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Judgment
4 paragraphs · 101 words
1.
The decree directs the defendant to surrender the garden, on the plaintiff paying him Rs. 767 for improvements. He might have paid this at any
time after the decree, and his application for delivery more than three years from the date of the decree is, therefore, time-barred. We agree with
the observations of this Court in Rangiah Gounden & Co. v. Nanjappa Row 26 M. 780 : 13 M.L.J. 412., and are not prepared to follow the
decision of the Allahabad High Court in Chhedi v. Lalu 24 A. 300 : 60 A.W.N. (1902). This appeal is dismissed with costs.