RANCHORDAS TRIBHOWANDAS Vs. PESTONJI JEHANGIR

JUDGEMENT

(1.) The plaintiff in this case sues the defendants on a promissory note dated the 2nd May 1904-Rs. 5000 demand promissory note-and on the 20 September 1904, it is proved, Rs. 1000 were paid by the defendant to the plaintiff.

(2.) The only defence that was raised by Mr. Lang for the defendant was that of limitation.

(3.) The plaint was admitted on the 10 June 1907, which was the first day after the long vacation of this year.