MINOR AJAY Vs. MINOR RAJANTI

JUDGEMENT

(1.) The substantial questions of law involved, formulated and to be answered in the defendants' second appeal are as under: -

(2.) Whether the lower appellate Court was justified in holding that the appellant has failed to show sufficient cause for delay in filing the appeal?

(3.) Mr. Sanjay Agrawal, learned counsel appearing for the appellants / defendants No.3 and 4, would submit that the first appellate Court is absolutely unjustified in holding that there is no sufficient cause for delay in filing the appeal and therefore the order of the first appellate Court be set aside.