G.N.Das, J. - (1.) This is an appeal against a judgment of Mookerjee J. remanding the plaintiff's suit for further consideration.
(2.) The only question which was in controversy before Mookerjee J. and which is now in dispute before us relates to a question of limitation.
(3.) In order to understand the implication of the arguments addressed at the Bar, it is necessary to state the nature of the relief claimed by the plaintiff in his suit and the, facts which preceded it.;