Madras High Court
B. Tata Charlu vs Konadala Ramachandra Reddi on 7 September, 1883
Equivalent citations: (1883)ILR 7MAD152
JUDGMENT Charles A. Turner, Kt., C.J.
1. An order under Section 210 alters the decree, and the decree can be executed only subject to such alteration.
2. The decree-holder might have objected to the order for the payment of the amount decreed in a lump sum, but he was silent and the order is not a nullity, because the alteration merely postponed the period of payment.
3. The Judge has rightly held the application was within time. The appeal is dismissed with costs.