STATE BANK OF INDIA Vs. SARDARA

JUDGEMENT

(1.) Heard.

(2.) This revision petition is directed against the judgment dated August 8. 1980, passed by the District Judge, Ambala, affirming in appeal the decree passed by the trial Court dated Januay 18, 1979, dismissing the suit filed by the petitioner-plaintiff, inter alia, on the ground of limitation.

(3.) The suit was filed on the basis of loan of Rs. 2800/- sanctioned in favour of the defendant-Sardara on September 13, 1973. In the loan account, entry of payment of last instalment of Rs. 25/- was made on December 12, 1974. This was followed by another entry dated May 19, 1975, crediting a sum of Rs. 600/- towards subsidy, deposited by S.F.D.A., Ambala. The suit was filed on Feburary 8, 1978.