INDO FARM EQUIPMENT LTD. Vs. ANDAPPA

JUDGEMENT

(1.) Though this matter is listed for admission, with the consent from both the sides the matter is taken up for its final disposal.

(2.) Heard the learned counsel for the appellants and the learned counsel for the respondent.

(3.) This second appeal is filed against the Judgment and decree of the dismissal of the appeal passed in R.A.No.28/2022, wherein, the appellate Court consequently did not accept the reasons for delay of 441 days in filing the appeal in coming to the conclusion that the appellants have not made out sufficient and reasonable grounds to condone the delay. Hence, the present second regular appeal is filed.