AGHAHAN BAI Vs. JAGDISH

JUDGEMENT

(1.) The substantial question of law formulated and to be answered by this Court in the defendants' second appeal is as under:-

(2.) In a suit filed by respondent No.1/plaintiff, the trial Court by its judgment and decree dated 28.01.2015 passed in Civil Suit No.14-A/2010, decreed suit granting declaration of title, partition, possession and permanent injunction in favour of the respondent No.1/plaintiff.

(3.) Feeling aggrieved and dissatisfied with the judgment and decree of the trial Court, appellants/defendants preferred first appeal before the first appellate Court on 29.04.2015 along with application for condonation of delay in preferring the appeal as the appeal was admittedly barred by 51 days, which was duly supported by affidavit.