JASWANT SINGH Vs. AMAR NATH MEHRA

JUDGEMENT

(1.) ADMIT.

(2.) THE following substantial question of law is emanated:- "Whether the finding in the impugned judgment dated 17.08.2010 dismissing the appeal of the appellant/defendant on the ground of limitation was a perverse finding and if so, its effect?"

(3.) FIRST appeal had been preferred. There was a delay of 81 days in preferring the first appeal. The impugned judgment had not gone into the merits of the case; it had held that the ,,sufficient cause has not been explained by the appellant in preferring the first appeal; he was not entitled to any relief; appeal had been dismissed; necessary corollary was that the decree of the trial Judge stood affirmed.