Madras High Court
Gopisetti Narayanaswami Naidu Garu, ... vs Muthyala Venkatratnam And Ors., Chinna ... on 11 November, 1915
Equivalent citations: 32IND. CAS.816, AIR 1916 MADRAS 1155(3)
JUDGMENT Phillips, J.
1. It has been held by this Court in Narayanaswami Naidu v. Gantayya 32 Ind. Cas. 691; (1915) M.W.N. 865 and Ramanadan Chetti v. Periatambi Shervai 6 M. 250 that an execution petition returned for amendment but not re-presented, is an application which will give a fresh starting point for limitation. The present execution petition is, therefore, not barred by limitation and must be restored to file and disposed of in accordance with law.