STATE OF MAHARASHTRA Vs. J.S.D. BORGAI

JUDGEMENT

(1.) A short point of limitation arises in the above First Appeal, filed by the State of Maharashtra, against the judgment and decree, dated July 30, 1966, passed by the Civil Judge, Senior Division, Sangli.

(2.) The material facts may be shortly stated as follows:

(3.) On Oct. 30; 1964, the respondent J.S.D. Borgai filed a suit to recover from the State of Maharashtra, Bombay, a sum of Rs. 36,941 as the arrears of pay and allowances from the period from 4th March 1950, to 30th Nov. 1961, to which he had become entitled as a result of the judgment of this Court in Second Appeal No. 107 of 1958, dated July 12, 1961.