1. The case in Silamban Chetty v. Ramanadhan Chetty 7. M.L.T. 29 : (1910) M.W.N. 141 shows that the appellant is entitled to deduct the time
required for obtaining the copy of the judgment of the District Munsif in addition to the time required for obtaining the copy of the decree. If such
time is deducted, the appeal to the lower Appellate Court from the District Munsif''s judgment was not barred.
2. The lower Appellate Court''s judgment dismissing the appeal to it as barred by limitation is, therefore, reversed, and the Court will hear the
appeal and dispose of it according to law.
3. The costs here and in the lower Appellate Court will abide the result.
