TARANJIT KAUR Vs. S IQBAL SINGH

JUDGEMENT

(1.) (Oral)

(2.) THIS appeal has impugned the judgment and decree dated 05.10.2010 which had endorsed the finding of the Trial Judge dated 01.10.2009 whereby on an application under Order 7 Rule 11 CPC preferred by the defendant, the plaint of the plaintiff had been rejected.

(3.) ISSUES were framed. Thereafter an application under Order 7 Rule 11 CPC was filed by the defendant. Contention was that the suit was barred by limitation.