(1.) Substantial question of law involved, formulated and required to be answered in this plaintiffs second appeal is as under:-
(2.) Substantial question of law has to be answered on the following factual backdrops:-
(3.) Mr.Ram Kumar Tiwari, learned counsel appearing for the appellants/plaintiffs, would submit that the First Appellate Court is absolutely unjustified in rejecting the application under Section 5 of the Limitation Act as at that time Kaharu Ram, one of the main plaintiff, who was Karta of the family and who was prosecuting the appeal on behalf of the plaintiffs, was seriously ill and subsequently died, therefore, the appeal could not be prefer right in time before the First Appellate Court, therefore, order of the First Appellate Court be set aside by answering the substantial question of law in favour of the appellants/plaintiffs and matter be remanded back to the First Appellate Court for hearing on merits.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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