DURGADASI DASI Vs. KRISHNA BEHARI BISWAS

JUDGEMENT

(1.) The only question in issue in this appeal is whether the suit should be governed by Article 2 of Schedule III, Bengal Tenancy Act or by the six years rule of Limitation under Article 116, Limitation Act.

(2.) The learned Subordinate Judge has held in favour of the plaintiff that the suit is governed by the general rule of limitation and not by the special limitation as under the Bengal Tenancy Act. The defendants have appealed to this Court.

(3.) Only such facts as are relevant for the decision on the question of limitation need be referred to.