TIMMASETTI SANJIVAPPA Vs. PINNU VENKATANARAPPA

JUDGEMENT

(1.) I am satisfied in this case that the learned District Munsif, dismissed the application of the defendants objecting to the award on the ground that it was barred by the law of limitation without any reference even to the actual article of the Limitation Act applicable or the wording of it. This is what he states: The award was submitted on 8--12--1924 and this application is made to-day

(2.) and then, because the application to set aside the award was made on grounds of corruption, misconduct, etc., he comes to the conclusion that the application must be made within ten days after the award is submitted, to the Court under Art. 158 of the Limitation Act, and says: This petition comes in too late and so is dismissed." The present Art. 158 of the Limitation Act is in these terms: Under the Civil P. C., 1908, to set aside an award, ten days,.

(3.) and in the third column it is provided that the ten days should be computed from when the award is filed in Court and notice of the filing has been given to the parties. The former Art. 158 is: Under the Civil P. C., 1908, to set aside an award, ten days, from, when the award is submitted to the Court.