AIR 1919 LOWER BURMA 117(2)

Lower Burma High Court

Hon'ble Judge(s): Ormond, Pratt , JJ

Limitation Act (9 of 1908) , Art.182(5)— Oral application to enter up satisfaction is step-in-aid - Even where such application is not on record it may be presumed to have been made from circumstances. An oral application to the Court to enter partial satisfaction of the decree is a step-in-aid of execution within the meaning of Cl. (5), Art. 182. Even where there is no actual application on the record, such an application may be presumed in cases where the order made in execution is of such a nature that the Court would not have made it except upon an application for that purpose.