- (1.) The High Court hearing the Second Appeal out of which this appeal has arisen had framed the following substantial question of law for a decision: "Whether the suit was barred by period of limitation under the provisions of Section 21 of the Limitation Act, in the light of the fact that the appellant shall made a party in the suit in the year 1994 and by that time, the suit was barred by the period of limitation.
(2.) The answer to the question being in the negative, the Orissa State Financial Corporation (hereinafter referred to as "OSFC"), which was impleaded as the 4th defendant in the suit has chosen to file this appeal.
(3.) We have heard the learned counsels for the parties.;