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Judgment
4 paragraphs · 95 words
Wallis, J.—The award was on the 27th September 1909 and the decree was passed on the 29th September 1909. Under Rule 16 of
Schedule II of the new CPC the court is empowered to pass the decree after the time for making an application to set aside the award has
expired. A period of ten days is allowed for this purpose by Article 158 of the Limitation Act of 1908, whereas the court allowed only two. The
decree is set aside and the case remanded for disposal according to law. Costs will abide the event.