RAMJILAL SUKHIRAM Vs. MUNICIPAL COMMITTEE

JUDGEMENT

(1.) THIS order shall also dispose of Civil Revision No. 149 of 1974 (Hulas Singh v. Municipal Committee, Sarangarh ).

(2.) CIVIL Revision No. 148 of 1974 arises out of a suit which was filed by the Municipal Council, Sarangarh against the applicant Ramjilal for recovery of Rs. 1683. 70. All that it is necessary to state here is that the plaintiff alleged that Ramjilal was employed as a cashier during the period from 3rd May, 1968 and 1st July, 1968 and was entrusted with certain items of cash out of which he misappropriated the amount for which the suit was brought. Ramjilal, defendant-applicant, raised a preliminary issue of limitation which was decided against him by the trial Court on 14th December 1973. It is against this order that Ramjilal has filed Civil Revision No. 148 of 1974.

(3.) CIVIL Revision No. 149 of 1974 arises out of a suit which has been filed by the Municipal Council, Sarangarh against Hulas Singh (applicant in this revision ). The suit is for recovery of Rs. 5000 alleged to have been misappropriated by the defendant who was working as cashier in 1967-08. In this suit also the defendant Hulas Singh raised a plea of limitation which was decided against him by the trial Court on 14th December, 1973. Hulas Singh thereafter filed Civil Revision No. 149 of 1974.