RAVJIBHAI MANORBHAI PATEL Vs. CHANCHALBEN

JUDGEMENT

(1.) CHALLENGE in this Second Appeal is made by the original plaintiff, to the concurrent findings of both the Courts below against him, inter -alia that the suit was barred by limitation. The details of the judgment and decree of both the Courts below are as under.

(2.) THIS Second Appeal was admitted by this Court vide order dated 21.03.2013 on the following substantial questions of law. The said issues were framed ex parte, on hearing the appellant only.

(3.) SINCE the first and one of the questions of law framed by this Court, while admitting this appeal is, as to whether the suit was time barred, this Court has thought it fit, first to adjudicate this question and if the answer thereto is in affirmative, other questions would remain academic and would not be required to be gone into.