SANTOSH KUMAR PANDEY Vs. SMT.ANANYA PANDEY

JUDGEMENT

(1.) Heard on I. A. No.1.

(2.) The appellant has filed the above application for condonation of delay of 3 days in filing the instant appeal.

(3.) We have perused the contents of the application made by the appellant seeking condonation of delay in filing the appeal. Having gone through the contents of the application, which is duly supported by an affidavit of the appellant, we are satisfied that good and sufficient ground is pleaded in the application which constitutes a sufficient cause for condonation of delay in filing the appeal.