MANGAIARKARASI AMMAL Vs. ASSISTANT ACCOUNTS OFFICER

JUDGEMENT

(1.) APPELLANT herein is the plaintiff in O. S. No. 120 of 1986 on the file of district Munsif Court, Tiruvallur, who Challenges the reversing judgment made by the learned Sub Judge, Tiruvallur, in A. S. No. 18 of 199 0 dated 31. 12. 1992.

(2.) THE brief facts culled out from the plaint and written statement are as follows,

(3.) ON the above pleadings the trial Court framed four issues. Plaintiff examined two witnesses and marked nine documents on her side and the defendants examined one witness and marked seven documents on their side. Upon consideration of the evidence placed before it, the Trial Court came to the conclusion that the defendants cannot recover the dues under the Revenue recovery Act as the demand is barred by limitation and consequently dismissed the suit.