PRAMATHA NATH ROY Vs. WALEE

JUDGEMENT

(1.) This is an appeal by the defendant P. N. Roy against an order made by Greaves, J., sitting on the Original Side of the Court, which was dated the 26th July 1918, whereby the learned Judge refused the application of the defendant.

(2.) This application was for an order that the Registrar should be at liberty to receive from the defendant the sum of Rs. 27,000 as security furnished by the defendant, and that thereupon the ex parte decree (dated the 14th February 1918, which was conditionally set aside by an order dated the 23rd March 1918, might be set aside, and the defendant s defence restored in the suit.

(3.) The main question arising in this appeal is whether the appeal is barred under Clause 151 of the First Schedule of the Indian Limitation Act of 1908.