(1.) ALLOWED , subject to all just exceptions.
(2.) THE application is disposed of. (for condonation of 3 days delay in filing the appeal), 18304/2013 (for condonation of 24 days delay in re - filing the appeal) & 18301/2013 (for stay)
(3.) THOUGH this is a first appeal which ordinarily is to be considered after requisitioning the Trial Court record but considering the nature of the controversy, the counsel for the appellant/plaintiff has been heard finally in the appeal. In this light of the matter, it is also not considered necessary to deal with the applications for condonation of delay in filing the appeal and in re -filing the appeal.