NITHYA KALYANI CHIT FUNDS P LIMITED Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) (Judgment of the Court was made by )

(2.) THIS Writ Appeal arises out of the order dated 20.7.2001 made in W.P.No.13925 of 1994, whereby the learned single Judge dismissed the Writ Petition holding that the claim of the Appellant falls under Explanation (1) to Section 64(1) of the Chit Funds Act, 1982 and that the Respondents 1 and 2 have rightly rejected the claim of the Appellant as time barred.

(3.) POINTING out that the subscriber failed to pay the dues to the Appellant - Foreman from 27th instalment fell due on 10.12.1988 and therefore the claim filed on 24.8.1992 is beyond the statutory period of three years the learned single Judge dismissed the Writ Petition. Challenging the dismissal of the Writ Petition, the Appellant has filed this Appeal.