STATE BANK OF INDIA Vs. SANJEEV MALIK

JUDGEMENT

(1.) Admit.

(2.) These two appeals have been preferred by the plaintiff, the State Bank of India, against orders passed by the learned Single Judge returning the respective plaints in the two suits under Order 7, Rule 10 Civil Procedure Code for presentation before the Court at Gurgaon, observing that the Bank can seek exclusion of lime under Section 14 of the Limitation Act.

(3.) As the point arising in the two appeals (each of which arise out of a separate suit) is common, it is sufficient to take up the facts as they arise in FAO(OS) 39/95. That FAO arises out of Suit 1086/84. The suit is for recovery of Rs. 7,20,337.39. (FAO(OS) 40/95 arises out of Suit 1087/84 and that is for recovery of Rs. 7,98,247.37).