SAHADEB PAL Vs. LALIT MOHAN BERA

JUDGEMENT

(1.) The identical issue involved in C.O. 119 of 2007 has been decided and answered against the petitioner in CO. 119 of 2007 and for the same reasons as recorded in the order passed in C.O. 119 of 2007, this revisional application also stands dismissed. However, it is made clear that it would be open for the petitioner/opposite party to raise all points including question of limitation at the trial of the suit. The observations made in the order are only for the purpose of deciding an application filed under Order 7 Rule 11 of the Code of Civil Procedure and it should not be construed as a decision of merits of the dispute. Urgent xerox certified copy of this judgment, if applied for, be given to the parties on usual undertaking.