LALA RAM KUMAR Vs. NEM CHAND

JUDGEMENT

(1.) The plaintiff is the appellant here and his suit has failed in both the Courts below on the ground that it was barred by limitation.

(2.) In our opinion the finding of the Courts below on the question of limitation is correct, We think the suit was time-barred.

(3.) The suit was one of a somewhat peculiar nature. The plaintiff name into Court alleging that his grandfather and a number of other persons, exceeding 20, had in the year 1898 combined together for the purpose of starting a cotton press and ginning factory. All the persons, who took part in the formation of this business, contributed capital to the undertaking and in substance the suit of the plaintiff now is for the return of the capital which was subscribed by his grandfather, who appears to have taken a principal part in launching this business.