YELLAMMAL Vs. AYYAPPA NAICK

JUDGEMENT

(1.) The qustion for determination in this appeal is--Is the plaintiff s suit barred by limitation?

(2.) The material facts and dates are as follows: On July 4th 1905 the 4th defendant who had obtained a decree against one Perumal Naik, attached a debt alleged to be due to Perumal Naik by the 1st defendant.

(3.) On July 29th 1905 the alleged debt became payable.