DIPTI DAS Vs. SUSHIL BHUSAN DAS

JUDGEMENT

(1.) Heard Mr. Sheeladitya, the learned counsel for the appellants and Ms. R. Choudhury, the learned counsel appearing on behalf of the respondents.

(2.) The present appeal was admitted on 23/7/2014 by framing one substantial question of law which reads as under:

(3.) As the substantial question of law so formulated relates to whether the suit of the plaintiff was barred by limitation, this Court for the purpose of the instant appeal finds it appropriate to deal with the relevant facts which are necessary for adjudication. For the purpose of convenience, the parties herein are referred to in the same status as they stood before the trial court.