ARJUN ANTHONY DA COSTA Vs. APPA BALKRISHNA RAO

JUDGEMENT

(1.) Registry to waive oice objections and register the matter.

(2.) Heard learned Counsel for the parties.

(3.) This Application impugns the order dtd. 14/3/2024, passed by the Civil Judge Junior Division 'D ' Court, Mapusa Goa, in Regular Civil Suit No.174/2022/D, whilst dismissing the application iled under Order 7 Rule 11 read with 151 CPC by the Applicant/ Original Defendants therein. he main ground raised, seeking rejection of the plaint was that the suit was barred by law of limitation, that it was undervalued and that the Plaint does not disclose a cause of action; the Plaintifs iled their reply to the said application on 25/4/2023 opposing the application. Vide impugned order dtd. 14/3/2024 the Civil Court dismissed the application holding that limitation is a mixed question of fact and of law which required to be decided on merits.