Madras High Court
A. Gaeble vs Ramayi Ammal on 5 February, 1914
Equivalent citations: 24IND. CAS.781, AIR 1914 MADRAS 116(1)
JUDGMENT Sadasiva Aiyar, J.
The District Munsif's order may be illegal and the reasons he gives for excusing delay unsound. But the order can be attacked by the petitioner by appeal against the decree in the restored suit, if it goes against him and hence I refuse to interfere under Section 315 of the Code of Civil Procedure, following several recent rulings in this Court [Devata Sri Ramamurthi v. Venkata Sitaramachandra Row 22 Ind. Cas. 279 : (1914) M.W.N. 95.]. There will be no order as to costs.