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Judgment
1 paragraphs · 75 words
Oldfield and Tyreell, JJ.—We are of opinion that Article 97 of the Limitation Act may be applied to this suit, and, if not, Article 120 would apply. The suit is not governed by Article 62, as the Judge considers. In the above view the suit is not barred by limitation, and we set aside the decree of the Lower Appellate Court, and remand the case for trial on the merits. Costs to follow the result.