- (1.) THE only question that falls for our determination in the matter at hand is whether the three letters, being Ext. 3, ext. 3 (a) and Ext. 3 (b), would in law amount to acknowledgement of liability by and on behalf of the opposite parties within the meaning of section 18 of the limitation Act, 1963 and that being the sole question, we proceed to reproduce those three letters here in below :
(2.) -EXT. 3 (a) and Ext. 3 (b) are the letters written by the Divisional Engineer of the West Bengal State Electricity Board to the petitioner arid Ext. 3 is the letter written by the Divisional Engineer to the Advocate of the petitioner in reply to the demand notice served by the Advocate for and on behalf of the petitioner. JUDGEMENT_99_TLCAL0_1992Html1.htm
(3.) JUDGEMENT_99_TLCAL0_1992Html2.htm;