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Judgment
Blacksmiths'' and carpenters'' nams are within the purview of Regulation VI of 1831 (Letter from Sadar Adalat to Government, dated 30th June
1852, and Palamalai Padayachi v. Shanmuga Asari I.L.R(1894) . M. 302. The plaintiff did not allege in his plaint a title by adverse possession for
over 12 years, nor was there any issue on such plea. Moreover as the plaintiff could have sued only under Regulation VI of 1831 in a Eevenue
Court, but not in a Civil Court for recovery of the inam land and as the Indian Limitation Act does not prescribe any period of limitation for suits
under the Regulation, the plaintiff could not u/s 28 of the Act acquire a title by prescription.
The second appeal, therefore, fails and is dismissed with costs.