- (1.) With the consent of the parties, this misc. appeal is heard finally.
(2.) This appeal is directed against order dated 02.09.2011 passed by the District Judge, Udaipur, whereby, the application filed by the appellant-defendants under Order IX, Rule 13 read with Section 151 CPC has been dismissed as barred by limitation.
(3.) The facts in brief are that the respondent-plaintiff filed a suit for a sum of Rs.1,71,340.69 p. against the appellants for alleged outstanding on account of the transactions entered into between the appellants as principal and the plaintiff as a dealer.;