JADON AND COMPANY Vs. VIKAS GOUDHA

JUDGEMENT

(1.) Shri Bhagwan Singh Thakur, Advocate for the appellant.

(2.) Heard on admission.

(3.) The appellant has filed the civil suit No.376- B/2006 for recovery of his sale price relating to supply of printed material to the respondent in previous years, but the same was dismissed being barred by limitation vide judgment dated 17.9.2008 passed by the Third Additional Judge to the First Civil Judge Class-I, Bhopal. The Civil Appeal No.422-B/2008 filed by the appellant was also dismissed vide judgment and decree dated 24.12.2009. Being aggrieved with the aforesaid decree and judgments, the appellant has preferred the present second appeal.