SHYAM SUNDER SINGH Vs. SHAHIN AKHTAR

JUDGEMENT

(1.) CM No. 14414/2015 (Exemption)

(2.) At the very outset learned counsel for the appellant has said that the delay in filing the appeal is to the extent of 167 days. To be noted, since in the application for condonation of delay, the period of delay was shown as 77 days, this was put to the learned counsel for the appellant. Accordingly, the learned counsel for the appellant made the correction, in hand, in the application seeking condonation of delay, to reflect, what, according to him, was the period of delay i.e. 167 days. The said correction has been made by the appellant's counsel, in court, under his signatures.

(3.) By virtue of this appeal, the appellant seeks to impugn the judgement and decree dated 11.02.2015, to a limited extent, which is, the non-grant of penal damages which was set out in clause 18 of the registered lease deed dated 07.09.2007.