Report No. 63

4.17. Limitation Act.-

It may be noted that Article 63 of the Indian Limitation Act, 1908, read thus.1

"Col. (1)

Col. (2) For money payable for interest upon money due from the defendant to the plaintiff.

Col. (3) three years.

Col. (4) when the interest becomes due."

This article shows that such a suit is not ruled out.

1. See now the Limitation Act, 1963.

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