The Lower Court has dismissed the decree-holders execution petition as barred by limitation. But it is pointed out by his learned vakil that his application is within 3 years from the date of his written application to the Court, to receive the railway fare and the cost of meals for sending the judgment-debtor to the Civil Jail. Sending a debtor to jail is certainly taking a step in aid of execution, as it is intended to put pressure on the debtor to pay. Now, an application to do such a thing seems to me to be an application falling within Art. 182 of the Limitation Act and gives a fresh starting point for limitation. In a somewhat similar case a batta application to pay money into Court to get a sale proclamation issued was considered by the High Court to be an application to take a step in aid of execution. See Vijiaraghavalu Naidu v. Srinivasslu Naidu (I.L.R., 28 Mad., 399).

It is argued for the respondent that there is no necessity to make an application to commit an arrested debtor to jail and that it is sufficient to pay the subsistence money into Court for the purpose, and that therefore the application to commit was a surplusage and should not be considered as an application for the purpose of Art. 18

2. No authority has been cited in support of this contention. The article does not say anything about necessary application, and we cannot therefore introduce such a notion into it. If an application written or oral has been made asking the Court to take some step in aid of execution, it forms a starting point under the article.

The execution application in the present case was not therefore barred by limitation. The order of the Lower Court is set aside and the execution application remanded to it, for fresh disposal according to law, with costs, to be disposed off by the Lower Court.