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Judgment
4 paragraphs · 79 words
1.
We agree with the Judge that the Article of the Limitation Act applicable is 61, but we find that under that Article the suit is not barred by
limitation as the money, in respect of which contribution is sought, was not paid till 31st January, 1894, and this suit was brought on the 5th January
1897.
2.
We, therefore, reverse the decree appealed against and remand the suit for fresh disposal. Costs to abide and follow the result.