T NRAMACHANDRA SETTY Vs. BVENUGOPAL

JUDGEMENT

(1.) The only question for consideration is whether the claim made in O. S. No. 270 on 1955 is barred by limitation.

(2.) O. S. No. 270/55 was brought by the Receiver appointed in O. S. No. 53 of 1953 on the file of the learned District Judge, Bangalore. He has also a party to O. S. No. 53/53. In the (SIC) under appeal the Receiver claimed a sum of Rs. 1000/- with interest from the defendant. It is allaged that the defendant encashed a cheque far Rs. 1000/- but failed to hand over that money to the Proprietors of B. S. J. Hall.

(3.) In the suit, the trial Court framed four (SIC) They are: