DAYARAM PARASHRAM MARWADI Vs. LAXMAN RUNJA TELI

JUDGEMENT

(1.) We answer the question referred to us in the negative.

(2.) Section 48 of the Dekkhan Agriculturists Relief Act provides for the exclusion of the period intervening between the application for a conciliator s certificate and the grant of the certificate under Section 46 for the purpose of computing the period of limitation prescribed for any such suit and application.

(3.) Now the period prescribed for any such suit or application, as is referred to in Section 48 is, according to the judgment of the Privy Council, twelve years. That period is prescribed by Article 132 of the Limitation Act (XV) of 1877 and of the Limitation Act (IX) of 1908.