SAKHARAM HARI Vs. LAXMIPRIYA TIRTHA SWAMI

JUDGEMENT

(1.) In the suit out of which this second appeal arises, the respondent before us, as plaintiff, sought, as manager of the temple of Shri Laxmi Narayan Dev at Hulekal, to recover the arrears for six years of a cash allowance (tastik) due to the temple from year to year from the temple of Shree Madhukeshvar at Banavasi, of which the present appellants are managers.

(2.) The appellants admitted the title of the respondent to the allowance but pleaded limitation as to the arrears for two out of the six years.

(3.) The Subordinate Judge, who heard the suit, held that the period of twelve years under Art. 131 of the Limitation Act applied to the claim for arrears and allowed the whole of the claim. The Subordinate Judge, First Class, who heard the appeal from the original decree, has confirmed it.