MANJU Vs. SHIVPRASAD

JUDGEMENT

(1.) The present Application under Sec. 5 of the Limitation Act, 1963 read with Sec. 151 of the Code of Civil Procedure, 1908 has been filed on behalf of the applicant/appellant seeking condonation of 61 days' delay in filing the present appeal.

(2.) For the reasons and grounds stated in the present application, the delay of 61 days in filing the present appeal is hereby condoned.

(3.) Accordingly, the present application is disposed of.