SUBRAMANIA AIYAR Vs. POOPPARAM LALA

JUDGEMENT

(1.) THE Court gave judgment in a suit in accordance with an award filed. THE plaintiff had put in an application to set it aside, which was on the face of it out of time. THE Court s attention was not drawn to any application for copy which would have constituted time requisite" within the meaning of Section 12 (4) of the Limitation Act. He, therefore, computed the time as appeared on the record. It is urged that there was such an application and the time should have been excluded. That is the plaintiff s own fault and the Munsifs decision cannot be interfered with under Section 115 of the code of Civil Procedure.

(2.) THE petition is dismissed with costs.