BHARAT SANCHAR NIGAM LTD. Vs. PAWAN KUMAR GUPTA

JUDGEMENT

(1.) Since the issue involved in both the appeals is common and facts are identical, we dispose of both the appeals by this common judgment.

(2.) Heard Mr. R.D. Agrawala, learned senior counsel appearing for the appellant in both the appeals and Ms. Tatini Basu, learned counsel for the respondent in Civil Appeal No. 2409/2009. Despite service of notice on the sole-respondent in Civil Appeal No. 1085/2008, he remained unrepresented.

(3.) For the sake of convenience, the facts are taken from the leading case i.e. Civil Appeal No. 1085/2008. This appeal arises out of the judgment and order dated 12.07.2007 passed by the High Court of Punjab & Haryana dismissing Regular Second Appeal No. 835/2007 (reported in AIR 2007 P & H (NOC) 2269) by affirming the judgment and decree dated 2.09.2006 passed by the learned District Judge, Bhiwani in dismissing the original suit filed by the appellant herein against the respondent on the ground that the suit claim is barred by limitation. The correctness of the same is questioned in this appeal(s), urging various grounds.