KAMALAMMAL Vs. NCHOCKALINGA ASARI

JUDGEMENT

(1.) Appellants Vakil has no instructions. The appeal is dismissed with costs of respondents Nos. 2 to 6. (Costs of papers in Appeal No. 279 of 1920 to be included). In A.S. Nos. 279 and 280 or 1920.

(2.) Respondents Vakil reports no instructions and withdraws from the care which, is therefore, heard ex parte.

(3.) The question of limitation is first argved and on that we think appellant must succeed.