ARJAN BISWAS Vs. ABDUL BISWAS

JUDGEMENT

(1.) This appeal arises out of a suit for compensation on the ground of improper attachment of the plaintiff's goods (paddy and jute), damage to goods while under attachment and conversion of some of the goods. Compensation was also claimed on amount of fall in the market rate of goods while under attachment and for costs incurred in getting the goods released from attachment.

(2.) The Court below has dismissed the suit on the ground that it was barred by limitation under Art. 29 of the Limitation Act.

(3.) That Art. provides one year's limitation for a suit for compensation for wrongful seizure of moveable property under legal process. In order to bring the case under that Article, it must be shown that the seizure was wrongful under legal process.