LAWS(MAD)-2006-4-231

C DHANAM Vs. A M SRINIVASAN

Decided On April 07, 2006
C.DHANAM Appellant
V/S
A.M.SRINIVASAN Respondents

JUDGEMENT

(1.) THE question referred to this Full Bench is as follows :

(2.) THE short facts are as follows :

(3.) WHEN the matter came up before a learned single Judge of this Court for final disposal, learned counsel for the appellant, assailing the decree of the trial Court, raised the only point that the suit is not maintainable, as it is barred by limitation.