LAWS(CHH)-2019-7-134

SHIVPYARI Vs. NEK MOHAMMAD

Decided On July 24, 2019
Shivpyari Appellant
V/S
Nek Mohammad Respondents

JUDGEMENT

(1.) Delay in filing S.A.No.397/2007 is condoned after hearing the parties, as sufficient cause has been shown for delay of 133 days in preferring the appeal.

(2.) This judgment will govern the disposal of S.A.Nos.309/2007 & 397/2007, as both the appeals have arisen from one civil suit filed by Shivpyari - plaintiff therein.

(3.) Heard on the question of admission and formulation of substantial question of law in the second appeals preferred by the plaintiff.