NARAYANA NAIR Vs. KUNHI RAMAN NAIR

JUDGEMENT

(1.) This is an appeal against the order of the Subordinate Judge of Tellicherry, in A.S. No. 300 of 1921, on E.P. No. 55 of 1921.

(2.) The decree-holder relies on certain pay-merits, made within three years of the date of the prior application, in order to save limitation the lower Appellate Court has found that the payment is true and that finding is not traversed.

(3.) It also finds that the payment cannot save limitation and this is the point for determination.