C ARIVANANDHAN Vs. A GOKULAKRISHNAN

JUDGEMENT

(1.) THIS civil revision petition is directed against the judgment in O.S.No.209 of 1986 on the file of the District Munsif, Uthamapalayam.

(2.) THE short facts are: THE petitioner herein has filed a suit on the basis of a promissory note dated 16.7.1976 on 20.12.1986. THE revision petitioner claimed that the suit was filed in time because the defendant/ respondent was not a debtor entitled to the benefits of Tamil Nadu Debt Relief Act, that the period, viz., 16.1.1975 to 14.7.1978 was covered by the Tamil Nadu Debt Relief Act and that therefore, the suit could not be laid. His further reason is that he filed the suit promissory note in a proceedings between parties in O.S.No.451 of 1981, that he got back the suit promissory note only on 30.7.1986 and if that period was excluded, the suit filed by him was in time. THE said claim of the revision petitioner was resisted by the respondent on several grounds inter alia contending that the suit filed by the revision petitioner was barred by limitation.