STATE Vs. JAMNA DAS

JUDGEMENT

(1.) IN Civil Suit No. 2 of 1952 Jamna Das claimed decree for compensation for wrongful detention of ten maunds of rice. That suit was Instituted on 22-5-1952.

(2.) IN computing the period of limitation prescribed for civil Suit No. 2 of 1952 the period of notice given to the State of Punjab and the Union of India was excluded under Section 15 (2), limitation Act, 1908, hereinafter referred to as the Act.

(3.) IN resisting Civil Suit No. 2 of 1952 the State of Punjab pleaded 'inter alia' that in computing the period of limitation prescribed for that suit the period of notice given to the Union of India could not be excluded.