ASIAN BUILDERS AND CONTRACTOR Vs. MILIND NARSING SWAMI

JUDGEMENT

(1.) The present Appeal is filed against the Judgement and Decree dtd. 29/9/2010 passed by the Bombay City Civil Court in L.C. Suit No.1561 of 2006 whereby the Appellant's suit was dismissed as being barred by limitation under Article 65 of the Limitation Act, 1963.

(2.) In this Judgement, the nomenclature of the parties will be as per their nomenclature in the Suit.

(3.) Before we consider the arguments of the Plaintiffs, it would be appropriate to refer to the facts in this case.