S. N. Variava, J. - (1.) Leave granted.
(2.) Heard parties.
(3.) These Appeals are against a Judgment dated 10th July, 2000 by which an Appeal against an Order dated 17th January, 2000 has been dismissed. By the Order dated 17th January, 2000 the Court has, exercising powers under Order VII Rule 11 (d) of the Code of Civil Procedure, rejected the plaint as being barred by limitation.;