COLGATEPALMOLIVE INDIA LTD Vs. RAJENDRA VINAYAKRAO AYACHIT

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith.

(2.) The parties are referred as per their original status. The plaintiff filed a suit for settlement of accounts and recovery of amount being Special Civil Suit No.212/2008 before the learned Civil Judge, Senior Division, at Latur. An application, below Exhibit 14, in terms of Order VII Rule 11(a)(d) of CPC, was moved by the defendants, praying that the suit of the plaintiff to be rejected for the reasons stated in the application and basically on the ground that the suit is barred by limitation.

(3.) The learned Judge, on appreciating the facts and the documents on record, by order dated 4 th February, 2010, rejected the said application, and hence the defendants (revision applicants herein) have preferred this civil revision application, questioning the said order of the learned trial Court.