Allahabad High Court
Makund Ram And Anr. vs Ramraj on 12 February, 1916
Equivalent citations: 35IND. CAS.292, AIR 1916 ALLAHABAD 222(2)
JUDGMENT
1. We think the view taken by the Court below was correct. It may be said that the plaintiffs were unfortunate. It is their own fault for sleeping on their rights until the very last day of limitation.
2. We dismiss the appeal with costs.