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Judgment
The right to bring a suit to have a document adjudged void and to have it cancelled is governed by Section 39 of the Specific Relief Act. One of
the provisions in this section is that the person suing must have reasonable apprehension that the instrument if left outstanding, may cause him
serious injury. Under ""Article 91 of the Limitation Act time begins to run when the facts ""entitling"" the plaintiff to have toe instrument cancelled or
set aside be come known to him. We think that the ward ""entitled"" must be interpreted as moaning ""entitled by law,"" i.e., u/s 39; Specific Relief
Act, for we can find no other provision of law which gives a right to bring such a suit to avoid an injury before if is suffered. This is the view taken
in Singarappa v. Talari Sanjivappa 15 M.L.J. 228 and according to it the period of limitation in the present case began to run, ""not when the facts
which would render the document invalid became known to plaintiff, but when he became aware of facts which aroused a reasonable
apprehension that he would suffer serious injury if the document were left outstanding. The plaintiff says he felt this apprehension when the
document was registered, and we can see no circumstanoes to justify us in finding that he must have had a reasonable apprehension before that
date. If the date of registration is taken as the starting point for limitation the, suit is within time. We accordingly set aside the decree of the lower
Court and remand the suit to the District Munsif for disposal on the merits. Costs will abide the result.