SHAILESH AGNIHOTRI Vs. INDORE DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This judgment shall dispose of the first appeal preferred by the appellants aggrieved of the order passed by the learned Additional District Judge, Indore in a suit filed by the appellants being suit No.71-A/2010 decided by a judgment and decree dated 19.12.2012. The suit has been dismissed by the learned Additional District Judge on the ground of limitation inasmuch as the suit has been filed after nine years of the decision given by the learned Additional District Judge in a suit filed under Section 18 of the Land Acquisition Act in a case pertaining to the land acquisition.

(2.) Brief facts which have been reproduced by the learned Additional District Judge in the impugned judgment are as follows:-

(3.) According to the respondent who did file a written statement, it was their case that: