SANTOSHA DEVI Vs. ABDUL KAREEM

JUDGEMENT

(1.) CM No. 12806/2009 (Delay)For the reasons stated in the application, the delay of one day in filing the appeal is condoned. The application stands disposed of. MAC. APP. No. 440/2009 issue notice to respondent No. 3.

(2.) MR. S. L. Gupta, Advocate accepts notice on behalf of respondent No. 3.

(3.) THIS case involves a very short point and, therefore, with the consent of the parties the appeal has been finally heard.