CHANDANA VENKATASUBBAYYA Vs. GADA SESHAYYA

JUDGEMENT

(1.) Appeal against the order of the Court of the Additional Subordinate Judge of Masulipatam in A.S. No. 65 of 1924 (E.P. No. 258 of 1923 on the file! of the Court of the District Munsif of Avanigadda at Masulipatam).

(2.) The decree-holder in O.S. No. 57 of 1918 filed an execution application on 26 June, 1922. The previous application was on 20 January, 1919.

(3.) In order to save the bar of limitation the decree-holder relies upon a payment under Order 21, Rule 56 made on 31 October, 1919, alleging that such payment is tantamount to a payment by the debtor's agent duly authorised in this behalf as contemplated by Section 20 of the Indian Limitation Act.