R T KESAVULOO Vs. OFFICIAL RECEIVER

JUDGEMENT

(1.) This is an appeal from an order allowing execution. The execution petition with which we are concerned, was filed on 15 January, 1934. The question is whether or not it was barred by limitation. The judgment-debtor attacks the view of the lower Court that it was filed in time.

(2.) The decree was passed on 24 January, 1922 and nine execution petitions preceded the present petition. The petitions and the orders made thereon are given below:

(3.) The present application (the tenth) was, as already stated, filed on 15 January, 1934.