Reoti Ram Decree-Holder v. Sita Ram Judgment-Debtor .

Piggott, J.:— In our opinion there is authority of this court in the case of Dabi Din Rai v. Muhammad Ali (1), which justified the learned Judge in the court below in holding that the condition had been complied with. The case of Shooshee Bhusan Rudro v. Gobind Chunder Roy (2), and the case of Sambasiva Chari v. Ramasami Reddi (3), bear out this view.

2. The argument on behalf of the appellant seeks to confine the judgment-debtor, in one alternative, to only 29 days to pay the money. The appeal is dismissed with costs.

3. Appeal dismissed.