PARADISE TRANSPORTER PVT. LTD. & ANR. Vs. PRE

JUDGEMENT

(1.) Heard the parties finally.

(2.) This civil revision application has been filed against the order dated 31.1.2008 passed by the learned Sub-Judge V, Dhanbad in Money Suit No. 42 of 1998. rejecting the petition filed on behalf of petitioners under Order 14, Rule 2 (2) read with Order 7, Rule 11 of the Code of Civil Procedure (C.P.C.).

(3.) The present money suit was instituted by the plaintiff-opposite party far back in the year 1998. The issues were framed on 27.3.2003. The defendant-petitioner filed the said petition for hearing on the issue of limitation.