M/S. SUNDARAM FINANCE LIMITED Vs. NOORJAHAN BEEVI

JUDGEMENT

(1.) The plaintiff-appellant has filed this appeal against the judgment dated 10th April, 2002 in A.S. No.388 of 1992 of Kerala High Court by which the High Court dismissed the appeal filed by the plaintiff-appellant in which appeal the judgment of the trial court dated 29.05.1991 dismissing the suit was assailed.

(2.) The brief facts necessary to be noted in this appeal are :

(3.) The plaintiff filed an appeal in the Kerala High Court. The Kerala High Court also affirmed the judgment of the trial court and held that suit is barred by limitation. Plaintiff has come in this appeal questioning the correctness of the judgment of the High Court.