SAKTHI ENGINEERING WORKS POLLACHI TAMIL NADU Vs. SRI KRISHNA COIR ROPE INDUSTRY NANDYALAPET KADAPA DIST

JUDGEMENT

(1.) The defendants in O.S. No.29 of 2001 on the file of II Additional District Judge, Kadapa at Produttur filed LA. No.659 of 2004 under Order XIV Rule 2(2) of the Code of Civil Procedure (hereinafter in short referred to as 'the Code') praying the Court to try the issue relating to limitation as preliminary issue. The learned Judge by order dated 21-9-2005 dismissed the said application and aggrieved by the same, the petitioner in LA. No.659 of 2004, the defendants in the suit in O.S. No.29 of 2001 has preferred the present C.R.P., under Article 227 of the Constitution of India.

(2.) Sri Vardineni Krishna Mohan, the learned Counsel representing the revision petitioners made the following submissions :

(3.) On the contrary Sri Bharati, the learned Counsel representing Nagaraju, the Counsel on record, made the following submissions :