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Judgment
5 paragraphs · 88 words
1.
The contract was in writing and registered'' and was made on October 19th, 1883. By Section 55, Clause 2 of the Transfer of Property Act,
the seller must be deemed to have given a covenant for title. Article 116 of the Limitation Act will therefore apply and the suit ""is not barred, (see
A. Section 141 of 1888, heard by Muthusami Aiyar J. and myself).
2.
The appeal is dismissed with costs.
Note.--See per contra, Sawaba Khandapa v. Abaji Jotira v. Cf. S.A. No. 227 of 1887.