REGENT COMPUTRONICS PVT. LTD.

KANDASWAMI PILLAI Appellant

V/S

KANNAPPA CHETTY ALIAS ARUNACHALA CHETTY Respondents

Referred Judgements :-

DRIGPAL SINGH V. PANCHAM SINGH [REFERRED TO]
KALYANASUNDARAM PILLAI V. VAIDHIALINGA VANNIAR [REFERRED TO]
MANICKAM CHETTIAR V. RAMASAMI CHETTIAR [REFERRED TO]
SITARAM V. CHUNILALSA [REFERRED TO]
MEER BISMULLA V. JAGANNATH [REFERRED TO]
YESHWANT DEORAO V. WALCHAND RAMCHAND [REFERRED TO]
RAMGOPAL V. SIDRAM [REFERRED TO]
KIRTYANAND SINGH V. PIRTICHAND [REFERRED TO]
(BETHAPUDI) TANDAVAMURTI VS. (BETHAPUDI) DURGAMBA [REFERRED TO]

JUDGEMENT

(1.) The point referred to us for our opinion is one of considerable difficulty. At every step of the reasoning in support of either view taken on it there is considerable divergence of judicial authority. There is much to be said for either view and ultimately our decision must depend upon what view appeals to us. The question is:

(2.) Section 15 of the Indian Limitation Act in EO far as it is material is in the following terms:

(3.) Another statutory provision to which it is necessary to refer is Section 29 (2) of the Limitation Act as it now stands after the amendment in 1922 which runs thus:

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KANDASWAMI PILLAI Vs. KANNAPPA CHETTY ALIAS ARUNACHALA CHETTY

Referred Judgements :-

JUDGEMENT

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