VIJAYU KUMAR Vs. RAJASTHAN STATE ELECTRICITY BOARD

JUDGEMENT

(1.) After hearing the appeal for admission, the appeal is admitted on following substantial question of law:-

(2.) Taking into account lis involved in the matter, with the consent of learned counsel for the parties, matter is heard finally at this stage.

(3.) Appellant-plaintiff has preferred this second appeal to challenge the judgment and decree dated 12.10.2011 passed by Additional District Judge No.1, Sriganganagar (for short, 'learned lower appellate Court'), whereby learned lower appellate Court has dismissed the appeal on the ground of limitation. The said appeal was preferred by appellant-plaintiff against the judgment and decree dated 29.11.2006 passed by Civil Judge (Junior Division), Sriganganagar (for short, 'learned trial Court'), whereby the learned trial Court dismissed the suit of the appellant-plaintiff for permanent injunction.