S. P. Goyal, J. - (1.) Joginder Singh, respondent, filed this suit claiming Rs. 1,300 as arrears of pay to which he became entitled because of the revised grade. Although, initially the State contested the right of the plaintiff to the said amount but ultimately. Only the plea of limitation was pressed into service. The trial Court found that the arrears related to the period from Jan. 1, 1956 but held the suit to be within limitation on the ground that the State had been telling the plaintiff even on Jan. 23, 1967 that the bill of arrears of the plaintiff was under preparation and the payment would be soon made to him. The suit was consequently decreed by the trial Court and its decree was confirmed, on appeal, by the learned Additional District Judge, Patiala, vide judgment dated April 10, 1972. Hence this second appeal by the State.
(2.) As noticed above, though the arrears related to some period which was beyond three years but the plaintiff had no occasion to file the suit as the State had been telling that the payment would be made soon. The Courts below, therefore, rightly negatived the plea of limitation and even the learned counsel appearing on behalf of the State was not able to advance any substantial argument against the view taken by them.
(3.) This appeal consequently must fail and is accordingly dismissed. No costs. Appeal dismissed.;