Satish Chandra, J. - (1.) This is a Plaintiff's appeal. The suit was for recovery of money.
(2.) The Plaintiffs and the Defendants second set were tenure-holders of plot No. 2013. A pucca well was situated in it. In the consolidation scheme, this well was allotted to the chak of the Defendants-Respondents first set. The compensation officer determined the compensation payable for the well at Rs. 800/-. On 30th September, 1956, possession of the plot as well as of the well was transferred to the Defendants first set. They, however, did not pay the compensation to the Plaintiffs. Consequently, the Plaintiffs brought the present suit for recovery of Rs. 800/- on 4th October, 1962.
(3.) The suit was contested on a variety of grounds including limitation. This plea was upheld by the trial court, which dismissed the suit as barred by time. The decree has been affirmed by the learned Civil Judge on appeal.;