JUDAWAN PRASAD Vs. SHATRUGHAN PRASAD

JUDGEMENT

(1.) This is an appeal against a decree of the Court of the Judicial Commissioner of the Central Provinces, reversing a decree of the District Judge at Raipur, which had dismissed the suit.

(2.) There are two questions in the appeal. One has reference to the adoption of a child who has been for twenty-four years in possession, since the alleged date of adoption, of a certain village property. The other point in the appeal is one of limitation.

(3.) Their Lordships, however, have come to a certain conclusion on the first of these two points, which renders it unnecessary to deal with the second.