GOPISETTI NARAYANASWAMI NAIDU GARU, RECEIVER OF NIDADAVOLE AND MEDUR ESTATES Vs. MUTHYALA VENKATRATNAM; CHINNA SILARU SAHIB; MUHAMMAD AJEEM SAHIB

JUDGEMENT

(1.) IT has been held by this Court in Narayanaswami Naidu v. Gantayya 32 Ind. Cas. 691; (1915) M.W.N. 865 and Ramanadan Chetti v. Periatambi Shervai 6 M. 250 that an execution petition returned for amendment but not re-presented, is an application which will give a fresh starting point for limitation. The present execution petition is, therefore, not barred by limitation and must be restored to file and disposed of in accordance with law.