High CourtsDivision Bench(1916) 02 AHC CK 0046

Makund Ram and Another vs Ramraj

Allahabad High Court · Decided on 12 February 1916 · Citation: 35 Ind. Cas. 292

HON’BLE JUDGES
Henry Richards, C.J · Rafique, J
RESULT
Dismissed

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Judgment

2 paragraphs · 45 words
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.