K. RANGASWAMY Vs. H.T. SUNDARI

JUDGEMENT

(1.) The present regular first appeal is filed by defendant No.3 challenging the judgment and decree dtd. 14/8/2009 passed in OS No.5929/2000 by the XIV Additional City Civil Judge at Bangalore, (CCH-28) (hereinafter referred to as 'Trial Court' for short).

(2.) The appeal is accompanied by I.A. No.1/2024 filed under Sec. 5 of the Limitation Act, 1963 seeking condonation of delay of 4562 days in filing the appeal.

(3.) Facts of the case: