Report No. 3

155. Article s 98, 124 to 128 and 146A.-

Articles 98, 124 to 128 and 146A relate to special categories of suits and as it has been found not possible to bring them under other heads these Articles may be retained in their present form. The period under Article 128 may be reduced to 3 years as suggested by the Civil Justice Committee.

156. Article 94 has to be retained in its present form, as the starting point of limitation is the date of knowledge after insanity had ceased, which will not coincide with the date of accrual of the cause of action.