SMC COMRADE LTD Vs. NARNOLI BUILLION

JUDGEMENT

(1.) This appeal is preferred by the appellant/plaintiff against the judgment and decree dated 13.08.2018 passed by the learned Additional District Judge-12/Central District, Tis Hazari Courts, Delhi (hereinafter referred as the learned 'Trial Court') in CS No.16718/2016 whereby the suit of the appellant for recovery of Rs.14,24,739/- was dismissed post trial.

(2.) The brief facts are:-

(3.) The abovesaid suit for money recovery was filed on the grounds viz the parties had an open, mutual and current account and as such the limitation would start from the close of the financial year, per Article 1 of the Limitation Act.