Mushtaq Ahmad, J. - (1.) This is a deft-lambardar's appeal in a suit for recovery of profits under Section 230, U. P. Tenancy Act for 1349 to 1351 Fasli.
(2.) In defence it was pleaded 'inter alia' that the claim, so far as 1349 Fasli was concerned, was barred by Order 2, Rule 2, C. P. C. This is the only question with which we are concerned in this appeal. The trial Ct, accepting this plea, dismissed the claim in regard to this particular years, though the claim for other years was decreed.
(3.) On appeal by the pltfs, the claim for this year also, that is 1349 Fasli, was allowed.;