MENHARAN Vs. GHANARAM

JUDGEMENT

(1.) The substantial question of law formulated and to be answered in this plaintiff's second appeal states as under:

(2.) The trial Court, while deciding the preliminary issue by its order dated 18.10.1995, came to the conclusion that instant suit is hopelessly barred by limitation.

(3.) The plaintiffs preferred first appeal there against. The first appellate court, after re-appreciating the entire evidence adduced in the case, affirmed the judgment and decree passed by the trial court, leading to filing of this Second Appeal under Section 100 of the Code of Civil Procedure by the plaintiffs, which has been admitted on the substantial question of law formulated as mentioned in opening paragraph of this judgment.