RAIZUL HASAN Vs. JAGDISH CHANDRA

JUDGEMENT

(1.) This is defendant's appeal under Section 100 of Civil Procedure Code (hereinafter referred to as "C.P.C.").

(2.) Heard Sri Rajiv Joshi, learned counsel for appellants and perused the record. None appeared on behalf of respondents despite the case having been called in revised.

(3.) The sole substantial question of law formulated by this Court on 18.04.1978, while hearing appeal under Order 41 Rule 11 C.P.C. is whether the suit in question was barred by time.