PARAMESWARAN Vs. N RAMACHANDRAN

JUDGEMENT

(1.) This is a revision by the plaintiff. His suit - on a promissory note stands dismissed solely on the ground of limitation. So naturally this revision concerns the correctness of the finding on the question of limitation. I feel that this court has power under S.115 C. P. C. to examine the correctness of the decision.

(2.) These are the relevant facts. The promissory note on which the suit has been laid is dated 31-10-1974. The consideration for the promissory note is Rs. 2,500/-. The suit was filed as O. S.768/75 on 29-9-1975, before the Munsiff Court. Ernakulam.

(3.) The defendant raised a question of territorial jurisdiction. He contended that the territorial jurisdiction for the suit is not Ernakulam, but Cochin. The Munsiff Court, Ernakulam, held on 2-12-1977 that it has no territorial jurisdiction to entertain the suit. The Munsiff made an endorsement on the plaint thus:-