VIJAY KUMARI Vs. RANJU VERMA

JUDGEMENT

(1.) This is an appeal filed by the plaintiff against the judgment and decree dated 30.11.2007, passed by the learned Additional District Judge, Jammu (hereinafter referred to as 'the trial Court') whereby the suit of the plaintiff/appellant herein against the defendant/respondent herein has been dismissed on the ground of limitation.

(2.) Having heard learned counsel for the parties and perused the record.

(3.) The only question that arises for determination in this case is: "whether the suit filed by the petitioner was barred by limitation." The question has been dealt with, at length, by the trial court. The argument of appellant that the suit was not only a suit for declaration simpliciter but also the suit for possession which involved mixed questions of law and facts did not find favour with the trial court and it held the suit barred by limitation.