Scott, C.J:— The question in this case is whether Article 127 of the Limitation Act applies to a suit by the daughter of a deceased Mahomedan to recover her share in his property. It was decided under the Act of 1877 by an Appellate Bench of this Court in 1885 in Sayad Gulam Hussein v. Bibi Anvarnisa that it did so apply, and that decision, so far as we are aware, has been followed in Bombay for the last 23 years. It is a decision which is binding upon us and we therefore hold that the suit falls within Article 127. Upon this point, therefore, the judgment of the lower appellate Court is confirmed.
Decree confirmed.
G.B.R