RAMASWAMI AIYAR Vs. ABDUL AZIZ SAIB

JUDGEMENT

(1.) We think that we ought to follow the considered decision in Sultan Sahib Marakayar v. Chidambaram Chettiar 1 Ind. Cas. 998; 32 M. 136; 19 M.L.J. 224; 4 M.L.T. 350, which held that an application for possession by a decree-holder- purchaser is not an application to execute the decree. Article 182 of the Limitation Act, therefore, cannot apply and the question of the saving of limitation by steps taken in aid of execution does not arise in respect of such applications. Further, Article 180 of the new Limitation Act expressly applies to such an application and no other Article could, therefore, be applied.

(2.) Applying Article 180 the present application, made 6 years after the Court- auction-sale had become absolute, was rightly dismissed by the lower Court as barred.

(3.) The appeal is dismissed with costs.