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Judgment
2 paragraphs · 79 words
1.
The article of Limitation Act applicable to this case is Article 147 of the 2nd Schedule vide Narayanayyar v. Venkatarama Aiyar I.L.R.(1900) M. 220 and the suit was, therefore, clearly not barred by Limitation.
2.
The decree of the District Judge is accordingly set aside and he will replace the appeal on his file and dispose of it according to law. The costs of this appeal will be provided for by the District Judge in the revised decree.