Padmanabhiah J. - (1.)This is a revision petition preferred by the petitioner-defendant against the order of the learned Munsiff of Hassan in Original Suit No. 940 of 1953 wherein she and her deceased husband have been held to be agriculturists within the meaning of section 2 of the Mysore Agriculturists' Relief Act.
(2.)The facts that have given rise to this petition are briefly as follows : The respondent-plaintiff filed a suit on a pronote dated 15-3-1950 executed by the deceased husband of the present petitioner, in Original Suit No. 940 of 1953 in the Court of the Munsiff at Hassan. The suit was filed beyond three years from the date of the pronote, i.e., it was filed on 28-10-1953, and for purposes of limitation, the suit was brought under the Agriculturists' Relief Act, and the plaintiff claimed the extended period of limitation as provided in section 24 of the Act.
(3.)The defendant inter alia pleaded that she was not an agriculturist and that her husband who was a school master on the date of the suit transaction was not also an agriculturist and that the suit was barred by time. The Learned Munsiff held that the defendant and her deceased husband were agriculturists and accordingly decreed the plaintiff's suit. It is against that finding of the learned Munsiff on the first issue relating to the status of the defendant and her husband that this revision petition is filed.
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