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Judgment
We are clearly of opinion that the provisions of the Limitation Act do not apply to extend the time of 30 days limited by Sections 18 and 51 of
Act VIII of 1865 for bringing a Summary Suit to set aside a destraint. The cases at Veeramma v. Abbiah I. L. R. 18 M. 99 and Appa Rau Sanayi
Aswa Rau v. Krishnamurthi Ib. 20 M. 249 and Kumara Akkappa v. Sithala Naidu 476 place the matter beyond all doubt. Nor is Section 10 of
the General Clauses Act or Section 11 of the Madras General Clauses Act applicable, inasmuch as they do not refer back to Acts of the year
1865.
But there is a general principle of law which has been recognized in two recent cases by the High Court of Calcutta Shooshee Bhusan v. Gobind
Chunder (I. L. R. 18 C 231 and Peary Mohund Aich v. Anunda Charan Biswas Ib. 631) that ""where parties are prevented from doing a thing in
Court on a particular day, not by any act of their own, but by the act of the Court itself they are entitled to do it at the first subsequent opportunity.
I. L. R. 18 C 636. We see no reason why this principle should not be followed in cases like the present, when it has been adopted as a rule of law
in cases to which the Limitation Act and General Clauses Act apply. We, therefore, rule that the plaint in this case which was filed on the 31st day
after the distraint was filed in time, the 30th day being a Sunday on which the Court was closed in accordance with the rules of this Court.
The decree of the lower appellate Court is accordingly reversed, and the appeal remanded for disposal on the merits.
The plaintiff''s costs in this Court will be paid by the defendant and the costs incurred in the lower Courts will abide and follow the result of the
further trial ordered.