RAKESH KUMAR Vs. SEETARAM

JUDGEMENT

(1.) The petitioner takes exception to the order dtd. 14/11/2018 by which the first appellate Court while entertaining the first appeal under sec. 96 of CPC granted the application under Sec. 5 of the Limitation Act condoning the delay of six months and 15 days in filing the appeal.

(2.) Mr. Manoj Paranjpe, learned counsel appearing for the petitioners vehemently submits that the first appellate Court has committed gross illegality in condoning the delay by the impugned order as sufficient cause was not shown for delay in preferring the appeal therefore, the impugned order is liable to be set aside.

(3.) I have heard learned counsel for the petitioners and perused the impugned order with utmost circumspection.