DURGA BAHADUR RAI Vs. GOLMAN RAI

JUDGEMENT

(1.) This Revision Petition has been filed against an order dated 1-07-2008 passed by the learned District Judge, East and North Sikkim at Gangtok, in Title Suit No. 19 of 2005 rejecting an application under Order 7, Rule 11 Civil Procedure Code for rejection of the plaint on the ground that the suit appeared to be barred by the law of limitation.

(2.) In order to dispose of this petition, it would not be necessary to delve into the details of the facts involved in the suit except to the extent that Title Suit No. 19 of 2005 was filed by a set of descendents of one late Dhan Bir Rai, who are the respondents herein against another set, who are the petitioners, seeking to stake claim over certain landed properties under the possession and enjoyment of the latter. During the proceedings of the suit before the learned trial Court, written statement appears to have been filed and evidence recorded to some extent after framing a number of issues, one of which was "whether the suit is barred by law of limitation". As it appears from the records and also from the impugned order, that a statement appears to have been made by the plaintiff No. 1 in his cross-examination which reads as follows :-

(3.) During the course of arguments, Mr. K. T. Bhutia, learned Senior Advocate appearing on behalf of the revisionists argued that in view of the categorical admission made by the plaintiff No. 1 (who is the respondent No. 1 in the present petition) in his cross-examination, there was no necessity to proceed further in the suit as the suit stood barred by the law of limitation and that the plaint of the suit deserved to be rejected in terms of Clause (d) of Order VII, Rule 11 of the Civil Procedure Code. Mr. K. T. Bhutia. learned Senior Advocate, also drew my attention to the provisions of Section 3 of the Limitation Act, 1963 and submitted that as the suit had been filed after the prescribed period, the learned trial Court ought to have dismissed the suit. It was further submitted that the learned trial Court ought to have dismissed the suit also by virtue of Order XIV, Rule 2 (2)(b) C.P.C. Mr. B. Sharma, learned Senior Advocate appearing on behalf of the respondents, on the other hand, while supporting the judgment of the learned District Judge, submitted that the revision petition was not maintainable and deserved to be dismissed. It was submitted by him that once issues have been framed, the Court is required to pronounce judgment on all those.