MUNICIPAL COMMITTEE Vs. VISHNU DAMODHAR BHALERAO

JUDGEMENT

(1.) THE question for decision in this appeal is whether the claim of the Municipal Committee, Buldana, as against respondent 1 Vishnu Damodhar Bhalerao was within limitation.

(2.) SAKHARAM Ramkrishna Joshi was employed by the Municipal Committee, Buldana, as a bill-collector. He was appointed on 16th February 1929 and dismissed from service on 20th April 1937. He was convicted on 15th March 1938 for embezzlement of taxes realised by him.

(3.) ON 20th April 1937, Sakharam Ramkrishna Joshi, the bill-collector, was dismissed from service. On 27th April 1937 he executed an agreement (Ex. P-93) in favour of the Municipal Committee for sale of his house for Rs. 800. In this agreement he admitted that he had not credited in the Municipal Committee Rs. 1,200 to Rs. 1,300 out of the taxes which he had realised on behalf of the Municipal Committee.