Krishna Alloys vs Nuclear Power Corportion Of India Ltd on 18 November, 2011

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Karnataka High Court

Krishna Alloys vs Nuclear Power Corportion Of India Ltd on 18 November, 2011

Bench: Ravi Malimath

ZN THE HIGH CDLERT GE KARNATA':éfi  %
CERCLEIT EENCE AT Q;HARWf'3»;§~--..  -

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REGULAR FIRST APEEAL Ts;0.3::j:E'E3 g
BETWEEN:   " '   

1.

SREKRISHNA ALLOYS __ PB. NOIESQ, 2E2_;1E~3 , MAN3AKKALPATTY.._vTL:;_;AG E 3; '~ SALEM D1sT:<'f1c:T,-' T TAMILNADU' sTAT._E:;. ' AEARTNE1EsH;iE_,TE:EE:»4 REPRESENT'E..Df'3'4:f:::TS .P_}i'=.R__Tf'sE°ER_.V_VV_ APPE; LAN"TT'N:é._2T 1'; ' E"-' R, "§Uf§%;3TE ' ASOR N, AM'E~TA:.EsA':*»:; 'Es3ET:..:_%9TA3oE '2 4; E; ?§£'§iL">-I';f:3\'?\3'; EGEE f'fE25x3ORg E _"'5§§L:%_:'E?;§'3ARA§§3z%§'€_TAQE MAJQR, S1:21_VS:~%_AE§EE-QGA_PRABHL,f; EEE E'4A3GR.?ARTNER "ftTE"§§_P«FE'LE3%.N"l'§'2 .T$ E AEE EEETNEEE SF SET, .KVRES?_i.§\§I§a'3.;ﬁ.€;LCTYS ENE WQEKTTTG ET SR1 'KRIS,_HN;'\"ALLGYS, 7,ETE.ET@,:25E, 262/E33;

ETETTTEKKEEEATTT VILLASE, V' ..fEELEE2._E:ETET<:T, TEE»z:EETEE:T ETETE, ¥I=(E':{ EE: ¥6P!r KLELKTERNET E3'-T22} AP?ELi.zi3§K§TS !%§\ED* E\§{}'CLEAR PQWER CGRFORATIGN SF ENEIE Em", {A Gov? QF mam E%'\i'%"ER§>RISES} KAIGA PROJECT, KAIGA, ;

REPRESENTED BY ITS PRENCEPAL @??3T'CER"*. A AND SENIOR MANAGER {P & ER} ; ,1 KAIGA PROJECT, KAIGA; KARWAR TAEEK U.:<, QISTRICT EARNATAKE STA1"E.,_ ' _ = V;

" _ ":~:Est::*<::;:\s'-{;E::§T:'s"' ' (BY SR: \f.R, DATAR; ADVOCATE) w " - "

.~.Q1<~ﬁ--=*3---'. .

TE-{ES RFA ES FILED U§_\§_£§ER :»_Ecjf:°1c3?;'\sV §"€>.fjQF?' CEE AGAINST THE JUDGMENT AME" .DECREE"V§)ATE.jE3-_ 3-o,{852aa2 EAESEE :94 CLSSNOJ?/98 ©N"~jEHE FILE E>E 'TH'E--.'*EEL,V-- CIVIL 3i.}DGE{SRsQN) KARWAR; PAR':--'»s5a ?IgD;.iEC':"~3EE1I\:§ imgv SL113' FQR RECQVERY' GE DAMAGES SEE T_:3'SRE;§i:H"'::i}'ECC'§%~3TR':§{:"§', TEEE 1REA'v%EQMiE:G'<i:%N.._E®R.' FINAL HEARING THIS DA':/1, THE 1 'r: *.E"*.?E*.Q '*5 H CQERT EEE1 '5_ERE;C>VVV;.§1aaT P 4_;iQB%WENT appeéé by the Eiefendaréis being aggféeaveé Evy Secree dateé 3f.3[S8,f2.GG2 $33385 in Prmcégai CM? Easdge i:S€§"§§G%" Sizsisisaﬁg . Karwérg, Earitiﬁ} degreeimg the SE5': 'fer éarnagea H FEE Eariéég wezsid BE Eeferred E3 as S8?' E%':E:?2' f'§i"E§< Egfora the Esiaé Cami, 5% We eaiance quantiiy ef uneiifted scrap was ea: ea fer re:

aaeeiees En the §'E£ai.«ii::t%®{E}r the scrap was said _ai:V_j'ce_4e.._raie ef Rs.?é,,83S/= per tee; as a eenseqeeaee ef w%ﬁ--%{e§i;":.?3e._j'<§~;a_.:f%fsage suffered by ihe eiairztiff worked QL;'§1"""C<C{'_"RS;:~';.9¥3'2V%»8'8{;;'*Ve [{Rs.8,3?'1 >< soess : es$42§<§e:,s~a2§seQ'e;.%%'iéés'{:*%;s_,A:eess 5 sesgss + Ref/'9,,398 2 R:<;'4:3_;49,Vs:é§.0o)j;g"liiaehesanwe was quantifies en the basis ef p.e'r««iief1 tendered by {he defendants and '£h'e..V:si'"ese_ELe ?.;b3i;v'¥.{fT\;'§iiv'}):;*7_ TZ?3.»g3t fetched Rs,?1835/- per ton fer 506.69 to{1As--;'-v..!§fter .fe»rf'e.§?:_irf§.:v.vasum of RSQSO,QO0[= deeesited ea§aece ef damages ameuntiaa--w..t;§;§:---§'é:V.s,,V1,;%E%2;~£:8'S;'-«--1'_fa!as::§seagh: is be recevered by Wing '?:§'1e_p--reVse'sj?:~._s'sit;'._ "~..,.___ -- ' . 4. '*«.?heVaefeneaats centested the suit They eieaded isAAe'ar:*--ea' by iimiiatéaeg that the damages suffered 'V%:ee~-V.»e§a§"ef§E:'§is eat a tree damage ans eeeee she sis: is geese ee.ee._::§%sm§ssee. On censwerieg she eieasg the suit 0% she p~§aé'e:§§f was paytéy eeeseeeg Aggrieazee by see same; ehe A e_e§e;edan:s have see she eresee: aeeeaés {J} 5' Sri V1?J<uikereé; the Eeereee <:eLmee4¥...e'-;;rgee_er%;:g fer the eefeneeets; submits the: tee jedgme:?§§'ee'{3*~--._ee::_%ee Saeeed by the Erie? Ceert is Name ﬁe fee eet ee'§e'e1.Teéet:e Court has eemmitted an errer in eeereeeifig ":E°;iefe'i;;§t';'v':'*Ef_he;::a&'ie£ Court has erreneeueéy held i:ha€:4___f'tf2eV"eefendea»tzv;§é;g'3e.,%;f? faifee' substantiate end comxieee the as :5 Veneﬂueder whet erevfsien ef few, the eyH§f:?§v§ief§en"e He contends that thefects are eneiepeteeg He contends ;':he'§:eI'Ehe:='._enise considered is 'me question ef ée terms ef Ariicée S5 ef the :vLEmmi't'ae§:g:rj have been ﬁiee within three 3g;e.a%e. ,e;er§ed ef Eireiteiien has ':0 be :'ec%<er:_ee ﬁ*ere" ef breech ef eersireci eameiy :he;:":h'e---seéi having beer: fiiee en 1"};/S3/:§§8 ﬁe eegzeiée "3-¥.rjf2e:%:'a'%:§fe:§a Re therefere eeemits that the eeeeei hes ':e'ee"e¥§e;:\;ee__e:h ehe: greeee eieeea in eeepeei ef hie case, he Kgjeies eeihe deceisn feeerted en AER zeee eeeeee see Se % 5_?:§':A:eV :eee ef eeeeeeeeeegee eee CG, :_,Te_,§ es ;<ge,e;'§:

'-.___""."ﬁ§§;NA§vEALAI §\éA,§AR; Er: eertéceéer fefeeeece te eeeegreeh §\§es12, ﬁe eeeienee the: the eeried to éeetiieie a 32.2%': Es withie £3 3 years fetm the date et bteﬁitt et eeetreet end €?":$t'€ is ee eeteeee te this ebjeetten to erge that tt $3 the ecc4ee_ije.:jé_t*;:>§ te--« sate which enebied the defendant fem te eecettitéet'e§%.ee.t::%'._.tt:.e quantum of damages et the grease emee'r':t.:'fe;t:'i~ett*_wetitti_ teereeent the injury stztferee by bite'. . 3 A 5, Stt. '~f,RtDete:: Ce_t:t':.ee.=E tee' the e%a%nt%ff~tesponden,t}~..§t:e;>*e}*tetVt.:x§§é.,/,§,t$ﬁge5'eet"end decree! He contemds that there Ee by the triei Ceurt that cats for petition et the piamtiff §._<§t3St"'s;v3 Ft'v'&'CCGUi'3t es' re-»seEe ef the serege et' tfhefeeidaetst in terms et' the centtect;'.Atté:-:4;Vtetfetttéte'éttt*-tjtte eeree. In eeéte et the teéftste, time wee e%§<'tee'¥dec;§,te--. tt2~eV defendants to lift the eerzttectee '""'«..eme'tt§;t;»_e.t tie €Xt%'e""'{,"::§St, "%"hey were expected te de Se by tteaftng tetted te de ee; étemeeietety ttteteeftet, thee eteée :ete';::téees eat up fer teeuettee which tetettee e eem Rs.'i,§'3S;w eer tent téeece; tee eefence is the eereege A ":teefte'tee eg the péatntiftl fete eemege eettetee fey tee etetntttt' ..._'1 teV';:ttd 'ee euerttttteé eat; en the eete the §'€S3§E on 2%/;$4;i!?..g%5$ "F The 512%: has eeem fééee ee 11?/$3/:9§S within a peried :3? 1% years arze hence; the seit is within {he perfee ef éEm'§§;a5'EE§ﬁ'a He further eéeads the: sin terms of Sectier: 23 of i:he.iim%»'éV3j%'§§:e"r:-'.§§'<;%:, the peﬁod of iémitatien has to ee recgersed fz*em----E§_2e"':E.m*e wheré. _ the injury resuite. In the inetani: 4e'{f?eféi,?.:éb%' .

the eiaintiff is, as a result ef' 'i?2.e. ioets-..s'Lseffe're'e ' re«~eeie. Therefere; ihaf: is gﬁe pieéntiff, The said injury couéd hee_e"been :»:;ee"r':--t;'vf'E.e'd pniy en the date ef resale of the geede in gm-eet§:Qn' have been Gene eeréierg re-sale, a greater amoun: t'§"¥'§y:V} have been received. in that evegjt fees is the pieintiffa Hence, it is enly en t?€e_ :9ee~e'aE'e,,V "f:..?vfi';:3iT'€'§51'é:§§a§i'§'£%f§' weuie keee; whether' he has sgjffeegfed Ve"*.§eVee;'inj;:'y er net, Therefore; the defe ef 'feeejfxe, yeeeéeee the Stertmg eeiei ef éémitetfen, Gr: e mere Aerea-?ﬁ_?:eTAef4§C;;n:ai:%?eei; ihe eieietiffs have net eeffezed ea'; iejery V V _ end ihe §.;:'_;?'e-24;" is the Eeee an ecceeet ef re-ﬁeaie whéeh :3CC%.3{'%'€é :eé:.E*:¢',ee 24284/E995. Heeceg by eeewéeg Seetiee 23 ef the ﬁe:

" e.ieé:%**:e~7Ceee en ﬁend; 'gee 313%? is: within iireiietéeee In eeeeer: ef ':'_4"'§:v§--e: case he reiéee en the eecéeiee repertee in A312 3.3% )§ ﬁg, 2%!"

£2' eijezjee 333 if': the ease ef eeeeeee TRAEERS{E)...L'€§.~.,_NEW DELHZ ye. eeeaee NAT§GN,eL eeee: LTD eeLH:..e%e'e'v.'ee:e*eee_e with epecific reference ﬁe geara 111m The ?'ee§ee» i+€ig'§~1_ ewe:

therein heécl that "e breech es' Ceefzfeee-w.{i}*' ;ée:'ee"-euzfﬁefeuézte ée erevzide a feat !7e!d for {°f:e...__v;e!efet!f§" foe3uii9 gas- cempensetien egeinsé éhe eeceeie'-,ee--fende'r:$,: 'I: oniy when the gases nee' been' injury ﬁe eezuefiy seszeined end time mug ~n1_;'r fre{7"?_ f;'2e_2f ;ee.:'e", Hence; it held that the date' ::re'e§<:e'r2ed for the purpese ef Eimitetéeng V 5-.

17Z.,_ __ -gjiecee ee the judgment ef the euereme"eefee: %e'per~éee '§'eee%;éie gese eeeeeee ceem me e:

the ejeeeef eeméfieieeme vs. eeeee eses, eeeeeeee with 'vefe«eéeV§'f§: te pare 3i ef the judgment:

is' Seen eeeéendee' by M5: Rege fee?

A -ffée ee¥i::ei'..~eeenef be eefé ie be eeeree weer ere ,E2$ V beeeasse S; 23 of fee éémfieefen es: eeeiieeg eee AA 'Teéeeeg ﬁe fee exerefe of safe eeeffee, fee eeeeucf ef see VV"':';e'i$s:'eee emeueiee' :e e Ceeéfeefng eeeeg, e fresf? F eerzeef ef fimééefiee eegee ﬁe reg': 3: every meezeeé 9?' Esme eerzlng mics {be safe' wreag Cesimeea', Jﬁees tee eenéezcf ef the émsiees emeams is e wrong ynﬁer 333? she: is me eues:'!0n.A4"%vf2§s'E:3.f§;':is*-*~sA* Cenfensfen reises for ear decisjee. Ee"'e:,?§er"is:§e;*«g's;.s:'4 did the cause :3!' actferz arise e'fe §?"2j1,a:"f.e;?12"'as: by the appeiients? ff? dealing §s<§if2'{}'2és af;g,%s;;;;':ee;wf rzecessery to beer in ;2*2i}m' ':s-%3V_e:" S; ;33're?"e\rs"._;;3'::'é» Eb e Centinuing right but to e ;Q i:-£f.§?a.{;2g é¢:'es:§. is the very essence 02' 5 i§,_*e;?ti:1.'::3i::g§vL'':«£é:j''é2}f§'g,:%.%5"f2et ;: }'s as ea: which creates e c'e;;*:4If{nzj;r;E'g:'V s_e;;;r;%:eV"' Q5 injury and renders the.:Cﬁ3_er c;'f'ff;e'1';«%.«::§' gsespcsssfeie aim' fiabie for the Cen.{{:§.;;a:'§§fe._._ef :55 :..SeZc{ the wmrzsfu!' acf gasses: _e;n--:j_4_''§ejazf;;' ' 'is* :h::em_eie{e, were is no co{v7Eihein:§i,wféf§f;'g é'%fé'i? tf%;§'z;gf}' the damage resulting free? she ff, heweveij. e wrengfaﬁ act iswjf sazcfi e""ef;afa:-s%e.r {ﬁat the injury caused ey if géfseff €e'§*}:f:Tz92'Lzes; zffzexgtfse eat" seesffteées e seniineing In 2§ié!s------seTs;?es€fez? 5: Es necessary to draw e _w:'ev{?§?fE:.é«"ev::_: end Wfiéé may be dessrieee' es the effesé f;?:e_~~.se§§j'~f%?jury' E5 is ens}; is regere' te ecés asxefch A--..{:enV_.-:3eVL'si;9k9eeer!y €:'?§f'§€S§€f"§§S::§ es CC?:'3§'fs'E{.fE}"?g ezreegs :'f7e::'£. 23 see be éevekee, ;~<;><x::<xx"' 'E'?:erefe:'eg éée eéeees she: is is e serziiezﬁszg wreeg es' ﬁne w§'efeneTe§2':s wéﬁsh has 'ie be reckeneé fe: She ezgspese ef => , »w_.,, /9; 'W 1:7.e// MW §§E'i'EiE3t§Qf"%. He cerziends; that the mggery €eLsse<::f'i:e en ecceent ef breach 9? Contract _b.as.t,__en ggecam: Q5?' f:%2eve-éeeseé sustained by mm by virtue ef :he'»..,;*e-,se§.e, e=S'Ee§:::e 'the-...§e%.ejeEe teak piece an 24x04/1995;. tnfe---:.gss i:::e2 * one}?%'b.ee.dee%term%me:: es en that eate and the suit he_§f§"aﬁ,:g ;*;eer"{f'sE«e:d{ _wit;Vf:iz2 a peried of 3 years from that da'te:?:he".su%jt vi':s"'s«!LEtf§§:e_»:he Eimétation. 8; Heard the ieemedj't:3ue.§eEej.,e';3d examined the recerds. --. I 9, ?fhe"_"~-d;efe':}ea'njt.._ﬂee": é§:::..'d%seute the facts, The terms 0:" eee.nAfVract;':i¥;§:he "£31:-e', t'h'evvV-cghantity of screg tendered, Eifted e:'"iCi_ ::'nfEéf*:ed'.V:et:;e,:9e=:jvet__Eh dispute, He, hewever, pieeee a euesﬂee {efi._§Vew1e:ﬁ_déi_§'s:.r-éces his cententieee :3 met, whéeh is _ ee fe§§jewe~:

Aréfefe 35 0f the :;1e?:'feffee es: er' Secfiee "Q33VreeeéVe3?:;5_Vértfefe 2:3 as' fee iimiteéiee /egg: weefgj ee .«:1jg3Aii<::eéb'f;i:%'j§_2'?ti$ ffze ease ea heme' ene' 52' Se, wfgeéhef {ﬁe 5:25: .;"S'-ijffee' Wé°€z'?f!': fizrzfieﬁee er mi?" 5 §3'ej§5';.fW §./ / 32 Ariicie 55 $1' the iimitatien A22 reads as fQi§aws;..___ Time ft¢m_§}§:.i;h Bescriptien Sf suit ?er¥ac:E sf iimitatien :3eri§:;:'<:-- 4 ..§;e_g7E;'%s_: :23 For cemperzsation Thrae years W.héﬁ~V..t%eé" cc:r§tr'a.=;f".._ for the breach :31' is bvir"o"i:5e'n"C.f{v?aVr7.eref any centract, vt§7e:**e'-._ ,__a:'e express or impiieé saccé:sw8'v not herein sgeciaily _ brea?;he"3} Wm me pravidedfor V V izreacf'z._js':;--vvreSpect'sf "~.winT§c-h Vighe suit is ir2's:it_i.¥te'ci occurs as (Where the breach '-is continimg when V '."~.i§.'.ceases.

He, ti*i££;re:§5<;::fﬁé;' r:cxr§'té;';§i'$~._i§z$i:.§far? ccmpensation for any breach ?' ﬁse.VV.:'.';;er§"éd"" c>f imitation is 3 years. Admsttesdm thé b;Vféz'éAj;,~;'*.:_ i*":a:S"»§{:::urred er; 28.G?.1'39-4 and hence the s;;i.t_VshoL:.EidV_haxzé-- béeréﬂed befsre 2?'.G7.199?. In supper: .3? h'%i.s ¥:5;.se® «.g--; e c::'>':€t5é'ridvs that the breach sf santract wczuid be far reckening the périsd sf iimitatéong it £3 {ref da.ié€--.V.a:§§' qsgantificatim 9? 12335 that wsuiﬁfféttrasi the _' ' 'germs cf §§.:n:i:atZc;r:§ QQ Aw :2. Ga heaééag the (:®i.'E{2E%§$! E'am a§'.%lV§%e"eej'a.ejie'e%e.d hand, 13; The aiaintéff ::en?:en.as reckened in terms 9%' Section 1:3 01'' the Act. It ie therefore ferieampensatéen, the aeriaa of Eiraétatéeia. the injury resuits. The_V'_':§ia::« suffered is the iesa that the 'E':>7y §j,eea!e ef the geade, It is their injury as a result 0? the breach at;e'at}a'ct;"»A:ifapa§'-eaaaie ta aeceat the saéd centeatiens The injury tfia?:, aee"are'-tahthe pfaiatiff Es; as a reseit sf ihe ""'«..%:rea'}eF: ;_-afeeatV%a::'::;""'"'§§*;e breach 9? centraet may be 5guaaiifiaaieg"§.e€e;*miaab%e etc", but in an the Caeeeg it is the bre'a__e%é ta_ai"e:aer:zsiiia:ee %aju:*'3s, The quaatera ef éajefy Can be "vaecerta'~Ea'a'bEe as an the date at' ihe breach Eteeéf, a suit fa: A faavaiagyées eaeie aaee aeea 3'-aea based or: the erigiaaﬁy ":'te'aaereé amaaat, ea aaa waea the :'e~saie taeee aiacef ea '4"'V.;a%'ec§ee exiea: ef ieeaﬁiagary if aay Seffered caeie be , /,7 ea View that it %e Aracie S5 aiaae that éggaeéd a_;:p'E*§-:.}te»t"§::e Cage" an fw-»»~»~«r.., , E4 eeprepréetety eieederi for: tn the elterrrete; t'r'1e; €§eir:freges were be eseerterrree trréthirz 3 greere from tgiwef.f;§;.ree1é:;§t:uzef ceetract arid the suit be ﬁtee wrthtn the said_ee'rr%ee.A_eft'43 gear; frem the date ef breech' This wetréd therr.:de::€;:5f:AJew, 7. The quantum eetermirzed, theTrefQre;.__eer_reot t'rr'e'~ttree*~trerr: which the period ef iérrzitetion s'E'2ve§§v-teomm'er1't'e, A t

14. SeCt§orr 23' Case er a suit fer cemperssetien feren aCt.;,»-- rise to a Cause cf' actien actuaiiy resuits therefrom. 0? breach at cerztrect that the €"t,i;é"§ tram the date er' the breech but fr«:;rr}=utheV date:_tjV'er§1'e..rf:""ttie eerty aggrieved ceuid have quantified ht: frrgtrrty', :5 the case at e sireeie breech er 'tV'"e.e'nt§«eet;.,"~the..'eerEed""et ttmttatrerr wiit eegtrz to rue frerrr the °d.a'te_"trrre"4._ec;r€tVre'e.t hes beer: ereectred. Grit; eeceuee the eEerr'r;__t§ff Cf}.L§'Ett-'V. fret rite the strtt er; the very ea'; er trre breech, ""~..«.4_'*:§§nee t?':e_A'1-eieinttff ezeuie rreve te deterrrrree the etrerrtem Qt Err erder te Ste the suit fer eereeeeeetiera ef breath; tt V"..__' °eaVr%rr":<:>t ee tzrzeereteee te reeerr trret Iirrritetierr eoee net er xi 5 yr _,w,,W~» , 7'-vwd if) eemmeeee ie we 'hem the eieie ef the breech!" £ixA,€:é§;::%E.'£3y?..5:;iE'§C{§'§"

between the &SC€?":a§F}F'%'§€f'%i ef dehfmges eh'the"--e'he"'hene'e-eh':3_ the cause ef action eh the ether heme' v§ee'i~e_:"he\Qe..é.E'ee.:he 2 reckohee. In these Cireumstaheee, €he%"efere;"':hee__p§ee}§ cf p5e%nt§ff e? a eehtineihg wreng d%€:ie$§ he: erieeef aiég The cause of ectigh Es t erefore if'e£_:3ate.'_:efi.h;*'e';a%_eh"efeehtre<:t and he: en any et er ea; sequent e'w.e.T-

159 If were ﬁe he accepted, ."::'eh":.§e'very breach ef eehtreet, there aii ﬁe file a suit fer eempeneet'ie_n,' the eiaéhtiff deteamihee the injury suffered; Eihi':-ﬁetieh'V-.we.g,:E:ﬁ~*"ren hem that date ehwerdsa The ..§ehf::e'}*.:':i;_,:2_?:f::, .§herefferve;....§e highéy imprebabie and eepeeee :e the a%:hTehAe?'v.eb;;e'e:t$"ef ihe Eew ef Eiméietéee. The Eeez ef Hmétatéeh is §h'iee'eéed &iej'je:€'ehfe the citizen te exereéee his righe Wéihiﬁ e W_seecé§:: sfeeeeiee es eheeieied hi ihe Limiiehee ,f?\<:t. The eeriee V' "..je;e%Ve'%z§sieeHhezeéhg Es e eeriee ef 3 yeeee hem the eeie ef hreeeh e"f'§e'e'h:s*ee: eee net the eeie eh whieh ihe éhjeeg hes heeh egzehtéfiee. The feriher €GR§E§'§§§@§2 is that ertéeie :13 GE" :he 5 E6 Scheeuée ﬁe aepiicebie. ertécie 113 23 e reeEeeje'r'§f--$'it:§c%e ' 1».

wherein the perisd ef imitation is stated :3 be §*eVe:A;{:§"'.§' ,%3'e E.-:«u§e,_ fer which me eeréed ef iémiteeen ée .§r'exz£dee4. Sifzee §:V§:e_j'g3e':iiee'§« ef {imitation pravided if': the presen:fi<.eu:§ij_Tx2x}VeL,§Ti:i Articie 55}, the reeiduery pr0v§e.i:§eV_ef appiicabie. Therefore, the afoVAr.e~ee'§'e. %:e§rteet'%ee...ef--Ewe pfe%n%:éff with regam as the reee WEE': Areee 113 of the Limite_:io.g_1 ;3\e'i'"Es§"rej;e<:_'te.§ji--._V_ I

16. ReE_i'an§;e'v~ia§t e%aL:'ed"::>§2 'a"pc:.et§z3r; 0? paragraph 31 of the judg§?'}er:j_iif";.¥_§°{.fee B"e!e}f<risi2ne Sevefrem Pujeri Weghm:e}eVTV §.5}'ee Dhyeneehwer Meherej See5tha.I:é>en--dV0i§e}ef'w_$9e;:?:e'k?tea7' 5;'; Age 1959 SC 2798, on the questierj es §&;§1et%:eAE'.%:§Vi'e eendutt ef the trustees emeunted ' *ia':.;5 e'-'.e:§3nf:'ERu%,rf;g wte'r%'g'"L.znder Sectien 23, fie the Eater eeriiee V"'A:::.fV':§é'_e'igserg%e4e":<e:g_;jee§'z, 'gee Supreme Seer': eee heid ee eeeer:-« V "3,?. x*,';%§::}<x,:< As seem ee the cjecree W35 eessee' eeei See Vepeefieeée were eispesseeseé 5;': exeeutiee n gfeeeeeiegeg éfseir eighee eee' eeeiz cemeieéefy " fejzzéree', eee éeeege iﬁefr efeeesseesfee cenéfeeeef, E5' eeeeef ee eefe' eﬁet she eeefees were eemmfftirig .5 e gm 1 X E?

wreegfei acts er' 3:55 es' fer: item mome:j?E._4:"ieV mement so as is give She eppeifente 3 ~::i~f ' ecéien de die in €Z?'f€i'!i We éhink there "

eaubt that where the wreng_fu;'. e::f ¢ﬁe}??;3--!e;§:2ecfV"'eVf amounts E0 euster, the resu/iifng,£;zf:jzrj;<fc_'€f:e"r{§_{2t:,e .' is camplete at the datepof €f2e'eL}s.ter eggcf 3% e'?ere'< V wauld be ne scope for f!2Le~~..Veppiic:at!e-.6;j:>fu"S:23 sin such 3 Case. ?"!f2at_!s me ;zfze:w.._wizV!cf} ffEe..§i{igiif Caurf has taken and wesee ($0-'__re.;*sie:2._j£':?:'cfiffer from ft, "' The Supreme Ce"u"r':--:§*j;eV%:$A«..':.¥f:ef'.:2xs:§%e"r'e the wrengfuf act campiainee.-efééaﬁ:<;':.snte _"t'£{;.:J-,..GL?'St{:§5'lfg' :§§'e"%esuEt§ng injury to the right is.C.Qn§L>!e'te:1.:e_t_::':.e"cIeie' ouster weuld Censtitute the §nfring:*eme:st. iff~-tiﬁee"r§§'f";f:§' " Censequeniiy, the period at' iimitatieri'wassvidV"':eéeme}jee frem the date of the easier and neégee Le :er:'se;q'u'encéz ef a centmuing wrong giving rise is z"'r.e_é§': e'?eff%e_é":;_f Eémétaﬁem.

in View cf tee judgment 3? the i~=%en'bie Szé;'rem_'e'Ce"Qrt; the said jeegmee: weeie ee': be heipfei is the : "<:'aee ef'é:?ée meintiff, 1?. Artiei SS reietes te a suit fer eereeeeseiiee E0: iéze breech ef am; Cersireet exerees er imeiiee ane nee eieemzése S ':5 ,, .... ,, 35> ¢'/"' E, 241} brushing asirje the issue resuits 5:': trazzefsity sf justice, Hgncei the firming sf the tréai Caurt an ihe issue 5? §£m§'ia§e_f§*~.is unsustainabie, For the aforesaid reasons; §hE: apf:ea.§ is aii<:x:;r£:e;§'.v "'f}jeV"« judgment and decree passed an 3GX§8,{§:9 D2 P*;§:§;:i'p"e.§"' Civii 3uc¥ge(Seni0r Divisicn) Kam:a}f;k%§n a;s%;N o;'1T?;*1§a3"gs set A aside: The suit of the piaimiff is .z3'iért's§S}.~;e;§ii?;- kmv

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