BASAPPA Vs. MUDDAMMA

JUDGEMENT

(1.) Sri.Narendra Babu., learned counsel on behalf of Sri.Siddamallappa.P.M., for the appellant has appeared in person.

(2.) The captioned appeal is listed today for orders regarding condonation of delay of 150 days in filing the appeal.

(3.) Learned counsel for appellant submits that the appeal is filed challenging the Judgment and Decree dtd.:30/6/2018 passed by the Senior Civil Judge and JMFC, Channagiri in R.A.No.47/2014. There is a delay of 150 days in filing the appeal. The appellant Sri.Basappa has sworn to an affidavit explaining the sufficiency of reason to condone the delay. Learned counsel submits that if the delay is not condoned, the appellant will be put to hardship. Hence, he submits that the delay of 150 days in filing the appeal may be condoned.