NIRMAN SINGH Vs. LAL RUDRA PARTAB NARAIN SINGH

JUDGEMENT

(1.) This is an appeal from a judgment and decree dated September 18, 1922, of the Court of the Judicial Commissioner of Oudh which reversed a, judgment and decree dated July 6, 1920, of the Subordinate Judge of Bahraich. The main question for determination on this appeal is whether the plaintiffs suit is barred by limitation. The Subordinate Judge held that it is not barred, and the appellate Court took the opposite view, holding that it was barred. The pedigree of the parties showing their descent from Lalta Singh, who died in the year 1882, the relation between them, and the position they have respectively taken up in the litigation out of which this appeal has arisen, are indicated with sufficient fullness and accuracy in the pedigree as set out in the appellants case.

(2.) It runs as fallows :-

(3.) The pedigree of the ancestors of Lalta Singh is fully printed at page 29 of the record.