MANOJ SHARMA Vs. TILAK RAJ

JUDGEMENT

(1.) The decree was reversed by the learned First Appellate Court on 15/10/2015 on the ground that suit for recovery of money was barred by limitation. Aggrieved, the plaintiff has taken recourse to Sec. 100 of the Code of Civil Procedure.

(2.) The case 2(i) Suit was filed by the appellant on 1/6/2009 with the pleadings that:- The plaintiff deals in shuttering plates etc. for the purpose of construction of lintel; The defendant requested him for hiring 30 shuttering plates @ Rs.1.50 per plate on 1/4/2003; The plaintiff supplied 30 shuttering plates to the defendant accordingly;

(3.) Heard learned counsel for the parties and considered the entire record case.