MAHOMED IBRAHIM SAHIB Vs. SYED MEERA OOMMAL

JUDGEMENT

(1.) We think there should be an issue as to whether the suit is barred by Section 244, Civil Procedure Code. We, therefore, direct the District Judge to return a finding on the issue after taking such fresh evidence as the parties may adduce on the issue.

(2.) The findings should be submitted in six weeks, and seven days will be allowed for filing objections. [In compliance with the above judgment, the District Judge of Madura submitted the following FINDING.

(3.) The High Court in this case has called for a finding on the following additional issue: Is the suit barred by Section 244, Civil Procedure Code?