Report No. 139

2.4. Compliance within time limit mandatory.-

At this stage it needs to be brought in focus that the requirement of Order XXI, rule 92(2), relating to-deposit within 30 days is mandatory as per the pronouncements of the courts [see Vannisami Thevar v. Periayaswami Thevar, AIR 1917 Mad 176, 177 (DB)]. The court cannot extend the time, either under section 148 or section 151, C.P.C. [see Matrani Devi v. Chhathu Prasad, AIR 1072 Pat 55 (U.N. Sinha, C.J.)