SATYA KHURANA Vs. SAMINDER SINGH REEN

JUDGEMENT

(1.) SINCE the counsel as above appears for the respondent/caveator, the caveat stands discharged. For the reasons stated in the application, the delay of 376 days in filing the appeal is condoned. The application stands disposed of. Allowed subject to just exceptions. 1. Heard learned counsel for the parties. Record of the suit which has been sent along with the appeal has been considered.

(2.) THE appellant has suffered an ex -parte decree on September 26, 2012.

(3.) SUIT sought a direction against the appellant to present herself before the Sub -Registrar for sale deed to be registered. Possession of the suit property was also prayed for.