SOMABHAI HIRACHAND Vs. WADILAL PREMCHAND

JUDGEMENT

(1.) In this case we think the rule must be made absolute.

(2.) It appears that on the 6 August 1906 the defendant applied for a review.

(3.) At that time he did not deposit in Court the amount due from him under the decree, nor did he give security to the satisfaction of the Court for the due performance of the decree or com pliance with the judgment.