KEDAR INFRACON PRIVATE LTD. Vs. DAULAT RAM NAGDA

JUDGEMENT

(1.) The revision petition at hands emanates from the impugned order dated 26.7.2018, passed by learned Additional District Judge No.5, Udaipur (hereinafter referred to as the 'trial Court'), vide which the petitioners' application dated 08.01.2018, filed under Order VII Rule 11 of the Code of Civil Procedure, 1908 has been rejected.

(2.) Succinctly stated the facts apropos the present case are that the plaintiff-respondent herein has instituted a suit for recovery of arrears of his salary and other emoluments on 16.08.2016, interalia indicating that the cause of action has accrued to him on 14.07.2017.

(3.) The defendants-petitioners herein filed above referred application dated 08.01.2018 interalia contending that the suit filed by the plaintiff was barred by limitation and thus the plaint was liable to be returned.