SINGH RAM Vs. SHEO RAM

JUDGEMENT

(1.) As it appears that observations made by this Court in Prabhakaran & Ors. vs. M. Azhagiri Pillai & Ors., reported in 2006 (4) SCC 484, in regard to the interpretation and/or application of Article 61 of the Schedule appended to the Limitation Act, 1963 are contrary to the principles laid down by this Court in a large number of decisions, including Jayasingh Dnyanu Mhoprekar & Anr. vs. Krishna Babaji Patil & Anr., [1985 (4) SCC 162] as also various decisions referred to by the Full Bench of the High Court, we are of the opinion that the matter should be heard by a larger Bench.

(2.) Delay condoned.

(3.) Leave granted.