HARI MAHADEV VADEKAR Vs. VISHNU BALKRISHNA RISBUD

JUDGEMENT

(1.) THE question in this appeal is whether the present darkhast is in time. That depends upon the question whether the darkha April, 15, 1920, was a step-in-aid of execution, as both the lower Courts have held.

(2.) IN that darkhast, the judgment-debtor Devki died leaving minor children and her husband. INstead of presenting the darkhast against the children by their guardian the father as the legal representative, the darkhast of 1920, was against the husband of Devki as such. That mistake was subsequently corrected. But it is nevertheless a bona fide mistake as the decree- holder had nothing to gain by omitting the children by their guardian the father and putting forward the father alone. IN this view, the case falls within the class of cases where all bona fide applications against a wrong person as the legal representative save limitation: Balkishen Das V/s. Bedmati Koer (1892) I.L.R. 20 Cal. 388, 396, Hari V/s. Narayan (1887) I.L.R. 12 Bom. 427, and Ramaswami Chettiar V/s. Oppilamani Chetti (1909) I.L.R. 33 Mad. 6. The appeal is dismissed with costs.