LATAFAT Vs. MCD

JUDGEMENT

(1.) THIS is an application seeking condonation of 24 days' delay in filing the appeal.

(2.) FOR the reasons mentioned in the application, the same is allowed and delay of 24 days in filing the appeal is condoned as 'sufficient cause' has been shown.

(3.) THIS is a regular second appeal under Section 100 CPC against the judgment dated 15.4.2013 passed by the Additional District Judge dismissing the appeal being R.C.A. No.9/2012 of the appellant upholding the judgment and decree dated 3.10.2009 passed by the trial court in Civil Suit No.512/2008.