SHYAMARAJU & COMPANY (INDIA) LTD. Vs. MUNICIPAL COMMISSIONER

JUDGEMENT

(1.) The petitioner has filed this Civil Revision Petition calling in question the order dtd. 26/10/2021 passed by the Senior Civil Judge and JMFC, Hungund, rejecting I.A. No.V filed under Order VII Rule 11(d) read with Sec. 151 of Civil Procedure Code, 1908('the CPC' for short) seeking rejection of the plaint in O.S.No.95/2016 on the ground of limitation.

(2.) The facts leading to the filing of the petition are that:-

(3.) Thereafter, the petitioner instituted O.S.No.130/2013 before the competent Civil Court seeking declaration and injunction in respect of the termination order. During the pendency of the said suit, liberty was granted by this Court to file a separate suit for damages after disposal of the said suit.