NALLAMOTHU SATYANARAYANA Vs. ASSISTANT COMMISSIONER OF ENDOWMENTS

JUDGEMENT

(1.) This Appeal is filed as against an order rejecting the plaint in C.F.R.No.2557/87 in unnumbered suit on the file of District Judge, Guntur. The suit was rejected mainly on the ground of limitation. The appellant aggrieved by the said order had preferred the present Appeal.

(2.) The facts in brief are that the appellant had instituted the suit under Sec. 78 of A.P. Charitable and Hindu Religious Institutions and Endowments Act, Act XVII of 66, hereinafter in short referred to as "Act" as against the order of the Deputy Commissioner of Endowments, Guntur made in O.A. No. 122/84 under Sec. 77 of the said Act. The order was made by the Deputy Commissioner on 11-9-1985 and the suit was filed on 22-4-1987 and inasmuch as the suit was filed beyond limitation, the suit was held to be barred by time.

(3.) Heard Sri Venkata Rama Rao, the learned counsel representing Sri G.Krishna Murthy, for appellants and G.P. for appeals for respondents.