ROUSHANARA BEGUM Vs. MUSLIM ALI

JUDGEMENT

(1.) This Second Appeal was admitted by this Court on 21.1.98 for hearing on the substantial questions of law as enumerated in the Memo of Appeal. The questions available at page 5 of the Memo of Appeal are as follows :

(2.) Whether the finding of the learned lower appellate court that the suit is bad under Art. 64 of the Limitation Act. 1963 in sustainable?

(3.) Whether the learned lower appellate court committed error of law in not applying Art. 65 of the Limitation Act, in the facts and circumstances of the case ?