SPIC SOUTHERN PETROCHEMICALS INDUSTRIES CORPORATION LTD Vs. A.K JAJEE DISTRIBUTORS OF SEEDS FERTILIZER AND AGRICULTURAL EQUIPMENT

JUDGEMENT

(1.) The subject placed for consideration is in regard to interpretation of amendment to Negotiable Instruments Act, 1881, by Act 55 of 2002, or, the aspect of limitation.

(2.) The appeal is coming on for admission both the sides have submitted the arguments on merits. So, case is taken up for final disposal.

(3.) The complainant in C.C.No.537/2005 on the file of the Civil Judge (Junior Division) and JMFC is the appellant in. this appeal