LAXMIBAI Vs. JAGADEVAPPA AND ORS.

JUDGEMENT

(1.) THIS appeal is preferred by the respondent in Civil Misc. No. 23/2013, challenging the order of the first appellate Court in allowing the said Civil Misc. and thereby setting aside the judgment and decree passed in R.A. No. 48/2012.

(2.) HEARD the learned Counsel appearing for the appellant and perused the impugned judgment.

(3.) IN the affidavit filed in support of the delay application, except attacking the impugned order on the ground that there was no reason for the lower appellate Court to allow the appeal and set aside the judgment and decree passed in R.A. No. 48/2012, the appellant has not offered any reason, much less valid reason, for condoning the inordinate delay of 415 days in preferring this appeal. It is not the case of the appellant, that he is not aware of the impugned order and that there is no reason for condoning delay of 415 days in filing the appeal. The delay application is liable to be dismissed as devoid of merits.