ALLAHABAD BANK Vs. MANOJ KHANNA

JUDGEMENT

(1.) Leave granted. Heard learned counsel for the parties.

(2.) The trial court decreed the suit for recovery of arrears of rent. Against the said order, the appellant filed regular appeal along with an application for condonation of delay of fifty-eight days in filing the same. The lower appellate court rejected the application for condonation of delay and dismissed the appeal as barred by time. The said order has been confirmed by the High Court in second appeal. Hence, this appeal by special leave.

(3.) Having heard the learned counsel for the parties and perused the records, we are of the view that, in the facts and circumstances of the case, the lower appellate court should have condoned the delay in filing the appeal.