Madras High Court
Thomas Pillai And Anr. vs Muthuraman Chetty on 14 July, 1915
Equivalent citations: 30IND. CAS.264, AIR 1915 MADRAS 907
JUDGMENT Napir, J.
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.