D S THAMPI Vs. CHARLES DCRUZ JOHN DCRUZ

JUDGEMENT

(1.) I think the courts below rightly dismissed the plaintiff appellant's suit as barred by limitation, rightly applying Art.148 of the Limitation Act of 1908.

(2.) The plaint runs as follows:-

(3.) It is impossible to read this plaint otherwise than as one for redemption of the Otti and consequent possession of the property concerned from the hands of the successors in title of an assignee of the Otti. Regarded as such a suit it is not disputed that it is barred by limitation under Art.148 of the Act of 1908.