NATIONAL MINORITIES DEVELOPMENT AND FINANCE COPROR Vs. ANDHRA PRADESH MAHILA WELFARE SOCIETY THR ITS PRES

JUDGEMENT

(1.) Cm APPL.29547/2016 (Condonation of Delay in Refiling)

(2.) Learned counsel appearing on behalf of the appellant canvasses a solitary ground before this Court in the present appeal. It is urged on behalf of the appellant that the guarantee executed by the defendant was in the nature of a continuing guarantee and that consequently, since the appellant kept issuing demand notices invoking the said guarantee, the period of limitation came to be extended on account of the acknowledgement of debt, in terms of Section 19 of the Limitation Act, 1963 (hereinafter referred to as the 'said Act').

(3.) In this behalf, it would be expedient to consider the provision of Section 19 of the said Act:-