ABDUL AJIJ ABDULLA Vs. YAKUB ABDUL GANI

JUDGEMENT

(1.) This is an appeal by the judgment-debtor, and the only point for our determination is whether the decree holder s right to execute his decree is barred by limitation.

(2.) On 5th December 1910 the decree was passed by the Chief Court of Lower Burma for a sum of Rs. 5,000 and odd.

(3.) On 17th March 1913 that Court ordered notice to issue to the judgment-debtor under Order XXI, Rule 22.