Madras High Court
Ramanadan Chetti vs Periatambi Shervai And Anr. on 16 February, 1883
Equivalent citations: (1883)ILR 6MAD250
JUDGMENT
Innes and Kernan, JJ.
1. We are of opinion that the application of 1879, although not complying in every particular with the requirements of Section 235 of the Civil Procedure Code, was substantially an application made in accordance with law, and that, although it was returned for amendment and nothing further was done upon it, the application gives a fresh starting point from the date of its presentation. The present application is in time.