S.B.ANILKUMAR Vs. MAGGADA MANE DEVARAJU

JUDGEMENT

(1.) Sri.K.R.Lingaraju., learned counsel for the appellant and Sri.Santosh.B.M., learned counsel for respondent have appeared in person.

(2.) The captioned appeal is listed today for admission along with an interlocutory application i.e., I.A.No.1/2017 for condonation of a delay of 203 days in filing the appeal.

(3.) Sri.K.R.Lingaraju., learned counsel for the appellant submits that there is a delay of 203 days in filing the second appeal. Sri.S.B.Anil Kumar - 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 203 days in filing the appeal may be condoned.