Lawrence Jenkins, K.C.I.E., C.J.@mdashThe plaintiff sues to recover possession of property from the defendant who relies on an alienation in his favour made by the widow of a preceding owner.
2. It has been held by both the lower Courts that the alienation was not justified by any necessity recognized by Hindu Law.
3. Consequently it is not open to the defendant to rely on Article 91 of the Limitation Act as a bar to the suit. (See Hdrihar Ojha v. Dasarathi Misra ILR (1905) Cal. 257.
4. Then it has been contended on the part of the defendant that the Court should be required to come to a definite finding as to whether or not the preceding reversioner, under whom the plaintiff claims, ratified the alienation. But, in our opinion, it is clear that if the doctrine of ratification has any application to this case, the fact of ratification is negatived by findings of the lower appellate Court.
5. We must therefore confirm the decree with costs.
