S. NEELANARAYANAN Vs. EZHUMALAI

JUDGEMENT

(1.) The first defendant in O.S.No.157/2014 on the file of Additional District Munsif Court, Tindivanam, has preferred this revision challenging the order dismissing his application filed for rejecting the plaint.

(2.) The material facts of the case is that :

(3.) The learned counsel for the revision petitioner submitted that under Article 60 of the Limitation Act, the limitation prescribed for filing a suit to set aside any transfer of property by a guardian of ward, is three years from the date of the ward attaining majority, and not three years from the date of knowledge of such transfer. The trial Court has made a fundamental error in holding that the suit is maintainable from the date of knowledge of alienation made in 1999. He also circulated the judgment of a First Bench of this Court in Dr.L.Ramachandran and another v. K.Ramesh and others [2015-4-L.W.585].