HEMU SAHU @ MUNSHI Vs. RANU SAHU

JUDGEMENT

(1.) Heard on I.A.No.02/2024, for condonation of delay in filing the appeal.

(2.) Learned counsel for plaintiffs/respondents strongly objected this application and submits that no sufficient cause has been shown by the defendant/applicant. Hence, the same is liable to be dismissed.

(3.) As per I.A.No.02/2024, the defendant/appellant was not aware about the passing of judgment dtd. 29/6/2024 and he got the certified copy of the judgment after long delay and thereafter he filed this appeal. The defendant/appellant resides in rural area and did not have the basic minimum qualification and his local counsel did not make him aware about the judgment in the case. So he filed this appeal after 443 days. The application is supported by the affidavit of defendant/appellant.