RAM SARAF Vs. MANI DEI

JUDGEMENT

(1.) THERE were 8 issues in the suit. An application was filed by defendant No. 1 that issues 7 and 8 should be tried as preliminary issues. Those issues are :-

(2.) THE other important issues are issues Nos. 3 to 5. They are:-

(3.) MR. Mohanty contended that on the face of the averments in the plaint the suit is barred by limitation under Article 113 of the Limitation Act, and on the face of the judgment in certain previous suits the present suit is barred by Order 2, Rule 2 c. P. C.