R.S. Kejriwal, J. - (1.) This Civil Second Appeal has been directed against the judgment and decree dated 1.12.1993, passed by Additional District Judge No. 6, Jaipur City, Jaipur, by which the said Court affirmed the decree dated 5.2.1992, passed by Additional Munsif Magistrate No. 2, Jaipur City, Jaipur, dismissing the suit filed by the plaintiff appellant.
(2.) Brief relevant facts of the case are that on account of a criminal case lodged against the plaintiff appellant, the respondents terminated the services of the appellant w.e.f. 11.7.1980. The appellant was acquitted in the criminal case on 18.12.1987. Later on, he filed a suit on 2.7.1988 for quashing the termination order with back-wages. Learned A.W.M. No. 2, Jaipur City, Jaipur, vide his judgment and decree dated 5.2.1992, dismissed the suit only on the ground. that the same was barred by limitation, according to the trial court; cause of action accrued to the appellant on 11.7.1980, and since the suit was filed more than three years after the said date, the same was barred by limitation. The decree of the trial court was affirmed by learned A.D.J. No. 6, Jaipur City, Jaipur, vide his judgment and decree dated 1.12.1993. Under these circumstances the plaintiff filed the present second appeal.
(3.) The submission of the counsel for the appellant is that the appellant's services were terminated only on account of criminal proceedings, cause of action for filing a suit accrued only on account of acquittal on 18.12.1987. The suit was filed it is clearly within limitation.;