Abboyi Naidu and Others vs Ponrangammal

It is admitted that the cause of action against the sons arises on the same day as it does against the father, but the obligation, it is said, is

different, and therefore the same article of the schedule of the Limitation Act does not apply. In our opinion this contention cannot prevail. The

obligation of the sons arises simultaneously with that of the father and is subject to the same incidents, so that if by the father''s payment or other act

the debt is extinguished, the said obligation is also extinguished.

The position of the sons is analogous to that of a surety. In that case it is clear that on the debt being barred against the principal debtor the

surety has a good defence. And the same is the case in England in regard to the husband''s liability for the wife''s ante-nuptial debts, Beck v. Pierce

23 Q.B.D. 321. The plaintiff practically contends that she can have a right of action against the sons, though against the father she has no longer

any remedy. This seems to us an absurd conclusion. We allow the appeal and restore the District Munsif''s decree with costs in this and the Lower

Appellate Courts.