NARASIMHAM Vs. MOHAMUD VALIZULLA

JUDGEMENT

(1.) It is objected that this appeal has abated because the 1 respondent (plaintiff) died in June 1903 and his legal representatives were not brought on to the record until August 1904, the time limited by the Limitation Act for bringing on a respondent, being 6 months under Articles 175 C. On the part of the appellant it is contended that this article does not apply to the case of a respondent in second appeal but only to a respondent in first appeal and that the article applicable to second appeals is Art. 178 of the Limitation Act. He contends that Art. 175 C. confines the limitation to cases coming within Sec. 368 or Secs.368 and 582, and does not apply to cases coming within Section 587, Civil Procedure Code, which section alone applies to second appeals. The other side contends that as this application is in fact made under Secs.368 and 582 of the Civil P. C. he is bound by the limitation contained in Art. 175 C. of the Limitation Act.

(2.) Section 587 of the Civil Procedure Code merely makes the provision contained in Chapter XLI of the Civil Procedure Code (of which Section 582 is a part) applicable to second appeals. It lays down no period of limitation as applicable to second appeals, but merely directs that the procedure applicable to first appeals (Chapter XLI) shall, as far as may be, be applied in the case of second appeals.

(3.) Section 582 makes the word "defendants" in Section 368 include a "plaintiff respondent" and therefore makes the procedure to be adopted for bringing in a plaintiff respondent in a first appeal also applicable in a second appeal. It was, therefore, necessary that the application to bring in the plaintiff-respondent should be made under Secs.368 and 582 of the Civil P. C.. It does not cease to be an application under those sections because it is an application that is authorized to be made under them by Section 587.