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Judgment
4 paragraphs · 76 words
1.
The application of 20th April 1898 was made u/s 232, Civil Procedure Code, in accordance with law and was made to the proper court. The
applicant was the only person who could have applied for execution at that time, and the fact that the decree was afterwards reversed could not
affect the legality of his application, or whatever legal effect it had in saving the bar by limitation.
2.
The appeal is dismissed with costs.