Ramanadan Chetti v. Periatambi Shervai And Anr.

1. We are of opinion that the application of 1879, although not complying in every particular with the requirements of Section 235 of the Civil Procedure Code, was substantially an application made in accordance with law, and that, although it was returned for amendment and nothing further was done upon it, the application gives a fresh starting point from the date of its presentation. The present application is in time.