T.S.SIDDALINGAIAH Vs. T.K.MANJUNATH

JUDGEMENT

(1.) Sri.Channabasappa.S.N., learned counsel for appellants has appeared in person.

(2.) The captioned appeal is listed today for admission along with an interlocutory application i.e., I.A.No.1/2022 for condonation of a delay of 1807 days in filing the appeal.

(3.) Sri.Channabasappa.S.N., learned counsel for the appellants submits that there is a delay of 1807 days in filing the second appeal. Sri.T.S.Siddaraju - the second 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 appellants will be put to hardship. Hence, he submits that the delay of 1807 days in filing the appeal may be condoned.