REGENT COMPUTRONICS PVT. LTD.

Sajanbir Singh Anand And Ors Appellant

V/S

Raminder Kaur Anand And Ors Respondents

Referred Judgements :-

TARA NATH CHAKRAVERTY VS. ISWAR CHANDRA DAS SARKAR [REFERRED TO]
KALIPADA CHAKRABORTI VS. PALANI BALA DEVI [REFERRED TO]
NAV RATTANMAL VS. STATE OF RAJASTHAN [REFERRED TO]
RAJENDER SINGH VS. SANTA SINGH [REFERRED TO]
RAMESH B DESAI VS. BIPIN VADILAL MEHTA [REFERRED TO]
MOHINDER LAL VS. TULE RAM [REFERRED TO]
SHRI MAHADEOJI IDOL AT BANDHAIYAPURA VS. DASAI S/O MATADIN [REFERRED TO]
T A MEENAKSHI SUNDARAMMAL VS. K SUBRAMANIA AYYAR [REFERRED TO]
SADBUDHI BRAHMESH WAGH VS. SHEELA MAHABALESHWAR WAGH [REFERRED TO]
PARMESHWARI DEVI RUIA VS. KRISHNAKUMAR NATHMAL MURARKA [REFERRED TO]
NATHULAL VS. SULAL [REFERRED TO]
NANDLAL CHUNILAL VS. GOPILAL MANILAL [REFERRED TO]
RAJAMANNAR; VENKATAKRISHNAYYA VS. VENKATAKRISHNAYYA AND ANR; RAJAMANNAR [REFERRED TO]
MAHOMEDALLY TYEBALLY VS. SAFIABAI [REFERRED TO]
SALEBHAI ABDUL KADER BASRAI VS. BAI SAFIABU [REFERRED TO]

JUDGEMENT

(1.) The two questions of law referred to us, vide order dated 27th September, 2012 by a Division Bench, are as under :

(2.) A brief factual narration of suit no.1869 of 2011 with a view to provide a context and a basis for the questions to be answered by the Full Bench, are as under :

(3.) The defendants raised an issue of limitation contending that the period of limitation for filing the suit was three years (under Article 113 of the Limitation Act, 1963) and the period would begin from the date of the death of the deceased, i.e., 24th October 2007. Consequently, in the notice of motion, the Learned Single Judge, by an Order dated 26th September 2016, was pleased to frame a preliminary issue as to "whether the suit is barred by limitation?".

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SAJANBIR SINGH ANAND AND ORS Vs. RAMINDER KAUR ANAND AND ORS

Referred Judgements :-

JUDGEMENT

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