NAIPAL SINGH Vs. O P KAIM

JUDGEMENT

(1.) Cm No.31528/2015 (Exemption)

(2.) This is an appeal filed against the impugned judgment and order dated 24.09.2015. The trial court has, by virtue of the impugned judgment and order, allowed the respondent/defendant's application under Order 7 Rule 11 of the Code of Civil Procedure, 1908 (in short the CPC).

(3.) Before me, the appellant / plaintiff raises the same plea and in pursuance thereof, adds, that since, the respondent / defendant had the opportunity to assail the order of the Registrar, limitation could not have commenced with effect from 01.10.2013.