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Judgment
Trevelyan and Banerjee, JJ.—The question before us is whether the term of limitation for a suit upon a registered instalment bond is six years or three years.
The decision of that question would depend upon the determination of the question whether Article 116, Schedule II of the Limitation Act, governs an instalment bond. It is argued that it does not, because Article 74 in express terms makes provision for an instalment bond.
We think that Article 116 is intended to apply to all contracts in writing registered, whether there is or is not an express provision in the Limitation Act for similar contracts not registered, and this view seems confirmed by the distinction between the terms of this article and of Article 115 in which the words "not herein specially provided for" occur. In this view we think that the provisions of Article 116 govern this case, and that this appeal must, therefore, be dismissed with costs.