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Judgment
2 paragraphs · 89 words
1.
This is only an application for sale and, therefore, a continuance of the old application under which the property was attached and has continued attached. Section 230 only bars fresh applications after the expiry of 12 years. Chalavadi Kotiah v. Poloori Alamelammah 31 M. 71 : 3 M.L.T. 328 : 18 M.L.J. 46 follows Vencatappiah v. Jagannadha Row 12 M.L.J. 24. We reverse the order of the lower Court and direct the District Munsif to dispose of the application according to law.
2.
Costs will abide the result.