1. Decree confirmed with costs. The time spent in the actual proceedings in the suit to set aside the order in execution might properly be deducted in computing the delay that occurred before the present appeal was filed. Such a deduction would follow the analogy of the rule prescribed by Section 14 of the Limitation Act (XV of 1877) for ordinary suits. But a deduction of the time that passed before the suit was filed would not follow that analogy. Mere ignorance of the law cannot be recognized as a sufficient reason for delay under Section 5 of the Act, for that would be a premium on ignorance.