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Judgment
2 paragraphs · 79 words
1.
We agree with the District Judge that the suit is clearly barred. The plaintiff''s evidence that he came to know 3 1/2 years before suit is inconsistent with evidence of his mother, and the general evidence clearly shows that the plaintiff must have been aware that the 1st defendant was being put forward as the adopted son of his grandfather much more than six years before the institution of this suit.
2.
The appeal is dismissed with costs.