Section 12(3) in The Limitation Act, Svt. 1995 (1938 A.D.)
(3)Where a decree is appealed from or sought to be reviewed, the time requisite for obtaining a copy of the judgment [x x x] [Words deleted by Act VI of 2009, section. 33.] shall also be excluded. Where in filing a second appeal it is incumbent on the appellant to file a copy of the judgment of the first Court, the time requisite for obtaining such copy shall be excluded.
