1. We think the learned District Judge has overlooked the effect of Section 47 of the Indian Registration Act (Act 16 of 1908). We think that, when registration of this deed was completed, it operated from the date of the execution, namely 20th January 1909. A right to sue accrued to the plaintiff from the date of the sale, and he was beyond time when he filed his suit on 20th January 1915.
2. We allow this appeal, set aside the order of the lower appellate Court and restore the decree of the first Court dismissing the plaintiff's claim as barred by limitation. The defendants-appellants in this Court will get their coats in all the three Courts.
V.B/R.K
3. Appeal allowed.