| PART IV - Suits relating to decrees and instruments |
| 59. |
To cancel or set aside an instrument or decree or for the rescission of a contract. |
Three years |
When the facts entitling the plaintiff to have the instrument or decree cancelled or set aside or the contract rescinded first becomes known to him. |
| 60. |
To set aside a transfer of property made by the guardian of a
ward |
|
|
| (a) |
By the ward who has attained majority; |
Three years |
When the ward attains majority. |
| (b) |
By the ward's legal representative |
Three years |
|
| |
i. When the ward dies within three years from the date of attaining majority; |
|
When the ward attains majority. |
| |
When the ward dies before attaining majority |
Three years |
When the ward dies. |
| 61. |
By a mortgagor - |
|
|
| |
(a) to redeem or recover, possession of immovable property mortgaged; |
Thrity years |
When the right to redeem or to recover possession accrues. |
| |
(b) to recover possession of immovable property mortgaged and afterwards transferred by the mortgagee for a valuable consideration. |
Twelve years |
When the transfer becomes known to plaintiff. |
| |
(c) to recover surplus collection received by the mortgagee after the mortgage has been satisfied. |
Three years |
When the mortgagor reenters on the mortgaged property. |
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