STATE BANK OF INDORE Vs. KRUSHNA CHANDRA

JUDGEMENT

(1.) THE concurrent findings of the Courts below are based on the appreciation of the evidence and in the facts and circumstances of the case, highlighted above, it cannot be said that the concurrent findings are perverse. In a Revision, this Court has a limited power in appreciating the concurrent findings of facts of the Courts below. The suit is apparently barred by time. The Revision is hereby dismissed.