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Judgment
4 paragraphs · 60 words
1.
The failure of the decree-holder-purchaser to take proceedings under Order XXI, Rule 97, of the CPC within the time limited by Article 167 of
the Limitation Act does not prevent him for putting in a fresh application for delivery of possession under Order XXI, Rule 95. Muttia v. Appasami
13 M. 504.
2.
This appeal is dismissed with costs.