R C CHAUDHARY Vs. PRESTIGE FINANCE CHIT CO

JUDGEMENT

(1.) A question : "Whether for condonation of delay in filing an appeal, any application in writing accompanied by affidavit is essential?" is required to be answered in these five revision petitions relating to the abovesaid lame parties.

(2.) These five revisions arose out of a common judgment dated 4.8.84 dismissing five appeals on the ground that the appeals were barred by time in view of provisions of Order 41 Rule 3-A CPC.

(3.) Facts : Five petitions u/Ss. 14 and 17 Arbitration Act were instituted on 20.11.79. Objections were filed. After hearing the parties, objections filed by the petitioner were dismissed and awards were made rule of the court by five judgments dated 7.1.84.