DEEPSHREE SINGH Vs. RISHI PRATAP SINGH

JUDGEMENT

(1.) Cm APPL. 13954/2021

(2.) It is pertinent to mention that present appeal has been filed challenging the judgment and decree dated 18thNovember, 2013 passed by a learned Single Judge of this Court in CS (OS) No 1996/2008, accompanied by an application being C.M.No.13952/2021 seeking condonation of delay of two thousand three hundred and thrity one (2331) days under Section 14 of the Limitation Act, 1963.

(3.) By virtue of the impugned order and judgement, the learned Single Judge was pleased to allow the compromise application filed by the contesting parties and to decree the Civil Suit. The impugned order and judgement dated 18th November, 2013 passed in CS(OS) 1996/2008 is reproduced hereinbelow:-