STATE BANK OF INDIA Vs. TRISHUI PICKLE INDUS

JUDGEMENT

(1.) THIS civil first appeal is directed against the exparte judgment and decree dated 14th of May, 1999, (for short the impugned judgment) passed by learned District Judge, Udhampur, in a suit titled State Bank of India, Branch udhampur Vs. M/s Trishul Pickle Industries Garhi, Udhampur and Others, whereby and whereunder, suit came to be dismissed as time barred.

(2.) THE short controversy involved in this appeal is whether the suit filed by the appellant-plaintiff bank is time barred?

(3.) IN order to return finding, it is necessary to notice the brief facts of the case herein: