PAVITAR SINGH Vs. SONI COAL COMPANY

JUDGEMENT

(1.) THIS Regular Second Appeal has been filed by the defendant against the judgments and decree passed by both the Courts below whereby the suit for recovery of Rs.35,000/- filed by the plaintiffs, has been decreed with interest. Counsel for the appellant submits that the suit filed by the plaintiffs is barred by limitation.

(2.) AFTER hearing the counsel for the appellant and going through the judgments and decree passed by the Courts below, I do not find any substance in the contention raised by the counsel for the appellant. In this case, the suit for recovery was filed on the basis of two cheques, which were issued on 20.6.1990 and 10.7.1990. The suit was filed by the plaintiffs on 16.7.1993. Both the Courts below have come to the conclusion that the suit filed by the plaintiffs was within limitation after deducting the period of vacation and period of notice. Thus, I do not find any illegality in the judgments and decree passed by both the Courts below. No substantial question of law is involved in this appeal. Dismissed.