SOHAN LAL Vs. MEHTA CONSTRUCTION COMPANY AND OTHERS

JUDGEMENT

(1.) This First Appeal is arising out of the Judgment and Decree dated 6.4.1993 passed by the learned District Judge, Jodhpur in Case No. 101/1987 "Sohan Lal Vs. M/s. Mehta Construction Company and Anr. " who dismissed the suit filed by the present appellant-plaintiff for recovery of Rs.18,200.00.

(2.) Perused the record.

(3.) By the impugned Judgment and Decree dated 6.4.1993, the suit for recovery of Rs.18,200.00 filed by the plaintiff Sohan Lal, who plied the tractors in the work of construction of dam by the defendant construction company namely, M/s. Mehta Construction Company, was dismissed by the learned Trial Court. The suit in question was dismissed by the learned Trial Court as barred by limitation, while the other issues were decided in favour of the plaintiff.