ANAND LAXMI ENTERPRISES Vs. VASANT BALU MHATRA

JUDGEMENT

(1.) This Chamber Summons is for rejecting the plaint as barred by the Law of Limitation.

(2.) The Chamber Summons is taken out under the provisions of Order VII, Rule 11(d) of the C.P.C. The said Rule runs thus:

(3.) This Suit is stated to be barred by the Law of Limitation. Consequently, the statement in the plaint would have to be read to see whether this suit appears to be barred by the law of limitation.