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Judgment
In this case the petition in question, E.P. No. 535 of 1924, was out of time unless the bar of limitation was saved by a previous petition
presented on 6th January, 1922. But that petition was neither signed nor verified by the decree-holder, though it was signed by his vakil. The vakil,
as he signed above the words of verification, did not profess to be acquainted with the facts of the case, and the District Munsif was obviously not
satisfied that he was so acquainted, as he returned the petition for amendment by signature. It was not re-presented until two years and seven
months later, when it was produced after signature by the decree-holder with E.P. No. 535 of 1924. We are asked by the decree-holder to hold
that the petition of January, 1922, was an application in accordance with law within the meaning of Article 182 of the Limitation Act, although it
was unsigned and unverified. In our opinion the omission of the decree-holder to sign this petition cannot be regarded as an unimportant omission,
which could not ""prejudice the judgment-debtor or mislead the Court. In Ramayyan v. Kadir Batcha Sahib ILR (1907) M. 68 : 17 M.L.J. 596 the
want of verification was not held to be fatal to an execution petition which the decree-holder had signed. On the other hand in Raghunatha
Thathachariar v. Venkatesa Tawker ILR (1902) M. 101 : 12 M.L.J. 435 an application signed by a pleader but neither signed nor verified by the
decree-holder was held to be ""not such as the law contemplates"". The re-presentation of the petition of January, 1922, so long after the time
allowed by the District Munsif would not bring it within Order 21, Rule 17 (2).
We therefore agree with the District Munsif that E.P. No. 535 of 1924 was time-barred. It is not necessary for us on this occasion to discuss
the interesting questions raised regarding the construction of Section 145, Code of Civil Procedure. This appeal is allowed with costs throughout,
and the District Munsif''s order is restored.