BHOOP SINGH (DECEASED) Vs. UMED SINGH (DECEASED)

JUDGEMENT

(1.) C.M. Appl. No. 20507/2018 (for exemption)

(2.) For the reasons stated in the applications, the delays of 34 days in filing the appeal and 45 days in re-filing the appeal are condoned, subject to just exceptions.

(3.) This Regular First Appeal under Section 96 of the Code of Civil Procedure, 1908 (CPC) is filed by some of the plaintiffs in the suit impugning the judgment of the trial court dated 110.2017 by which the trial court has dismissed the suit for declaration and permanent injunction filed by the plaintiffs seeking rights in the suit property being 1400 sq. yards of land comprised in Khasra no. 142/20 situated at village Kanjhawla, Delhi-110002.