KAMALA BAI Vs. PANCHU RAM

JUDGEMENT

(1.) By way of the instant second appeal, the appellants intend to challenge the judgment and decree dated 16.07.2001 passed by the 1st Additional District Judge, Rajnandgaon in Civil Appeal No.16-A/01. By way of the said judgment, the 1st appellate court has confirmed the judgment 17.1.1996 passed by Civil Judge, Class-1, Rajnandgaon in Civil Suit No.61-A/91.

(2.) Though the impugned judgment in the instant second appeal is dated 17.7.01 but the same has been filed only on 18.8.03 as such the appeal is barred by time by 659 days.

(3.) MCP. No.1286/2003 has been filed by the appellants under Section 5 of the Limitation Act seeking condonation of delay of 659 days, which is more than 2 years and in the said application, the grounds raised by the appellants are as follows:-