KANTH DHAR Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS appeal under the Letters Patent is directed against the judgment and decree of a learned Single Judge of this court dismissing the appellants suit as barred by time.

(2.) THE learned single Judge after hearing the arguments came to the conclusion that the suit was barred by limitation and dismissed the same vide his judgment dated 2 -12 -1974. He however refrained from giving any finding on other issues as in his opinion it was no more necessary to do so. This judgment of the learned Single Judge has been assailed in this appeal.

(3.) WE have heard the learned counsel for the parties at length and also carefully gone through the record.