GOPAL DAS Vs. SRI THAKUR GANGA BEHARIJI MAHARAJ

JUDGEMENT

(1.) We have heard the learned Counsel in support of this appeal and are of opinion that the judgment of the lower Appellate Court mast be maintained.

(2.) The only point on which the judgment of the Court below is impeached is the ground of limitation. The contention for the defendant-appellant is that the snit is time barred.

(3.) There can be no doubt that the proper Artiste applicable to the suit was Article 120 of the Schedule to the Limitation Act. The suit was a suit for a declaration of title.