V K VARMA Vs. VIKRAM KUMAR

JUDGEMENT

(1.) -HEARD the learned Counsel for the petitioner.

(2.) THE complainant/petitioner is aggrieved by the dismissal of his appeal on the ground that the complaint was passed by limitation for cause of action had been held to have accrued on 8th August, 2001 and he could have filed the complaint within two years, thereafter. Since the complaint was filed on 25th August, 2005, it was held to be barred by limitation.

(3.) BRIEF facts, which have given an occasion to file this revision, are as under: