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Judgment
5 paragraphs · 92 words
Napir, J.—The point of limitation is one of great difficulty arising out of construction of Section 15 of the new Limitation Act. I cannot treat it
as a question of jurisdiction. The other point that the whole procedure in the suit for a declaration has been wrong from beginning to end and that
the proper suit was one for possession and that execution should have been sought in such a suit was not taken before the lower Courts and I
cannot go into it here.
2.
The petition is dismissed with costs.