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AIROnline 2005 SC 338
::2006 (5) SCC 658
Supreme Court Of India
Hon'ble Judge(s):
Ashok Bhan,
Altamas Kabir
, JJ
Civil P.C. (5 of 1908) , O.7 R.11(d)— Rejection of plaint - As ex facie barred by limitation - Limitation is a mixed question of fact and law - Cannot in present case be decided without proper pleadings, framing of issue as to limitation and taking of evidence - Plaint therefore cannot, in instant case, be rejected ex facie. (Para 7)
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