Report No. 3
73. Article 50.-
Article 50 relates to a suit for the recovery of hire of animals, vehicles, boats or household furniture and a period of three years is provided. Time starts when the hire becomes payable, which is also the time when the cause of action accrues. This is clearly a suit on contract but it is immaterial whether the suit falls under the Article relating to contract or under the residuary Article as the period will be three years in either case.