N.N. Sharma, J. - (1.) THIS appeal is directed against an order dated 8.9.1974 by Shri P.N. Roy, IV Additional District and Sessions Judge, Allahabad who dismissed Civil Appeal No. 56 of 1970 arising out of original suit No. 403 of 1965 by the impugned judgment and decree. Jagdamba Prasad whose heirs are respondents No. 1 to 7 was employed as a teacher of Zila Parishad, Allahabad from 1928 upto 30.9.1965. The dispute related to his salary for the period in between 1.10.1962 and 30.9.1965. He filed suit No. 403 of 1966 in the Court of Munsif, Allahabad. Unfortunately date of institution of the suit is not available as the record of the case has been burnt up and could not be reconstructed. Appeal was argued by learned counsel for the parties on the basis of judgments of the Courts below.
(2.) THE suit was filed for recovery of Rs. 2,600/ - as arrears of salary for the aforesaid period, which remained unpaid despite service of notice on defendants. Interest pendent elite and future alongwith costs of the suit was also claimed. Zila Parishad raised various points including point of limitation.
(3.) LEARNED Munsif repelled the contention of defendants and decreed the suit with proportionate costs for recovery of Rs. 2007.06 Paise. Rest of the claim was dismissed.;