C DHANAM Vs. A M SRINIVASAN

JUDGEMENT

(1.) THE question referred to this Full Bench is as follows : whether, in respect of a chit transaction, the starting point of limitation for filing a suit is from the date of default or from the date of termination of chit period ?

(2.) THE short facts are as follows :

(3.) WHEN the matter came up before a learned single Judge of this Court for final disposal, learned counsel for the appellant, assailing the decree of the trial Court, raised the only point that the suit is not maintainable, as it is barred by limitation.