Raymond West, J.
1. "The termination of a suit is when judgment is given in the Court in which the action is commenced."--per Blackburn, J., in Harris v. Quine L.R. 4 Q.B. 658. The time for limitation is to be counted, under Article 84, sch. II of Act XV of 1877, from the termination of the suit. The pleader in this case instituted his suit more than three years after the termination thus defined of the one in which he had been retained by the defendant. His suit, therefore, was barred by limitation.
