V.B JINNATH Vs. FEDERAL BANK LTD

JUDGEMENT

(1.) ADMIT. The following substantial question of law is framed for a decision:-

(2.) RESPONDENTS appear through counsel.

(3.) APPELLANT contended that the person who has verified and signed the plaint is not competent to do so. He denied execution of Exts.A1, A3 and A4 contended that the suit is barred by limitation.