Richards, C.J:— We think the view taken by the court below was correct. It may be said that the plaintiffs were unfortunate.
2. It is their own fault for sleeping on their rights until the very last day of limitation.
3. We dismiss the appeal with costs.
4. Appeal dismissed.
[Cf. also Abkoya Churn Chuckerbutty v. Gour Mokun Duti, [1875] 24 W.R, 26.]