SURINDER KUMAR CHAUDHARY Vs. H P F C

JUDGEMENT

(1.) THIS is an appeal filed by the appellant against the order dated 29.6.2010 passed by the learned Additional District Judge, Solan, in an application filed under Order 39 Rules 1 and 2 read with Section 151 C.P.C., for grant of injunction, dismissing the application filed by the present appellant.

(2.) A notice of the appeal was issued to the respondents.

(3.) THE submissions made by the learned counsel for the appellant were that in regard to the fact that the question of limitation is involved and the proceedings initiated for the recovery of the amount were beyond time. Another ground taken by the learned counsel for the appellant during the course of arguments was that since the respondent No. 1 has backed out of the offer of one time settlement, the appellant is not liable to deposit the remaining amount since they started proceedings for the recovery of the amount within the time granted by them for payment and settlement under one time scheme of the respondent No. 1.