DURGA BOVI Vs. BHEEMA BOVI

JUDGEMENT

(1.) Sri.B.M.Siddappa., learned counsel for appellant has appeared in person.

(2.) The captioned appeal is listed today for admission along with I.A.No.1/2020 for condonation of a delay of 5115 days in filing the appeal.

(3.) Sri.B.M.siddappa., learned counsel for the appellant submits that there is a delay of 5115 days in filing the Second Appeal. Sri.Durga Bovi - the appellant has sworn to an affidavit explaining the sufficiency of reason to condone the delay. Learned counsel submits that the delay caused in filing the appeal is neither wanton nor with any malafide intention. If the delay is not condoned, the appellant will be put to hardship. Hence, he submits that the delay of 5115 days in filing the appeal may be condoned.