RAJVEER SINGH Vs. BRAMJEET SINGH

JUDGEMENT

(1.) This appeal, under Sec. 100 of the Code of Civil Procedure, 1908 (CPC), assails order dtd. 25/7/2019, passed by the learned Additional District Judge ( "the learned ADJ "), rejecting an application, filed by the appellant under Sec. 5 of Limitation Act, 1963, for condonation of 58 days delay in preferring RCA 67/2017 (Rajveer Singh v. Brahamjeet Singh and Ors.), against judgment and decree dtd. 2/6/2017, passed by the learned Civil Judge in Suit No 184/2017 (Raj Veer Singh v. Jawahar Singh and Ors.).

(2.) In the facts of the present case, and keeping in mind the right of appeal conferred by Sec. 100 of the CPC, the present appeal raises the following substantial question of law:

(3.) I have heard Mr. Amrendra Kumar Jha, learned Counsel for the appellant and Mr. Kshitij Singh, learned Counsel for the respondent at some length.