RANGACHARYA APPACHARYA Vs. DASACHARYA SANKALPACHARYA

JUDGEMENT

(1.) The plaintiff sued to obtain a declaration of his title to the village of Gangapur as Swami of a certain Math known as the Uttaradhi Math. The learned Subordinate Judge of the First Class was in the plaintiff s favour upon most of the issues, but upon the issue of limitation was against the plaintiff. He, therefore, dismissed the suit with costs.

(2.) The only question with which we are concerned in appeal is the question of limitation, though it will be convenient to consider that question under different heads. We may observe that the argument, which has been somewhat more elaborate than usual, has covered a great many points of interest, but we propose to confine our judgment to those points relevant to our decision.

(3.) The defendants in the suit are the successors-in-title of one Mudu Ramacharya to whom in 1830 or 1831 the village in suit was given by his brother, the then Swami Satya Sankalpa. The evidence shows that in A. D. 1678-79 the village was given in Inam to a Swami named Satyabheenava.