Makund Ram v. Ramraj

Allahabad High Court

Feb 12, 1916

Judgment

CaseIQ

Important Paras

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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.]

S.A No. 112 of 1915