Calcutta High Court
Krishna Mohan Ghosh vs Surapati Banerjee And Ors. on 24 November, 1924
Equivalent citations: AIR1925CAL684, 94IND. CAS.929, AIR 1925 CALCUTTA 684(1)
JUDGMENT
1. We think that under the circumstance of the case the delay was bona fide and sufficient cause has been shown within the provisions of Section 5 of the Limitation Act.
2. We accordingly make the Rule absolute. Costs one gold mohur will be costs in the cause.