(1.) The main question in the present appeal, by the plaintiff, is : Whether Article 142 Article 144 of the Indian Limitation Act would apply to the present case.
(2.) In order to determine this controversy, it is necessary to state the history of the litigation leading up to the present appeal. Put shortly, the facts are these :
(3.) The plaintiff and the defendant no. 2 are the two daughters of one Azmat and his wife Rasulan. Defendant no. 1 is the husband of defendant no. 2. Rasulan, the mother of the plaintiff, and, defendant No. 2, died in 1949. The plaintiff brought the suit, out of which the present appeal arises, for declaration of her title to and recovery of possession of her half share in the disputed land, the other half admittedly belonging to defendant no. 2,