ANIL BHASIN Vs. TELECOMMUNICATIONS CONSULTANTS INDIA LTD.

JUDGEMENT

(1.) This is an appeal preferred against the judgment and decree dated 09.07.2012, passed by the learned Additional District Judge whereby, the appellants plaint was rejected solely on the ground that it was barred by limitation.

(2.) Having regard to the fact that the appeal lies in a narrow compass, I would be briefly, touching upon the facts relevant for deciding the issue at hand.

(3.) It appears, only respondent no.1 responded to the aforementioned notice. A reply dated 16.03.2009 was dispatched by respondent no.1, in which, the stand taken was that the claim of the appellant was barred by time.