GOVINDA BALA Vs. GANU ABAJI

JUDGEMENT

(1.) This is a suit which was filed by the plaintiffs to recover possession of certain property which they alleged had come into the possession of the defendants under an order dated the 21 of November 1900 made under Section 332 of the Civil P. C. and they bring this suit under the reservation in favour of such a suit contained in the last paragraph of that section.

(2.) The suit is brought nearly five years after the passing of the order above referred to and it has been dismissed by the lower appellate Court on the ground that it is barred by limitation under the provisions of Art. 14 of the Limitation Act.

(3.) We are of opinion that it should not have been so dismissed.