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Judgment
4 paragraphs · 87 words
1.
We think that in this case the words construed by the Sub-Judge as ""when yon require"" imply a condition as was also decided in a case where
the words actually used were ""on demand."" (S. A 200 of 1897). There the words were not considered as merely technical words, as they were
interpreted to be in Perumal Ayyan v. Alagirisami Bhagacathar, I. L. R., 20 M., 245. The Sub-Judge was therefore right in holding the suit was not
barred, and this appeal is dismissed with costs.