THAKUR PRASAD Vs. GULAB KUNWAR

JUDGEMENT

(1.) The suit out of which this appeal has arisen was brought in order to avoid a certain transfer of what was alleged to be joint family property made by one Madhuban Das on the 27 November, 1903.

(2.) The suit was brought by two sons of Madhuban Das and one son of Sri Kishen who was the brother of Madhuban Das. Sri Kishen himself was arrayed as a defendant in the case.

(3.) It is not necessary for me to enter into the grounds taken in the memorandum of appeal for a question of limitation has now arisen on the case put forward by Dr. Sen who appears for the respondents. According to this argument the suit was in reality time-barred, and so it appears to be having regard to the recent decision of their Lordships of the Privy Council in Ranodip Singh V/s. Parmeshwar Prasad decided by the Judicial Committee on the 17 of November, 1924.