MALRAJU VENKATA RAMKRISHNA RAO GARU Vs. KOPPURAVURI SRIRAMULU

JUDGEMENT

(1.) The Board does not think it necessary to call upon counsel for the respondents.

(2.) Their Lordships in the present case think that no necessity is laid upon them to enter into any details of fact.

(3.) The entire question for determination between the parties to the appeal is whether this suit is barred by limitation. And the settlement of that question depends upon the fixture of the date of the death of a certain widow called Lakshmi Papamma Rao Garu.