Report No. 3

Chapter VI

Suits Relating to Movable Property

121. Articles 48, 48A (second part), 49 and 145 come under the head of suits relating to movable property. In respect of Articles 48 and 49 the period of three years may be retained but the date of accrual of cause of action may be made the starting point of limitation. The latter part of these articles relating to suits for compensation for tort may be deleted as these suits would be covered by the general article for suits on tort. Article 48A (second part) may be retained as it is. In Article 145, it would be more appropriate to make the date of the refusal after demand as the starting point of limitation and the period may be reduced to 3 years from that date.