MA HNIT Vs. FATIMA BIBI

JUDGEMENT

(1.) This appeal is from a decree of the High Court dated May 12, 1924, dismissing an appeal from a decree of the District Court of Magwe, dated May 22, 1922.

(2.) The chief question in the appeal is whether the suit in which it is made was rightly dismissed as barred by the Indian Limitation Act.

(3.) The appellant and her husband, U Po Ya, on August 6, 1907, advanced Rs. 10,000 to the first respondent, Fatima Bibi-then alleging herself to be the guardian of one Ali Hashim Mehter, her nephew, then a minor.