KRISHNASAMI PANIKONDAR Vs. SRMARRAMASAMI CHETTIAR

JUDGEMENT

(1.) On the 4th November, 1908, the High Court of Madras dismissed an appeal from an original decree on the ground that it was barred by limitation. From this order of dismissal the present appeal has been preferred, and in its support it has been contended, first, that the order was without jurisdiction and, secondly, that it was erroneous on the merits.

(2.) The original decree was passed on the 8th February, 1905, in the Court of the Additional Subordinate Judge at Tanjore in the plaintiff s favour.

(3.) Against it the first defendant, Krishnasami Panikondar, preferred an appeal to the Madras High Court. The last day for its presentation was the 10th July, when the Court reopened after vacation; but it was not presented until the 12th July, 1905.