(1.) THIS second appeal was admitted by this Court on 18.3.1987 on the following substantial question of law : -
(2.) THE question contains the word "extinguished". Section 27 of the Limitation Act, 1963 is as extracted below: -
(3.) BY the Constitution 44th Amendment Act, 1978, clause (f) of Article 19 (1) was deleted as well as Article 31 of the Constitution which provided for compensation and sub -clause (1) of the said Article was to the following effect :