AI Structured Summary
Not yet generated for this judgment
Judgment
4 paragraphs · 76 words
1.
We are of opinion that the Malayalam words mentioned in the order of reference do not impose on a jenmi the obligation of proving "" some
special exigency"" as a condition precedent to his right to recover "" on demand"" before twelve years.
2.
We think S.A. No. 1665 of 1898 was rightly decided and we dissent from the decision in Mahomed v. Ali Koya ILR 14 M 76 that ""special
exigency"" must be proved.