THOMAS PILLAI Vs. MUTHURAMAN CHETTY

JUDGEMENT

(1.) THE point of limitation is one of great difficulty arising out of construction of Section 15 of the new Limitation Act. I cannot treat it as a question of jurisdiction. THE other point that the whole procedure in the suit for a declaration has been wrong from beginning to end and that the proper suit was one for possession and that execution should have been sought in such a suit was not taken before the lower Courts and I cannot go into it here.

(2.) THE petition is dismissed with costs.