P. Mandal, J. - (1.) Challenge is to the Order No. 12 dated July 23, 2010 passed by the learned Civil Judge (Senior Division), Alipurduar in O.C. No. 5 of 2009 thereby rejecting an application under Order 7 Rule 11 of the Code of Civil Procedure
(2.) The Plaintiff/opposite party filed a suit for damages against the Petitioners alleging defamation and claiming an amount of Rs. 5 lakh. The Defendants/Petitioners entered an appearance and they filed an application under Order 7 Rule 11 of the Code of Civil Procedure praying for rejection of the plaint on the ground that the said suit is barred by limitation. That application was rejected by the impugned order. Being aggrieved, this application has been preferred by the Defendants.
(3.) Now, the question is whether the impugned order should be sustained.;