JOGI Vs. DIL KUWAR

JUDGEMENT

(1.) INSTANT Second Appeal filed under Section 100 of CPC is directed against the order dated 27.07.2001, passed by the 1st Additional District Judge, Ambikapur, in Civil Appeal No. 20-A/99, whereby and whereunder the first appeal preferred by the defendants has been dismissed as time barred.

(2.) THE appeal is admitted for hearing on following substantial question of law:

(3.) THE first appellate court dismissed the defendant's application for condonation of delay in filing the appeal and consequently the appeal was also dismissed. Hence this Second Appeal.