AI Structured Summary
Not yet generated for this judgment
Judgment
Though the precise point for decision in the Pull Bench case, Veeramma v. Abbiah ILR 18 M. 99 related to the applicability of Section 7 of the
Limitation Act alone to suits brought u/s 77 of the Registration , yet having regard to the reasoning as a whole adopted by the learned Judges in
arriving at their conclusion that Section 7 did not apply, we think we cannot but hold, on the strength of that decision that Section 5 also is
inapplicable to such suits.
Arguments, however, have been argued before us which appear to have considerable force in favour of the applicability of Section 5, but we
think the question is concluded by the Pull Bench decision, and consequently that we are not at liberty to discuss it.
The appeal fails and is dismissed with costs.