AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
2 paragraphs · 54 wordsBayley, J.
1.
We consider that the period for which the decree was under attachment, and was consequently in a state in which the decree-holder could exercise no due diligence, nor taken any effectual proceedings in furtherance of his decree, has been properly deducted by the lower; appellate Court. The appeal is accordingly dismissed.