Sadasiva Aiyar, J.@mdashThe respondents do not appear. Following the principle of the ruling in Mylan v. Annavi Madan 29 M.K 234 I hold that if the plaintiff is able to prove that he received interest through the labour of the defendants till within three years before suit and without a break over three years from 1902 till the date of suit, his claim is not barred by limitation.
2. He makes substantially the above allegation in his plaint and his suit ought not to have been dismissed as barred without giving him an opportunity to prove that allegation.
3. The District Munsif''s decree is set aside and he is directed to dispose of the suit according to law. Costs will abide the result.
