NIRMALA DEVI Vs. STATE OF M P

JUDGEMENT

(1.) The substantial questions of law involved and to be answered in this appeal are as under:--

(2.) The trial Court by its judgment dated 2.1.1985 dismissed the suit finding inter alia the suit to set aside the order dated 23.8.1980 passed by the competent authority has been filed beyond the period of one year from the date of passing of the order under Article 100 of the Limitation Act, 1963.

(3.) The plaintiffs preferred first appeal there against. The first Appellate Court affirmed the judgment & decree passed by the trial Court finding inter alia that suit having been filed beyond the period of three months from the date of order of competent authority dated 23.8.1980, therefore, the suit for declaration of title and permanent injunction is barred by limitation.