Oldfield, J.:— The learned Subordinate Judge dismissed, the appellant's petition to set aside the decree of the Small Cause Suit, because appellants having been called on to deposit money and the time granted for doing so having been extended until 3rd December 1912, no deposit was made before the petition was taken up for orders on that date. Dawkins v. Wagner, Knox v. Simmonds(2) and Isaacs v. Royal Insurance Co.(3) are authorities for holding that when time is given for the performance of any act till a certain date, it includes that date. The learned Subordinate Judge therefore had no jurisdiction to pass his order of dismissal before 4th December 1912. We must allow the Letters Patent Appeal and set aside the Subordinate Judge's order dismissing the petition before him; costs to abide the result of the Small Cause Suit.
K.R