J&K BANK LTD Vs. NIRMALA DEVI

JUDGEMENT

(1.) THESE appeals raise a common question of limitation.

(2.) THE respondents in the appeals deposited with the appellant Bank certain sums of money for a fixed period of one year. As the Bank did not repay the amounts on demand made by the respondents, suits out of which these appeals arise, were instituted by the respondents against the appellant Bank. The Bank raised the same point of limitation in all the suits which may briefly be set out as follows;

(3.) THE amounts became payable by the Bank on the dates on which the period of the fixed deposits expired. The period of limitation for the suits has, therefore, to he computed from those dates. As the suits were instituted beyond a period of six years from those dates, the suits are clearly barred by limitation.