OM DUTT SHARMA Vs. DHEERAJ

JUDGEMENT

(1.) THE appeal impugns a judgment and decree dated 11th February, 2013 1. of the Court of the Addl. District Judge -06 Central Delhi, of dismissal on the preliminary issue of limitation, of CS 136/2011 (Unique ID No.02401C0989222007) filed by the appellant.

(2.) NOTICE of the appeal was issued and after service of the respondent no.2 and proceeding ex parte against the respondent no.1, the appeal admitted for hearing and considering that if the appeal were to be allowed, the parties will have to go through the trial, hearing of the appeal was expedited. The counsel for the appellant and the counsel for the respondent no.2 have been heard.

(3.) THE respondents/defendants contested the suit by filing a written statement, inter alia on the ground of the suit claim being barred by time.