(1.) Challenging judgment and decree dtd. 22/3/2013 passed by Fast Track Judge, K.G.F. in RA.no.15/2010 and judgment and decree dtd. 26/11/2009 passed by the Prl. Civil Judge (Sr. Dn.) at K.G.F in OS No.169/2003, this second appeal is filed by original plaintiff nos.2 and 4.
(2.) There is a delay of 2248 days delay in filing appeal. IA.No.1/2019 is filed for its condonation.
(3.) In affidavit filed in support of application, it is stated as follows: