DISHA CONSTRUCTIONS Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Learned Counsel for the parties.

(2.) Leave granted.

(3.) A suit was filed by the Appellants praying for payment of money which according to the Appellants was due to them for undertaking the construction work on behalf of the Defendants. The suit was dismissed by a judgment and order dated 12th November, 2009 by the District Judge, North Goa, Panaji, inter alia, holding that the plaint cannot be registered as it was barred by limitation as also in view of the fact that there was no compliance with Section 80 of the Code of Civil Procedure insofar as notice on Defendant No. 2 is concerned.