Nanjappa Goundan v. Nanjappa Goundan And Anr.

1. We consider the question as to whether the alienations by the widow were binding on the reversioner was necessary for the decision of the previous suit--quite as necessary as the question of limitation, and we accordingly consider that the decision oh that question being between the same parties as in this suit, and being a decision equally binding on them all, operates to make that decision res judicata.

2. We accordingly dismiss the second appeal with costs.