KARSONDAS DHARAMSEY Vs. GANGABAI

JUDGEMENT

(1.) This is an application for leave to appeal to the Privy Council from an order of the High Court refusing to admit an appeal after the period of limitation prescribed therefor by the Limitation Act.

(2.) The ground for this refusal was that the appellant had failed to satisfy the Court that he had sufficient cause for not presenting the appeal within the period of limitation. The decree from which it was then desired to appeal was one passed by a single Judge in the exercise of the High Court's original civil jurisdiction.

(3.) The question now arises whether we have power to grant the leave sought.