BANKE LAL Vs. BHOLA NATH

JUDGEMENT

(1.) This is an application asking to extend the period of limitation under Section 5, Lim. Act, in the case of a second appeal.

(2.) The appeal itself was filed just within time, but there was no copy of the first Court judgment attached to the memorandum of appeal. This copy was filed on 23 April 1928.

(3.) The applicant made his application for a copy of the first Court's judgment on 23 February 1928 and the copy was not ready till 16 April 1928, i.e., it took nearly two months to prepare the copy. If we exclude this period the appeal would be amply within time.