NILAMBAR DATT SHARMA Vs. CENTRAL BANK OF INDIA

JUDGEMENT

(1.) Appellant filed a suit for declaration and damages before the trial court which has been dismissed being time barred vide judgment and decree dated 17 th February, 2010 which is impugned in this appeal.

(2.) Arguments heard and trial court record perused.

(3.) Appellant alleged in the plaint that he joined the respondent no. 1 as a Clerk in the year 1962 at Amritsar. He was promoted from time to time and posted in different parts of country. In the month of December, 1989 appellant was posted as Internal Auditor at Delhi and thereafter, remained posted in Delhi on different positions and ultimately superannuated on 31 st March, 2000. At that time he was posted as Branch Manager of Jamia Nagar Branch, Delhi of respondent no.1.