RAVI SAHNI Vs. POMESH SAHNI

JUDGEMENT

(1.) Cm No. 25470-71/2016 (exemption)

(2.) The plaintiff/respondent has filed a suit for recover of Rs. 8,22,500/-.

(3.) The trial court by its order dated 06.02.2016 noted the averments made by the respondent in the plaint whereby it was categorically stated that there was an agreement between the respondent and the petitioner to the effect that the loan shall be returned by the petitioner as and when demanded by the respondent. Based on this averment in the plaint, it was held by the trial court that Article 19 of the Limitation Act would not apply and Article 22 of the Limitation Act would be attracted, meaning thereby the limitation period of three years would commence only when the respondent makes a demand.