days in filing art application for review of judgment.

(2.) The judgment was delivered by a Bench of this Court on February 12, 1932. The applicant applied for a copy of the judgment on the same date. The copy was ready on February 26, 1932 and delivery of the copy was actually taken on March 4, 1932. The period of limitation for filing an application for review of judgment would ordinarily have expired on May 11, 1932. The applicant did not make this application until May 30, 1932.

(3.) The first question is whether the applicant is entitled under Section 12, Sub- section (2) of the Limitation Act to exclude time requisite for obtaining a copy of the judgment in question.