High CourtsSingle Bench(1925) 09 MAD CK 0022

Thamaya Bangaruswami Naicker vs Vadamali Thirunathasundara Doss Thevar

Madras High Court · Decided on 11 September 1925 · Citation: 92 Ind. Cas. 415

HON’BLE JUDGES
Waller, J

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Judgment

5 paragraphs · 99 words

Waller, J.—I agree with the view of Kumaraswami Sastri, J., in Kalliani Amma v. Matathil Veetil Achuthan Nair 53 Ind. Cas. 239 : 37

M.L.J. 309 that it is undesirable on an application for leave to sue in forma pauperis to go into a complicated question of limitation. In this case the

discussion of such a question has led to the delivery of a judgment six pages long.

2.

The order of the lower Court is set aside. The application will be disposed of on the other grounds raised.

3.

The costs of this petition will abide the result.