ANANDAPPA Vs. TOTAPPA

JUDGEMENT

(1.) This suit was instituted by the plaintiff for a declaration that a deed of exchange, dated 15th of June 1900 was not binding on him and for recovery of possession of his one-fourth share in certain lands situated in Bailkur.

(2.) The deed of exchange purported to be between the plaintiff, a minor interested in his own right as the adopted son of a Vatandar acting through his natural father of the one part and the natural grandfather of the plaintiff of the other part.

(3.) The learned Subordinate Judge held that the transaction in dispute was not in the interests of or for the benefit of the plaintiff; but he held that as the suit had not been brought within three years of the date of the deed of exchange, it was bared by the provisions of Article 91 of the Indian Limitation Act.